BADAL CHANDRA DAS Vs. BABUL DEB

JUDGEMENT

(1.) This appeal under Sec. 100 of CPC is preferred challenging the judgment dtd. 15/6/2024 delivered by Learned Additional District Judge, Dhalai, Ambassa in connection with case No.TA No.10 of 2023 which was dismissed on dismissal of Civil Misc(condonation) No.5 of 2023 (arising out of TA No.10 of 2023) filed for condonation of delay of 247 days in preferring the appeal against the judgment & decree dtd. 24/11/2022 delivered by Learned Civil Judge(Junior Division), Dhalai, Ambassa, Court No.1 in connection with case No.T.S. No.2 of 2021.

(2.) Heard Learned Counsel Mr. Dipak Deb appearing on behalf of the appellant-plaintiffs. But despite service of notice, none appeared on behalf of the respondent.

(3.) This present appeal has been preferred by the original plaintiffs who filed a suit for declaration of right, title, and interest over the suit land, eviction and recovery of possession and for perpetual injunction. Learned Trial Court vide judgment dtd. 24/11/2022 in connection with case No.T.S. No.2 of 2021 dismissed the suit of the present appellant-plaintiffs and accordingly, consequential decree was passed.