Hon'Ble Mr. Justice S.G. ... vs For
2021 Latest Caselaw 1137 Tri

                   HIGH COURT OF TRIPURA
                         AGARTALA
                          IA 2 of 2021
                    in MAC App.3 of 2019(D/O)

                           BEFORE

      HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
For Appellant(s)    : Mr. D.C.Roy, Adv.

For Respondent(s) : Mr. Rajib Saha,Adv.

                             ORDER

19.11.2021 [1] Heard Mr.D.C.Roy, learned counsel appearing for the

petitioner who is the original claimant.

[2] It is contended by Mr.Roy that the appellant insurance

company has not yet satisfied the award in terms of the judgment

dated 31.01.2020 passed by this Court in MAC Appl. No.3 of 2019.

The petitioner has therefore, approached this Court for issuing

direction to the Insurance Company to deposit the whole sum of

compensation awarded by this Court in the aforesaid appeal within a

time frame.

[3] Mr.Rajib Saha, learned Counsel represents the

Insurance Company who was respondent No.2 in the aforesaid

appeal and contends that the insurance company has already

deposited the entire sum of compensation in terms of the award

passed by this Court in MAC Appl. No. 3 of 2019. In support of his

contention, Mr. Saha, learned advocate has submitted a photocopy of

the order dated 09.11.2021 passed in CM 34 of 2020 by the Member,

MACT No.02, Agartala.

[4] Mr. Roy, learned counsel of the claimant respondent

submits that said order dated 09.11.2021 passed by the Tribunal is

not in terms of the order passed by this court in the aforesaid appeal.

List the matter on 10.12.2021 for order.

JUDGE

Saikat Sarma, PS-II