GAOURANGA CHANDRA SAHA Vs. RAJENDRA CHANDRA

JUDGEMENT

(1.) This Second appeal is directed against the judgment and decree of learned Additional District Judge, West Tripura, Agartala dated 7th of April, 1993 affirming the judgment and decree that were passed by the learned Munsiff, Khowai, West Tripura in Title Suit No. 13 of 1988.

(2.) I have heard Mr. A.K. Bhowmik, the learned senior counsel appearing on behalf of the Appellant and Mr. M.K. Dutta, the learned counsel appearing on behalf of the Respondent,

(3.) To appreciate the contentions canvassed at the bar by learned counsel of the parties, the facts relevant for the purpose may be stated as under.-