Tripura High Court

Sri Subhash Chakraborty vs Smt. Sandhya Deb & Ors on 6 May, 2024

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                                     RFA No.13 of 2024
                 Sri Subhash Chakraborty
                                                                                  -----Appellant(s)
                                                          Versus
                 Smt. Sandhya Deb & Ors.
                                                                            -----Respondent(s)

For Appellant(s) : Mr. D. Deb, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 06/05/2024 Learned Counsel for the appellant is present.

This is an appeal under Section 96 of CPC challenging the

judgment and decree dated 02.02.2024 and 08.02.2024 passed by

Learned Civil Judge (Sr. Div), Court No.2, West Tripura, Agartala in

connection with T.S. No.62/2022.

Heard Learned Counsel for the appellant-plaintiff.

According to Learned Counsel, the case was partly decreed by

the Learned Court below. So, challenging the judgment, the

appellant has preferred this appeal.

Considered.