SRI SUMANGAL DAS Vs. SRI NARENDRA CHANDRA DAS

JUDGEMENT

(1.) Heard Mr. D.C. Roy, learned counsel appearing for the appellant.

(2.) This appeal has been brought under section 100 of the Civil Procedure Code against the judgment dated 16.06.2017 delivered in Title Appeal No. 03 of 2016 by the Addl. District Judge, West Tripura, Khowai.

(3.) On scrutiny of the records, it appears that the suit was instituted by the plaintiff-respondents for recovery of the possession under section 6 of the Specific Relief Act, 1963 by evicting the defendant-appellant from the suit land and removing all obstructions therefrom. By the judgment dated 31.08.2016, the said suit being Title Suit No. 04 of 2013 was decreed holding that the defendant-appellant is liable to be evicted from the suit land.