Ms. S. Acharjee vs Mr.B.Majumder
2022 Latest Caselaw 1076 Tri

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                 HIGH COURT OF TRIPURA
                       AGARTALA

                 Review Pet. No.22 of 2021
                            BEFORE
      HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

For the Petitioner(s)            : Ms. S. Acharjee, Adv.


For the Respondent(s)            : Mr.B.Majumder, Adv.

                                ORDER

14.12.2022

Heard Ms.S.Acharjee, learned counsel appearing for

the review petitioner who submits that in view of the disability

certificate issued by the District Disability Appellate Board, the

compensation awarded to the injured should be enhanced on the

basis of the new certificate.

Mr.B.Majumder, learned counsel appears and submits

that he has been instructed by the appointed counsel of the

Insurance company to submit on behalf of the Insurance company

that this Review Petition is not entertainable because this court

does not have any jurisdiction to entertain such review petition.

Proper remedy to the petitioner was to move the Apex Court by

filing an appeal. Otherwise, it may be remanded back to the

Tribunal for deciding the matter afresh. Counsel, therefore, urges

the Court to dismiss the Review Petition.

Judgment is reserved.

JUDGE

Saikat Sarma