Smt. Dipali Debnath vs Smt. Basanti Debnath
2022 Latest Caselaw 717 Tri

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                   HIGH COURT OF TRIPURA
                         AGARTALA

                          RFA No. 46 of 2019

Smt. Dipali Debnath
(Acharjee),
                                                           ---- Appellant(s)
                                   Versus
Smt. Basanti Debnath
And Anr.
                                                         ---- Respondent(s)

For the Appellant(s) : Mr. P. Roy Barman, Sr. Advocate Mr. K. Nath, Advocate For the Respondent(s) : Mr. Rajib Saha, Advocate Mr. I. Banik, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

29/07/2022

Heard Mr. P. Roy Barman, learned senior counsel assisted

by Mr. K. Nath, learned counsel appearing for the appellant. Also heard

Mr. Rajib Saha, learned counsel and Mr. I. Banik, learned counsel

appearing for the respondents.

A partition suit was instituted by the respondents. The suit

was decreed. Thereafter, the appellant has preferred the instant appeal.

During the proceeding of the appeal, this court has made an attempt for

conciliation, since the disputes relates to the mother and her two

daughters. The process of conciliation has ended successfully and the

parties to the suit out of their own will and volition have amicably settled

their disputes and have placed a compromise petition before us. In the

compromise petition, the parties have mutually agreed upon the terms and

conditions as contained therein.

As such, this compromise petition containing the terms and

conditions, as mutually arrived at between the parties, is accepted by this

court and, according to us, it is in form.

Accordingly, the compromise petition placed before us by

the parties shall form a part of this order, and decree may be drawn

accordingly. The judgment and decree passed by the learned trial court

are set aside and quashed.

The instant appeal stands disposed in the above terms.

                       JUDGE                                  JUDGE




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