RASHENDRA SHIL Vs. PRADIP KANTI SHIL

JUDGEMENT

(1.) THE present second appeal under Section 100 of CPC read with Order XLII Rule 1 of CPC is directed against the judgment and decree dated 10.07.2001, passed by learned Addl. District Judge, North Tripura, Kaila-shahar, passed in Title Appeal No.07 of 1993. The appeal was admitted for hearing on the following substantial questions of law:

(2.) FACTS , necessary for disposal of the appeal, may be summarized thus:

(3.) THE trial Court, considering the pleadings of the parties, formulated six issues thus: