[Cites 2, Cited by 0]
Tripura High Court
Mr. Jasim Miah vs Mrs. Farzana Akhtar on 23 February, 2026
2
HIGH COURT OF TRIPURA
AGARTALA
Crl. Rev. P. No. 63 of 2025
Mr. Jasim Miah,
S/o. Jakir Hussain,
R/o. Village- Indranagar, PS-Melaghar,
Sepahijala, Tripura.
---- Petitioner(s)
Versus
1. Mrs. Farzana Akhtar,
W/o. Jasim Miah,
D/o. Dulal Miah,
2. Miss Nusrat Nuraiya,
D/o. Jasim Miah,
Both are presently resident of Durgapur,
PS- Sonamura, District- Sepahijala Tripura,
(the respondent no.2, minor, is being represented through
respondent no.1 being the natural guardian).
----Respondent(s)
For Petitioner(s) : Mr. Hare Krishna Bhowmik, Adv.
For Respondent(s) : None.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order
23.02.2026
Learned counsel Mr. Hare Krishna Bhowmik, is present
for the petitioner.
2. It is fairly submitted by the learned counsel that as per
order the matter was sent to mediation for settlement of the
dispute amongst the parties. Accordingly, the matter was taken
up for settlement through mediation and in the mediation the
dispute of the parties has been settled with the following terms
and conditions:-
"TERMS AND CONDITIONS OF SETTLEMENT
1) That, both the parties have filed mutual divorce
petition seeking permanent dissolution of marriage
bearing case No. T. S. (DIV) 05 of 2026 before the
Judge, Family Court, Sonamura, Sepahijala District,
Tripura.
2) That, both the parties agreed to dissolve their
marriage under certain terms and conditions and
accordingly the husband petitioner agreed to pay
Rs.3,00,000/- (Rupees Three Lakhs) to the wife
Farzana Akhtar as permanent alimony and
Rs.3,00,000/-(Rupees Three Lakhs) will be fixed
deposited in the name of his minor daughter namely
Nusrat Nuraiya in Tripura Gramin Bank, Sonamura
Branch vide Account No. 8034010030232 till she
attains majority.
3) That, the husband Jasim Miah will deposit
₹5,800/- (Rupees Five thousand and Eight Hundred)
within the 10th day of every English Calendar in the
Account No. 8034010030232 lying in Tripura Gramin
Bank, Sonamura Branch under Sepahijala District for
the maintenance of his daughter till she gets major.
4) That, on attaining majority the daughter namely
Nusrat Nuraiya shall have the right to stay either with
her father or mother at her own choice.
5) That, since the matter in dispute has been settled
amicably by the parties the petitioner husband Jasim
Miah shall no further proceed with the Crl. Rev. Petition
63 of 2025 filed by him before the Hon'ble High Court
and thus will withdraw the said case.
6) That, both the parties agreed that they have no
further dispute among them.
Both the parties entered into present
agreement/settlement without any pressure, coercion,
or undue influence of the same and thus they put their
signature in the Agreement as below.
Copy of this Agreement is, given to the parties."
Accordingly, learned counsel urged for disposal of this
case.
3. The present petitioner has challenged the judgment
and order dated 15.09.2025 passed by the learned Judge, Family
Court, Sonamura, Sepahijala District, Tripura in connection with
Criminal Misc. No. 34/2024 in a proceeding under Section 125 of
the Cr.P.C., 1973. The operative portion of the said order is as
follows:-
"79. Consequently, the petition under Section
144 of the Bharatiya Nagarik Suraksha Sanhita, 2023
(corresponding to Section 125 of the Code of Criminal
Procedure, 1973), is allowed. The Opposite Party is
directed to pay Rs.8,000/- per month to Petitioner No.1
and Rs.10,000/- per month to Petitioner No.2 as
maintenance, payable by the 7th day of each month.
Petitioner No.2 shall be entitled to receive maintenance
until she attains the legally permissible age. The
maintenance shall be payable from the date of filing of
this petition. Any amount already paid by the Opposite
Party under interim orders or otherwise shall be duly
adjusted against arrears. The Opposite Party is further
directed to clear the arrears within one month from the
date of this order, failing which the petitioners shall be
entitled to recover the same through the process of
law. "
Challenging that order the revision petition was filed,
as stated above.
4. However, since the matter has been resolved through
mediation and the report is accordingly forwarded by the I/C
Coordinator Mediation centre of this court, so nothing survives for
further adjudication of this matter and accordingly, this present
case stands disposed of in pursuance of the mediation agreement
arrived at between the parties.
5. Thus, in view of the settlement arrived at amongst the
parties, the order passed by the learned Judge, Family Court is
accordingly interfered with and stands modified to the extent of
terms and condition arrived at amongst the parties by way of
mediation.
6. Accordingly, this present case stands disposed of in
terms of the settlement arrived through mediation. Communicate
this order to both the parties of this proceeding.
Also send down the record to the learned trial court
along with a copy of this order.
Pending application(s), if any, also stand disposed of.
JUDGE
SATABDI DUTTA Digitally signed by SATABDI DUTTA
Date: 2026.02.23 17:36:56 +05'30'
Satabdi
