MOUNA BRATA SARKAR Vs. SUBRATA SARKAR

JUDGEMENT

(1.) Shri Mouna Brata Sarkar and his wife Smt. Maya Deb (Sarkar) have presented this first appeal under Section 96 of the Code of Civil Procedure against the judgment dated 30.07.2018 and decree dated 08.08.2018 passed by the learned Civil Judge (Senior Division), Belonia, South Tripura in connection with T.S. 01 of 2015.

(2.) The factual panorama involved in this case, in a nutshell, may be stated hereunder:-

(3.) Feeling aggrieved and dissatisfied with the judgment and decree passed by the learned Civil Judge, Senior Division, the defendants have preferred the present first appeal.