ARUP ACHARJEE Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS second appeal, under Section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 23.02.2007, passed by learned Addl. District Judge, Court No. 3, West Tripura, Agartala in Title Appeal No. 37 of 2003 where -under the learned Addl. District Judge has affirmed the judgment and decree of dismissal of Title Suit No. 32 of 2002 dated 25.04.2003, passed by learned Civil Judge, Jr. Division, Court No. 1, Agartala.

(2.) THE second appeal has been admitted for hearing on the following substantial question of law:

(3.) THE appellant as plaintiff instituted Title Suit No. 32 of 2002 seeking declaration of title over the suit land described in the schedule of the plaint on the basis of adverse possession and also prayed for confirmation of possession and permanent injunction against the defendant -respondents.