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Tripura High Court: Senior Citizens Cannot be Penalised For Failing to Follow Cases Online - (03 Jul 2026)

PROPERTY

Tripura High Court held that though litigants should track cases online, senior citizens lacking technological skills cannot be penalised for not doing so. It was hearing an appeal over a property dispute where elderly defendants denied the plaintiff’s claim of ownership.

Tags : SENIOR CITIZENS; PENALISED; CASES  

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