Arindam Lodh, J. - (1.)Heard Mr. P.K. Dhar, learned senior counsel, assisted by Ms. S. Nag, learned counsel appearing for the appellants and Mr. H. Laskar, learned counsel appearing for the respondents.
(2.)This is an appeal under Sec. 97 read with Sec. 96 of the Code of Civil Procedure, 1908 against the final decree and order dtd. 28/3/2019, passed by learned Civil Judge(Senior Division), Court No.2, West Tripura, Agartala in Title Suit(Partition) No.112 of 1998.
(3.)The present appeal revolves around very short campus. The respondents No.1(b), 1(c), 1(d) and 2 had instituted a suit for partition against the defendants being the plaintiffs. There were as many as nine defendants when the suit was filed by late Monoranjan Roy, the predecessor of the said plaintiff-respondents. The present appellants, i.e. Smt. Amiya Prabha Roy and Sri Shyam Lal Roy were impleaded as defendants No.7 and 8 in the Title Suit. All the defendants had received notices issued upon them by the learned Court. Some of the defendants contested the suit.
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