TRIPURA EMPLOYEES COORDINATION COMMITTEE Vs. SUKUMAR CHAKRABORTY

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 22.09.2007 passed by the learned Additional District Judge, South Tripura, Udaipur in Title Appeal No. 07 of 2006, whereunder the learned Additional District Judge upheld the judgment and decree of dismissal of suit passed by learned Civil Judge, Senior Division, South Tripura, Udaipur dated 25.01.2000 passed in Title Suit No.07 of 1998.

(2.) HEARD learned counsel, Mr. D. Bhattacharji for the appellant and learned senior counsel, Mr. D. Chakraborty, assisted by learned counsel, Mr. H. LasKar for the respondents.

(3.) THE appellant as plaintiff (hereinafter mentioned as 'plaintiff') instituted Title Suit No. 07 of 1998 in the Court of Civil Judge, Senior Division, Udaipur, South Tripura against the respondents (hereinafter mentioned as 'defendants') seeking declaration of possessory right of the plaintiff in the suit land described in schedule of the plaint and for recovery of possession and perpetual injunction etc.