Tripura High Court
Shri Krishna Podder vs Smt. Chhabi Podder Alias Chhabi Bala ... on 29 August, 2025
Page 1 of 4
HIGH COURT OF TRIPURA
AGARTALA
CRP No.19 of 2025
Shri Krishna Podder, S/o Late Satish Chandra Podder, resident of Banshpara
Colony, PO & PS- Belonia, Sub-Division- Belonia, District- South Tripura,
presently residing at Math Chowmuhani, College Road, PO- Agartala, PS- East
Agartala, Sub-Division- Agartala, District- West Tripura
.........Petitioner(s);
Versus
1. Smt. Chhabi Podder alias Chhabi Bala Podder, W/o Shri Binoy Krishna
Podder, resident of Math Chowmuhani, College Road, PO- Agartala, PS- East
Agartala, Sub-Division- Agartala, District- West Tripura, PIN- 799007
2. Shri Binoy Krishna Podder, S/o Late Satish Chandra Podder, Resident of
Math Chowmuhani, College Road, PO- Agartala, PS- East Agartala, Sub-
Division- Agartala, District- West Tripura, PIN-799007
..........Respondent(s)
For Petitioner(s) : Mr. Alik Das, Advocate,
Mr. Ashutosh De, Advocate.
For Respondent(s) : Mr. Somik Deb, Sr. Advocate,
Mrs. Adwitiya Chakraborty, Advocate.
HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
Order
29/08/2025
Heard both sides.
2. This revision is filed challenging order dated 07.12.2024 of the
learned Civil Judge (Sr. Division), West Tripura, Agartala, Court No.1,
allowing objection filed by the respondents/JDs to the execution petition filed
by the petitioner being Ex (T) 10 of 2020.
3. There is no dispute that petitioner herein had filed an application
to amend to typographical mistakes made in the Schedule of the execution
application registered as Ex (T) 10 of 2020, and no objection to the said
application was filed by the respondents.
4. The said application for amendment was, therefore, ordered on
06.03.2021.
5. Thereafter a connected application under Order I Rule 10(2) CPC
to strike out the name of JD No.3 was also allowed on 06.03.2021.
6. Time was granted to the respondents to file written objection to the
amended execution petition after the Schedule thereto is corrected.
7. Thereafter, the objections filed to the original execution petition by
the JDs were rejected by the Trial Court by an order dated 09.08.2024.
8. This was challenged by the JDs in CRP No.90 of 2024.
9. On 27.09.2024, the CRP was allowed, and the matter was remitted
back to the Trial Court for fresh consideration of the issues raised by the
respondents/JDs in their objection under Section 47 of the CPC, and also to the
report of the Tehsildar and Amin and the orders dt. 09.08.2024 and 12.08.2024
of the Executing Court were set aside.
10. Post remand, the Executing Court passed a fresh order on
07.12.2024 which is impugned herein.
11. The main reason assigned in the impugned judgment was that the
petitioner/decree holder had wrongly described the decretal land in the
execution petition, that the decree holder had not discharged the legal
obligation of correctly describing the decretal land, and that on the basis of
these discrepancies in the description of the decretal land, if execution is
permitted, then the same will result in serious miscarriage of justice.
12. As regards the report of the Tehsildar and Amin which was also
directed to be considered by this Court, the Court below observed that the
Tehsildar and Amin had failed to give any explanation regarding one aspect i.e.
though the date of inspection by them was on 27.02.2023, but the report
mentions the date 28.01.2023 when they were examined as court witnesses, and
so their report cannot be accepted.
13. There is no mention in the impugned order of the Executing Court
about the order dt. 06.03.2021 in CM(J) 39 of 2021 in the very same execution
petition permitting the petitioner to amend the Schedule in the execution
application. It also did not take note of the fact that no objection was filed to the
said application for amendment of the Schedule to the execution application by
the respondents.
14. A perusal of the report filed by the Tehsildar and Amin indicates
that the inspection of the land was done by them on 27.02.2023. No doubt the
report mentions the date 28.01.2023, but that in my view is obviously a
typographical mistake for 28.02.2023 probably, which the Court below ought to
have taken into account.
15. We may also point out that the Amin and the Tehsildar were
examined in the Executing Court as CW 1 and CW 2, and in the order passed in
CRP 90 of 2024, the cross examination of CW 1 was extracted.
16. No question was put to the Amin who was examined as CW 1 by
Judgment Debtor's counsel to explain the discrepancy in the date of the report
and the date of the inspection. Having failed to cross examine the witnesses on
this aspect, it is not open to the respondents to raise that point about the
discrepancy in dates, because they are deemed to have waived the same.
Therefore, the report submitted by the Tehsildar and Amin dated 28.01.2023
cannot be ignored by the Executing Court.
17. In this view of the matter, the Revision is allowed; the impugned
order is set aside; Ex (T) 10 of 2020 is restored to the file of Civil Judge (Sr.
Division), West Tripura, Agartala, Court No.1; and the said Court is directed to
re-hear the parties keeping in mind the above conclusions, and then decide the
execution petition within 3(three) months.
18. Pending application(s), if any, shall stand disposed of.
(M.S. RAMACHANDRA RAO, CJ)
Pijush/
MUNNA SAHA Digitally signed by MUNNA SAHA
Date: 2025.09.02 11:59:35 +05'30'
