Cholamandalam Ms General ... vs Smt. Soumali Roy Alias Soumali Roy ...
2023 Latest Caselaw 590 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                 IA No. 1 of 2023 in MAC App. No.55 of 2023

Cholamandalam MS General Insurance Company Ltd.
                                                               ......... Applicant(s).
                                   VERSUS
Smt. Soumali Roy alias Soumali Roy (Sarkar) and others
                                                              .........Respondent(s).

For Applicant(s) : Mr. Rajib Saha, Advocate. For Respondent(s) : Mr. T.D. Majumder, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 04/08/2023

IA No. 1 of 2023

Heard learned counsel for the applicant-appellant insurance

company and the respondents on the prayer for condonation of delay of 30 days

in preferring the instant memo of appeal.

Learned counsel for the respondents do not have serious objection to

the prayer.

On being satisfied with the grounds and explanation urged and on

consideration of the rival submissions of the parties, delay is condoned.

Accordingly, IA No.1 of 2023 is disposed of.

MAC App. No.55 of 2023

Admit.

Call for the lower court records from the concerned court.

Office to prepare Paper Book.

Matter be listed for hearing in usual course.

The National Lok Adalat is scheduled to be held in the premises

of this Court on 9th September, 2023. Since it is a motor accident claim case,

parties are expected to cooperate in exploring the possibility of an amicable

settlement by participating in pre Lok Adalat conciliation meetings and also

appearing on the date on which NLA is to be held. The High Court Legal

Services committee shall undertake due diligence of the matter. Copy of the

order be communicated to the Secretary, High Court Legal Services

Committee.

In the meantime, the operation of the impugned judgment and award

dated 24.01.2023 shall be stayed, subject to deposit of 50% of the awarded

amount before the Registry of this Court within 3(three) weeks.

(APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.08.08 11:00:18 +05'30'