For vs For
2021 Latest Caselaw 399 Tri

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                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                               RSA. No. 01 of 2021
For Appellant(s)       :    Mr. Kohinoor N. Bhattacharjee, Advocate.
For Respondent(s)      :    None.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 23/03/2021 Heard Mr. Kohinoor N. Bhattacharjee, learned counsel appearing for the appellant.

This second appeal is arises out of the judgment and decree dated 04.05.2020 passed in Title Appeal No. 11 of 2019 by the learned District Judge, South Tripura, Beloina, dismissing the appeal and affirming the judgment and decree dated 13.02.2019 passed in T.S. 14 of 2012 by the learned Civil Judge, Junior Division, Beloina, South Tripura. This appeal has been admitted on the following substantial question of law:

(I) Whether the findings of both the Courts below are perverse being based on no evidence?

Call for the records.

Issue notice upon the respondents. Notice is made returnable by 06.05.2021. Steps shall be taken within a period of 2 weeks.

JUDGE

A. Ghosh