(1.) THIS petition is directed against the order dated 31 -01 -2014 passed by the learned Additional Sessions Judge, Court No. 3, West Tripura, Agartala in case No. Crl. Appeal 28(2) of 2013 whereby the Additional Sessions Judge dismissed the appeal filed by the petitioner and upheld the order dated 15 -05 -2013 passed by the learned Chief Judicial Magistrate, West Tripura, Agartala in CR 70 of 2013.
(2.) THE undisputed facts are that Smti. Uma Sarkar (respondent No. 1 herein) was married to Sri Swapan Sarkar (respondent No. 2 herein). The petitioner Ratan Sarkar is the real brother of Swapan Sarkar. It is also not disputed that Ratan Sarkar and Swapan Sarkar had purchased some property jointly. It is, however, claimed by the petitioner that his brother respondent No. 2 sold him his share of property vide a registered sale deed executed in the year 2009.
(3.) NONE of the parties have been able to apprise me as to what has happened in the Court of the learned Additional Chief Judicial Magistrate, West Tripura, Agartala.