For vs For
2021 Latest Caselaw 778 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA

                            MAC App. No. 30 of 2021

For Appellant(s)        :     Mr. S.M. Chakraborty, Sr. Adv.
                              Mrs. P. Chakraborty, Adv.

For Respondent(s)       :     None.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

18/08/2021

This appeal has been filed under section 173 of the

Motor Vehicles Act, 1988 claiming enhancement of compensation arising

out of the judgment and award dated 23.03.2021 passed by Motor

Accident Claims Tribunal No.2, Gomati Judicial District at Udaipur.

Heard Mr. S.M. Chakraborty, learned senior advocate

appearing for the original claimant appellant along with Mrs. P.

Chakraborty, learned advocate.

Perused the impugned award of the tribunal and all

other supporting papers annexed to the memo of appeal.

The appeal stands admitted.

Issue notice returnable within four weeks.

Steps be taken by the claimant appellant within five

days for serving notice on the respondents.

Call for the LC record from the tribunal. Paper book be

prepared soon after the LC record is received.

List the matter on 15.09.2021.

JUDGE

Rudradeep