The Divisional Manager vs Smt. Bulti Nath Podder & Anr
2024 Latest Caselaw 1111 Tri

Tripura High Court

The Divisional Manager vs Smt. Bulti Nath Podder & Anr on 9 July, 2024

2

                    HIGH COURT OF TRIPURA
                          AGARTALA
                     MAC App. No.66 of 2024
The Divisional Manager,
Oriental Insurance Company Ltd.
                                                     ---- Appellant(s)
                                Versus

Smt. Bulti Nath Podder & Anr.
                                                    ----Respondent(s)

For Appellant(s) : Mr. K. De, Addl. G.A. For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 09/07/2024

Learned Counsel, Mr. K. De is present for the appellant.

The appellant has preferred this appeal challenging the

judgment and award dated 10.01.2024 passed by Learned Member,

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

No. T.S. (MAC) No.05 of 2018 and along with this memo of appeal

another application is filed for condoning delay of 76 days preferring

this appeal.

We have already condoned the delay.

Along with the memo of appeal, another application under

Order 41, Rule 5 of CPC is preferred for staying the operation of

judgment and award dated 10.01.2024 passed by Learned Member,

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

No.T.S. (MAC) No.05 of 2018.

Heard Learned Counsel for the appellant.

Considered.

Let the appeal be admitted for hearing.

Issue post-admission notice upon the O.P. respondents by

normal process and also by registered A/D post.

The appellant may take steps within seven (7) days and file

proof of service.

Call for the LCR.

Registry be asked to prepare the paper book and to supply the

same to the Learned Counsel of the parties.

List the matter on 08.08.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.07.10 18:17:58 +05'30' Purnita