Present vs For The
2022 Latest Caselaw 721 Tri

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                         HIGH COURT OF TRIPURA
                              AGARTALA

                            RSA NO.35 OF 2022

              HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Appellant(s)               : Mr. P. Chakraborty, Advocate.

For the Respondent(s)              : None.

01.08.2022

Order

Heard Mr. P. Chakraborty, learned counsel appearing for

the appellants.

The appeal is admitted for hearing on the following

substantial question of law:-

"i) Whether the judgment and decree of both the Courts below in regard to non-consideration of a document relating to possession of the defendant appellant are perverse?

ii) Whether it is the duty of the 1st Appellate Court to decide the appeal keeping in view the scope and power conferred to it under Section 96 read with Order 41, Rule 31 of the Code of Civil Procedure and due to non-compliance with the requirement of Order 41, Rule 31 the Judgment and decree is unsustainable in law and is perverse?"

Call for the records of the Court below.

Issue usual notice.

Appellant is at liberty to take out the personal notice by way of RPAD, and file proof of service.

List the matter in its usual course.

JUDGE

suhanjit