STATE OF TRIPURA Vs. MATI LAL BHOWMIK

JUDGEMENT

(1.) THIS civil second appeal under Section 100 of CPC is directed against the appellate decree dated 18.09.2004 passed by learned Addl. District Judge, Court No. 2, West Tripura, Agartala in Title Appeal No. 36 of 2002, whereunder, the learned Addl. District Judge reversed the original judgment and decree dated 25.06.2002, passed by learned Civil Judge(Sr. Division), Court No. 1, West Tripura, Agartala, in Title Suit No. 117 of 1997.

(2.) HEARD learned senior counsel, Mr. D. Chakraborty, assisted by learned counsel, Mr. H. Laskar for the appellants and learned counsel, Mr. D.C. Roy for the respondents.

(3.) MONORANJAN Nath(since deceased), the predecessor of respondents, as plaintiff(hereinafter mentioned as plaintiff) instituted Title Suit No. 117 of 1997 under Section 11(4) of the Tripura Land Revenue & Land Reforms Act, 1960(for short, TLR & LR Act) seeking declaration of title of the plaintiff in the suit land and further praying for cancellation of the records of rights prepared in the names of the defendants in respect of the suit land described in the Schedule of the plaint, measuring 36 drones 7 kanies of tilla and lunga class of lands of Kayemi Taluk No. 191, jote No. 820.