GAURI ROY CHOUDHURY Vs. MANOBIKASH DATTA BISWAS

JUDGEMENT

(1.) By way of presenting the instant second appeal, the appellant has challenged the judgment and decree dtd. 18/1/2019 passed by the learned Additional District Judge, West Tripura, Agartala in case No. Title Appeal 09 of 2013 thereby confirming the judgment and decree dtd. 20/11/2012 and 30/11/2012 passed by the learned Civil Judge (Senior Division), Court no. 2, Agartala, West Tripura in case no. T.S. 124 of 1995.

(2.) Heard Mr. SM Chakraborty, learned senior counsel assisted by Mr. AK Deb, learned counsel for the appellant. Also heard Mr. D. Bhattacharjee, learned senior counsel assisted by Mr. S. Das and Mr. P. Gautam, learned counsel for the respondents.

(3.) The facts of the case, as projected by the learned appellate court, may be reproduced hereunder: