ARINDAM LODH,J. - (1.)Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellant-defendants. Also heard Mr. A. Dasgupta, learned counsel appearing for the respondent-plaintiffs.
(2.)This second appeal arises against the judgment and decree dtd. 11/6/2020 passed by the learned District Judge, South Tripura, Belonia in case no. Title Appeal 10 of 2019 upholding and/or affirming the judgment and decree dtd. 5/1/2019 passed by the learned Civil Judge, Junior Division, Belonia, South Tripura, in case No. Title Suit 51 of 2013.
(3.)Briefly stated, the predecessor of the respondent-plaintiffs, being plaintiff had filed a suit for declaration of right, title, interest and recovery of possession against the defendant-appellants. It was the plea of the plaintiff that he was an allottee of the land in question. However, he had been evicted forcefully by the defendants. As such, he has filed the instant suit for granting decree of right, title, interest and recovery of possession.
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