SABITRI RANI DAS; BISWAJIT DAS; RATNA DAS (DEY); RANJIT DAS; MANNA RANI DAS; ABHIJIT DAS Vs. DILIP DAS; ALPANA DAS

JUDGEMENT

(1.) This is an appeal under Section 100 of the C.P.C. against the concurrent finding of fact. The judgment and decree dated 31.01.2014 delivered in Title Appeal No. 05 of 2006 by the District Judge, Kailashahar, North Tripura Judicial District has been questioned in this appeal.

(2.) This appeal has been admitted on the following substantial questions of law by the order dated 30.04.2014:

(3.) For critically assessing the substantial questions of law, the relevant facts leading to this appeal may briefly be introduced at the outset.