SUBHASH CHAKRABORTY Vs. SANDHYA DEB

JUDGEMENT

(1.) This is an appeal challenging the judgment and part decree dtd. 2/2/2024 and 8/2/2024 respectively delivered by Learned Civil Judge, Senior Division, Court No.2, West Tripura, Agartala in connection with case No.T.S.62 of 2022.

(2.) Heard Learned Counsel, Mr. D. Deb for the appellant-plaintiff. None appeared on behalf of the respondent-defendants inspite of receipt of notice.

(3.) Before coming to the conclusion of this appeal, let us discuss the subject matter of the dispute filed by the appellant as plaintiff before the Learned Trial Court. The appellant-plaintiff filed the suit before the Learned Trial Court for declaration, perpetual injunction and also for recovery of the amount of loss suffered by the plaintiff and for mandatory injunction.