SUBHAS CHANDRA BHOWMIK Vs. KALYANI BHOWMIK

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 16-5-1991 passed by the learned Subordinate Judge, West Tripura, Agartala in Title Suit No. 16 of 1987 decreing the suit of the plaintiffs for partition. The plaintiffs who are the respondents here filed the suit for declaration of their right, title and interest in the lands described in the schedules to the plaint (hereinafter referred to as the suit land) and for partition of the same.

(2.) We have heard Mr. D.K. Biswas, the learned counsel appearing on behalf of the appellants and Mr. M. Nath, the learned senior counsel appearing on behalf of the respondents.

(3.) The case of the plaintiffs may, briefly, be stated as under :-