Sri Sumati Ranjan Chakma vs Smt. Dayamanti Chakma & Ors
2024 Latest Caselaw 1634 Tri

Tripura High Court

Sri Sumati Ranjan Chakma vs Smt. Dayamanti Chakma & Ors on 24 September, 2024

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                         RSA No. 32 of 2024

Sri Sumati Ranjan Chakma,
                                                          ......Appellant(s)
                                  Versus

Smt. Dayamanti Chakma & Ors.
                                                       ......Respondent(s)

For Appellant(s) : Mr. P. Chakraborty, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

24.09.2024

Hear Mr. P. Chakraborty, learned counsel appearing for the

appellant.

Mr. Chakraborty, learned counsel submits that total 9(nine)

numbers of documents were proved into evidence on behalf of the

appellant-defendant no.1 but Ld. First Appellate Court except

Exbt.1, a Khatian, proved from the side of plaintiff-respondent did

not take into consideration a single document submitted either

from the side of plaintiff-respondent or from the side of

defendant-appellant, rendering a perverse decision.

Considered the submission and also perused the record.

The appeal is admitted on the following substantial question

of law.

"Whether the judgment of Ld. First Appellate Court is perverse for not taking into consideration of the relevant documents as proved by the parties, more particularly documents proved by appellant-defendant no.1."

The appeal may also be heard on any other substantial

question of law at the time of hearing.

Call for the LCRs.

Issue notice upon the respondents by registered post with

A/D.

Step to be taken by the appellant within 7 days in this

regard.

The Registry will prepare the paper book after receiving of

LCRs.

List the matter in its usual course.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2024.09.24 17:46:24 +05'30'

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