MALABIKA BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel, Mr. A. De for the appellants and learned Additional Government Advocate, Mr. S. Chakraborty for the respondent No.1-State of Tripura as well as learned counsel, Ms. P. Dhar for the respondent No.2-District Magistrate & Collector, West Tripura.

(2.) The second appeal has been filed challenging the judgment and decree dated 05.03.2011 passed by the learned Additional District Judge, West Tripura, Agartala(Court No.3) in Title Appeal No.09 of 2010, whereunder the learned Additional District Judge upheld the judgment and decree dated 11.02.2010 passed by learned Civil Judge(Junior Division), Court No.2, Agartala, West Tripura in Title Suit No.37 of 2007.

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