BISWESWAR BHOWMIK 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 23.08.2006, passed by learned Addl. District Judge, Belonia, South Tripura, in Title Appeal No. 13 of 2006, where -under the learned Addl. District Judge upheld the judgment and decree of dismissal dated 08.05.2006 passed by learned Civil Judge, Jr. Division, Belonia, South Tripura in Title Suit No. 37 of 2002.

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

(3.) THE appellant as plaintiff instituted Title Suit No. 37 of 2002 in the Court of Civil Judge, Jr. Division, Belonia, South Tripura seeking declaration of his right, title, interest in the suit land described in the schedule of the plaint and further prayed for a declaration that the order passed by the Addl. District Magistrate and Collector, South Tripura, Udaipur on 13.02.2002 in Review Case No. 29/2001 was illegal, perverse, motivated and non executable etc.