PARIMAL CHANDRA DEB Vs. NIPUL DEBNATH AND ORS.

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of the Civil Procedure is directed against the appellate judgment and decree dated 11.10.2010 passed by the learned District Judge, North Tripura, Kailashahar, in Title Appeal No.16 of 2010 where-under the original judgment and decree dated 19.06.2010 passed by learned Civil Judge, Jr. Division, Kanchanpur, North Tripura in Title Suit No.41 of 2008 was set aside.

(2.) Heard learned Sr. counsel Mr. D. Chakraborty for the appellant and learned counsel, Ms. P. Dhar for the respondents.

(3.) The appellant as plaintiff (hereinafter mentioned as plaintiff) instituted Title Suit No.41 of 2008 against the defendant-respondents (hereinafter mentioned as defendants) seeking declaration that the plaintiff is the permissive possessor of the land described in Scheduled A of the plaint and further prayed for recovery of possession of Schedule B land which is part of the land described in Schedule A of the plaint.