NANI GOPAL DEBNATH Vs. GOLAK BEHARI DAS

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 20.01.2011 passed by learned Addl. District Judge, Court No.3, Agartala, West Tripura in Title Appeal No.23 of 2010, whereunder the judgment and decree dated 08.06.2010 passed by learned Civil Judge, Junior Division, Bishalgarh, in Title Suit No.37 of 2008 has been set aside and the suit was decreed by the appellate judgment.

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

(3.) Heard learned counsel, Mr. D.R. Choudhury for the appellant and learned counsel, Mr. P. K. Dhar for the respondent.