JAYANTI PAUL Vs. RANADHIR CHANDRA DEY

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree, passed by the learned Court of Additional District Judge, North Tripura, Dharmanagar, in Title Appeal No. 01 of 1997, whereby the judgment and decree passed by the learned Civil Judge, Senior Division, North Tripura, Dharmanagar in T.S. No. 07 of 1993 was set aside.

(2.) The basic facts, necessary for disposal of this appeal, may be stated in brief, as follows:

(3.) Subsequently, the Defendant-Appellant Nos. 1, 2 and 3 sold out the said land on 20.10.1993 to Shri Ajit Kumar Dhar,(Defendant/ Appellant) who in turn, sold the said land to one Shri Sunil Chandra Dey and Shri Bijay Dey, Defendant Respondent Nos. 2 and 3, respectively). However, it is pertinent to mention here that on the date of agreement with the Plaintiff Respondent and also at the time of sale of the property in favour of Defendant-Appellant No. 6, two successors of the original owner(Defendant-Appellant Nos. 4 and 5) both were minors.