TAPAS KANTI DEY Vs. DULU DEY

JUDGEMENT

(1.) THE instant appeal is filed under Section 96 read with Section 97 of the Code of Civil Procedure challenging the final decree dated 1th August, 2008 passed by the learned Civil Judge, Sr. Div. Court No. 1, West Tripura, Agartala in Title (Partition) Suit No. 25/2005.

(2.) HEARD Mr. P Roy Barman, learned counsel for the appellants as well as Mr. DR Choudhury, learned counsel for the respondents.

(3.) WHEN the matter is taken up for hearing, Mr. Choudhury raised the preliminary objection to the question of maintainability of the instant appeal.