KAJAL KANTI DEB, S/O ASWINI KUMAR DEB Vs. GITESH KUMAR BHATTACHARJEE, S/O GIRINDRA KR BHATTACHARJEE,; LILA RANI PAUL, W/O SUNIL PAUL; SUBRATA PAUL, S/O SUNIL PAUL; SUSANTA PAUL, S/O SUNIL PAUL; SAJAL KUMAR PAUL, S/O SUNIL PAUL; ANJALI PAUL, D/O SUNIL PAUL; KANU PAUL, S/O SUDHIR CH PAUL; RATISH PA

JUDGEMENT

(1.) This second appeal under Section 100 of CPC is directed against the judgment and decree, dated 12.06.2008 passed by learned Additional District Judge, Kamalpur, North Tripura, in Title Appeal No.01 of 2006, whereunder the learned Additional District Judge affirmed the judgment and decree, dated 25.01.2006 passed by learned Civil Judge, Junior Division, Kamalpur, North Tripura in Title Suit No.01 of 2003.

(2.) Heard learned counsel, Mrs. S. Deb(Gupta) for the appellant and learned counsel, Mr. D.K. Biswas for respondent No.1. Other respondents have chosen to remain absent.

(3.) By order dated 13.08.2008, passed by this Court, the second appeal was admitted for hearing on the following substantial questions of law: