LAWS(TRIP)-2016-3-20

JYOTI KHASNABISH Vs. ARINDAM KHASNABISH AND ORS.

Decided On March 16, 2016
Jyoti Khasnabish Appellant
V/S
Arindam Khasnabish And Ors. Respondents

JUDGEMENT

(1.) This appeal under Sec. 299 of the Indian Succession Act, 1925 read with Sec. 96 of the Code of Civil Procedure, 1908 has been filed by the appellant against the judgment dated 23.09.2010 passed by the learned Addl. District Judge (Court No. 3), West Tripura, Agartala in Title Suit (Probate) 1 of 2009.

(2.) Heard Mr. Sekhar Datta, learned counsel appearing for the appellant as well as Mr. P.R. Barman, learned counsel appearing for the respondents.

(3.) The facts of the case, needed for disposal, in a short compass, are as following: