For vs For
2022 Latest Caselaw 235 Tri

                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                   I.A.04 of 2022 in L.A.APP.108 of 2019

               For Applicant(s)                 : Mr. N. Majumder, Adv.
               For Respondent(s)                : Mr. A. De, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

25/02/2022

This is an application seeking clarification from this court in respect of the judgment dated 16.07.2021 delivered in L.A.APP.108 of 2019.

This court has made some enhancement by the said judgment, on different components.

Thereafter, it has been observed that the appellant, [the lessee] will be entitled to 75% of the compensation emanating from the land value i.e. the compensation against the land on consideration of the value of possession in view of the lease as has been executed by the land owner.

Mr. N. Majumder, learned counsel appearing for the applicant [the lessor-the land owner] has expressed certain apprehensions, though this court does not find any foundation for such apprehension. But it is clarified that the remaining 25% of the enhanced value against the land shall as per the said judgment be disbursed to the land owner.

This application stands disposed of.

JUDGE

Sabyasachi B