Unknown vs For
2025 Latest Caselaw 716 Tri

Tripura High Court

Unknown vs For on 21 August, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                 IA No. 01 of 2025 in
                                  Mac. App No.50/2025

  For Applicant(s)                 :     Mr. S. Das, Advocate

  For Respondent(s)                :     Ms. S. Nag, Advocate.
                                         Ms. P. Goswami, Advocate.
                                         .

                  HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                           ORDER

21.08.2025

Heard learned counsel for the respective parties.

This application has been filed under 2nd proviso of Section 173

of the Motor Vehicles Act, 1988 for condoning the delay of 231 days in

preferring the appeal before this Hon'ble Court against the impugned

judgment and award dated 20.06.2024, passed by the Learned Motor

Accident Claims Tribunal, Sepahijala District, Sonamura in Case No. T.S.

(Mac) No.15 of 2021.

For the reason stated in the accompanying affidavit and the

averments made out before this Court during the course of arguments,

delay caused in preferring the appeal is condoned the same is ordered.

In view of the same, this instant interlocutory application is

allowed and thus disposed of.

                                                DR. T. AMARNATH GOUD, J




  Paritosh

SABYASA Digitally signed
        by SABYASACHI
CHI     GHOSH
        Date: 2025.08.21
GHOSH 17:11:32 +05'30'