LAWS(GAU)-2010-2-53

KALYAN KUMAR BHATTACHARJEE Vs. PRATIBHA CHAKRABORTY

Decided On February 26, 2010
KALYAN KUMAR BHATTACHARJEE Appellant
V/S
PRATIBHA CHAKRABORTY Respondents

JUDGEMENT

(1.) This appeal by the defendant in Title Suit No. 92/1992 is directed against the judgment of reversal dated 31.7.1998 passed by the learned Addl. District Judge, West Tripura, Agartala, in Title Appeal No. 62/1996 allowing the appeal and decreeing the suit filed by the plaintiff by setting aside the judgment and decree dated 23.8.1996 passed by the learned Civil Judge, (Junior Division), Court No. 1, Agartala, West Tripura, whereby and where-under the suit of the plaintiffs was dismissed.

(2.) Is the suit barred by limitation ?

(3.) Whether the suit land was purchased with the money of the father of the plaintiff appellant No. 1?