BIDHAN PAUL Vs. PARESH CHANDRA GHOSH

JUDGEMENT

(1.) This second appeal arises out of an order of dismissal dated 7-3-1994 passed by the First Appellate Court (learned District Judge, West Tripura, Agartala) in Title Appeal No. 13 of 1993 by which decree of dismissal dated 21-12-1992 passed by the learned trial Court (Assistant District Judge, West Tripura, Agartala, Court No. 1) in Title Suit No. 117 of 1990 was upheld and, as such, this second appeal is an appeal against the concurrent findings of the learned Courts below :

(2.) At the time of admission of this second appeal, the following substantial question has been formulated by this Court for decision :

(3.) The facts of the case so far relevant to decide this second appeal could be summarised as below :