The Manager vs Smt. Anjana Debnath @ Nath And 2 Ors
2024 Latest Caselaw 1683 Tri

Tripura High Court

The Manager vs Smt. Anjana Debnath @ Nath And 2 Ors on 26 September, 2024

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                           HIGH COURT OF TRIPURA
                                    AGARTALA
                              MAC APP No.84 of 2024
          The Manager, The Oriental Insurance Company Ltd.
                                                                     ---Appellant(s)
                                     Versus
          Smt. Anjana Debnath @ Nath and 2 Ors.
                                                                  ----Respondent(s)

For Appellant(s) : Mr. K. De, Adv. For Respondent(s) : Mr. A. Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 26/09/2024 Learned counsel Mr. K. De is present for the appellant.

Learned Counsel Mr. A. Saha is present for the respondent-

claimant No.2.

The appellant has preferred this appeal challenging the

judgment and award dated 21.03.2024 passed by Learned Motor

Accident Claims Tribunal, South Tripura, Sabroom in connection with

case No.TS(MAC) 06 of 2023. Heard Learned counsel for the

appellant-applicant.

Heard Learned counsel.

Considered.

This court has already condoned the delay.

Let the appeal be admitted for hearing.

Call for the LCR.

Issue fresh notice upon the respondents No.1 and 3 in the

appeal by normal process.

The appellant may take steps for service of notice within seven

days and file proof of service.

The Registry be asked to prepare the paper book and supply

the same to the Learned counsels as per procedure.

List this matter on 25.11.2024.

MOUMITA DATTA DATTA JUDGE Date: 2024.09.27 17:38:44 +05'30' Moumita