(1.) This appeal is directed against the judgment and decree passed by the learned Assistant District Judge No. 1, West Tripura, Agartala on 27-4-1995 in Title Suit No. 72 (ARB) of 1993. The learnedJudge by the impugned judgment decreed the suit making the award a rule of the Court.
(2.) We have heard Mr. S. Deb, learned senior counsel, assisted by Mr. B. Debnath, learned counsel for the appellant as well as Mr. B. Das and Mr. A.K. Bhowmik, learned senior counsel, assisted by Mr. S.M. Chakraborty and Mr. A. Bhattacharjee, learned counsel for the respondents.
(3.) Before we embark upon a discussion on the legality and validity of the award as well as the impugned judgment, it is considered necessary to clear the facts that eventually culminated in this appeal.