Naba Kumar Mete vs Madan Mohon Mete & Ors
2023 Latest Caselaw 347 Cal

FAT 200 of 2015 Item-7. CAN 1 of 2022 11-01-2023 CAN 2 of 2022 sg Ct. 8 Naba Kumar Mete Versus Madan Mohon Mete & Ors.

Mr. Gopal Chandra Ghosh, Adv.

...for the appellant

There is a delay of 51 days in preferring the appeal.

Moreover, with regard to valuation, the instant appeal is not

maintainable before this Court in view of Section 21(1)(a) of the

Bengal Agra and Assam Civil Court, (West Bengal Amendment

Act, 2000).

In view thereof, the appeal stands dismissed for want of

jurisdiction.

In view of the aforesaid order, the connected applications

being CAN 1 of 2022 and CAN 2 of 2022 are also dismissed.

The certified copy of the judgment and decree shall be

returned to the learned Advocate-on-Record for the appellant upon

retaining photocopy of the said judgment in order to enable the

appellant to take appropriate steps in accordance with law.

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