BANDHANA MODAK Vs. PARSWANATH SAHA

JUDGEMENT

(1.) The legality and propriety of the judgment and decree dtd. 20/11/2018 and 23/11/2018 respectively passed by the learned Civil Judge, West Tripura, Agartala, in connection with case No. TS 135 of 2016 are challenged by the defendants by preferring the instant appeal before this court.

(2.) The facts of the case, as deduced by the learned trial Judge, may be reproduced here-in-below for convenience:-

(3.) After exchange of pleadings and hearing both the sides, the learned trial court framed the following issues:-