SUBAL CHANDRA DEY Vs. RAKHAL MAJUMDER

JUDGEMENT

(1.) Heard Mr. D. R. Chowdhury, learned senior counsel assisted by Mr. S. Sarkar, learned counsel appearing for the plaintiff-appellants. Also heard Mr. S. Mahajan, learned counsel appearing for the defendant-respondents.

(2.) This is an appeal under Sec. 96 of the Code of Civil Procedure against the judgment and order of dismissal dtd. 12/2/2021 passed in case no. T.S. (P) 08 of 2019 by the learned Civil Judge, Senior Division, Court no.4, West Tripura, Agartala.

(3.) Both the learned counsels appearing for the parties have submitted that the Partition suit instituted by the appellant has been dismissed only on the ground that the suit is hit by the doctrine of res judicata.