For vs For
2021 Latest Caselaw 957 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                            IA No.2 of 2021
                     in MAC App No.04 of 2018(D/O)
For Applicant(s)     :    Mr. N. Chowdhury, Advocate.
For Respondent(s):        Mr. D.C. Roy, Advocate.

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

                                 ORDER

22/09/2021

Sri Gopal Debnath, owner of the offending vehicle filed MAC

Appeal No.4 of 2018(D/O) challenging the award dated 29.06.2015

passed by the Motor Accident Claims Tribunal, Court No.4, West Tripura

Agartala awarding a sum Rs.92,788/- as compensation along with 8%

annual interest to Smt. Sharmila Debbarma for the injuries and loss

suffered by her in a road traffic accident which occurred on 14.02.2011.

The appeal was dismissed by this Court by judgment and order dated

04.04.2019.

By means of filing this interlocutory application, original claimant

respondent No.1 of MAC Appeal No.4 of 2018 has prayed for withdrawal

of the deposit of Rs.25,000/- which was deposited by the appellant-

owner while filing the appeal.

Heard Mr. N. Choudhury, learned counsel appearing for the

claimant-respondent.

Heard Mr. D. C. Roy, learned counsel appearing for the owner

namely, Sri Gopal Debnath.

Mr. Roy submits that appellant-owner of the offending vehicle will

have no objection if the statutory deposit is withdrawn by the claimant-

respondent who suffered loss and injury from the said accident.

It is stated that the said amount of Rs.25,000/- is lying with the

Registry of this High Court. The amount will be disbursed in favour of

the petitioner namely, Sarmila Debbarma who was the claimant at the

Tribunal and respondent in the appeal within a period of 10 days from

today by transferring the same in her individual bank account after

verification of her indentity.

In terms of the above, the I.A. is disposed of.

JUDGE

Dipankar