BASANTA KUMAR GHOSH, NORTH TRIPURA Vs. PREMANANDA NAMA

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure,1908 is directed against the judgment and decree, passed by learned Addl. District Judge, Dharmanagar, North Tripura, in Title Appeal No. 08 of 2004, whereunder, the learned Addl. District Judge allowed the appeal and decreed the suit and thereby set aside the judgment and decree dated 30.01.2004 passed by learned Civil Judge(Sr. Division) in Title Suit No.19 of 2003.

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

(3.) THE plaintiff instituted Title Suit No.19 of 2003 seeking declaration of his right, title and interest in the suit land described in the schedule of the plaint and also prayed for recovery of khas possession of the suit land.