Sri Harendra Rudra Paul vs Smt. Uma Rudra Paul
2026 Latest Caselaw 1023 Tri

Tripura High Court

Sri Harendra Rudra Paul vs Smt. Uma Rudra Paul on 25 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                        HIGH COURT OF TRIPURA
                              AGARTALA
                              RFA 06 OF 2025
Sri Harendra Rudra Paul,
S/o Late Manmohan Rudra Paul,
Resident of Village-Indiranagar-8, Ghrantoli,
P.O. & P.S.-Melaghar, District-Sepahijala,
Tripura, Pin-799115.
                                                    ... Appellant-Defendant
                                  Vs.
1. Smt. Uma Rudra Paul,
W/o Late Manindra Rudra Paul.

2. Smt. Mandira Rudra Paul,
D/o Late Manindra Rudra Paul.

3. Miss Indira Rudra Paul (Minor),
D/o Late Manindra Rudra Paul.

As per the Hon'ble Court's order dated 05.11.2025, passed in
IA 02/2025 in RFA No. 06/2025, the address of the
Respondent nos. 1, 2 & 3 has been corrected in the cause

title of the Memorandum of Appeal as per schedule of the amendment as--

Present residing at C/o Sri Swapan Debnath, resident of Bhallukiatilla, Near Radhakrishna Temple, P.O. Kunjaban, P.S. N.C.C., Agartala, District-West Tripura, Pin-799006.

.... Respondent-plaintiffs.

 For the appellant           : Ms. S. Deb (Gupta), Advocate.
                               Mr. Ramprasad Gope, Advocate.

 For the respondents         : Mr. Saktimoy Chakraborty, Sr. Advocate.
                               Mr. Kousik Roy, Advocate.

 Date of hearing and         : 25.02.2026
 date of delivery of
 judgment and order

 Whether fit for reporting   : No

           HON'BLE JUSTICE DR.T. AMARNATH GOUD
          HON'BLE MR.JUSTICE S. DATTA PURKAYASTHA
                       JUDGMENT & ORDER(ORAL)
(Dr. T. Amarnath Goud, J)

This appeal is directed under Section 96 of the Code of Civil

Procedure against the impugned judgment dated 10.04.2025, passed by

learned Civil Judge (Sr. Division), Court No.1, Sepahijala Tripura, Sonamura

in TS(P) No.11 of 2020 whereby and whereunder the learned Court below has

allowed the partition of the suit land and accordingly decreed the suit

preliminary.

2. The brief facts of the case of the plaintiffs [the respondents

herein] are that they filed a suit for partition of the suit land mentioned in the

schedule of the plaint before the learned Court below. Originally the schedule

land of the plaint belonged to one Manmohan Rudra Paul, S/o Lt. Chandra

Kumar Rudra Pal. Said Manmohan Rudra paul died on 18.12.1995 leaving

behind his survivors i.e. his wife Sachi Rani Rudra Paul, two sons namely

Harendra Rudra Paul and Manindra Rudra Paul. On 21.12.1998, Sachi Rani

Rudra Paul also died leaving behind her aforestated two sons. On 18.11.2009

Manindra Rudra Paul died leaving behind the plaintiffs' i.e. plaintiff no.1

being his wife and plaintiff nos. 2 and 3 being his two daughters as legal heirs.

The contention of the original plaintiffs is that after the death of Manindra

Rudra Paul, the defendant [appellant herein], started causing torture upon the

plaintiff no.1 and due to this, she sometimes used to stay in her brother's

house at Agartala along with her two daughters. There were so many meetings

held out of the disputes arose between the plaintiffs and the respondent over

their land matter. Ultimately, on 17.11.2019 a meeting was held in the Office

room of Melaghar Municipal in presence of the then Chairman namely Sri

Uttam Das, the then Vice-Chairman and other 7 witnesses whereby some

resolutions were taken and the defendant agreed to pay the plaintiff no.1 a sum

of Rs.20,00,000/-. Thereafter, the defendant has given three numbers of

cheques and out of these three cheques, one cheque got dishonoured due to

Covid-19 pandemic. The plaintiffs, thereafter on 16.05.2020 has sent an

advocate notice to the defendant requesting him to amicably partition the suit

land and also to give due amount to the plaintiffs. But, the defendant in reply

to that notice stated that the plaintiffs may approach the appropriate legal

forum for partition of the suit property. Hence, the plaintiffs filed the original

suit before the learned Court below.

3. Learned trial Court upon the pleadings of the plaintiffs, issued

summons to the defendant and on receipt of the summons, the defendant

contested the suit by filing written statement. The defendant in his written

statement denied most of the averments made by the plaintiffs in their

pleadings. It is contended by the defendant that on 25.10.2000 during the life

time of the husband of the plaintiff no.1, a meeting was held to discuss the

disputes wherein the then Pradhan, members of Indiranagar Gaon Panchayat

under Melaghar R.D. Block were present and a resolution was taken to

mitigate the disputes arose between the parties.

4. Plaintiffs, in course of trial, examined three witnesses as PW-1,

PW-2 and PW-3 respectively and they were cross-examined by the defence.

They also exhibited some documents which were marked as Exhibit-1 to

Exhibit-16. Defendant also examined three witnesses as DW-1, DW-2 and

DW-3 and some documents were marked as Exhibit-A, Exhibit-A/1 and

Exhibit-B.

5. Learned trial Court to decide the suit, framed the following

issues:

i. Whether the instant suit is maintainable in its present form and nature?

ii. Whether the plaintiffs have cause of action for filing the instant suit?

iii. Whether the suit land is liable to be partitioned among the plaintiffs and the defendant and if so what should be the respective shares of the plaintiffs and the defendant?

iv. Whether the resolution dated 25.10.2000 dis-entitles the plaintiffs from seeking the relief of partition of the suit land in the instant suit?

v. Whether the plaintiffs are entitled to the reliefs claimed or to any other relief/reliefs?

6. Considering the pleadings, written statement and the exhibited

documents submitted by either of the parties, learned trial Court on

10.04.2025, passed the judgment and decreed the suit preliminary in favour of

the plaintiffs with the following order:

"In the result, the suit is decreed in preliminary form without cost considering the peculiar nature of the suit.

Hence, the plaintiffs together are entitled to equal share over the suit land measuring 0.80 acres mentioned in the SCHEDULE of „A‟ LAND of the plaint and are also entitle to equal share over another 12 gandas of land mentioned in the plaint of the suit.

Accordingly, the plaintiffs and the sole defendant are hereby, at liberty to make partition of the suit land as ordered and directed above and as per mentioned in the Schedule of the plaint amicably within 3(three) months.

Failure to make amicable partition of the suit land within the stipulated period as directed, either of the parties in the suit are at liberty to knock the door of the Court, for partition of the same through by way of filing for final decree.

Preliminary decree be prepared accordingly.

Sr. Sheristadar of this Court is hereby directed to prepare the preliminary decree and place the same before me for obtaining my signature and seal within 14(fourteen) days from the date of passing of this Judgment and Order.

Make necessary entry in the relevant TR and CIS."

7. Being aggrieved and dissatisfied with the said judgment and

order, the original defendant has filed the instant appeal.

8. At the very outset, Ms. S. Deb (Gupta), learned counsel

appearing for the appellant-defendant submits that the learned Court below

has committed serious illegality and material irregularity while passing the

impugned judgment. She contends that learned trial Court did not consider the

resolution dated 25.10.2000 [Exbt.A] in which the appellant-defendant and the

husband of the respondent-plaintiff No.1 amicably settled/partitioned the suit

land. In support of his submission, Ms. Deb (Gupta), learned counsel relies on

the decision of Hon'ble Supreme Court in the case of K. Arumuga Velaiah vs.

P.R. Ramasamy & Anr., reported in (2022) 3 SCC 757. Thus, she prays for

setting aside the impugned judgment and order of preliminary decree passed

in favour of the respondents-plaintiff.

9. In rebuttal to the contentions as raised by Ms. Deb (gupta),

learned counsel for the appellant, Mr. S. M. Chakraborty, learned senior

counsel submits that there is no manifest error in passing the preliminary

decree in favour of the respondents by the learned trial Court. Mr.

Chakraborty, learned senior counsel submits that the resolution dated

25.10.2000 [Exbt.A] was never acted upon as the author of the resolution did

not come forward before the Court to prove his signature. Therefore, unless

the author comes, the document cannot be proved. Had there been any

partition, the mutation record would have been different. There is no separate

mutation also. Finally, Mr. Chakraborty, learned senior counsel contends that

since the resolution is not a registered document, learned trial Court has

rightly decided the suit in favour of the respondent-plaintiffs and accordingly,

he prays for dismissal of the appeal.

10. Ms. S. Deb Gupta, learned counsel appearing for the appellant-

defendant relying on the decision of K. Arumuga Velaiah (supra), contended

that there is a resolution dated 25.10.2000 wherein both the defendant and the

husband of the first plaintiff and the father of the plaintiff nos. 2 and 3 were

the signatories and Pradhan of the village has also signed in the said resolution

and if the said resolution is accepted, there will be no grievance in terms of the

said resolution for partition of the suit land. She, therefore, submits that the

trial Court ought to have considered the said resolution [Exbt. A] and

appreciated the same in spite of being it is an un- registered document along

with other contentions.

11. Per contra, learned senior counsel, Mr. S. M. Chakraborty for the

plaintiffs-respondent submits before this Court that the learned trial Court's

order is just and proper and it needs no interference and at the same time all

equal shares were decided and this was only in pursuance of the reply to the

legal notice which was issued by the defendant to the plaintiffs' counsel where

it is categorically indicated that in the event if the plaintiffs are not inclined to

agree with any such proposal as indicated in the reply notice, the defendant is

ready to go for partition of the whole property. In view of the said proposal,

the plaintiffs were not agreeable to amicably partition their suit land, rather,

they invoked the Court's jurisdiction by filing the suit before the trial Court

seeking partition. The Court has framed five numbers of issues in the suit and

after elaborate examination of the evidences and more so, on the evaluation of

evidence of DW-1 come to a conclusion that the suit needs to be preliminary

decreed and accordingly, the same was ordered.

12. For the submissions made by learned senior counsel, Mr.

Chakraborty, this Court is convinced and after perusing the judgment, the

preliminary decree passed by the learned Court below on partition, we find

that there is no necessity for any interference with the impugned judgment and

decree. Accordingly, the appeal stands dismissed.

Both the parties are at liberty to proceed with the matter before

the learned trial Court as per procedure.

Send back the LCR along with a copy of this judgment.

      S.DATTA PURKAYASTHA, J                           DR.T. AMARNATH GOUD, J




SANJAY GHOSH Digitally signed by SANJAY GHOSH
             Date: 2026.02.27 17:32:49 +05'30'

  sanjay