Smt. Jamuna Debbarma And 2 Ors vs Sri Rajeswas Das And Anr
2024 Latest Caselaw 1544 Tri

Tripura High Court

Smt. Jamuna Debbarma And 2 Ors vs Sri Rajeswas Das And Anr on 11 September, 2024

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                          HIGH COURT OF TRIPURA
                                 AGARTALA
                             MAC APP No.93 of 2024
          Smt. Jamuna Debbarma and 2 Ors.
                                                                ---Appellant(s)
                                           Versus
          Sri Rajeswas Das and Anr.
                                                            ----Respondent(s)

For Appellant(s) : Mr. S. Bhattacharjee, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 11/09/2024

Learned counsel Mr. P. S. Roy is present for the appellants.

This appeal is preferred under Section 173 of the MV Act

challenging the judgment and award dated 07.06.2024 delivered

by Learned Member, Motor Accident Claims Tribunal, Court No.4,

West Tripura, Agartala in connection with Case No.T.S(MAC) 96 of

2017.

Heard Learned counsel for the appellants.

Considered.

Let the appeal be admitted for hearing.

Call for the LCRs.

Issue post-admission notice upon the respondents.

The appellant may take steps for service of notice upon the

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

within a week and file proof of service.

The Registry be asked to prepare the paper book and supply

the same to the Learned counsel as per procedure.

List this matter after supplying of the paper book.

                                                                     JUDGE

MOUMITA                  Digitally signed by
                         MOUMITA DATTA

DATTA                    Date: 2024.09.12 12:02:13
                         +05'30'
Moumita