Sri Abhijit Sarkar vs The State Of Tripura
2026 Latest Caselaw 1552 Tri

Tripura High Court

Sri Abhijit Sarkar vs The State Of Tripura on 14 March, 2026

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                          IN THE NATIONAL LOK ADALAT
                       HIGH COURT OF TRIPURA: AGARTALA

                         Crl. Rev. P. No. 06 OF 2026

Sri Abhijit Sarkar,
Son of Sri Tapan Kumar Sarkar, resident of Joynagar, Banik Para,
Near Upendra Vidya Mandir, P.S. West Agartala, District West Tripura

                                                                               ----Petitioner(s)
                                           Versus
1.    The State of Tripura,
      Represented by the Principal Secretary to the Government of
      Tripura
2.    Smt. Tanusree Dey,
      W/O Sri Abhijit Sarkar, resident of Joynagar, Banik Para, Near
      Upendra Vidya Mandir, P.S. West Agartala, presently residing
      at TMC Road, Hapania, Badharghat, Agartala, P.S. Amtali,
      District West 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:

" After conciliation, it is settled that the golden ornaments namely, the necklace, finger ring of the boy is handed over to the respondent (wife). It is also resolved that the petitioner, Abhijit Sarkar, shall open a fixed deposit of Rs.50,000/- for a period of three years in any nationalized bank in the name of the respondent, Tanusree Dey within three months from today, as a part of the amount of arrear maintenance.

It is also resolved that both the petitioner and the respondent agreed to live together with the furniture and other things given by her parents in their marriage in her matrimonial home with her husband peacefully.

In case of any violation of the order i.e. if they refuse to live together, the original order of maintenance shall be effective from the date of maintenance except the amount of the fixed deposit of Rs.50,000/- and the period of maintenance they have lived together in the matrimonial home shall be deducted.

It is also further resolved that if they live together peacefully for a period of six months, after that they shall jointly file petition before the Trial Court for disposal of the case including the execution. She will also get all the furniture, fittings and fixtures given in her marriage.

With this, the matter is settled. Parties shall live together with immediate effect."

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 to the concerned learned Trial Court

along with the LCR.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.16 16:42:06 +05'30'