PRATIVA DEY Vs. SARASWATI JOY AND ORS.

JUDGEMENT

(1.) This is an appeal under Sec. 100 of the C.P.C. from the judgment and decree dated 21.03.2012 delivered in Title Appeal No. 14 of 2011 by the Additional District Judge, No. 4, West Tripura, Agartala reversing the judgment and decree dated 31.03.2011 delivered in Title Suit No. 20 of 2009 by the Civil Judge, Jr. Division, No. 1, Agartala, West Tripura. The suit has been decreed by the first appellate court. By means of the said judgment it has been declared that the plaintiff has got right, title and interest over the suit land and the plaintiff is in the possession of the suit land and simultaneously, the recovery of possession of the suit land by evicting the principal defendant, the appellant herein, by removing all obstructions has been allowed.

(2.) This appeal had been admitted on the following substantial question of law by the order dated 29.04.2013:

(3.) The essential facts which are necessary to lay the perspective of this appeal are required to be introduced at the outset.