SURJYA KUMAR DAS Vs. ANIL CHANDRA KAR

JUDGEMENT

(1.) THIS second appeal is directed against the judgment and decree dated 17.2.2005 passed by the learned Additional District Judge, Belonia, South Tripura in Title Appeal No. 6 of 2004 upholding the judgment and decree dated 16,11.2004 passed by the learned Civil Judge (Junior Division), Belonia, South Tripura in T.S. No. 31 of 1997.

(2.) MR . S.M. Chakraborty, the learned senior counsel for the appellants strenuously urges that the following questions involves substantial questions of law:

(3.) ON the basis of the pleadings of the parties, the learned Civil Judge framed the following issues: