NABA KUMAR JAMATIA; KARNA SADHAN JAMATIA; JAGYA MOHAN JAMATIA; BIRENDRA KISHORE JAMATIA; SISHU MANI JAMATIA; LEKHA CHANDRA JAMATIA; SUBHASH CHANDRA JAMATIA; DIPAK DAS Vs. KAMINI MOHAN JAMATIA

JUDGEMENT

(1.) This second appeal, challenging the concurrent findings of two courts below is directed against the Judgment and Decree dated 21.07.2011, passed by learned District Judge, Udaipur, South Tripura in Title Appeal No.19 of 2010 where-under the Judgment and decree dated 31.03.2010, passed by learned Civil Judge, Senior Division in case No. T.S. 41 of 2009 was affirmed.

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

(3.) Heard learned counsel, Mr. G.S. Bhattacharji for the appellants and learned counsel, Mr. Somik Deb for the respondent.