BRAJENDRA DAS Vs. KOKIL BASI DAS AND ORS.

JUDGEMENT

(1.) THIS is an appeal under Section 100 of the C.P.C. from the judgment and decree dated 27.07.2007, delivered in Title Appeal No. 42 of 2003 by the Additional District Judge, West Tripura, Agartala, Court No. 3, affirming the finding returned by the judgment and decree dated 13.08.2003 delivered in Title Suit No. 36 of 2000 by the Civil Judge, Junior Division, Court No. 1, Agartala, West Tripura.

(2.) THE suit has been instituted by the respondents for declaration of title and for recovery of possession by evicting the defendant -appellant herein, from the land as described in the Schedule -B of the plaint.

(3.) AT the time of admitting this appeal, by the order dated 12.06.2009, the following substantial question of law has been formulated for hearing of the appeal: "Whether the impugned judgments are the result of the wrong interpretation of the Survey Commission's report which affected the rights of the parties -