RAHIMA BEGAM CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 22.08.2008 and 30.08.2008 respectively passed by learned Addl. District Judge, North Tripura, Kailashahar in Title Appeal No.08 of 2008 whereby and whereunder the learned Addl. District Judge set aside the judgment and decree dated 17.01.2008 passed by learned Civil Judge, Sr. Division, North Tripura, Kailashahar in T.S. No.11 of 2007.

(2.) THE second appeal has been admitted for hearing on the following substantial questions of law:

(3.) HEARD learned senior counsel, Mr. A.C. Bhowmik for the appellant and learned senior counsel, Mr. D. Chakraborty for the respondents.