ANAL KUMAR PAUL Vs. SMT. CHHANDA ROY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure , 1908 is directed against the judgment and decree dated 28.05.2009, passed by learned Addl. District Judge, North Tripura, Dharmanagar in Money Appeal No. 4 of 2008, after setting aside the judgment and decree dated 28.06.2008 passed by learned Civil Judge, Senior Division, North Tripura, Dharmanagar in Money Suit No. 5 of 2007.

(2.) Heard learned counsel, Mr. A. Lodh for the appellant and learned counsel, Mr. A. Dasgupta for the respondent.

(3.) The second appeal has been admitted for hearing on the following substantial question of law: