BENOY BHUSHAN PAUL Vs. JYOTSNA PAUL

JUDGEMENT

(1.) This first appeal is directed against the judgment and decree dated 24/6/03 passed by the learned Civil Judge, Sr. Division, No. 1, West Tripura, Agartala in Title (Partition) Suit No. 49/98 thereby decreeing the suit in preliminary form.

(2.) We have heard Mr. D. Chakraborty, learned Counsel for the Defendant No. 1/Appellant and Mr. AC Bhowmik, learned Counsel for the Plaintiffs/Respondents. Also heard Mr. P. Chakraborty, learned appearing on behalf of Respondent No. 12.

(3.) The principal Respondents as Plaintiffs instituted the Title (Partition) Suit No. 49/98 in the court of the learned Civil Judge, Sr. Division, West Tripura, Agartala praying for partition of the suit land described in the schedule of the plaint in equal shares between the Plaintiffs on one side and the Defendant No. 1 on the other side in meter and bounds and for separate possession of the respective shares by appointing a Survey Commissioner. The pleaded case of the Plaintiffs interalia is that the Plaintiff No. 1 is the widow and the Plaintiff Nos. 2 and 3 are sons of Late Phani Bhusan Paul, who expired on 5/1/88. Late Phani Bhusan Paula and the Defendant No. 1 are own brothers. Both of them have acquired the properties involved in the suit by purchasing the same either in the name of Defendant No. 1 or in the name of proforma Respondents or in the name of their mother. In the year 1996, in respect of a dispute regarding possession of the Schedule-B land between the deceased Phani Bhusan Paul and the Defendant No. 1, a proceeding Under Section 145 Code of Criminal Procedure was initiated as MC No. 120/96. In the said proceeding, the possession of the disputed land was declared in favour of the Defendant No. 1 by the learned Magistrate which was challenged before the learned Sessions Judge who reversed the order passed by the Magistrate and the order was further challenged in Criminal Revision Petition No. 10/84 before the High Court. During the pendency of the aforesaid revision petition, a compromise was affected between Late Phani Bhusan Paul and the Defendant No. 1 wherein it was agreed that the properties described in the Schedule -A which are in the joint name or in the individual name shall be divided between the parties in equal share, that the properties described in Schedule-C which are in the name of the mother of the parties shall remain as 3 her absolute properties and that the right over the properties at Motor Stand Road, Agartala would be decided in terms of the decision to be rendered in T.A.No. 4/84 pending in the Court. It is further agreed that in terms of the said settlement all suites, appeals and criminal cases by and between the parties except TA No. 4/84 shall stand withdrawn.