SEKHAR BANIK Vs. KESHAB BANIK

JUDGEMENT

(1.) The judgment dated 31.08.2018 delivered in Money Appeal No. 02/2016 by the District Judge, West Tripura, Judicial District, Agartala has been challenged in this appeal filed under Section 100 of the CPC.

(2.) At the time of admitting this appeal the following substantial question of law was framed:

(3.) It is strange that again a substantial question of law was formulated by the order dated 22.05.2019 being oblivious of the order dated 15.03.2019. By the order dated 22.05.2019 the following substantial question of law was framed: