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Sri Prasenjit Deb vs Smt. Priya Majumder (Deb)
2026 Latest Caselaw 1999 Tri

Citation : 2026 Latest Caselaw 1999 Tri
Judgement Date : 27 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Prasenjit Deb vs Smt. Priya Majumder (Deb) on 27 March, 2026

                                   Page 1 of 2




                       HIGH COURT OF TRIPURA
                             AGARTALA
                                 CRP No.02/2026
Sri Prasenjit Deb, S/O. Sri Ajoy Deb, Resident of Uttar Maheshpur, P.S.-
Jatrapur, Dist-Sepahijala, Tripura.
                                                        ......... Petitioner(s).
                                  VERSUS
Smt. Priya Majumder (Deb), W/O. Sri Prasenjit Deb, D/O. Sri Bishweshwar
Majumder, Presently resided at Nidaya, Tindhepa, P.S.-Jatrapur, Dist.-Sepahijala,
Tripura.
                                                       .........Respondent(s).

For Petitioner(s) : Ms. Uttara Singha, Advocate. For Respondent(s) : Mr. Dipak Deb, Advocate, Mr. Diptanu Debnath, Advocate.

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

Order 27/03/2026

Heard both sides.

2. This Revision is filed challenging the order dt.12.12.2025 of the

Judge, Family Court, Sonamura, Sepahijala Tripura closing the evidence for the

plaintiff in T.S. (Div.) No.02 of 2024 on the ground that the petitioner was not

present and had not taken any step for cross-examination of certain witnesses,

who had deposed on his behalf or who had to appear for cross-examination.

3. The Court below, in my opinion, should have granted one more

opportunity to the petitioner to take the appropriate step necessary to enable

cross-examination of his witnesses, who had to be cross-examined, instead of

closing the evidence on 12.12.2025 on that pretext.

4. Therefore, this Revision is allowed. The order dt.12.12.2025 of the

Judge, Family Court, Sonamura, Sepahijala Tripura is set aside and the Court

below is directed to give opportunity to the petitioner to take the necessary

steps for cross-examination of the remaining witnesses for the petitioner by the

other side on 18.04.2026.

5. The Revision Petition is disposed of.

Pending application(s), if any, also stands disposed of.

(M.S. RAMACHANDRA RAO, CJ)

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.03.30 13:34:29 +05'30'

 
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