New India Assurance Company Ltd vs Smt. Kabita Banerjee & Ors
2024 Latest Caselaw 1097 Tri

Tripura High Court

New India Assurance Company Ltd vs Smt. Kabita Banerjee & Ors on 8 July, 2024

2

                     HIGH COURT OF TRIPURA
                            AGARTALA
                        I.A. No.02 of 2024
                     In MAC App. No.28 of 2024
New India Assurance Company Ltd.
                                                       ----Applicant(s)
                                 Versus

Smt. Kabita Banerjee & Ors.
                                                   ----Respondent(s)

For Applicant(s) : Mr. G. S. Das, Adv, Mr. K. Deb, Adv.

For Respondent(s) : Mr. R. P. Singh, Adv, Ms. Paramita Sen, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 08/07/2024

Learned Counsel, Mr. G. S. Das along with Learned Counsel,

Mr. K. Deb is present for the applicant-appellant. Learned Counsel,

Mr. R. P. Singh is present for the respondent Nos.1 and 2. Learned

Counsel, Ms. Paramita Sen is also present for the respondent No.3,

being engaged by the High Court Legal Services Committee. None

appears on behalf of the respondent No.4.

The applicant-appellant has preferred this appeal challenging

the judgment and award dated 13.10.2023 passed by Learned

Member, MACT, Tribunal No.1, West Tripura, Agartala in connection

with case No. T.S. (MAC) No.71 of 2020 and along with this memo of

appeal, another application under Order 41, Rule 5 of CPC is

preferred for staying the operation of judgment and award dated

13.10.2023 passed by Learned Member, MACT, Tribunal No.1, West

Tripura, Agartala in connection with case No.T.S. (MAC) No.71 of

2020, till disposal of this appeal.

Heard Learned Counsels.

Considered.

The operation of the impugned judgment and award dated

13.10.2023 passed by Learned Member, MACT, Tribunal No.1, West

Tripura, Agartala in connection with case No. T.S. (MAC) No.71 of

2020 be stayed subject to deposit of 50% of the award within a

period of 6 (six) weeks from today to the Registry of this High Court.

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

applicant-Insurance Company for compliance.

Thus, this I.A. stands disposed of.

JUDGE

MOUMITA DATTA DATTA Date: 2024.07.09 15:49:20 +05'30'

Purnita