S.C. Das, J. - (1.) THIS second appeal under Section 100 of the Code of Civil Procedure is directed against the judgment and decree dated 03.09.2010 passed by learned Additional District Judge, Sonamura, West Tripura in Title Appeal No. 02 of 2010, whereunder he has affirmed the judgment and decree dated 17.02.2010 passed by the learned Civil Judge, Junior Division, Sonamura, West Tripura in Title Suit No. 19 of 2007.
(2.) HEARD learned senior counsel, Mr. K.N. Bhattacharjee for the appellants and learned counsel, Mr. S.C. Das for the respondent No. 1. No representation on behalf of the proforma respondents. By order dated 23.02.2011 the second appeal has been admitted for hearing on the following substantial question of law: - - "Whether the learned courts below committed error by holding that the plaintiff acquired right, title and interest in respect of 'B' Schedule and 'C' Schedule land -
(3.) IN the course of hearing, on the submission of learned senior counsel, Mr. Bhattacharjee, which is not opposed by learned counsel, Mr. Das, the following substantial question of law has been formulated: - - "Whether the judgment and decreed passed by the trial Court in Title Suit No. 19 of 2007 and affirmed by the appellate Court in the first appeal in Title Appeal No. 02 of 2010 suffer from perversity -;