Shri Biswajit Debnath vs Smti. Paramita Debnath
2024 Latest Caselaw 47 Tri

Tripura High Court

Shri Biswajit Debnath vs Smti. Paramita Debnath on 18 January, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                   HIGH COURT OF TRIPURA
                         AGARTALA

                              IA No.3 of 2023
                                    In
                              FA No.4 of 2022
Shri Biswajit Debnath
                                                           ....Applicant(s)
                          Versus

Smti. Paramita Debnath
                                                         ....Respondent(s)

For the Applicant(s) : Mr. S. Lodh, Advocate For the Respondent(s) : Mr. H.K. Bhowmik, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order

18/01/2024

Heard Mr. S. Lodh, learned counsel appearing for the applicant. Also heard Mr. H.K. Bhowmik, learned counsel appearing for the respondent.

This is an application filed under Order XLI Rule 27 of CPC, 1908 for incorporating the judgment and order dated 05.09.2023 passed by learned Additional Sessions Judge, Court No.5, West Tripura, Agartala in connection with Criminal Appeal No.24 of 2022 in the connected appeal as additional evidence.

Mr. Lodh, learned counsel for the applicant has submitted that the judgment and order dated 05.09.2023 passed in Criminal Appeal No.24 of 2022 may be kept in the record for bringing it to judicial notice at the time of hearing of the connected first appeal.

Mr. H.K. Bhowmik, learned counsel for the respondent has fairly admitted the fact that the criminal appeal has been dismissed by the aforesaid judgment dated 05.09.2023 passed by learned Additional Sessions Judge, Court No.5, West Tripura, Agartala.

Having gone through the grounds stated in the instant application and considering the submission of learned counsel appearing for the applicant, we

allow the application for adducing the judgment and order dated 05.09.2023 in the connected appeal as additional evidence.

Accordingly, the instant interlocutory application stands allowed and thus, disposed of.

                        JUDGE                                           JUDGE




Snigdha

SANJAY Digitally signed by
       SANJAY GHOSH

GHOSH 16:42:01 +05'30'
       Date: 2024.01.18