SASHIKANTA SINHA Vs. KARTIK SINHA

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of Civil Procedure is directed against the judgment and decree dated 26.08.2011 passed by the learned Additional District Judge, Dharmanagar, North Tripura in Title Appeal No. 13 of 2011, whereunder the learned Additional District Judge set aside and/or reversed the judgment and decree of dismissal dated 16.05.2011 and 27.05.2011 respectively passed by learned Civil Judge, Junior Division, Dharmanagar in Title Suit No. 32 of 2007.

(2.) Heard learned counsel, Mr. C.S. Sinha for the appellant and learned senior counsel, Mr. K.N Bhattacharji, assisted by learned counsel, Ms. A. Sharma Lodh for the respondent.

(3.) The second appeal has been admitted for hearing on the following substantial questions of law:-