UNITED BANK OF INDIA Vs. BIMAN TALUKDAR

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of Civil Procedure is directed against the judgment and decree dated 03.05.2007 passed by the learned Additional District Judge, Court No.2, West Tripura, Agartala in Title Appeal No.35 of 2006, whereunder the learned Additional District Judge reversed the judgment and decree dated 18.03.2006 passed by the learned Civil Judge, Senior Division, Court No.1, Agartala, West Tripura in Title Suit No.51 of 2004.

(2.) Heard learned counsel, Mr. D. R. Choudhury for the appellants and learned counsel, Mr. D. K. Biswas, for the respondent.

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