Smti. Soumali Roy Alias Soumali Roy ... vs Cholamandalam Ms General Insurance ...
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Tripura High Court

Smti. Soumali Roy Alias Soumali Roy ... vs Cholamandalam Ms General Insurance ... on 31 July, 2024

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                                            HIGH COURT OF TRIPURA
                                                  AGARTALA
                                      I.A.03 of 2024 in MAC.APP.No.55 of 2023

                       Smti. Soumali Roy alias Soumali Roy (Sarkar) and 02 Ors.

                                                                                ----Applicant(s)
                                                        Versus

                       Cholamandalam MS General Insurance Company Ltd.
                                                                              ----Respondent(s)

For Applicant(s) : Mr. T.D. Majumder, Sr. Adv.

Ms. R. Debbarma, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 31/07/2024 Learned senior counsel, Mr. T.D. Majumder is present for the applicants.

This application is filed under Section 151 of CPC read with Section 173 of M.V. Act for releasing the awarded sum deposited by the Opposite Party, Insurance Company during pendency of MAC APP.No.55 of 2023.

Heard Learned senior counsel.

It appears that during pendency of the appeal, the Insurance Company deposited Rs.15,10,500/- vide cheque No.942576 dated 18.10.2023. By this time, the appeal has been finally disposed of by judgment dated 21.06.2024 confirming the judgment and award of the Learned tribunal.

So, Registry be asked to release the payment to the applicants after verification of all the documents in pursuance of the judgment and award dated 24.01.2023 delivered by Learned tribunal in Case No. T.S.(MAC)43 of 2021 affirmed by this High Court in MAC.APP.No.55 of 2023 and CO(FA)No.15 of 2023.

With this observation, the interlocutory application stands disposed of.

JUDGE

Date: 2024.07.31 17:18:49 +05'30'