New India Assurance Company Ltd vs Smt. Harirong Tripura And Ors
2024 Latest Caselaw 747 Tri

Tripura High Court

New India Assurance Company Ltd vs Smt. Harirong Tripura And Ors on 13 May, 2024

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                           MAC APP No.38 of 2024
             New India Assurance Company Ltd.
                                                                           ----Appellant(s)
                                          Versus
             Smt. Harirong Tripura and Ors.
                                                                         ----Respondent(s)

For Appellant(s) : Mr. A. Gon Chowdhury, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 13/05/2024 Heard Learned Counsel, Mr. A. Gon Chowdhury for the

appellant-Insurance Company.

Considered.

This appeal is filed challenging the judgment and award

dated 30.01.2024 passed by Learned MAC Tribunal, Sabroom,

South Tripura in connection with case No.T.S.( MAC) 01 of 2023.

The appeal is admitted.

Call for the LC record.

Issue post-admission notice to the respondents by

normal process and by registered A/D post.

Heard Learned Counsel for the appellant.

The appellant-petitioner may take steps for serving of

notice upon the respondents within seven days and submit proof

of service.

Registry be asked to prepare the paper book and

supply the same to the Learned Counsels for the parties.

List the matter in its usual course.

JUDGE

SABYASACHI SABYASACHI BHATTACHARJEE BHATTACHARJEE Date: 2024.05.14 16:14:23 +05'30'

Purnita