Sri Nayan Kumar Debbarma vs Sri Madhusudhan Debbarma
2026 Latest Caselaw 1803 Tri

Tripura High Court

Sri Nayan Kumar Debbarma vs Sri Madhusudhan Debbarma on 20 March, 2026

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                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                   I.A.No.01 of 2025 in CRP No.38 of 2025
                   I.A.No.03 of 2025 in CRP No.38 of 2025
                             CRP No.38 of 2025

I.A.No.01 of 2025 in CRP No.38 of 2025

1. Sri Nayan Kumar Debbarma, S/O-Lt. Naksi Rai Debbarma
2. Smt. Jarkanya Debbarma, W/O-Sri Nayan Kumar Debbarma,
Both are residents of Rangmala Santaram Para, P.S.-Bishramganj,
Sepahijala, Tripura
                                                           -----Applicant(s)

                                   VS
Sri Madhusudhan Debbarma, S/O- Lt. Mela Charan Debbarma,
Residents of Rangmala, Brindaban Para, P.S.-Bishramganj,
District-Sepahijala, Tripura
                                                         -----Respondent(s)

For Applicant(s) : Mr. Sudipta Sekhar Debnath, Advocate. For Respondent(s) : Ms. Swagata Chowdhury, Advocate.

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

=O=R=D=E=R= 20/03/2026

I.A.No.01 of 2025 is an application filed under Section 5 of the

Limitation Act for condoning the delay of 31 days in filing the application to

set aside the abetment caused by the death of the sole respondent.

Since the provisions of Order XXII do not apply to Revision,

this application is unnecessary.

Therefore, I.A.No.01 of 2025 is dismissed.

I.A.No.03 of 2025 in CRP No.38 of 2025

I.A.No.03 of 2025 is ordered since the counsel for the proposed

party states that she has no objection for the same.

I.A. No.03 of 2025 is disposed of.

Let the cause title be amended.

List the matter on 27.03.2026.

(M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHAR BHATTACHARJEE Date: 2026.03.23 JEE 16:34:57 +05'30'

Sabyasachi B