Arindam Lodh, J. - (1.)Heard Mr. Raju Datta, learned counsel for the defendant-appellants as well as Mr. P. Chakraborty, learned counsel appearing for the respondents.
(2.)The present second appeal originates from the judgment and decree dtd. 4/1/2019 passed by the learned District Judge, West Tripura, Agartala, in connection with Title Appeal 42 of 2014 affirming the judgment and decree dtd. 13/8/2014 passed by the learned Civil Judge, Senior Division, Court no. 1, West Tripura, Agartala in Title Suit 67 of 2012.
(3.)At the time of admission of the appeal, the following substantial question of law had been formulated:
'By not determining whether the suit land is attracted either by the partition deed (Exbt.-1) or by the title deed of the defendants dtd. 11/11/2005 (Exbt.-B), the First Appellate Court has caused illegality, perversity and the failure of justice?"

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