SUFIA KHATUN Vs. JAHANARA BEGUM

JUDGEMENT

(1.) Heard Mr. MA Sheikh, the learned counsel for the appellant and Mr. A.C. Sarma, the learned senior counsel assisted by Mr. B. Haldar for the respondents.

(2.) This Court vide order dtd. 8/8/2014 had framed the following two substantial questions of law :-

(3.) For the purpose of answering as to whether there is a substantial question of law for adjudication of the disputes involved in the instant proceeding which shall affect the lis, it is necessary to bring on record the brief facts of the instant case.