Tripura High Court
Parul Das & Ors. ----Appellan(S) vs Amiya Prava Das & Anr. ... on 4 July, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
RSA No.37 of 2015
Parul Das & Ors. ----Appellan(s)
Versus
Amiya Prava Das & Anr. ----Respondent(s)
For Appellant(s) : Mr. A. Nandi, Advocate For Respondent(s) : Mr. G. K. Nama, Advocate HON'BLE MR. JUSTICE S. TALAPATRA Order 04/07/2018 Mr. A. Nandi, learned counsel appearing for the appellants has proposed four substantial questions of law in terms of the leave granted by the order dated 24.11.2015. Mr. Nandi, learned counsel submits that the substantial questions of law as proposed are in addition to the substantial questions of law as framed by this court on 24.11.2015.
After considering all the substantial questions of law, as newly proposed, this court would frame the following additional substantial questions of law.
(1) Whether Pratima Bala Das had the competence to transfer on executing the sale deed No.1-8 dated 01.01.2003 in view of the deed No.1-2545 dated 11.05.1981 executed by her (Exbt.1-4445 in Title Suit (CC) No.17 of 2005)?
Page 2 of 2(2) If Pratima Bala Das had no competence to transfer by executing Sale Deed No.1-8 (Exbt.6 in Title Suit No.02 of 2007), whether the plaintiff in Title Suit No.02 of 2007 can claim the title over the suit land?
For continuation of hearing, list the matter again on 05.07.2017 as part heard.
JUDGE MB