AKKAL ALI Vs. GULABUN NESSA

JUDGEMENT

(1.) Heard Mr. Himangshu Deb, learned counsel appearing for the appellant.

(2.) The gist of the case of the plaintiff-respondents is that their predecessor was the owner of 'A' scheduled land comprising 1.55 acres and after his death the plaintiffs inherited the same. Meanwhile, on 10/3/2017 the appellant-defendant forcibly dispossessed them from a portion of the 'A' schedule land measuring 0.15 acre which is described specifically in 'B' scheduled land of the plaint. According to the plaintiffs, the defendant also constructed huts therein after such dispossession. With such grievances, the plaintiffs filed suit for declaration of right, title and interest and recovery of possession.

(3.) Ld. Trial Court granted the decree and the Ld. First Appellate Court also affirmed the same by the impugned judgment dtd. 17/12/2024 in Title Appeal No.07 of 2023 passed by Ld. District Judge, Unakoti Judicial District, Kailashahar and challenging the said judgment and decree, the present appeal is filed.