For vs For
2021 Latest Caselaw 555 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
              IA No. 01 of 2021 in MAC App. No.19 of 2021
For Applicant(s) :        Mr. Rajib Saha, Advocate.
For Respondent(s):        None.

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

                               ORDER

07/05/2021

The appellant of MAC App No.19 of 2021 has filed this

application seeking stay of the execution of the award dated

13.01.2020 passed in TS (MAC) No.302 of 2014 by the Motor

Accident Claims Tribunal (Court No.2), West Tripura, Agartala.

Heard Mr. Rajib Saha, learned advocate appearing for the

appellant insurance company.

Perused the record.

The execution of the impugned award shall remain stayed

until disposal of the MAC Appeal No.19 of 2021, subject to deposit

of the whole amount of compensation awarded by the Tribunal by

the impugned judgment within a period of six weeks from today.

Such deposit shall be made at the Tribunal.

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

JUDGE

Dipankar