Md. Abdul Matin vs Mst. Howarun Bibi @ Howarunnessa ...
2025 Latest Caselaw 1335 Tri

Tripura High Court

Md. Abdul Matin vs Mst. Howarun Bibi @ Howarunnessa ... on 10 November, 2025

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                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                    RSA No.36 of 2025
          Md. Abdul Matin
                                                                     ---Appellant(s)
                                            Versus
          Mst. Howarun Bibi @ Howarunnessa Khatoon and Ors.
                                                      ----Respondent(s)

For Appellant(s) : Mr. Deba Ranjan Chowdhury, Sr. Adv.

Ms. Swagata Chowdhury, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 10/11/2025 Heard Learned Senior Counsel Mr. D. R. Chowdhury assisted

by Ms. S. Choudhury, Learned Counsel appearing for the

appellant.

The appeal is admitted to be heard on the following

substantial questions of law?

(i) Whether the judgment of the first appellate court dated 25.06.2025 passed in connection with Title Appeal No.10 of 2018 is perverse?

(ii) Whether the kabinnama given to the defendant No.1 respondent can be accepted legally without any evidence?

(iii) Any other substantial question of law may be framed later on if so requires?

Issue Notice upon the respondents.

Call for the relevant records.

The appellant may take steps for service of notice upon the

respondents both by normal process and also by registered A/D

post within seven days from today and file proof of service.

The Registry be asked to prepare the paper book and also

supply the same to the Learned Counsel as per procedure.

List this appeal once the paper book is prepared and

supplied.

MOUMITA Digitally signed by MOUMITA DATTA JUDGE

DATTA Date: 2025.11.11 10:16:31 +05'30' Moumita