Cholamandalam Ms General Insurance ... vs Smt. Jhunu Chakraborty And 5 Ors
2024 Latest Caselaw 1239 Tri

Tripura High Court

Cholamandalam Ms General Insurance ... vs Smt. Jhunu Chakraborty And 5 Ors on 23 July, 2024

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                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                    IA No.1 of 2024
                               In MAC APP No.73 of 2024
          Cholamandalam MS General Insurance Company Ltd.
                                                       ----Applicant(s)
                                    Versus
          Smt. Jhunu Chakraborty and 5 Ors.
                                                                ----Respondent(s)

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

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 23/07/2024 Learned counsel Mr. R. Saha is present for the appellant-

applicant.

The appellant-applicant has preferred this appeal challenging

the judgment and award dated 24.04.2023 passed by Learned

Motor Accident Claims Tribunal, No.1, Sepahijala District,

Sonamura, Tripura in connection with case No.T.S.(MAC)19 of

2021 and along with the memo of appeal another application has

been filed by the appellant-applicant under Section 5 of the

Limitation Act for condoning the delay of 343 (three forty three)

days in preferring the appeal.

Issue notice in the IA and also in the main appeal.

The appellant-applicant may take steps for service of notice

upon the respondents within seven days by normal process and by

registered A/D post and file proof of service.

List this matter on 30.08.2024.

                                                                      JUDGE




MOUMITA                  Digitally signed by
                         MOUMITA DATTA

DATTA                    Date: 2024.07.24
                         16:53:30 +05'30'
Moumita