For vs For
2021 Latest Caselaw 833 Tri

                                    Page 1 of 1


                           HIGH COURT OF TRIPURA
                                 AGARTALA
                              RSA No.17 of 2021

     For Appellant(s)         :     Mr. S. Lodh, Adv.

     For Respondent(s)        :     None

HON'BLE MR. JUSTICE S. TALAPATRA

Order 02/09/2021 Heard Mr. S. Lodh, learned counsel appearing for the appellant in part.

This is an appeal under Section 100 of the CPC from the judgment dated 17.03.2021 delivered in Title Appeal No.2 of 2019 by the District Judge, Dhalai Judicial District, Ambassa.

This appeal is admitted for hearing on the following substantial questions of law:

"(i) Whether the first appellate court while reversing the judgment dated 14.02.2019 delivered in Title Suit No.14 of 2018 [re- registered No. from Title Suit No.27 of 2014 for its transfer from the court of the Civil Judge, Senior Division, Unakoti, Kailashahar for bifurcation of the judicial district] by the Civil Judge, Senior Division, Dhalai Judicial District, Ambassa was correct in observing that since the registered Will was executed by the testatrix by putting thumb impression on the Will, its presentation to the District Sub-Registrar for registration and execution cannot be held beyond suspicion? and

(ii) Whether the first appellate court while reversing the judgment of the trial court has mis-read the fact, as not challenged by the defendants, as regards the disclosure of execution of the Will by the mother of the parties namely, Yashoda Bala Chakraborty?"

Issue Notice.

Notice is made returnable on 10.11.2021.

Steps for service of notice on the respondents shall be taken by the appellant within a week from today by registered post with A.D.

JUDGE

Moumita