T.AMARNATH GOUD,J. - (1.)This is an appeal filed under Sec. 96 of the Code of Civil Procedure 1908 read with Order XLI of the Code of Civil Procedure, 1908 against the Judgment and Decree dtd. 11/2/2019 passed in T.S. 162 of 2018 by the learned Civil Judge, Senior Division, West Tripura, Agartala, Court No.1.
(2.)The facts in brief in this instant appeal is that the appellant herein is the owner of land measuring 0.28 acres within District-West Tripura, P.S.- Airport, Tehsil- Lankamura, Mouja-Singerbil, Sub-Division-Mohanpur, Revenue Circle-Mohanpur, situated at Singerbil under Touji No.1003, Khatian No.1515 and R.S. Khatian No.525, Old C.S. Plot No.2354 present C.S. Plot No.4048. The said property has been inherited by the appellant. The said land is also a vacant plain land classified as a 'tilla' now under the possession of respondent Nos.1 to 6.
(3.)The appellant on 20/12/2013 came to know that his land has been encroached on by the respondents Nos.1 to 6. Accordingly, he made enquires and collected copies regarding the status of the land through the RTI Act. The appellant also found that another 2(two) gandas of his land adjacent to the suit land has been acquired by respondent Nos.1 to 6 through respondent Nos.7 to 8. The appellant was absent from his land for a long period because his wife was serving under the Government of Tripura in Amarpur.
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