Citation : 2024 Latest Caselaw 1572 Tri
Judgement Date : 13 September, 2024
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA No.2 of 2024
In MAC APP No.17 of 2023(D/O)
Sri Swapan Debnath
---Applicant(s)
Versus
The Divisional Manager, Shriram Gen. Ins. Co. Ltd.
----Respondent(s)
For Applicant(s) : Mr. K. Pandey, Adv.
For Respondent(s) : None
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order 13/09/2024
Learned counsel Mr. K. Pandey is present for the appellant-
applicant.
Seen the petition filed by the appellant-applicant. By
judgment dated 06.07.2022 the Learned Tribunal has awarded
compensation amounting to Rs.13,70,546/- along with 9%
interest in favour of the claimant-petitioner from the date of
presentation of the petition w.e.f 23.06.2015 to till realization of
the amount. The impugned order was challenged before the High
Court and this High Court by judgment dated 20.06.2024 in MAC
APP No.17 of 2023 has reduced the rate of interest w.e.f. 9% to
7.5% p.a. Accordingly, the insurance company vide cheque
bearing No.590738 dated 30.07.2024 deposited an amount of
Rs.22,57,107/- to the Registry of this High Court.
Since there is no further appeal against the judgment so the
Registry be asked to release the aforesaid amount to the
appellant-applicant after observing all the formalities.
In view of the above, the IA is stands disposed of.
JUDGE
MOUMITA Digitally signed by
MOUMITA DATTA
DATTA Date: 2024.09.18
16:53:17 +05'30'
Moumita
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