Mr. P. Chakraborty vs Mr. R. Bhattacharjee
2022 Latest Caselaw 688 Tri

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                         HIGH COURT OF TRIPURA
                              AGARTALA
                           RSA NO.20 OF 2022

             HON'BLE MR. JUSTICE T. AMARNATH GOUD

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

For the Respondent(s)              : Mr. R. Bhattacharjee, Advocate.

Mr. K. Deb, Advocate.

Mr. D. Das, Advocate.

19.07.2022

Order

Heard Mr. P. Chakraborty, learned counsel appearing for the

petitioner as well as Mr. R. Bhattacharjee, learned counsel along

with Mr. K. Deb, learned counsel and Mr. D. Das, learned counsel

appearing for respondents No.1 to 7.

Vide order dated 11.05.2022, this instant appeal was

admitted and substantial question of law was formed.

Today again the following substantial question of law has

been formed:-

"Whether the impugned Judgment has become perverse due to misinterpretation of provisions of Section 67 and 68 of the Evidence Act?"

Issue post admission notice upon the remaining respondents.

List the matter in its usual course after preparation of paper

book.

JUDGE

suhanjit