Tripura High Court Judgments and Legal Updates

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FRIDAY, 11 SEPTEMBER 2026

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An Act-only motor policy does not cover a gratuitous pillion rider without additional premium.. Sri Ranjan Chakraborty and Anr vs Sri Debabrata Saha and Anr.. Tripura High Court. LawLens

LEADYESTERDAY'S REPORT

Insurance LawTransport, Maritime, and Aviation Law

An Act-only motor policy does not cover a gratuitous pillion rider without additional premium.

The appellants, parents of deceased Deep Chakraborty, filed a claim petition under the Motor Vehicles Act, 1988, seeking compensation for his death in a road accident on 29.06.2019 at Natunnagar, Agartala–Airport Road...

Tripura High Court3 MIN READ

READ THE ANALYSIS

Courts must award reasonable maintenance despite absence of conclusive proof of the husband’s exact income.. Smt. Pujayeta Baidya and Anr. vs SRI JIBAN SARKAR. Tripura High Court. LawLens

Tripura High Court·11 SEPTEMBER 2026

Family LawCivil Law

Courts must award reasonable maintenance despite absence of conclusive proof of the husband’s exact income.

3 MIN READ

An ex parte divorce decree must be set aside when defective service denies the spouse a fair hearing.. Smt. Shanti Das (Ghosh), vs Shri Kajal Mohan Ghosh,. Tripura High Court. LawLens

Tripura High Court·11 SEPTEMBER 2026

Family LawCivil Procedure and Evidence

An ex parte divorce decree must be set aside when defective service denies the spouse a fair hearing.

2 MIN READ

The Archive

4 ANALYSES · NEWEST FIRST

Suppression of parallel proceedings disentitles petitioners to discretionary writ relief.. Shri Kishore Roy Acharjee and 3 others vs The State of Tripura and 4 others. Tripura High Court. LawLens

Tripura High Court·10 SEPTEMBER 2026

Administrative and Public LawCivil Procedure and Evidence

Suppression of parallel proceedings disentitles petitioners to discretionary writ relief.

The petitioners purchased ground-floor units, G-1 to G-4, in “The Royal Peace Apartment,” Agartala, developed by Respondent No. 5, for commercial purposes in 2020.

3 MIN READ