For vs For
2022 Latest Caselaw 159 Tri

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                 HIGH COURT OF TRIPURA
                       AGARTALA
                      MAC App. No.53 of 2021

For Appellant(s) :           Mr. Biswanath Majumder, Advocate.

For Respondent(s):           None.


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

                             ORDER

09/02/2022

The insurance company has filed this appeal against

the judgment and award dated 16.04.2021 passed by the Motor

Accident Claims Tribunal (No.2) in Case No. TS (MAC) No.273 of

2016 whereby the Tribunal awarded compensation of a sum of

Rs.30,24,000/- with 9% annual interest on the said amount to the

claimants arising out of the death of Ratan Kr. Saha alias Ratan

Saha in a road traffic accident which occurred on 17.07.2015.

Heard Mr. Biswanath Majumder, learned advocate

appearing for the Insurance Company who submits that the

learned Tribunal has arrived at an erroneous finding without

application of mind. Counsel therefore, urges for admitting the

appeal for hearing.

Perused the record.

The appeal stands admitted.

Issue rule, returnable within three weeks.

Steps be taken by the appellant within five days for

service of notice on the respondents.

Call for the L. C records.

Paper Book shall be prepared soon after the L. C.

record is received.

List the matter on 16.03.2022.

JUDGE

Dipankar