High Court Of Tripura vs For
2021 Latest Caselaw 1139 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA
                                 CO (FA) 5/2021
                               In MFA (FA) 1/2020
         For Appellant(s)     :    Ms. R. Purkayastha, Advocate
         For Respondent(s)    :    None

HON'BLE MR. JUSTICE ARINDAM LODH Order 19/11/2021 Heard Ms. R. Purkayastha, learned counsel for the appellant. This cross-objection is filed under Order XLI Rule 22 of the CPC for enhancement of the damages awarded by learned Civil Judge (Sr. Division), North Tripura, Dharmanagar vide judgment and decree dated 26.09.2019 and 03.10.2019 in case No. M.S. 14 of 2017. Issue Notice calling upon the respondents to show cause as to why the Cross Objection filed by the appellant shall not be admitted, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.

Notice is made returnable on 17.01.2022. The appellant shall take steps for service of notice upon the respondent within 7 (seven) days by registered post with AD.

JUDGE

Saikat