STATE OF TRIPURA Vs. MALATI DAS

JUDGEMENT

(1.) THIS second appeal under Section 100 of CPC is directed against judgment and decree dated 04.10.2002, passed by learned Addl. District Judge(Fast Track Court), North Tripura, Kailashahar in Title Appeal No. 9 of 1997.

(2.) THE appeal has been admitted for hearing by order dated 19.02.2004 on the following substantial questions of law:

(3.) BRIEF fact necessary for disposal of the present second appeal is that the respondents as plaintiffs(hereinafter mentioned as plaintiffs) instituted Title Suit No. 7 of 1990 seeking declaration and injunction against the appellants, who were arrayed as defendants(hereinafter mentioned as defendants), inter alia, praying for the following reliefs: