MIRA DUTTA, TRIPURA Vs. KRISHNA DEBNATH

JUDGEMENT

(1.) THIS second appeal under Section 100 of CPC is directed against the judgment and decree, dated 12.11.2002 passed by learned Additional District Judge, North Tripura, Dharmanagar, in Title Appeal No.13 of 2002. By the impugned judgment learned Additional District Judge upheld the judgment and decree dated 22.04.2002, passed by learned Civil Judge(Junior Division), Dharmanagar in Title Suit No.02 of 1978.

(2.) HEARD learned counsel, Mr. D.K. Biswas for the appellants and learned counsel, Mr. P. Roy Barman for respondents.

(3.) THE plaintiff, inter alia, contended that one Tazmul Ali by a registered deed dated 09.12.1950 sold out 8 kani of land of jote No.60 together with another plot of 5 kani 9 ganda 2 kara and 10 dhur of land of jote No.140 to the plaintiff, and accordingly the plaintiff became the owner in possession of 13 kani 9 ganda 2 kara and 10 dhur of land within mouja -Deocherra and the suit land is a part and parcel of that purchased land of the plaintiff.