SHYAMAL MAJUMDER Vs. MANJU RANI PAL

JUDGEMENT

(1.) The present appeal under Sec. 96 of the Code of Civil Procedure,1908 is directed against the judgment and decree dated and decree dtd. 7/8/2019 & 9/8/2019 respectively, passed by learned Civil Judge, Sr. Division, Court no.2, West Tripura, Agartala in Case No.TS(P)47/2015 decreeing the suit of the plaintiff-respondent.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No.- T.S.(P) 47 of 2015 which was filed for declaration, cancellation of Will and Partition.

(3.) Background facts: