For The vs Mr. A. K. Pal
2022 Latest Caselaw 654 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA

                                 MAC App. No. 35 of 2022

          For the Appellant(s)       :      Mr. D. C. Roy, Advocate
                                            Mr. A. K. Pal, Advocate
          For Respondent(s)          :      Mr. K. Bhattacharjee, Advocate

Mr. D. C. Saha, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order

11/07/2022

Heard Mr. D. C. Roy, learned counsel and Mr. A. K. Pal, learned counsel appearing for the appellant. Also heard Mr. K. Bhattacharjee, learned counsel and Mr. D. C. Saha, learned counsel appearing for respondent No. 4.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 20.01.2022 passed by the learned Member, Motor Accident Claims Tribunal, Court No. 1, Agartala, West Tripura in connection with T.S(MAC) 269 of 2016 for enhancement of compensation.

Admit.

Call for LCRs.

Issue usual notice upon the respondents. Notice is made returnable within 6 (six) weeks. Since, Mr. Bhattacharjee and Mr. Saha appears and accepts notice on behalf of respondent No. 4, no formal notice is called for.

The appellant shall take steps for causing service of notice upon remaining respondents by registered post with A/D within a week.

List the matter on 30.08.2022.

Registry is directed to reflect the names of Mr. Bhattacharjee and Mr. Saha in the cause title.

JUDGE

Snigdha