For The vs For The
2021 Latest Caselaw 613 Tri

                HIGH COURT OF TRIPURA
                            AGARTALA

                          IA 2 of 2021
                   in MAC App.43 of 2019(D/O)

For the Applicant(s)           : Mr. B.N.Majumder,Sr. Adv.
                                 Mr. R.Saha, Adv.

For the Respondent(s)          : Mr.H.K.Bhowmik,Adv.

                            BEFORE

      HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                             ORDER

25.06.2021

Heard Mr.B.N.Majumder, learned Sr. Advocate

appearing for the appellant along with Mr.R.Saha, learned

advocate.

Heard Mr.H.K.Bhowmik, learned counsel appearing for

the respondents.

Appellant filed an appeal against the award of the

MACT and at the time of filing deposited the statutory amount of

Rs.25,000/-. The appeal was disposed of by this court vide order

dated 26.02.2021 in MAC App. No.43 of 2019. It was held in the

Tribunal that the vehicle involved in the accident was owned by

the appellant school. In appeal the judgment of the Tribunal was

reversed and the appeal was allowed. Therefore, the appellant

has come forward for withdrawal of the statutory deposit of the

sum of Rs.25,000/-.

Having perused the record and having heard learned

counsel appearing for the parties, the petition is allowed.

Registry will refund the said amount in favour of the

appellant by transferring the money to the account of the

appellant school.

In terms of the above, the IA is allowed and disposed

of.

JUDGE

Saikat Sarma,P.A