Tripura High Court

Sri Usharanjan Das & Ors vs Sri Sadananda Das & Ors on 6 May, 2024

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            RSA No. 16 of 2024

Sri Usharanjan Das & Ors.

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

Sri Sadananda Das & Ors.
                                                      .......Respondent(s).

For Appellant (s) : Mr. D K Daschoudhury, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order 06.05.2024

Heard Mr. D K Daschoudhury, learned counsel appearing for

the appellant-plaintiffs.

Peruse the records.

The second appeal is admitted on the following substantial

question of law:-

"Whether the judgment and decree of learned first

appellate court and trial court are perverse on the

ground of rendering decisions without framing any

issue on partition of the suit land."

The parties may be heard on any other substantial question

of law at the time of hearing.

Call for the LC Record.

Notify the respondents in usual process of the court.

Steps by the appellant shall be taken within 7(seven) days.

After receipt of LC Record, the registry will prepare the Paper

Book and list the matter in its usual court.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.05.07 15:53:53 +05'30' Satabdi