Md. Jalkar Hossain vs Sri Samarendra Roy
2026 Latest Caselaw 1550 Tri

Tripura High Court

Md. Jalkar Hossain vs Sri Samarendra Roy on 14 March, 2026

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                       IN THE NATIONAL LOK ADALAT
                          HIGH COURT OF TRIPURA
                                AGARTALA

                            Crl.Rev.P. No.9 of 2026

Md. Jalkar Hossain
S/o Late Chowan Miah @Soya Miah Sarkar, resident of Taltala,
Khilapara (Near Otpc), Po-Jamjuri, PS-Kakaraban, Udaipur, Gomati
Tripura.
                                              ...... Petitioner(s)
                  VERSUS

1. Sri Samarendra Roy
Prop. of M/s Priya Bricks Factory, S/o Late Satish Ch. Roy, resident of
Giridharipally, P.O. & P.S. - R.K. Pur, Udaipur, Gomati Tripura.

2. The State of Tripura.
                                                           ...... Respondent(s)

BEFORE HON'BLE MR JUSTICE S. DATTA PURKAYASTHA

Order 14/03/2026

On reference to under Section 19 of the Legal Services Authorities

Act, 1987, the case is taken up today in the National Lok Adalat held in the Court

premises of the High Court of Tripura.

The case is settled between the parties amicably as per the terms

of settlement signed by them and the Conciliators/Members.

The case is disposed of, in terms of settlement which reads as

follows:

"It is submitted by the petitioner that an amount of Rs.2,25,000/- (Rupees two lakh twenty five thousand) has already been deposited by the petitioner.

The amount of Rs.5,50,000/- (Rupees five lakh fifty thousand) shall be paid to the respondent no.1 including the amount of Rs.2,25,000/-(Rupees two lakh twenty five thousand) already deposited as a condition of

writ petition which shall be released in favour of the respondent no.1.

The amount shall be paid within 17.04.2026 otherwise the petitioner shall pay in total Rs.9,00,000/- (Rupees nine lakh) by depositing to the learned Trial Court which shall be released in favour of the claimant.

Accordingly, the matter is settled. The record may be sent to the learned Trial Court for execution if necessary".

Terms of settlement have been placed in the case record and the

same shall be treated as part of this order.

Supply a copy of this order along with a copy of the terms of

settlement to both the parties free of cost and also send a copy of this order with

the terms of settlement of the concerned learned Trial Court along with the LCR.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.16 16:42:46 +05'30'