GAURANGA CHANDRA PAUL Vs. UMA DEB

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure is directed against the appellate judgment and decree dated 18.08.2006, passed by learned Additional District Judge, Court No. 2, Agartala, West Tripura in Title Appeal No. 24 of 2002, where -under, the learned Additional District Judge affirmed the judgment and decree dated 29.04.2002, passed by learned Civil Judge, Sr. Division, Court No. 1, Agartala, West Tripura, in Title Suit No. 73 of 1994.

(2.) HEARD learned counsel Mr. D. K. Biswas for the appellants and learned Sr. counsel Mr. S. Deb assisted by learned counsel Mr. R. Dasgupta for the respondents.

(3.) AT the time of hearing of the appeal on 13.06.2014, further, following substantial questions of law have been formulated: