BANI KAR (DEB BARMA) Vs. NRIPENDRA CHANDRA KAR

JUDGEMENT

(1.) THIS second appeal, under Section 100 of the Code of Civil Procedure is directed against judgment and decree dated 07.07.2005, passed by learned Addl. District Judge, West Tripura, Agartala in Title Appeal No. 31 of 2002 where -under the learned Addl. District Judge dismissed the appeal filed against the judgment and decree dated 16.06.2002, passed by learned Civil Judge, Jr. Division, Court No. 2, Agartala, West Tripura, in Title Suit No. 24 of 2001.

(2.) THE second appeal has been admitted for hearing on the following substantial questions of law.

(3.) THE appellant as plaintiff (hereinafter mentioned as plaintiff) instituted Title Suit No. 24 of 2001 in the Court of Civil Judge, Jr. Division, Court No. 2, Agartala, West Tripura against the defendant -respondent (here -in -after mentioned as defendant) seeking following relief: - -