BELA RANI MITRA Vs. UTTAM KUMAR MITRA

JUDGEMENT

(1.) This is an appeal under Section 100 of the CPC from the concurrent finding of fact returned by the judgment dated 09.12.2009 delivered in Title Appeal No. 14/2009 passed by the Additional District Judge, South Tripura, Belonia.

(2.) At the time of admission the following substantial questions of law were framed by this Court by the order dated 12.04.2010:

(3.) The essential facts relevant for the purpose of appreciating these substantial questions of law may be introduced in brief at the outset.