Smt. Arati Rani Deb Roy vs Sri Rajesh Chakraborty
2024 Latest Caselaw 1710 Tri

Tripura High Court

Smt. Arati Rani Deb Roy vs Sri Rajesh Chakraborty on 3 October, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                  Page 1 of 2




                       HIGH COURT OF TRIPURA
                             AGARTALA
                               RFA No.8 of 2021

Smt. Arati Rani Deb Roy,
W/o: Lt. Parimal Kanti Deb Roy,
R/o: Bhati Abhoynagar, Cantonment Road, Agartala,
Tripura West, PIN:799001.
                                                               ----Appellant(s)
                   Versus
Sri Rajesh Chakraborty,
S/o: Lt. Rakhal Chakraborty,
R/o: Old Agartala, Khayerpur,
P.S.-Boudhjungnagar, Dist: West Tripura, PIN: 799008.
                                                         ----Respondent(s)
For Appellant(s)           :    Mr. P. Roy Barman, Sr. Advocate
                                Mr. K. Nath, Advocate
For Respondent(s)          :    Mr. Suman Bhattacharjee, Advocate

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

                                   ORDER

03.10.2024

Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the appellant. Also heard Mr. Suman Bhattacharjee, learned counsel appearing for the respondent.

Learned counsel appearing for the parties have submitted that they have filed a compromise petition where the terms and conditions have been encapsulated. Learned counsel for the parties have further submitted that the decree may be passed on the basis of the terms and conditions mentioned in the compromise petition.

We have perused the petition for compromise where the terms and conditions are engrafted. Both the parties have put their respective signatures. The schedule of the suit land has also been mentioned in the compromise petition.

Considering the settlement arrived at between the parties namely, Smt. Arati Rani Deb Roy and Sri Rajesh Chakraborty, the instant appeal stands disposed. The compromise petition containing the terms and conditions of settlement between the appellant and the respondent shall form a part of the decree.

Accordingly, the appeal is disposed on compromise. Registry is directed to prepare the decree in the light of the terms and conditions mentioned in the compromise petition. Consequently, the judgment and decree passed by learned courts below stands modified.

Pending application(s), if any, also stands disposed.

                       JUDGE                                      JUDGE




Snigdha


SANJAY      Digitally signed by
            SANJAY GHOSH

GHOSH       Date: 2024.10.03
            17:43:41 +05'30'