For vs For
2022 Latest Caselaw 426 Tri

                                      Page 1 of 1




                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                                 RSA. No. 15 of 2022
For Appellant(s)       :    Mrs. P. Chakraborty, Advocate.
For Respondent(s)      :    None.

HON'BLE MR. JUSTICE T. AMARNATH GOUD _O_ R_ D_ E_ R_ 08/04/2022 Heard.

The appeal is admitted to be heard on the following substantial questions of law:

(I) Whether it is the duty of a first Appellate Court to examine and appreciate the pleadings of the parties and evidence on record thoroughly being the last Court of law and fact and if that is not done then whether said judgment can be said to be lawful and valid one?

(II) Whether the non-consideration of the evidence on record and pleadings of the parties and the earlier judgments and orders passed by the learned Appellate Court and trial Court in litigation on the same subject matter between the same parties render the impugned judgment totally bad and perverse in the eye of law?"

Issue post admission notice upon the respondent.

Call for the records.

The appellant is at liberty to takeout personal notice and file proof of service.

Let the matter be listed for hearing in its usual course after preparation of the paper book.

JUDGE

A. Ghosh