PRADIP BAIDYA Vs. GOURI REANG

JUDGEMENT

(1.) This Second Appeal under Section 100 of the Code of Civil Procedure is directed against the judgment and decree dated 19.02.2011 and 28.02.2011 respectively passed by learned Additional District Judge, Belonia, South Tripura in Title Appeal No.18 of 2010, whereunder learned Additional District Judge dismissed the appeal and upheld the judgment and decree dated 08.09.2010 and 20.09.2010 respectively passed by learned Civil Judge, Junior Division, Belonia in Title Suit No.36 of 2008.

(2.) The Second Appeal has been admitted for hearing on the following substantial questions of law:-

(3.) Heard learned senior counsel, Mr. M. Kar Bhowmik assisted by learned counsel, Mr. R.R. Dutta for the appellant and learned counsel, Mr. A. Das Gupta for the respondent.