JAMINI KUMAR BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree dated 10th April, 1996 passed by the Learned District Judge, West Tripura, Agartala whereby Title Appeal No. 55 of 1995 preferred by the appellant was dismissed.

(2.) The appellant Shri Jamini Kumar Bhattacharjee instituted Title Suit No. 154 of 1989 in the Court of Sadar Munsiff, Agartala for declaration of possessory right, confirmation of possession and permanent injunction in respect of a plot of land measuring 0.99 acres pertaining to the Rent Free Taluk No. 3. The learned Munsiff dismissed the suit on contest. Being aggrieved thereby,the appellant had preferred Title Appeal No. 55 of 1995 which came to be dismissed on 17th April, 1996. Hence, this appeal.

(3.) This appeal was admitted by this Court by order dated 5-2-1997 for adjudication of the following questions of law :