Citation : 2026 Latest Caselaw 2344 Tri
Judgement Date : 7 April, 2026
HIGH COURT OF TRIPURA
AGARTALA
RFA 15/2024
Sri Haripada Debnath & anr. ----Appellant(s)
Versus
The State of Tripura & ors. ----Respondent(s)
For Appellant(s) : None
For Respondent(s) : Mr. D. Sarma, Addl. GA
HON'BLE JUSTICE DR. T. AMARNATH GOUD
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Order
07/04/2026
When the matter is called upon, none appears for the appellant.
Learned Additional GA is present.
It is seen from the record that on many occasions learned counsel for the
appellants has sought for some accommodation which accordingly was
granted. On last 25.03.2026, learned counsel for the appellant has sought for
accommodation to produce some judgments of the Hon'ble Supreme Court
in respect of entitlement of the claimants to claim compensation. Thereafter,
the matter stood adjourned and listed on 31.03.2026. Again on 31.03.2026,
learned counsel for the appellants has sought for accommodation and the
same was listed today for hearing.
Learned GA appearing for the respondents submits before this court that
the deceased person was an unauthorized person who entered into
government property being a trespasser on Sunday and due to electrocution
he died for which the respondents are not liable to pay any compensation.
Learned Additional GA has submitted that there is no provision under law to
pay compensation to the claimants and prayed to dismiss the case.
In view of the said, to give one more opportunity to the appellant, list the
matter on 08.04.2026 as 1st case under the caption "For Dismissal".
S.DATTA PURKAYASTHA,J DR.T. AMARNATH GOUD,J
SAIKAT KAR KAR
Date: 2026.04.07 13:51:37
-04'00'
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