Sri. Ranjan Singha & Anr vs Sri. Amal Singha
2025 Latest Caselaw 521 Tri

Tripura High Court

Sri. Ranjan Singha & Anr vs Sri. Amal Singha on 7 February, 2025

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                          HIGH COURT OF TRIPURA
                                AGARTALA

                                RSA No.33 of 2024

Sri. Ranjan Singha & Anr.
                                                               ......Appellant(s)
                                      Versus
Sri. Amal Singha
                                                            ......Respondent(s)

For Appellant(s) : Mr. A. De, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

07.02.2025

Heard Mr. A. De, learned counsel appearing for the appellants.

Perused the record.

The appeal is admitted on the following substantial question of

law :

"Whether the judgment of Learned First Appellate Court is perverse for not taking into consideration the provision of Order VII Rule 3 of CPC."

The appeal may also be heard on any other substantial question

of law at the time of hearing.

Issue notice upon the respondent by registered post with A/D.

Appellants are to take steps within 7(seven) days.

Call for the Learned Trial Court record.

Registry will prepare Paper Book after receipt of the same.

List this matter on 21.03.2025.

JUDGE

SATABDI Digitally signed by SATABDI DUTTA

DUTTA Date: 2025.02.07 16:28:35 +05'30' Dinashree