National Insurance Company Ltd vs Smt. Sikha Deb And Anr
2024 Latest Caselaw 802 Tri

Tripura High Court

National Insurance Company Ltd vs Smt. Sikha Deb And Anr on 17 May, 2024

                                                         Page 1 of 1


                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                      I.A.02 of 2024 in MAC APP.No.17 of 2024

                   National Insurance Company Ltd.
                                                                                   ----Applicant(s)
                                                          Versus
                   Smt. Sikha Deb and Anr.
                                                                                 ----Respondent(s)

For Applicant(s) : Mr. N. Debnath, Adv.

Mr. E.L. Darlong, Adv.

For Respondent(s) : Mr. B. Banerjee, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 17/05/2024 Learned counsel, Mr. N. Debnath is present for the National

Insurance Company Ltd-applicant. Learned counsel, Mr. B. Banerjee is

also present for the owner-respondent No.2.

This is application under Section 173 of the M.V. Act for

condoning the delay of 61 days in preferring the appeal against the

judgment and award dated 15.09.2023 passed by the Learned Member,

MACT, Khowai in connection with Case No.T.S.(MAC)15 of 2019.

Heard both sides.

Considered.

Having assigned the reasons as objected in this application,

the delay is hereby condoned.

Accordingly, this I.A. stands disposed of.

JUDGE

Date: 2024.05.18 13:53:16 +05'30'