The Oriental Insurance Company Ltd vs Sri Paresh Debnath And Ors
2024 Latest Caselaw 1201 Tri

Tripura High Court

The Oriental Insurance Company Ltd vs Sri Paresh Debnath And Ors on 18 July, 2024

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                                                HIGH COURT OF TRIPURA
                                                      AGARTALA
                                                MAC App. No.61 of 2024
              The Oriental Insurance Company Ltd.
                                                                              -----Appellant(s)
                                                         Versus
              Sri Paresh Debnath and Ors.
                                                                            -----Respondent(s)

For Appellant(s) : Mr. B. Majumder, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 18/07/2024

Learned Counsel for the appellant, Mr. B. Majumder is

present.

This is an appeal under Section 173 of M.V. Act challenging

the judgment and award dated 14.03.2023 passed by Learned

MAC Tribunal, West Tripura, Agartala in connection with case

No.TS(MAC) No.197 of 2022.

Heard Learned Counsel.

Considered.

Let the appeal be admitted for hearing.

Issue post-admission notice upon the respondents, both by

normal process and by registered A/D post.

The appellant shall take steps within a period of 7(seven)

days and file proof of service.

Call for LCR.

Registry be asked to prepare the paper book and supply the

same to the Learned Counsel for the parties as per procedure.

List the matter in its usual course for hearing.

JUDGE MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.07.18 19:06:04

-07'00' Deepshikha