National Insurance Company Limited vs Sri. Rensi Debbarma And Ors
2024 Latest Caselaw 778 Tri

Tripura High Court

National Insurance Company Limited vs Sri. Rensi Debbarma And Ors on 16 May, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                    MAC APP No.10 of 2024
National Insurance Company Limited
                                                          ----Appellant(s)
                                 Versus
Sri. Rensi Debbarma and Ors.
                                                        ----Respondent(s)

For Appellant(s) : Mr. S. Lodh, Adv, Mr. Subham Majumder, Adv.

For Respondent(s) : Mr. Kaushik Nath, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 16/05/2024 Learned Counsel, Mr. S. Lodh assisted by Learned

Counsel, Mr. Subham Majumder is present for the appellant.

Learned Counsel, Mr. Kaushik Nath is present on behalf of the

respondent.

This application is filed under Section 5 of Limitation

Act. The petitioner appellant has preferred the appeal challenging

the judgment and award dated 22.09.2022 passed by the

Learned, MACT, Khowai, Tripura in connection with case

No.T.S.(MAC) No.04 of 2019.

Heard Learned Counsel for the appellant.

We have already condoned the delay.

So, the appeal is admitted.

Call for the LCR.

No need to serve any notice upon the respondents,

since, the respondents have appeared through their engaged

Learned Counsel.

Registry be asked to prepare the paper book and

supply the same to the Learned Counsels as per norms.

Also heard both the sides.

After hearing both the sides, it is ordered that the

appellant-Insurance Company shall deposit 60% of the awarded

amount to the Registry of this High Court within a period of six

weeks from today and in the event of deposit of amount the

operation of the aforesaid award dated 22.09.2022 passed by the

Learned, MACT, Khowai, Tripura in connection with case

No.T.S.(MAC) No.04 of 2019 be suspended till disposal of this

appeal.

A copy of this order be supply to Learned Counsel for

the appellant-Insurance Company for compliance.

List the matter in its usual course.

JUDGE

SABYASACHI SABYASACHI BHATTACHARJEE BHATTACHARJEE Date: 2024.05.17 16:09:12 +05'30' Purnita