SRI SUDHAN CHANDRA BISWAS Vs. REKHA RANI BANIK

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 01.10.2008 & 15.10.2008 respectively passed by learned District Judge, South Tripura, Udaipur in Title Appeal No.2 of 2008 along with Title Appeal (cross) No.03 of 2008, where under the judgment and decree dated 18.02.2008 and 20.02.2008 respectively passed by learned Civil Judge (Junior Division) Sabroom, South Tripura in Title Suit No.6 of 2007 has been affirmed.

(2.) Heard learned counsel, Mr. D. Bhattacharji for the appellant and learned counsel, Mr. D.C. Roy for the respondents.

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