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Rokeya Khatun vs Abdul Mannan
2026 Latest Caselaw 1916 Tri

Citation : 2026 Latest Caselaw 1916 Tri
Judgement Date : 26 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Rokeya Khatun vs Abdul Mannan on 26 March, 2026

                                 Page 1 of 3




                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                             CRP No.92 of 2025

1. Rokeya Khatun, wife of Abdul Mannan, aged about 46 years, resident of
Paharpur (Barkhala) Dakshin, PO-Jatrapur-799132, P.S.-Jatrapur,
District-Sepahijala, Tripura
2. Mafiz Miah, son of Abdul Mannan, aged about 32 years, resident of
Paharpur (Barkhala) Dakshin, PO - Jatrapur - 799132, P.S Jatrapur,
District-Sepahijala, Tripura
3. Rubel Hossain, son of Abdul Mannan, aged about 28 years, resident of
Paharpur (Barkhala) Dakshin, PO-Jatrapur-799132, P.S Jatrapur,
District-Sepahijala, Tripura
4. Jowel Hossain, son of Abdul Mannan, aged about 23 years, resident of
Paharpur (Barkhala) Dakshin, PO-Jatrapur-799132, P.S Jatrapur,
District-Sepahijala, Tripura
                                                             -----Petitioner(s)
                                      VS
1. Abdul Mannan, son of Late Tukku Miah, C/o Michil Mia of Sonamura,
Gomati River near Godaraghat, P.O-Sonamura-799131, P.S-Sonamura,
District-Sepahijala, Tripura
2. Julfu Mia, son of Ali Azzam, resident of South Paharpur, P.O-Jatrapur-
799132, P.S-Jatrapur, District-Sepahijala, Tripura
3. Safiqul Islam, son of Ali Azzam, resident of South Paharpur, P.O-Jatrapur-
799132, P.S-Jatrapur, District-Sepahijala, Tripura.
                                                           -----Respondent(s)

For Petitioner(s) : Mr. Abhijit Sengupta, Adv.

For Respondent(s)      : Ms. Saswati Nag, Adv.
                         Mr. Aditya Baidya, Adv.

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

=O=R=D=E=R= 26/03/2026

Heard both sides.

2. This Revision is filed by the plaintiffs in T.S.No.11 of 2020

challenging the order dt. 03.11.2025 of the Civil Judge (Sr. Division), Court

No.1, Sepahijala District, Sonamura.

3. By the said order, the Court below has refused to recall its

previous order dt. 11.06.2025 debarring three witnesses of the petitioners for

cross examination on the ground that on 11.06.2025, it had already debarred

the said witnesses from being cross examined because 12 dates have been

fixed for cross examination of the said witnesses by defendants but the

petitioners have not produced three of such witnesses on every such date and

they have produced only one witness for cross examination.

4. In the impugned order, the Court below has held that though the

petitioners have raised the plea of illness, they have not filed any supporting

medical documents and they did not show any sufficient and conducive

cause for non-production of those witnesses for cross examination on the

earlier dates fixed for the said purpose. It also noted that no reasons were

assigned in the petition for the failure of the petitioners for producing the

witnesses on 11.06.2025. It also noted that the case was pending since 2020

and it has come under the category of old pending case and the petitioners

were not diligent in conducting the case.

5. In my opinion, the Court below had correctly rejected the said

request on the part of the petitioners in the impugned order to recall the three

witnesses for cross examination by defendants.

6. However, it is not in dispute that previously by a separate order

dt. 03.04.2024 the very same Court had ordered that after completion of

cross examination of PWs, the Branch Manager, Tripura State Cooperative

Bank Ltd., Kathalia Branch should be summoned, whose examination-in-

chief had been filed by the plaintiffs on 16.05.2023.

7. This order had not been challenged by the

respondents/defendants and it has attained finality.

8. But while passing the order on 03.11.2025 and also previous

order on 11.06.2025, the Court below appears to have not noticed its

previous order dt. 03.04.2024 permitting the petitioners to summon the

Branch Manager, Tripura State Cooperative Bank Ltd., Kathalia Branch and

straightway directed the defendants to give evidence.

9. Therefore, this Revision is allowed partly, though confirming

the order dt. 03.11.2025 in all respects, by permitting the petitioners to file

requisites to issue summons to the Branch Manager, Tripura State

Cooperative Bank Ltd., Kathalia Branch. After the said witness is examined

and cross examined, defendants side evidence can be permitted.

Revision Petition is disposed of.

(M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHAR BHATTACHARJEE Date: 2026.03.30 JEE 10:22:12 +05'30'

Sabyasachi B

 
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