SONA MIAN Vs. KEBAL KANTI NANDI

JUDGEMENT

(1.) This appeal, filed under Section 100 of the Code of Civil Procedure, 1908, challenges the legality of the judgment and decree dated 22.02.2010, passed by the learned Addl. District Judge, North Tripura, Dharmanagar, in Title Appeal No.11 of 2008, affirming the judgment and decree dated 29.11.2008 and 04.12.2008 respectively, passed by the learned Civil Judge, Senior Division, North Tripura, Dharmanagar, in Title Suit No.14 of 1995.

(2.) Before the substantial questions of law, as formulated by this Court by order dated 26.11.2010 are considered, the factual perspective is required to be briefly laid.

(3.) After appreciation of the evidence, learned trial Court, except the issue No.3, had decided all the issues in favour of the plaintiffs and decreed as under: