RENUBALA NATH Vs. BIKASH RANJAN DUTTA

JUDGEMENT

(1.) The appeal arises out of the judgment dtd. 16/9/2023 passed by the learned Additional District Judge, North Tripura, Dharmanagar in Title Appeal No.28 of 2016 by dismissing the appeal.

(2.) The appellant (hereinafter referred to as the plaintiff) instituted Title Suit No.24 of 2014 in the Court of the Civil Judge (Jr. Division), Dharmanagar against the respondents (hereinafter referred to as the defendants) praying for a perpetual injunction for restraining the defendants, their men and agents from entering into the suit land and from disturbing the possession of the plaintiff therein in respect of the land measuring 0.04 acres of Class-Nal recorded in the Khatian No.743 of Mouja- Panisagar falling within R.S. Plot No.1331, corresponding to old CS Plot No.531/1008(P) with the following boundaries:

(3.) The claim of the plaintiff is that she purchased the suit land from one Smt. Basana Rani Nath and others vide registered sale Deed No.1-3033 dtd. 15/12/2007 Exbt.1 series and since purchase she has been possessing the suit land peacefully. Khatian has also been mutated in her name. But on 15/5/2014, in the morning, the defendants threatened her not to cultivate the suit land and that they would cultivate the same after taking possession thereof. Similar incident, according to the plaintiff, occurred again on 26/5/2014 and therefore, she instituted the suit to protect her possession.