MANIK LAL MAJUMDER Vs. NANI GOPAL MALLIK

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure is directed against the judgment and decree dated 27.07.2005 and 30.05.2005 respectively passed by the learned Additional District Judge, Belonia, South Tripura in Title Appeal No. 07 of 2005, whereunder the learned Additional District Judge set aside the judgment and decree of dismissal dated 19.04.2005 passed by the learned Civil Judge (Junior Division), Belonia, South Tripura in Title Suit No. 21 of 1987.

(2.) HEARD learned counsel, Mr. J. Majumder for the appellants. The respondents have chosen to remain absent.

(3.) THE respondents as plaintiffs (hereinafter mentioned as 'plaintiff') instituted Title Suit No. 21 of 1987 against the defendant -appellants (hereinafter mentioned as 'defendants'), inter alia, praying for passing a decree declaring their right, title and interest in the suit land and also praying for a decree granting perpetual injunction restraining the defendants from entering into the suit land, and/or interfering in the possession of the plaintiffs in the suit land, described in the schedule of the plaint.