Present vs For The
2022 Latest Caselaw 260 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA

                        MAC APP NO.12 OF 2022

             HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Appellant(s)             : Mr. P. Gautam, Advocate.

For the Respondent(s)            : None.

04.03.2022

Order

Heard Mr. P. Gautam, learned counsel appearing for

the appellant-Insurance Company.

Mr. Gautam, learned counsel has advanced his

argument on the point of non-filing of proof of service as

well as the pension document of the deceased as the same

were not before the learned Tribunal. However, the learned

Tribunal considered the submissions of the P.W.-1 and fixed

the notional amount of pension at Rs.14,438/- per month

which the appellant-insurance company disputes.

Hence the present appeal.

Arguments heard.

Judgment reserved.

JUDGE

suhanjit