Arindam Lodh, J. - (1.)Heard Mr. Raju Datta, learned counsel appearing for the appellants. None appears for the respondents despite repeated calls.
(2.)This second appeal has been preferred by the original defendants against the judgment and decree dtd. 4/2/2019 passed by learned District Judge, North Tripura Judicial District, Dharmanagar in connection with Title Appeal No.10 of 2013, wherein the learned first Appellate Court had confirmed and upheld the judgment dtd. 24/4/2013 and decree dtd. 6/5/2013 passed by the learned Civil Judge(Junior Division), Dharmanagar, North Tripura District in Title Suit No.21 of 2001.
(3.)By way of instituting the present suit, the plaintiffs, i.e. the present respondents, had prayed for granting declaration of right, title and interest of the plaintiff in the suit land scheduled below and directing that the plaintiffs doth recover possession thereof by evicting the defendants therefrom and by demolition and removal of all obstructions created therein including any feature wall, etc. and directing further that the plaintiffs doth recover from the defendants, the cost of such removal and demolition of obstructions.
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