For vs For
2022 Latest Caselaw 910 Tri

                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                                RSA 37 of 2022

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

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

01/11/2022

Heard Mr. D. Deb, learned counsel appearing for the appellants.

The appeal is admitted to be heard on the following substantial

questions of law :

(a) Whether the Ld. Courts below being the facts binding Court have properly appreciated the evidences adduced by the parties in passing the Judgment & Decree of dismissal of the suit as well as the 1st Appeal of the Plaintiff Appellants ?

(b) Whether the Ld. Courts below committed wrong in deciding the case of boundary dispute only basing the title Deed (Exb.1) & the Khatian (Exb.2) without exercising the jurisdictions for scientific investigation and spot verification by an expert Survey Commissioner and thereby caused wrong & illegalities ?

The appellants have filed proof of service by way of substitution.

Paper publications are taken on record.

Registry is directed to prepare the paper book.

List this matter for final hearing in usual course.

JUDGE

Sabyasachi B