National Insurance Company Ltd vs Smt. Smriti Deb & Ors
2024 Latest Caselaw 1340 Tri

Tripura High Court

National Insurance Company Ltd vs Smt. Smriti Deb & Ors on 6 August, 2024

2

                               HIGH COURT OF TRIPURA
                                      AGARTALA
                                  I.A. No.01 of 2024
                              In MAC App No.82 of 2024
National Insurance Company Ltd.
                                                                        ---- Applicant(s)
                                                      Versus
Smt. Smriti Deb & Ors.
                                                                       ----Respondent(s)

For Applicant(s) : Mr. E. L. Darlong, Adv, Mr. N. Debnath, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 06/08/2024

Learned Counsel, Mr. E. L. Darlong along with Learned Counsel,

Mr. N. Debnath is present for the applicant-appellant.

The applicant-appellant has preferred this appeal challenging the

judgment and award dated 18.01.2024 passed by Learned Member,

MACT, Tribunal No.4, West Tripura, Agartala in connection with case

No.T.S. (MAC) 46 of 2022 and along with this memo of appeal, another

application under Section 5 of the Limitation Act is filed for condoning the

delay of 100 days in preferring this appeal.

Heard Learned Counsel for the applicant-appellant.

Issue notice upon the respondents by normal process and also by

registered A.D. post both in I.A. and also in the main case.

The applicant-appellant may take steps for serving of notice upon

the respondents within seven days and file proof of service.

List the matter on 28.08.2024.

JUDGE

MOUMITA DATTA DATTA Date: 2024.08.07 15:40:26 +05'30'

Purnita