Sri V. Thansanga Darlong & Ors vs Sri Ringliana Darlong & Anr
2024 Latest Caselaw 1346 Tri

Tripura High Court

Sri V. Thansanga Darlong & Ors vs Sri Ringliana Darlong & Anr on 7 August, 2024

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                          RSA No. 20 of 2024

Sri V. Thansanga Darlong & Ors.

                                                       .........Appellant(s).
                                         Vs.

Sri Ringliana Darlong & Anr.
                                                           .......Respondent(s).

For Appellant (s) : Mr. D Bhattacharya, Sr. Adv.

Mr. S Das, Adv.

For Respondent(s) : Mr. K Deb, Adv.

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order 07.08.2024

Heard Mr. D Bhattacharya, learned Sr. counsel assisted

by Mr. S Das, learned counsel appearing for the appellants and Mr.

K Deb, learned counsel appearing for the respondents.

Perused the impugned judgment as well as the

materials placed before the court. The appeal is admitted for

hearing on the following substantial question(s) of law:

(i) Whether the judgment of First Appellate Court is

perverse in Law for granting relief in the nature

of specific performance of contract etc. to the

defendant without any such relief claimed by

him through any separate suit or counter-

claim.

(ii) Whether the judgment of First Appellate Court

is perverse on the ground of wrong application

of provision of Section 53 (A) of Transfer of

Property Act.

Call for the LC Records.

Service of notice upon the respondent is waived as

already he is in attendance.

Registry is to prepare the Paper Book and list the

matter in its usual course for hearing.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.08.12 10:40:30 +05'30'

Satabdi