ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 24.09.2014 passed by the High Court of Tripura at Agartala in R.S.A. No.42 of 2007 whereby the High Court allowed the second appeal filed by therespondent herein, set aside the judgment/decree dated 24.04.2007 passed by the Additional District Judge, West Tripura, Agartala in T.A. No.34 of 2006 and restored the judgment/decree dated 05.04.2006 passed by the Civil Judge(Junior Division) No. 2, Agartala, West Tripura in T.S. No. 103 of 2004.
(3.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.;