The Branch Manager vs .
2025 Latest Caselaw 1443 Tri

Citation : 2025 Latest Caselaw 1443 Tri
Judgement Date : 8 December, 2025

[Cites 0, Cited by 0]

Tripura High Court

The Branch Manager vs . on 8 December, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                   Page 1 of 1




                                          HIGH COURT OF TRIPURA
                                                 AGARTALA
                                               IA NO.01 OF 2025
                                          IN MAC.APP. NO.100 OF 2025

                   The Branch Manager, The Oriental Insurance Company Ltd.
                   Vs.
                   Smt. Heran Mala Tripura@Haren Mala Tripura and ors.

                               HON'BLE JUSTICE DR. T. AMARNATH GOUD
                   Present:
                   For the Applicant(s)       : Mr. K. De, Advocate.

                   For the Respondent(s)      : None.

08.12.2025

Order

This present application has been filed for condoning the delay of 39 days in preferring the connected appeal before this Court against the impugned Judgment and Award dated 01.05.2025 passed by the learned Motor Accident Tribunal No.1 Gomati Judicial District, Udaipur in case No.T.S.(MAC) 25 of 2022.

Heard Mr. K. De, learned counsel appearing for the applicant. It is seen from the record that despite proper service of notice upon the respondents, there is no representation on their behalf.

For the reasons stated in the affidavit appended to this application, this present interlocutory application stands allowed and the delay stands condoned.

DR. T. AMARNATH GOUD, J

Suhanjit

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2025.12.12 12:26:27 +05'30'