NITAI SHIL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal arises out of a judgment dtd. 26/4/2023 passed by learned Additional District Judge, Gomati, Udaipur in Title Appeal No.04/2019 whereby the appeal was dismissed affirming the judgment and decree passed by learned Civil Judge, Senior Division in Title Suit No.02/2016 by which learned Trial court dismissed the suit of the plaintiff appellants for declaring their right, title and interest over the suit land by way of adverse possession.

(2.) The suit land comprises 0.507 acre of CS Plot No.1151, corresponding to Rs.Plot No.2332 of class 'Tilla' as reflected in Rs.Khatian of Mouja Amarpur. During first settlement operation, the classification of land was shown as 'Bastu'.

(3.) The claim of the appellants was that their father Lt. Nibaran Shil came in the locality of that area in the year 1950 from East Pakistan and started residing in contiguous CS Plot Nos. 1151/1180 and 1401/1881 by constructing homestead dwelling and subsequently, got allotment of said land in the year 1964.