BHAJANA BALA DAS Vs. BIMAL DAS

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:

(2.) Having heard the learned counsel for the parties as also perused the record, this Court finds no reason to interfere with the impugned order dtd. 26/11/2018 passed by the learned Civil Judge (Sr. Division), Court No.2, West Tripura, Agartala in T.S. 24 of 2013 titled as Shri Bimal Das and others v. Smt. Bhajana Bala Das and others.

(3.) It cannot be said that the order is illegal, erroneous or perverse. There has been proper application of mind. The order is well reasoned and the law stands correctly appreciated and applied.