SWAPNA MARAK Vs. APU CHANDRA DEY

JUDGEMENT

(1.) It appears that at the time of admission of the instant appeal, substantial question of law has not been formulated. As such, as proposed by the learned counsel appearing for the parties, the following substantial question of law has been formulated:

(2.) Heard Mr. GS Bhattacharjee, learned counsel appearing for the appellant as well as Mr. A. De, learned counsel appearing for the respondents.

(3.) This is a second appeal preferred by the defendant-appellant against the judgment and decree dtd. 19/3/2019 passed by the learned Additional District Judge, Court no. 2, West Tripura, Agartala in case No. Title Appeal 11 of 2013 whereby and whereunder the judgment and decree dtd. 5/1/2013 passed by the learned Civil Judge, Junior Division, Court no.1, Agartala, West Tripura in case no. Title Suit 65 of 2011 had been affirmed.