SANJIT PODDAR Vs. JAYANTI DEY [DHUPI]

JUDGEMENT

(1.) This is an appeal under Section 100 of the CPC from the judgment dated 06.11.2019 delivered in Title Appeal No.09 of 2016 by the District Judge, South Tripura, Belonia affirming the judgment dated 13.09.2013 delivered in Title Suit 06 of 2014 by the Civil Judge, Sr. Division, South Tripura, Belonia.

(2.) At the time of admitting the appeal, the following substantial questions of law were framed by the order dated 11.02.2020:

(3.) The material facts for appreciating the challenge in this appeal may be introduced at the outset.