BANKIM CHANDRA DEY Vs. KHUKU RANI DEY

JUDGEMENT

(1.) THIS second appeal under Section 100 of CPC is directed against the judgment and decree, dated 30.09.2005 passed by learned Additional District Judge, Court No.4, West Tripura, Agartala, in Title Appeal No.24 of 2001, where -under the judgment and decree dated 02.05.2001 passed by learned Civil Judge, Junior Division, Court No.1, West Tripura, Agartala in Title Suit No.4 of 1999 was reversed.

(2.) BY order passed on 14.12.2005, the second appeal has been admitted on the following substantial questions of law:

(3.) THE appellant as plaintiff (hereinafter mentioned as plaintiff) instituted Title Suit No.4 of 1999 in the Court of Civil Judge, Junior Division, Sadar, Agartala praying for a decree declaring that the defendant -respondent No.1 is not his married wife and that the defendant -respondent No.2 is not his son through defendant -respondent No.1.