Sri Rajesh Kumar Saha vs Sri Bappa Saha And Anr
2024 Latest Caselaw 904 Tri

Tripura High Court

Sri Rajesh Kumar Saha vs Sri Bappa Saha And Anr on 31 May, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                    MAC APP No.51 of 2024
Sri Rajesh Kumar Saha
                                                    ----Appellant(s)
                                 Versus
Sri Bappa Saha and Anr.
                                                  ----Respondent(s)

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

Ms. R. Majumder, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 31/05/2024 Learned counsel Mr. B. Banerjee along with Ms. R. Majumder

is present for the appellant.

This appeal is preferred challenging the judgment and award

dated 10.04.2022 passed by the Learned 1st Member, MACT, Court

No.1, Gomati Judicial District, Udaipur in connection with Case

No.T.S.(MAC) No.17 of 2020. By the said judgment the Learned

Member dismissed the petition of the claimant-petitioner.

Heard Learned counsel.

Considered.

Seeing the Para-14 of the judgment, this court finds

sufficient force in the submission of the Learned counsel appearing

for the appellant in preferring the appeal.

Let the appeal be admitted.

Issue post-admission notice upon the OP-respondents.

The appellant may take steps for service of notice on the

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

within 10(ten) days from today and file proof of service.

Call for the LCR.

The Registry be asked to prepare the paper book and supply

the same to the Learned counsel.

List this matter in its usual course after supplying copy of the

paper book to the Learned counsel.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.06.01 11:39:08 +05'30' Moumita