MD. EKLASH BAKSH Vs. RASHID ALI

JUDGEMENT

(1.) This second appeal has been admitted for hearing on the following substantial questions of law :

(2.) Heard learned Senior Counsel, Mr. S. Deb, assisted by learned Counsel, Mr. S. Dutta for the appellants and learned Senior Counsel, Mr. D. Chakraborty, assisted by learned Counsel, Mr. H. Laskar for the respondents.

(3.) The appellants as plaintiffs instituted Title Suit No. 8 of 1995 in the Court of Munsiff, Kailashahar, North Tripura, seeking declaration of title, confirmation of possession and perpetual injunction over the suit land described in the schedule of the plaint.