Kala Chand Manna vs Kartik Chandra Manna & Ors
2022 Latest Caselaw 8104 Cal

06.12.2022 SL No.6 Court No.8 (gc) SA 65 of 2012

Kala Chand Manna Vs.

Kartik Chandra Manna & Ors.

In spite of service of notice upon the appellant, the

appellant is not represented. The second appeal is of the

year 2012. No attempt was made for admission of the

second appeal.

Learned Counsel appearing on behalf of the

appellant has on the previous occasions retired from the

matter due to lack of instruction.

We have carefully read the judgment and order of

the Trial Court as well as the First Appellate Court. The

appellate decree affirming the decree of the Trial Court is

under challenge. The suit was filed for partition. On the

basis of the oral and documentary evidence considered at

length meticulously by the Trial Court, the suit was

decreed in part. The First Appellate Court affirmed the

decree. No substantial question of law is involved in the

second appeal.

Accordingly, the second appeal being SA 65 of 2012

stands dismissed at the admission stage.

However, there shall be no order as to costs.

(Uday Kumar, J.) (Soumen Sen, J.)