S. Talapatra, j. - (1.)Heard Mr. DR Chowdhury, learned counsel appearing for the appellant.
(2.)This is an appeal under Section 100 from the judgment dated 03.04.2019 delivered in Title Appeal No. 45 of 2014 by the Addl. District Judge, West Tripura, Agartala, Court No. 2.
(3.)The respondents herein instituted a suit for recovery of the possession. According to the plaintiffs, the appellant (the defendant in the suit) is a permissive possessor. The plaintiffs have admitted that on 21.12.2002, they entered into an agreement for sale of the suit land with the appellant (the defendant) and the agreement was contingent in nature as the suit land indisputably is the allotted land, and no allotted land can be transferred by the allottee or even the possession can be parted with without the permission of the Collector of the District.
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