The Branch Manager vs Smt. Dampa Rung Reang @ Damparung Reang @
2024 Latest Caselaw 725 Tri

Tripura High Court

The Branch Manager vs Smt. Dampa Rung Reang @ Damparung Reang @ on 9 May, 2024

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                                            HIGH COURT OF TRIPURA
                                                  AGARTALA

                                    I.A.02 of 2024 in MAC.APP.No.34 of 2024


                 The Branch Manager, Oriental Insurance Company Ltd.

                                                                               .........Applicant(s)

                                                        Versus

                 Smt. Dampa Rung Reang @ Damparung Reang @

                 Dampaurng Reang and Others

                                                                            ..........Respondent(s)

                 For Applicant(s)               :     Mr. K. De, Adv.
                 For Respondent(s)              :     None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 09/05/2024

Heard Mr. K. De, Learned counsel appearing for the applicant.

This is an application under Order 41 Rule 5 of the CPC to stay the operation of the judgment and award dated 18.11.2023 passed by the Learned MACT, Dhalai District, Ambssa in Case No.T.S.(MAC)08 of 2022.

By the said judgment, Learned Tribunal awarded a sum of Rs.33,19,360/- along with interest from the date of application till the date of payment.

This Court has already admitted the appeal. However, considering the facts and circumstances of this case, the operation of the judgment impugned is suspended subject to deposit of 50% of the amount of compensation by the Insurance Company to the Registry of the High Court of Tripura within a period of 1(one) month from today.

With this observation, the I.A. stands disposed of. A copy of this order be supplied to the Learned counsel for the applicant for doing the needful.

JUDGE

Date: 2024.05.10 16:03:41 +05'30'