For vs For
2022 Latest Caselaw 548 Tri

                                HIGH COURT OF TRIPURA
                                      AGARTALA

                            IA No. 1 of 2022 in RSA 12 of 2022

        For Applicant(s)                     : Mr. N. Chowdhury, Adv.
        For Respondent(s)                    : Mr. S. Bhattacharjee, Adv.

                      HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                            ORDER

24.05.2022

This is an application under Section 5 of the Limitation Act for

condoning of delay of 593 days caused beyond the statutory period of

limitation in filing the Memo of Second Appeal against the impugned

Judgment and decree dated 11.11.2019 and 22.11.2019 and corrected

decree dated 12.02.2020 in Title Appeal 35 of 2017 passed by Ld.

Additional District Judge, Sepahijala, Bishalgarh, whereby the appeal filed

by the present plaintiff respondent was allowed, setting aside the judgment

and decree in Title suit 39 of 2014 passed by Ld. Civil Judge, Senior

Division, West Tripura, Agartala, Court No.2.

On perusal of the record, it surfaces that earlier on number of

occasions, the respondent has been given opportunity for filing counter

affidavit to the application for condoning delay. However, this court feels

that one more opportunity be given to the respondent side.

List the matter on 31.05.2022.

However, it is made absolutely clear that no further

accommodation would be provided on the next dated.

JUDGE Dipak