BRAJABALA MURASING Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. K. Ghosh, learned counsel appearing for the petitioners as well as Ms. S. Deb, learned counsel appearing for the respondents No.1 and 2 and also heard Mr. S. Pal, learned counsel appearing for the respondent No.3.

(2.) The petitioner and the respondent No.3 filed an application before this court being IA 01 of 2022 arising from WP(C)No.607 of 2021 for placing the conditions of settlement between the petitioner and the respondent No.3 and it has been prayed therein 'to consider the above facts and consider the petition for joint compromise'. The said agreement which has been termed as the 'joint compromise' is authenticated by a notary public on 17/3/2022.

(3.) Mr. Pal, learned counsel appearing for the respondent No.3 has acceded that such compromise agreement has been signed by the respondent No.3 on 17/3/2022. On reading of the said agreement it appears that so many alien disputes have been settled which are not before this court. The settlement which is relevant for the case in hand emerges from this agreement is that the respondent No.3 will have no objection if her name is deleted from the survival certificate as the survivor of Chandra Mohan Jamatia, since deceased. The said survival certificate is available at Annexure-2 to the writ petition. The name of the respondent No.3 appears at serial No.4 of the said survival certificate under No.SURC/2019/05661 dtd. 29/8/2019 issued by the Sub-Divisional Magistrate, Udaipur Gomati District.