Tripura High Court
Pranabendu Das vs Jyotirmoy Das & Others on 11 July, 2018
Bench: Ajay Rastogi, S. Talapatra
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HIGH COURT OF TRIPURA
AGARTALA
RFA No.05/2018
Pranabendu Das
----Appellant(s)
Versus
Jyotirmoy Das & others
----Respondent(s)
For the Appellant(s) : Mr. S.M. Chakraborty, Sr. Advocate, Mr. Sekhar Datta, Advocate.
For Respondent(s) : Mr. D.C. Roy, Advocate, Mr. J. Das, Advocate, Mr. Niharendu Majumder, Advocate.
HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI HON'BLE MR. JUSTICE S. TALAPATRA Order 11/07/2018 This is a regular first appeal filed against the judgment and decree dt.10.11.2017 passed by the learned Civil Judge (Sr. Division), Court No.1, West Tripura, Agartala in T.S. (P) No.68/2006.
The original title suit was filed by one of the sibling (appellant-plaintiff) before the learned trial Judge for subdivision of their ancestral property.
During the course of argument, this court prima facie was of the view that looking to the nature of controversy which is pending since 2006 can certainly be resolved through the process of conciliation.
The parties are present today in the court. We have heard the parties in person and also their respective counsel. All have consented to request Mr. D.K. Biswas, Advocate, to be appointed as a conciliator to decide their ongoing pending dispute. Page 2 of 2
We request Mr. Biswas to give his valuable services as a conciliator and do the needful in the interest of the parties. We further make it clear that let the parties reserve their rights to submit on merits may appear and try to find out an amicable solution through conciliation, as prayed.
The parties will record their attendance before the conciliator on 28.7.2018 at 11 a.m. After culmination of the proceedings, the matter may be reverted back to this court.
Copy of the order be made available to the parties.
JUDGE CHIEF JUSTICE Certificate:- All corrections made in the judgment/order have been incorporated in the judgment/order. Pulak