NIRMAL CHANDRA ROY Vs. NITAI SARKER AND ORS.

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of the Civil Procedure is directed against the judgment and decree dated 30.04.2010 and 07.06.2010 respectively passed by the learned Addl. District Judge, South Tripura, Belonia, in Title Appeal No.4 of 2010 where-under the learned Addl. District Judge set aside the judgment and decree dated 22.01.2010, passed by the learned Civil Judge, Jr. Division, Belonia in Title Suit No.37 of 2007.

(2.) Heard learned counsel Mr. A. Dasgupta for the appellant and learned Sr. counsel, Mr. D. Chakraborty assisted by learned counsel Mr. H. Laskar for the respondents.

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