SHYAMAL BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Having heard learned counsel for the parties, we are of the considered view that the present appeal only merits rejection for we do not find the findings returned for the judgment rendered by the trial Court in dismissing the Civil Suit (Title Suit No.33 of 2006) in question to be illegal, perverse or erroneous in any manner.

(2.) The trial Court dismissed the suit on the ground of res judicata. While dismissing the suit, the trial Court framed the following issue: "Whether the suit for declaration of title over the suit land is maintainable before this Court in view of the judgment and order passed in T.S. No.116 of 1986."

(3.) Having carefully gone through the record, we notice that in Title Suit No.116 of 1986, titled as Smti. Khela Bhattacharjee vs. the State of Tripura & others, the trial Court had framed the following issues: