For vs For
2021 Latest Caselaw 1083 Tri

                   HIGH COURT OF TRIPURA
                         AGARTALA
                       MAC App. 43 of 2021


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

For Appellant(s)   : Mr. Biswanath Majumder, Adv.

For Respondent(s) : None.

                             ORDER

10.11.2021 This MAC Appeal is directed against the award dated

17.09.2019 passed by MACT-3, West Tripura, Agartala in T.S

(MAC) 40 of 2018 whereby a sum of Rs.15,20,000/- along with 9%

annual interest was awarded to the claimant. Aggrieved insurance

company has filed this appeal on various grounds.

Heard Mr. B.Majumder, learned counsel appearing for

the insurance company.

It is contended by Mr. Majumder, learned counsel that

an execution proceeding has been initiated by the Tribunal for

recovery of the awarded sum of compensation from the insurance

company. Counsel therefore, urges the court to stay the operation of

the impugned judgment and award and the said execution

proceedings until disposal of the present appeal.

The appeal stands admitted subject to deposit of 70% of

the awarded amount of compensation by the appellant insurance

company at the Tribunal within a period of 6 weeks from today.

Issue rule returnable within 4 weeks.

Steps be taken by the appellant insurance company

within 3 days for issuing notice to the respondents.

During the pendency of this appeal, the execution

proceedings initiated at the Tribunal for realization of the awarded

amount of compensation shall remain stayed.

The amount to be deposited by the insurance company

shall not be disbursed in favour of the claimant until further order.

List the matter on 08.12.2021.

JUDGE

Saikat Sarma, PS-II