SHAILESH PAUL Vs. RANJIT PAUL

JUDGEMENT

(1.) This appeal is preferred challenging the judgment dtd. 27/8/2021 and decree dtd. 24/9/2021 delivered by Learned District Judge, Khowai District, Tripura in connection with T.A. No.9 of 2019. By the said judgment, Learned District Judge partly modified the judgment of the Learned Trial Court dtd. 20/3/2019 in connection with Case no. T.S. No.39 of 2016.

(2.) Heard Learned Senior Counsel, Mr. D. Bhattacharya assisted by Learned Counsel Mr. Samar Das for the appellant and also heard Learned Counsel Mr. S. Lodh for the respondent.

(3.) Before coming to the conclusion of this appeal, let us project the subject matter of dispute amongst the rival parties for which this present appeal cropped up.