Sri V. Thansanga Darlong & Ors vs Sri Khuma Darlong
2026 Latest Caselaw 925 Tri

Tripura High Court

Sri V. Thansanga Darlong & Ors vs Sri Khuma Darlong on 23 February, 2026

                                          HIGH COURT OF TRIPURA
                                              AGARTALA

                                                RSA No.18 of 2024
        Sri V. Thansanga Darlong & Ors.
                                                                         ......... Appellant(s)
                                                    -Versus-
        Sri Khuma Darlong
                                                                         ........Respondent(s)

                                                RSA No.19 of 2024
        Sri V. Thansanga Darlong & Ors.
                                                                         ......... Appellant(s)
                                                    -Versus-
        Sri Lalhmangaia Darlong
                                                                         ........Respondent(s)

                                                RSA No.20 of 2024
        Sri V. Thansanga Darlong & Ors.
                                                                         ......... Appellant(s)
                                                    -Versus-
        Sri Ringliana Darlong & Anr.
                                                                         ........Respondent(s)

        For the Appellant(s)                    :     Mr. D. Bhattacharya, Sr. Adv.
                                                      Mr. S. Das, Adv.
        For the Respondent(s)                   :     Mr. S. Sarkar, Adv.

                              HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                      ORDER

23.02.2026

Heard Mr. D. Bhattacharya, learned senior counsel appearing for the appellants on the merit of the appeal.

Mr. S. Sarkar, learned counsel appearing for the respondents has sought for an adjournment on the ground that Mr. B.N. Majumder, learned senior counsel for some certain personal reasons could not appear today.

Considered.

For ends of justice, another chance is given to the respondents to participate in the hearing.

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.23 18:22:21 +05'30' JUDGE Sujay