Smt. Phulbasi Debnath & Others vs Smt. Ratna Debnath & Others
2025 Latest Caselaw 39 Tri

Tripura High Court

Smt. Phulbasi Debnath & Others vs Smt. Ratna Debnath & Others on 8 May, 2025

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                            HIGH COURT OF TRIPURA
                                  AGARTALA

                                   RSA No.3 of 2025

Smt. Phulbasi Debnath & others
                                                                        ......Appellant(s)
                                          Versus
Smt. Ratna Debnath & others
                                                                     ......Respondent(s)

For Appellant(s) : Mr. Sankar Kr. Deb, Senior Advocate.

Mr. Saugat Datta, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

08.05.2025

Heard Mr. Sankar Kr. Deb, learned senior counsel assisted

by Mr. Saugat Datta, learned counsel appearing for the appellants.

Perused the record.

The second appeal is admitted on the following substantial

question of law:

"Whether the judgment passed by the Learned Courts below were perverse for giving undue weightage to the ROR while declaring right, title and interest of the plaintiff respondents in respect of the suit land."

Issue notice upon the plaintiff-respondents by usual process

of the Court.

Steps to be taken by the appellants within 7(seven) days.

Call for the learned Trial Court records.

Registry is directed to prepare the Paper Book.

Accordingly, list this matter in its usual course.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH Date: 2025.05.08 17:02:08 +05'30' Dinashree