For vs For
2022 Latest Caselaw 423 Tri

                                HIGH COURT OF TRIPURA
                                      AGARTALA

                      IA No.1 of 2022 in MAC App 26 of 2021

        For Applicant(s)                        : Mr. A. Das, Adv.
        For Respondent(s)                       : Mr. B. Majumder, CGC.

                    HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                              ORDER

07.04.2022

This interlocutory application is filed by the appellant under

section 151 of the CPC for withdrawing the deposited awarded

compensation along with interest by the claimant-respondent as per

judgment of this court.

In pursuance to the order dated 29.09.2021 passed by this

court passed in MAC App 26 of 2021, the respondent insurance

company has deposited the amount of R.11,75,186 (Rupees Eleven

Lakh Seventy Five Thousand One Hundred Eighty Six) only.

Heard both sides.

Counsel appearing for the respondent has no objection to

such application.

The appellant are allowed to withdraw the amount

unconditionally.

Accordingly, the present interlocutory application stands

allowed and disposed of.

JUDGE

Dipak