Sbi General Insurance Company Ltd vs Sri Rakhal Biswas And Anr
2024 Latest Caselaw 798 Tri

Tripura High Court

Sbi General Insurance Company Ltd vs Sri Rakhal Biswas And Anr on 17 May, 2024

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                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                       MAC.APP.No.44 of 2024
                   SBI General Insurance Company Ltd.
                                                                                ----Appellant(s)
                                                         Versus
                   Sri Rakhal Biswas and Anr.
                                                                              ----Respondent(s)

For Appellant(s) : Mr. P.K. Ghosh, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/05/2024 Learned counsel, P.K. Ghosh is present for the appellant.

Heard.

Considered.

This is an appeal under Section 173 of the MV Act

challenging the judgment and award dated 05.03.2024 passed by

Learned Member, MACT, West Tripura, Agartala in connection with Case

No.T.S.(MAC)161 of 2022.

Let the appeal be admitted for hearing.

Issue post-admission notice upon the respondents.

Call for the LC record.

The appellant may take steps for service of notice upon the

respondents by ordinary process and also by registered A/D post within

7(seven) days and file proof of service.

List the matter for hearing in usual course after preparation

of the paper book.

Registry be asked to prepare the paper book and supply the

same to Learned counsels as per procedure.

JUDGE

Date: 2024.05.18 14:00:30 +05'30'