HARI PRASANNA ACHARJEE Vs. STATE OF TRIPURA AND ANR.

JUDGEMENT

(1.) HEARD Mr. H. Sarkar, learned counsel for the appellant. Also heard Mr. P. Dutta, learned counsel for the respondents.

(2.) THE plaintiff -appellant preferred this second appeal against the judgment/decree dated 4.4.2002/17.4.2002 passed by the learned Addl. District Judge, South Tripura District, Udaipur in Title Appeal No. 15 of 2001 affirming the judgment/decree of the learned trial court (Civil Judge, Jr. Division, South Tripura District Udaipur) in T. S. No. 19/98. The appeal is heard under Order XLI, Rule 11 of the Code of Civil Procedure. Shortly, the plaintiff -appellant's case is as follows :

(3.) IN this Second Appeal, the court is called upon to decide as to whether the learned courts below committed any illegality in holding that the civil court's jurisdiction stood ousted in view of Section 18 of the L. A. Act ?