For vs For
2021 Latest Caselaw 181 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
             I.A. No.01/2021 in MAC APP. No.56/2014(DO)

For Applicant(s)                : Mr. S. Lodh, Advocate.
For Respondent(s)               : Mr. P. Gautam, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order

12/02/2021

This application is filed by mother and younger brother of

deceased Prasenjit Choudhury who died on a vehicular accident on

08.08.2012. Parents of the deceased and younger brother had filed motor

accident claim petition being T.S.(MAC) No.222 of 2012 which was

decided by the Claims Tribunal on 03.03.2014 awarding compensation of

Rs.26,57,000/- to be paid to the parents of the deceased. The entire awarded

amount would be invested in a fixed deposit for a period of 5 years in a

nationalized bank on which the parents would receive interest. The

insurance company had challenged the said award before the High Court.

Appeal of the insurance company was dismissed by a judgment dated

14.07.2017. Now the father is expired. The mother and the brother of the

deceased have moved this application for releasing the awarded amount

with accrued interest, if any, which has yet not been paid over.

Let the amount of award which is invested, be released in

favour of the mother of the deceased through account payee cheque or by a

transfer as may be convenient. It is clarified that the brother would get no

share of this compensation.

I.A. disposed of.

(AKIL KURESHI), CJ

Pulak