The United India Insurance Co. Ltd vs Smt. Kalishiri Debbarma & Ors
2024 Latest Caselaw 1263 Tri

Tripura High Court

The United India Insurance Co. Ltd vs Smt. Kalishiri Debbarma & Ors on 25 July, 2024

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                               MAC App. No.74 of 2024
                   The United India Insurance Co. Ltd.
                                                                              -----Applicant(s)
                                               Versus
                   Smt. Kalishiri Debbarma & Ors.
                                                                           -----Respondent(s)

For Applicant(s) : Mr. P. Gautam, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 25/07/2024

Learned Counsel for the appellant, Mr. P. Gautam is present.

None appeared on behalf of respondents.

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

the judgment and award dated 06.03.2024 passed by Learned

Member, MAC Tribunal, Khowai, Tripura, in connection with case

No.TS(MAC) No.6 of 2019.

Heard Learned Counsel.

Considered.

This Court has already condoned the delay.

So, let the appeal be admitted for hearing.

Issue post-admission notice upon the respondents.

The appellant shall take steps for service of notice within a

period of 7(seven) days.

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 MOUMIT Digitally signed by MOUMITA DATTA

A DATTA 17:30:25 -07'00' Date: 2024.07.26

Deepshikha