For vs For
2021 Latest Caselaw 1008 Tri

                     HIGH COURT OF TRIPURA
                              AGARTALA
                            IA No.3 of 2021
                    In LA APP No.132 of 2019(D/O)

For Applicant(s)           :   Mr. S. Bhattacharjee, Adv.

For Respondent(s)          :   Ms. P. Dhar, Adv.

Mr. P. Gautam, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

29/09/2021

Heard Mr. S. Bhattacharjee, learned counsel appearing for

the applicant in presence of Ms. P. Dhar, learned counsel

appearing for the respondent No.1 and Mr. P. Gautam, learned

counsel appearing for the respondent No.2.

This is an application by the referring-claimant, who was

the respondent in the appeal being 132 of 2019 as preferred by

the respondent No.1 herein from the judgment and award dated

30.04.2019 delivered in Misc. (LA) 25 of 2012 by the LA Judge,

Sepahijala District, Sonamura. The said appeal has been

dismissed by the judgment and order dated 04.02.2021 by this

court. The respondent No.1 has deposited a sum of

Rs.15,27,696/- on 13.01.2021 and the further sum of

Rs.16,82,899/- on 12.08.2021 in the Registry towards dis-

charging their liabilities of payment. The entire amount being

Rs,32,10,595/- is now to be paid by the Registry to the applicant

with interest.

Now, by means of this application, the referring-claimant

seeks leave of this court for withdrawing the total amount. There

is no impediment in causing disbursement of the said amount in

favour of the referring-claimant-applicant and accordingly, it is

directed that the said amount with interest, if any, shall be paid

to the applicant forthwith.

In terms thereof, this application stands allowed and

disposed of.

JUDGE

Moumita