MD. SAMACH UDDIN CHOWDHURY Vs. SRI MAKHAN MALAKAR

JUDGEMENT

(1.) Heard Mr. K.N. Bhattacharjee, learned senior counsel, assisted by Ms. S. Chakraborty, learned counsel appearing for the appellant as well as Mr. S.Kar Bhowmik, learned counsel appearing for the respondent.

(2.) This is an appeal under Section 100 of the CPC from the judgment dated 20.06.2012, delivered in Title Appeal No. 07 of 2012 by the Additional District Judge, North Tripura, Dharmanagar. For purpose of hearing, the appeal was admitted on the following substantial questions of law :

(3.) The essential fact that may be required to appreciate the challenge is that the plaintiff had purchased a piece of land measuring 0.50 acres pertaining to Khatian No. 2654 under mouja and tehsil Kadamtala and comprised in CS plot No. 4453(p) corresponding to RS plot No. 5834/10279 and 5836/10278, classified as tilla, by lawful consideration from its rightful owners by a registered deed in the year 1999 . Thereafter, the plaintiff has been possessing the suit land and he has raised plantation in the suit land. The plaintiff erected fencing along the boundaries of the suit land.