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Tripura High Court
Smti Chhaya Rani Paul vs Smti Laxmi Rani Paul on 27 February, 2026
-1-
HIGH COURT OF TRIPURA
AGARTALA
IA 1 of 2026
In RSA No.10 of 2025
1.Smti Chhaya Rani Paul ,W/O- Sri. Swapan Ch. Paul D/O- Late
Amulya Ch. Paul, Resident of Office Tilla, Pal Para, Bishalgarh, P.S.-
Bishalgarh, District- Sepahijala, Tripura.
2.Smt. Lipika Chowdhury(Paul), W/o- Late Haridas Chowdhury D/O-
Late Amulya Ch. Paul, Resident of Office Tilla, Pal Para, Bishalgarh,
P.S. - Bishalgarh, District- Sepahijala Tripura.
3.Sri Khokan Paul, S/o- Late Laxmi Ch. Paul Resident of West
Nalchar, Melaghar, P.S.- Melaghar, District-Sepahijala, Tripura.
4.Sri Sukanta Paul, S/O- Sri Khokan Paul, Resident of West Nalchar,
Melaghar, P.S.- Melaghar, District-Sepahijala, Tripura.
5.Smti. Minti Paul,W/O- Sri Pradyut Das, D/O- Sri. Khokan Paul,
Resident of Milanchakra, Agartala, P.S.- A.D. Nagar, District- West
Tripura.
6.Smti Rama Paul, W/O- Sri Ranjit Paul, D/O- Late Amulya Ch. Paul,
Resident of Chebri, Khowai, P.S.- Khowai, District- Khowai.
....Applicant(s)
Versus
1.Smti Laxmi Rani Paul, W/O- Late Monoranjan Paul, Resident of
Office Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh, District- Sepahijala
Tripura
2.Smti Shyamashree Paul(Minor),D/O-Late Monoranjan Paul
Resident of Office Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh,
District- Sepahijala Tripura (The defendant respondent no.s 2 being
minors is represented by their natural guardian mother, the defendant
respondent No. 1 herein)
3.Sri Manish Paul(Minor), S/O- Late Monoranjan Paul, Resident of
Office Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh, District- Sepahijala
Tripura (The defendant respondent no.s 3 being minors is represented
by their natural guardian mother, the defendant respondent No. 1
herein)
4.Smti. Kanchan Prabha Paul, W/O- Late Mangal Paul, Resident of
Office Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh, District- Sepahijala
Tripura
5.Sri. Bijoy Paul S/o- Late Amulya Ch. Paul, Resident of Bishalgarh
Madhya Bazar, Sreedurga Bastralaya, P.S.- Bishalgarh, District-
Sepahijala.
6.Smti Laxmi Rani Paul,W/O- Late Jagadish Ch. Paul, Resident of
Office Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh, District-
Sepahijala, Tripura.
7.Sri.Tapas Paul,S/O- Late Jagadish Ch. Paul, Resident of Office
Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh, District- Sepahijala,
Tripura
8.Sri Sushanta Paul,S/O- Late Jagadish Ch. Paul, Resident of Office
Tilla, Pal Para, Bishalgarh, P.S.- Bishalgarh, District- Sepahijala,
Tripura. Defendant respondent Nos.6 to 8 are resident of Office Tilla,
Pal Para, Bishalgarh, P.S.-Bishalgarh, District-Sepahijala, Tripura.
9.Smti. Dipti Rani Paul, W/O- Sri. Sachindra Paul, D/O- Late
Jagadish Ch. Paul, Resident of Ranir Bazar, Durganagar, P.S.- Ranir
Bazar, District- West Tripura.
10.Smti Aparna Paul, W/O- Sri. Sankar Paul. D/O- Late Jagadish Ch.
Paul, Resident of Bagar Bassa, Near- Kamal Sagar Dighir Par, P.S.-
R.K.Pur, District- Gomati Tripura.
11.Smti. Mina Paul, W/O- Late Amulya Ch. Paul, Resident of
Bishalgarh Madhya Bazar, Sreedurga Bastralaya, P.S.- Bishalgarh,
District- Sepahijala Tripura
12.Sri. Swapan Paul, S/O- Late Amulya Ch. Paul, Resident of
Bishalgarh Madhya Bazar, Sreedurga Bastralaya, P.S.- Bishalgarh,
District- Sepahijala Tripura
13.Sri Tapan Paul, S/O- Late Amulya Ch. Paul, Resident of
Bishalgarh Madhya Bazar, Sreedurga Bastralaya, P.S.- Bishalgarh,
District- Sepahijala Tripura. Defendant respondent nos.11 to 13 are
resident of Bishalgarh Madhya Bazar, Sreedurga Bastralaya,
P.S.Bishalgarh, District-Sepahijala, Tripura.
14.Smti. Soma Paul, W/O- Dr. Swapan Barman, D/o- Late Amulya
Ch. Paul, Resident of Milan Chakra, near TV Tower, A.D. Nagar, P.S.-
A.D.Nagar, District- West Tripura.
....Respondent(s)
For Applicant(s) : Mr. Pradip Chakraborty, Advocate.
Ms. S.Debnath, Advocate.
For Respondent(s) : Mr. Sisir Chakraborty, Advocate.
=B=E=F=O=R=E=
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
=O=R=D=E=R=
27.02.2026
Heard Ld. Counsel of the both sides.
The petition has been filed by the petitioner for substitution of
legal representation of the respondent no.4
No objection is raised from the other side.
Prayer is allowed.
The appellant petitioner will file a reconstructed memo of appeal
incorporating the names by the next date.
The Interim Application is accordingly disposed of.
JUDGE
MUNNA Digitally signed by MUNNA
SAHA
SAHA Date: 2026.02.27 18:20:11
+05'30'
Saikat Sarma
