For vs Ms. Ankita Pal
2023 Latest Caselaw 179 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA

                         RSA No.26 of 2021

For Appellant(s)                   :      Mr. S. M. Chakraborty, Sr. Advocate
                                          Ms. Ankita Pal, Advocate
For respondent(s)                  :      Mr. P. Roy Barman, Sr. Advocate

Mr. Samarjit Bhattacharjee, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH

Order 21/02/2023

Heard Mr. S. M. Chakraborty, learned senior counsel assisted by Ms. Ankita Pal, learned counsel appearing for the appellants. Also heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, learned counsel appearing for the respondents.

It is seen that the instant second appeal was admitted without framing substantial question of law. As such, this Court has taken up the matter to frame substantial questions of law involved in this appeal as urged by Mr. Chakraborty, learned senior counsel for the appellants as well as Mr. Roy Barman, learned senior counsel for the respondents. Accordingly, the following substantial question of law has been formulated:-

"Whether the judgment of the first appellate court is perverse in view of the fact that the learned first appellate court did not consider the pleadings as well as evidence surfaced during the course of trial?"

Paperbook has already been prepared.

List the matter on 16.03.2023.

JUDGE Rohit