For vs For
2022 Latest Caselaw 826 Tri

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                                   RSA 39 of 2022

               For Appellant(s)                     : Mr. P. Chakraborty, Adv.
               For Respondent(s)                    : None.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

05/09/2022

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

appellant.

The appeal is admitted to be heard on the following substantial

question of law :

"Whether non-consideration of the right of bargadar as to transfer the suit land and/or right of inheritance by the courts below lead to infirmity in its judgment and as a result the judgment of both the courts below are perverse ?"

Call for records.

Issue usual notice.

List the matter for hearing in usual course.

Registry shall serve notice upon the respondents and the appellant

are at liberty to take out personal notice through registered post with AD and file

proof of service.

JUDGE

Sabyasachi B