T.AMARNATH GOUD,J. - (1.)This is an appeal under Sec. 100 of the CPC against the judgment and decree dtd. 21/7/2016 passed by the Additional District Judge, Unakoti, Kailashahar, in the Title Appeal No. 10 of 2014.
(2.)At the outset, the controversy that led to filing of the suit may briefly be introduced. The appellant-plaintiff has instituted the suit Title Suit No. 41 of 2013 against the respondents for declaration of his right, title and interest over the suit immovable property and recovery of possession thereof from the defendants.
(3.)The plaintiff-appellant case in short compass is that the suit land measuring 1.57 acres recorded under Khatian No. 222 of Mouja Kumargath and other land originally owned by the father namely Akhil Chandra Ghosh since deceased. The said Akhil Chandra Ghosh gave jot settlement of the suit land to the plaintiff by executing a lease deed bearing no. 2861 dated 1962 accordingly, the record of right vide Khatian No. 222 of the suit land was prepared in the name of the plaintiff. The record of rights was finally published during revision survey operation during the year 1987. Thus, the plaintiff had been possessed the suit land as "RAYAT" through his men by paying revenue to the Government since the date of settlement.
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