(1.) Heard learned counsel for the parties for final disposal of this appeal from order which arises out of an order dated 26th September, 2019 passed by the learned Additional District Judge, West Tripura, Agartala, in Civil Misc.(G/C)25 of 2018.
(2.) Brief facts are as under :
(3.) This application was rejected by the Court below by making a reference to Section 12 of the Hindu Minority and Guardianship Act, 1956 ('the Act' for short). Against such order, present appeal from order has been filed.