Sri Matrika Prasad Debbarma vs Smt. Rupali Debbarma
2026 Latest Caselaw 715 Tri

Tripura High Court

Sri Matrika Prasad Debbarma vs Smt. Rupali Debbarma on 18 February, 2026

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                                CRP 16 of 2026

Sri Matrika Prasad Debbarma,
S/o- Lt. Tulsi Debbarma,
R/o-Near Bidurkarta Chowmohani,
Krishnanagar, Agartala,
P.S.-West Tripura, P.O.-Agartala,
District-West Tripura, Pin-799001
                                                                -----Petitioner(s)

                                       VS
Smt. Rupali Debbarma,
D/o-Lt. Devi Prasad Debbarma,
W/o-Sri Puri Prasad Debbarma,
R/o-Krishnanagar, Near I.B. Office,
P.S.-West Agartala, P.O.-Agartala,
District-West Tripura, Pin-799001
                                                              -----Respondent(s)

For Petitioner(s) : Mr. Saikat Sarkar, Advocate.

Ms. Uttara Singha, Advocate.

For Respondent(s) : None.

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

=O=R=D=E=R=

18/02/2026 This Revision is filed challenging the orders dt. 05.11.2025 and

22.01.2026 of the Civil Judge, Senior Division, Court No.2, West Tripura,

Agartala in case No.T.S.(P)20 of 2022.

2. The petitioner is defendant in the suit.

The plaintiff, during course of the trial, had filed an application

for filing certain documents invoking Order VII Rule 14(3) CPC.

3. On 07.03.2025, at the request of the counsel for the

petitioner/defendant the matter was adjourned to 03.05.2025 for filing

written objection to the said application.

4. On that date no written objection was filed and time was sought

and the matter was adjourned to 26.08.2025.

5. On 26.08.2025, again adjournment request was made by

petitioner and the matter was adjourned to 05.11.2025 for filing the written

objection.

6. On 05.11.2025 also no written objection was filed.

Therefore, the application for receiving documents was ordered,

rejecting the request for further adjournment after taking note that matter had

been adjourned at the instance of the defendant/petitioner more than once.

7. In the order dt. 05.11.2025, the Court below permitted the

plaintiff to summon the Deputy Collector and Magistrate, Agartala Revenue

Circle, Sadar and also to give evidence touching the documents filed by the

plaintiff and the Court fixed the date to 22.01.2026 for examination and

cross examination of PWs.

8. On 22.01.2026, after hearing submission of the parties under

the request of the witnesses, the matter was adjourned and the case was

posted to 19.02.2026.

9. Challenging the same, this Revision is filed.

10. Though counsel for the petitioner seeks to blame petitioner's

advocate in the Court below for not filing the written objection, the fact

remains that from March, 2025 till November, 2025 on three different dates,

time had been given for filing the written objection. It is not permissible for

the party to blame the advocate and absolve himself from all responsibility

with regard to conduct of the case.

Therefore, I do not find any merit in the Revision and it is

accordingly dismissed.

Pending application/s, if any, also stands dismissed.

(M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.02.19 RJEE 16:39:18 +05'30'

Sabyasachi B