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Smt. Mina Das And Anr vs Sri Tapan Saha And Anr
2024 Latest Caselaw 1351 Tri

Citation : 2024 Latest Caselaw 1351 Tri
Judgement Date : 7 August, 2024

Tripura High Court

Smt. Mina Das And Anr vs Sri Tapan Saha And Anr on 7 August, 2024

                                            Page 1 of 1


                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                  MAC APP No.83 of 2024

          Smt. Mina Das and Anr.
                                                                  ----Appellant(s)
                                              Versus
          Sri Tapan Saha and Anr.
                                                                ----Respondent(s)

For Appellant(s) : Ms. P. Ghosh, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 07/08/2024 Learned counsel Ms. P. Ghosh is present for the appellants.

This appeal is preferred challenging the judgment and award

03.06.2024 passed by the Learned Member, Motor Accident Claims

Tribunal, Court No.5, West Tripura, Agartala in connection with case

No.T.S.(MAC) 195 of 2022.

Heard Learned counsel for the appellants.

Considered.

The appellants have preferred this appeal for enhancement of

the award passed by the Learned Tribunal below.

Let the appeal be admitted for hearing.

Issue post admission notice.

The appellants may take steps for service of notice upon the

respondents by normal process and also by registered A/D post

within a week from today and file proof of service.

Call for the LCRs.

The Registry be asked to prepare the paper book and

accordingly the supply the same to the Learned counsel as per

procedure.

List this matter on 02.09.2024 for hearing.

MOUMITA                 Digitally signed by
                        MOUMITA DATTA
                                                                     JUDGE

DATTA                   Date: 2024.08.08 10:39:07
                        +05'30'
Moumita
 

 
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