ANUKUL CHANDRA ROY Vs. BHABANI BARDHAN

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure is directed against the judgment and decree dated 28.03.2009, passed by learned Additional District Judge, Court No. 2, Agartala, West Tripura, in Title Appeal No. 51 of 2005, where -under the appeal has been dismissed and the judgment and decree dated 07.06.2003, passed by learned Civil Judge, Sr. Division, Court No. 2, Agartala, West Tripura, in Title Suit No. 34 of 2001 was affirmed.

(2.) BY order dated 11.11.2009, the second appeal has been admitted for hearing on the following substantial questions of law: -

(3.) THE appellant as plaintiff instituted Title Suit No. 34 of 2001 seeking declaration of right, title, interest and recovery of the possession of the suit land described in the schedule of the plaint and also prayed for a decree of mesne profit till recovery of khas possession.