For vs For
2022 Latest Caselaw 108 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                        RSA 5 of 2022

        For Appellant(s)                       : Mr. H. Deb, Adv.
        For Respondent(s)                      : None.

                       HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                           ORDER

28.01.2022

Admit.

Notice to the respondents.

Petitioner is at liberty to take out personal notice upon the

respondents and file proof of service.

List the matter after preparation of the paper-book in its

usual course.

Following substantial questions of law are to be decided in

this appeal:

(i) Whether the Plaintiff (Respondent) can acquire the title over the suit land against the Defendant )(Appellant) by way of adverse possession entering into the suit land on the basis of an agreement to possess the suit land after payment of money alongwith the condition to purchase the suit land from Defendant (Appellant) after obtaining permission by the defendant (Appellant) to sell the suit land and subsequent to that date (i.e. on 11.11.1990), since from 1990 and from 12.11.1992, denying the title of the Defendat (Appellant)?

(ii) Whether the Judgment passed by the first appellate Court is perverse due to mis-interpretation of the contents of the so called Sate Deed (Exhibited as Exbt. 1(S.O) and the complaint petition addressing to O.C. Champaknagar Out Post [(Exhibited as Exbt. 4 (S.C)]?

JUDGE Dipak