For vs For
2021 Latest Caselaw 591 Tri

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                HIGH COURT OF TRIPURA
                      AGARTALA
                         IA No. 01/2021
                  in MAC App. No.82/2006(D/O)
For Applicant(s) :    Mr. A. Acharjee, Advocate.
For Respondent(s):    None.

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

                           ORDER

04/06/2021

1] This is an application which has been moved by

applicant namely, Smt. Mamata Karmakar for herself and for an on

behalf of her elder sister, Smt. Susmita karmakar for release of

their respective share of compensation which was awarded to their

mother, Smt. Jharna Rani Sutradhar (Karmakar) and to both of the

said sisters by this Court in MAC App. No. 82/2006 vide judgment

and order dated 10.01.2014.

2] It is ascertained from the record that share of their

mother has already been released by this Court vide order dated

25.07.2014 in CM Appl. No. 398/2014.

3] The shares of the petitioner and her sister, Smt.

Susmita Karmakar were invested in fixed deposit for a period of

five years vide said order dated 25.07.2014 since both the sisters

were minor at that time.

4] According to Mr. A. Acharjee, learned advocate both

Susmita and Mamata have attained majority and by this time the

fixed deposits of their share have also matured. It is submitted by

Mr. Acharjee, learned advocate that as per their birth certificates

date of birth of petitioner, Smt. Mamata Karmakar is 01.12.1997

and her sister, Smt. Susmita Karmakar is 03.03.2001. The

petitioner has also submitted copy of the certificate issued from

UCO Bank certifying that principal amount of Rs.1,01,845/-(

Rupees One lakh one thousand eight hundred forty five only) was

deposited for a period of 60 months which has matured on

03.09.2019. Same principal amount was deposited in the name of

Mamata Karmakar which has also been certified by the said bank

by certificate dated 24.03.2021.

5] In view of the above, the said amount along with

interest accrued thereon be released in favour of petitioner Smt.

Mamata Karmakar and her sister, Smt. Susmita Karmakar,

appellants in MAC App. No.82 of 2006 by remitting the said

amounts to their respective bank accounts, details whereof along

with authenticated photocopy of the first page of the pass book of

their respective accounts will be filed in the Registry of this Court

within two weeks from today.

In terms of the above, the IA is disposed of.

JUDGE

Dipankar