ABANI KR. DEBNATH Vs. KANAN CH. DEBNATH

JUDGEMENT

(1.) This second appeal under Section 100 of CPC is directed against the judgment and decree dated 18.09.2004 passed by learned Addl. District Judge, North Tripura, Kailashahar in Title Appeal No.01 of 2004, whereunder, the learned Addl. District Judge upheld the judgment and decree of dismissal dated 01.12.2003 passed by learned Civil Judge, Junior Division, Kailashahar, North Tripura in Title Suit No.06 of 1997.

(2.) Heard learned counsel, Mr. D.K. Biswas for the appellant and learned counsel, Mrs. P. Dhar for the respondent Nos.1 and 2. No representation on behalf of the other respondents.

(3.) By order dated 18.01.2005 the second appeal has been admitted for hearing on the following substantial questions of law: