KIRANBALA DEBBARMA Vs. SURABALA DEBBARMA; SUDHIR DEBBARMA

JUDGEMENT

(1.) This is an appeal under Section 100 of the C.P.C. from the judgment and decree dated 30.11.2011, delivered in Title Appeal No.22 of 2011 by the District Judge, West Tripura, Agartala. The judgment under challenge has reversed the finding of the trial court as returned by the judgment and decree dated 16.05.2011 and 21.05.2011 respectively delivered in Title Suit No.38 of 2009 by the Civil Judge, Jr. Division, Bishalgarh, West Tripura.

(2.) At the time of admission, the following substantial questions of law were formulated by the order dated 10.04.2012:

(3.) The essential fact for laying the perspective of the challenge may be introduced at the outset.