Ratan Debnath vs Smt. Niyati Sutradhar & Ors
2024 Latest Caselaw 1417 Tri

Tripura High Court

Ratan Debnath vs Smt. Niyati Sutradhar & Ors on 28 August, 2024

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                           RSA No. 25 of 2024

Ratan Debnath

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

Smt. Niyati Sutradhar & Ors.

                                                      .......Respondent(s).

For Appellant (s) : Mr. S Bhattacharjee, Adv.

Mr. B Saha, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order

28.08.2024

Heard Mr. B Saha, learned counsel appearing for the

appellant.

Perused the records.

The appeal is admitted on the following substantial question

of law:-

1. Whether the judgment of the first appellate court is perverse for wrongly holding that there was no averment in the plaint that the plaintiff was ready and willing to perform his part of contract or has performed his part of contract?

2. Whether the judgment of first appellate court is perverse for holding that the suit was barred by limitation?

Call for the LC records.

Issue notice on the respondents by registered post with A/D.

The appellant is to take steps within one week.

The registry shall prepare the Paper Book on receipt of the

LC records.

List the matter in its usual course.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.08.29 17:23:57 +05'30'

Satabdi