Unknown vs For The
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Tripura High Court

Unknown vs For The on 1 August, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                        HIGH COURT OF TRIPURA
                              AGARTALA

                 IA No.2 of 2025 in MAC App.46 of 2025

For the Applicant(s)             : Mr. Sandip Datta Choudhury, Advocate
                                   Mr. Rajib Dhar, Advocate

For the Respondent(s)            : Mr. Uttam Kumar Majumder, Advocate
                                   Mr. Nitai Chowdhury, Advocate
                                   Mr. Rajib Chowdhary, Advocate
                                   Mr. Sankar Lodh, Advocate
                                   Mr. Hillol Laskar, Advocate
                                   Mr. Dulal Goswami, Advocate
                                   Mr. Sanjay Bhattacharya, Advocate



                       BEFORE
        HON'BLE JUSTICE DR. T. AMARNATH GOUD
                       ORDER

01.08.2025

[1] Heard learned counsel appearing for the respective parties.

[2] This is an application filed by the applicant under Order

XLI Rule 5 of the Code of Civil Procedure Code for assign an interim

order staying the operation of the impugned judgment dated 22.11.2024

passed by the learned Member, Motor Accident Claims Tribunal, West

Tripura, court No.5, Tripura in connection with case No. T.S. (MAC) 86

of 2021 awarding Rs.73,13,880/- with 7% per annum w.e.f. 05.07.2021

to till date of payment.

[3] Upon hearing the submissions made at the Bar and after

going through the averments made in the application, this Court is of the

view that the operation of the impugned judgment and award dated

22.11.2024 passed by the learned Member, Motor Accident Claims

Tribunal, West Tripura, court No.5, Tripura in connection with case No.

T.S. (MAC) 86 of 2021 be stayed with the condition that the applicant

insurance company shall deposit the entire awarded amount with the

Registry of the High Court of Tripura within one month from today.

[4] In view of the above, the instant IA stands disposed of.

                                                                                                 JUDGE




Sabyasachi G.


SABYASACHI      Digitally signed by SABYASACHI
                GHOSH
GHOSH           Date: 2025.08.02 15:35:03 +05'30'