Citation : 2023 Latest Caselaw 516 Tri
Judgement Date : 5 July, 2023
Page 1 of 2
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
IA No.02 of 2023 IN Mac App No.53 of 2023
National Insurance Company Limited
...... Applicant(s)
VERSUS
Sri Ranjit Banik and others
......Respondent(s)
For Applicant(s) : Mr. Anirban Bhattacharjee, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH _O_ R_ D_ E_ R_ 05/07/2023 The appeal has been filed by the insurance company
aggrieved by the judgment and award dated 06.02.2023 passed by the
learned Member, Motor Accident Claims Tribunal, West Tripura,
Agartala in TS(MAC) No.44 of 2020 wherein the claimant has been held
entitled to an award of Rs.23,60,400/- along with 9% per annum from the
date of presentation of the claim petition before the Tribunal on
11.03.2020 till realization.
Let notice be issued upon the respondents in the delay
condonation petition as also in the main appeal and in the stay petition
under ordinary process and registered cover with A/D for which
requisites be filed within one week.
Notice is made returnable on 04.08.2023.
(APARESH KUMAR SINGH) CJ
Dipesh
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