KRISHNA KANTA PAUL Vs. NANDA DULAL PAUL

JUDGEMENT

(1.) In RFA No.07/2013, Shri Krishna Kanta Paul laid challenge to the judgment dtd. 19/1/2013 and decree thereof passed by the learned Civil Judge (Senior Division), Court No.1, West Tripura, Agartala in case No.Title Suit 07 of 2008, titled as Shri Krishna Kanta Paul v. Shri Nanda Dulal Paul & others.

(2.) In RFA No.11/2014, Shri Krishna Kanta Paul laid challenge to the judgment dtd. 13/8/2014 and decree thereof passed by the learned Civil Judge (Senior Division), Court No.2, West Tripura, Agartala in case No.Title Suit 88 of 2009, titled as Shri Krishna Kanta Paul v. Shri Nanda Dulal Paul and others.

(3.) The parties to the lis are near relations, in fact, they are sons and daughters of the appellant Krishna Kanta Paul. The dispute is with respect to properties immovable in nature, situate within the territorial jurisdiction of the Courts of Tripura.