For vs For
2022 Latest Caselaw 481 Tri

                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                 MAC App. 28 of 2022

For Appellant(s)           :     Mr. PS Roy, Adv.

For Respondent(s)          :     None.

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

04/05/2022

This is an appeal filed under Section 173(1) of the Motor Vehicles Act, 1988 for enhancement of compensation awarded by the Motor Accident Claims Tribunal (Court No.1), West Tripura, Agartala by judgment and order dated 24.01.2022 passed in case No. T.S. (MAC) 106 of 2016.

Heard Mr. P.S. Roy, learned counsel appearing for the appellants.

The appeal stands admitted.

Issue notice to the respondents returnable within 4 weeks.

Steps be taken by the appellant for service of notice on the respondents within a period of 5 days.

Call for the LC Records. Prepare paper book soon after LC Record is received.

List the matter on 30th May 2022.

JUDGE

Sabyasachi G.