Sri Jadunandan Biswas vs Sri Jogesh Jala Das & Others
2025 Latest Caselaw 1166 Tri

Tripura High Court

Sri Jadunandan Biswas vs Sri Jogesh Jala Das & Others on 22 September, 2025

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                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                       RSA No.34 of 2025

Sri Jadunandan Biswas
                                                                           ......Appellant(s)
                                               Versus
Sri Jogesh Jala Das & others
                                                                        ......Respondent(s)

For Appellant(s) : Mr. Ratan Datta, Advocate.

Ms. Saswati Nag, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 22.09.2025

Heard Mr. Ratan Datta, learned counsel appearing for the

appellant.

Perused the record.

The appeal is admitted on the following substantial question

of law:

"Whether the judgment and decree of learned First Appellate Court affirming the judgment and decree of learned Trial Court, was perverse for observing that the title of the plaintiff-appellant in the suit property was under dispute and therefore suit for permanent injunction was not maintainable."

Call for the record from the learned Courts below. Issue notice upon the respondents by registered post with

A/D.

Process to be submitted by the appellant within seven days.

Registry is directed to prepare the PaperBook after receipt

of the record from the learned Courts below and list the matter for

hearing in its usual course.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 15:58:17 +05'30' Date: 2025.09.23

Dinashree