For vs For
2022 Latest Caselaw 370 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                     RSA 10 of 2022
        For Appellant(s)                        : Mr. H. Deb, Adv.
        For Respondent(s)                       : Ms. S. Debgupta, Adv.
                                                  Ms. S.Nandy. Adv.

                       HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                            ORDER

25.03.2022

Heard Mr. H. Deb, counsel for the appellant.

Appeal is admitted.

The following substantial questions of law shall be decided at

the time of hearing:

1. 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 Defendant (Appellant)?

2. Whether the judgment passed by first appellate court is perverse due to mis-interpretation of the contents of the so called sale deed (Exhibited as Exbt.1(S.O) and the complaint petition addressing to O.C Champaknagar Out Post (Exhibited as Exbt.4 (S.C)]?

List the matter in its usual course after preparation of the

paper-book.

JUDGE

Dipak