HARADHAN DAS Vs. SHILA MALAKAR

JUDGEMENT

(1.) THIS appeal filed under Section 100 of the C.P.C. is directed against the judgment of affirmation dated 31.05.2007 delivered in Money Appeal No. 05 of 2006 by the Additional District Judge (First Track), Kailashahar, North Tripura.

(2.) AT the time of admission, since no substantial question of law was formulated, the following questions of law were framed by the order dated 25.02.2014:

(3.) PRIOR to that, on 03.12.1996 according to the plaint the respondent made her statement under Section 164 Cr.P.C. stating what she had stated in the complaint. Further it has been asserted that when the appellant did not prefer any appeal against the conviction as returned by the Assistant Sessions Judge, North Tripura, Dharmanagar and deposited the said amount, the respondent realised that no room was left for marriage.