For vs For
2021 Latest Caselaw 1258 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA

                                I.A 01 of 2021
                       In MAC App. No.26 of 2020(D/O)
                       with CO(FA) No. 02 of 2021(D/O)

For Applicant(s)        :     Mr. D. Debbarma, Adv.

For Respondent(s)       :     Mr. K. Roy, Adv.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

15/12/2021

This application has been filed by Sri Dilip Kumar Debbarma

who filed cross objection in MAC App. 26 of 2020(D/O) before this court.

The said MAC App.26 of 2020(D/O) was filed against the award dated

18.09.2019 passed in T.S(MAC)86 of 2015 by the Motor Accident Claims

Tribunal No.2, Gomati Judicial District, Udaipur.

The cross objection filed by Sri Dilip Kumar Debbarma in the

said MAC App.26 of 2020(D/O) was registered as CO(FA)02 of

2021(D/O). For filing the CO(FA)02 of 2021(D/O) said Dilip Kumar

Debbarma made a statutory deposit of Rs.25,000/- before the Registry of

this court which was transmitted to the claims tribunal pursuant to the

judgment and order dated 28.01.2021 passed by this court in said MAC

App. 26 of 2020(D/O) and CO(FA)02 of 2021(D/O).

Petitioner Dilip Kumar Debbarma has, therefore, filed this I.A

seeking disbursement of the said statutory deposit of Rs.25,000/- in his

favour. The petitioner has sworn an affidavit in support of his contention.

Heard Mr. D. Debbarma, advocate representing the petitioner.

The concerned tribunal i.e. Motor Accident Claims Tribunal

No.2, Gomati Judicial District, Udaipur is directed to disburse the said

amount in favour of the petitioner within a period of 2(two) weeks from

today on verification of identity of the petitioner. Petitioner will submit his

bank details to the tribunal immediately.

In terms of the above, the I.A is disposed of.

JUDGE

Rudradeep