Citation : 2024 Latest Caselaw 1481 Tri
Judgement Date : 6 September, 2024
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
RSA No.28 of 2023
Tahir Ali and Ors.
---Appellant(s)
Versus
Anhar Miah and Ors.
----Respondent(s)
For Appellant(s) : Mr. A.K. Pal, Adv.
Mr. T. K. Bhattacharya, Adv.
For Respondent(s) : Mr. H. K. Bhowmik, Adv.
Mr. Rakhu Das, Adv.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order
06/09/2024
Learned counsel Mr. A. K. Pal along with Mr. T. K.
Bhattacharya is present for the appellants.
This second appeal is preferred under Section 100 of CPC
challenging the judgment dated 09.11.2022 passed by Learned
District Judge, Unakoti District, Kailashahar in connection with
Title Appeal No.05 of 2020. By the said judgment Learned First
Appellate Court has confirmed the judgment and decree of the
Learned Trial court i.e., the court of Learned Civil Judge, Senior
Division, Court No.1, Kailashahar, Unakoti Tripura in connection
with Case No.Title Suit No.01 of 2019.
Heard Learned counsel for the appellants.
Considered.
Let the appeal be admitted for hearing.
Call for the LCR.
After hearing Learned counsel for the appellants this court
has formulated the following substantial question of law:
Whether the judgment of the Learned First Appellate Court is suffers from perversity and contrary to the evidence on record?
No post-admission notice is required to be served upon the
respondents as the respondents have already appeared before this
court.
The Registry be asked to prepare the paper book and supply
the same to the Learned counsels as per procedure.
List this appeal on 25.11.2024 for hearing.
JUDGE
MOUMITA Digitally signed by
MOUMITA DATTA
DATTA Date: 2024.09.07 11:09:40
+05'30'
Moumita
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