Tripura High Court
Sri Rijan Sarkar vs Sri Sudhir Chandra Sarkar And Another on 25 June, 2025
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
Crl. Rev. P. No.36 of 2025
Sri Rijan Sarkar
......... Petitioner(s).
VERSUS
Sri Sudhir Chandra Sarkar and another
......... Respondent(s).
For Petitioner(s) : Mrs. Sujata Deb (Gupta), Advocate,
Mr. Bidyut Datta, Advocate,
Ms. Rumpa Dey, Advocate.
For Respondent(s) : Mr. Anjan Kanti Paul, Advocate.
along with
Crl. Rev. P. No.37 of 2025
Sri Sudhir Chandra Sarkar and another
......... Petitioner(s).
VERSUS
Sri Rijan Sarkar
......... Respondent(s).
For Petitioner(s) : Mr. Anjan Kanti Paul, Advocate.
For Respondent(s) : Mrs. Sujata Deb (Gupta), Advocate,
Mr. Bidyut Datta, Advocate,
Ms. Rumpa Dey, Advocate.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
Order
25/06/2025
Crl. Rev. P. No.37 of 2025 also on board today arises out of the
common impugned judgment dated 07.05.2025 passed in Crl. Misc. No.105 of
2024 by the learned Judge, Family Court, Agartala, West Tripura.
Crl. Rev. P. No.36 of 2025 has been preferred by the petitioner-
son of the respondents, being aggrieved by the award of maintenance of
Rs.25,000/- per month (Rs.10,000/- per month to the father-respondent No.1
and Rs.15,000/- to the mother-respondent No.2).
Crl. Rev. P. No.37 of 2025 has been preferred by the father and
the mother for enhancement of the maintenance amount from Rs.25,000/- per
month to Rs.40,000/- per month originally claimed.
Mr. Anjan Kanti Paul, learned counsel, seeks to enter appearance
on behalf of the respondents in Crl. Rev. P. No.36/2025. He undertakes to file
Vakalatnama within two days.
Mrs. Sujata Deb (Gupta), learned counsel, assisted by Ms. Rumpa
Dey, learned counsel, seeks to enter appearance on behalf of the respondent-
son in Crl. Rev. P. No.37 of 2025. She undertakes to file Vakalatnama within a
week.
On being asked, learned counsel for both the parties agree that
since the dispute of maintenance is between the parents and the son, they
should engage in a mediation exercise. In that view of the matter, let the parties
appear on 10.07.2025 at 10:30 am before the learned Secretary, High Court
Legal Services Committee, Mediation Centre, High Court of Tripura. Upon
their appearance, the matter be placed before the learned Mediator for
undertaking the exercise.
Parties are expected to cooperate with an open mind in the
mediation proceedings and attend each of the sittings. Learned Mediator would
fix the dates for mediation as per the convenience of the parties. If the parties
come to an amicable settlement, the terms and conditions thereof be reduced in
writing under their joint signatures and be submitted along with the report
within four weeks thereafter.
List the matter on 13.08.2025 along with the report.
Let copy of the pleadings along with annexure of both Crl. Rev. P.
No.36 of 2025 and Crl. Rev. P. No.37 of 2025 be exchanged between learned
counsel for the parties within a week.
(APARESH KUMAR SINGH), CJ
Munna MUNNA SAHA
Date: 2025.06.26 15:10:58 +05'30'
