Uttam Miah vs .
2025 Latest Caselaw 377 Tri

Tripura High Court

Uttam Miah vs . on 21 January, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                Page 1 of 2




                         HIGH COURT OF TRIPURA
                               AGARTALA
                            FA NO.04 OF 2024

 Uttam Miah
 Vs.
 Sima Rani Khatun @ Sima Khatun.

           HON'BLE MR. JUSTICE T. AMARNATH GOUD
            HON'BLE MR. JUSTICE BISWAJIT PALIT

 Present:
 For the Petitioner(s)          : Mr. A. Acharjee, Advocate.

 For the Respondent(s)          : Ms. V. Poddar, Advocate.

21.01.2025

Order

Heard learned counsel appearing for the parties.

2. This appeal has been filed against the impugned

Judgment and decree dated 10.12.2021, passed by the

learned Judge of the Family Court, Agartala, West Tripura, in

case No. T.S. (Divorce) 05 of 2020, whereby the appellant

prayer under the Special Relief Act for the dissolution of

marriage between the parties was dismissed.

3. When the case was called, it was observed from the

record that this Court had earlier referred the matter for

'mediation' vide order dated 27.08.2024. Subsequently, on

16.01.2025, the Coordinator of the Mediation Centre, High

Court of Tripura, Agartala, addressed a letter to the Deputy

Registrar (Judicial), High Court of Tripura, indicating that the

matter has been settled, and a copy of the settlement

agreement has also been placed on record.

4. In view of the above, the present appeal

stands closed. The Registry is directed to prepare the decree

in terms of the settlement agreement. Consequently, any

interim stay, if in force, stands vacated. Any pending

application(s), if any, also stand closed.

                                                 B. PALIT, J                 T. AMARNATH GOUD, J




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RAJKUMAR        SUHANJIT SINGHA

SUHANJIT SINGHA Date: 2025.01.24 12:33:17 +05'30'