Smt. Manika Sinha vs Shri Bikram Sinha
2025 Latest Caselaw 1125 Tri

Citation : 2025 Latest Caselaw 1125 Tri
Judgement Date : 11 September, 2025

Tripura High Court

Smt. Manika Sinha vs Shri Bikram Sinha on 11 September, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA


                 IA No.1 of 2025 in Mat. App. No.19 of 2025
                          Mat. App. No.19 of 2025

Smt. Manika Sinha, W/o Shri Bikram Sinha, D/o Shri Nanigopal Sinha, Vill-
Assam Basti, P.O. Krishnanagar, P.S. Fatikroy, Sub-Division- Kumarghat,
District - Unakoti, Tripura, Pin-799290.
                                                  .........Applicant/appellant (s);
                                    Versus
Shri Bikram Sinha, S/o Shri Amarbabu Sinha, Vill. & P.O. Fultali, P.S. & Sub
Division - Kailashahar, District - Unakoti, Tripura, Pin-799280.
                                                             .........Respondent(s);
For Applicant/appellant (s)      : Mr. Arijit Bhowmik, Advocate,
                                   Mr. Uday Das, Advocate.
For Respondent(s)                : None.

 HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
      HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                    ORDER

11/09/2025

Heard counsel for the appellant.

This application is filed under Section 5 of the Limitation Act,

1963, to condone the delay of 14 days in filing the appeal challenging the

judgment dt.13.03.2025 of the Family Court, Unakoti, Kailashahar, passed in

Title Suit (Divorce) No.52/2022.

Notice in this application was issued to the respondent on

06.08.2025.

Though notice upon the respondent has been served, there is no

appearance on behalf of the respondent.

Therefore, this application is allowed. The delay of 14 days in

filing this appeal, having been satisfactorily explained in this application, is