Arindam Lodh, J. - (1.)This is a second appeal against the judgment and decree dtd. 8/8/2019, passed by the learned District Judge, Khowai in T.A. No.9 of 2018, affirming the judgment and decree dtd. 11/7/2018, passed by the learned Civil Judge(Sr. Division), Court No.1, West Tripura, Agartala in Title Suit No.79 of 2016.
(2.)The plaintiff instituted the suit praying for granting perpetual injunction restraining the defendants and their men and agents from entering into the suit land and from disturbing the peaceful possession of the plaintiff, the appellant herein.
(3.)The defendants after receipt of summons appeared and contested the suit by filing written statement.
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