DIPAK SAHA Vs. BAKUL BALA SAHA

JUDGEMENT

(1.) Heard Mr. D. R Chowdhury, learned counsel for the petitioner. Also heard Mr. A. K. Bhowmik, learned senior counsel assisted by Mr. H. Sarkar and Mr. G. Debbarma, learned counsel for the respondents.

(2.) This is an application under Section 152 of the Code of Civil Procedure (for short'CPC') for amendment of the judgment and decree dated 19-1-1994 and 25-1 -1994 respectively passed by the learned Assistant District Judge, Court No.1, West Tripura, Agartala, presently designated as Civil Judge (Senior Division) Court No. 1, West Tripura, Agartala in Title Suit No. 154 of 1986, which were confirmed on appeal by the First Appellate Court in T. A. Nos. 37 of 1994 and T. A. 38 of 1994 vide common judgment dated 8-2-1995 and by this Court in Second Appeal in S. A. Nos. 10 of 1995 and S. A. 11 of 1995 by a common judgment passed on 20-3-2001.

(3.) In order to consider the prayer as mentioned above, it would be relevant and necessary to outline a sketch of factual background relating to this case.