Smt. Nayantara Das Deb And 2 Ors vs Ms Gita Steel Fabrication Prof And Anr
2024 Latest Caselaw 1030 Tri

Tripura High Court

Smt. Nayantara Das Deb And 2 Ors vs Ms Gita Steel Fabrication Prof And Anr on 1 July, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                          IA No.2 of 2024
                   In MAC APP No.62 of 2022(D/O)
Smt. Nayantara Das Deb and 2 Ors.
                                                         ----Applicant(s)
                                Versus
MS Gita Steel Fabrication Prof and Anr.
                                                       ----Respondent(s)

For Applicant(s) : Mr. S. Datta, Adv.

For Respondent(s) : Mr. R. Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 01/07/2024 Learned counsel for the applicant is present.

Learned counsel for the insurance company is also present.

Heard both the sides.

Considered.

The award was passed by the Learned Motor Accident Claims

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

T.S.(MAC)19 of 2019 on 19.01.2022. Thereafter the insurance

company preferred appeal before the High Court and the High

Court by the judgment dated 14.03.2023 was pleased to dismiss

the said appeal. Now the insurance company in pursuance of the

aforesaid award of the Tribunal has deposited an amount of

Rs.18,60,694/-. From the award it appears that the Learned

Tribunal below ordered that the claimant-petitioner No.1 would

get 50% of the total compensation and from her share 50% of the

amount would also be deposited for five years and the rest

amount of 50% would be deposited in FD for a period till the

appellant-applicants No.2 and 3 attain majority at the age of 21

years. Since there is no objection from the side of the insurance

company to release the amount, so the Registry be asked to

disburse the amount in pursuance of the aforesaid

judgment/award of the Tribunal dated 19.01.2022 and the money

be released in pursuance of the judgment/award of the Tribunal

accordingly in favour of the claimant-petitioner applicant No.1

Smti. Nayantara Das Deb.

With this observation, this interlocutory application stands

disposed of.

A copy of this order be furnished to the Learned counsel for

the appellant-applicants.

                                                               JUDGE





MOUMITA DATTA              DATTA
                           Date: 2024.07.01 16:52:04 +05'30'
Moumita