Arindam Lodh, J. - (1.)Heard Mr. DC Roy, learned counsel appearing for the appellant as well as Mr. SM Chakraborty, learned senior counsel assisted by Ms. A. Pal, learned counsel appearing for the respondents.
(2.)This appeal has been preferred against the judgment and decree dtd. 31/7/2019 and 7/8/2019 respectively passed by the learned District Judge, Dhalai Judicial District, Ambassa in connection with case no. Title Appeal 15 of 2018 wherein the appeal preferred by the defendant-appellants (the respondents herein) was allowed reversing the judgment and decree dtd. 4/6/2018 and 8/6/2018 respectively passed by the learned Civil Judge, Senior Division, Kailasahar, Unakoti Judicial District, Tripura in case no. Title Suit 23 of 2016.
(3.)At the time of admission of this second appeal, the following substantial questions of law had been formulated:
"(i) Whether the findings of the first appellate court is perverse?

(ii) Whether the essential documents are not considered by the courts below in accordance with law?"

;