Sri Rajkumar Roudra Paul vs Sri Himangshu Paul
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Tripura High Court

Sri Rajkumar Roudra Paul vs Sri Himangshu Paul on 19 February, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                              CRP No.12 of 2025
Sri Rajkumar Roudra Paul
                                                             ......... Petitioner(s).
                                  VERSUS
Sri Himangshu Paul
                                                        ......... Respondent(s).

For Petitioner(s) : Mr. Pradip Chakraborty, Advocate, Mr. Sukriti Debnath, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 19/02/2025 In the present revision petition the impugned order dated

19.11.2024 is under challenge whereby on the one hand the application for

adducing additional evidence in the nature of a partition deed dated 19.05.2008

and a sale deed dated 12.07.2011 sought to be adduced as additional evidence

under Order XLI, Rule-27 of the CPC has been rejected by the learned

Appellate Court as the sale deed dated 12.07.2011 was already brought on

record and duly exhibited during trial by the defendant as Ext 'A'. Moreover,

these documents were not adduced before the learned trial Court by the

plaintiff/appellant nor did the learned trial Court refuse to admit these

evidence. On the other hand, by another order dated 19.11.2024, the learned

trial Court rejected the prayer of the appellant for appointment of a Survey

Commissioner for undertaking the local investigation to identify the suit

property as per the boundary of the sale deed (Exhibit-2).

Mr. Pradip Chakraborty, learned counsel for the petitioner is

allowed time to produce the copy of the judgment rendered by the learned Civil

Judge, Senior Division, Khowai Tripura in Title Suit No.6/2019 dated

17.01.2023.

Accordingly, list the matter after a week.

(APARESH KUMAR SINGH), CJ

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.02.21 12:26:38 +05'30'