TARANI REANG Vs. DHANBABU REANG

JUDGEMENT

(1.) This Second appeal is directed against the Judgment & decree dated 28.10.2009, passed by the learned Additional District Judge, North Tripura, Kamalpur, in Title Appeal No. 04 of 2009, whereby the appeal preferred by the Defendant-Appellants, against the Judgment & Decree dated 25.07.2008 passed by the learned Civil Judge, Jr. Division, Kamalpur, Dhalai in Title Suit No. 02 of 2007 was dismissed.

(2.) I have heard Mr. D.R. Choudhury, learned Counsel for the Defendant-Appellants and Mr. P. Rathor, learned Counsel for the Plaintiff-Respondent.

(3.) The facts leading to filing of this second appeal may be stated in brief as follows: