The Branch Manager vs .
2025 Latest Caselaw 1446 Tri

Tripura High Court

The Branch Manager vs . on 8 December, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                      HIGH COURT OF TRIPURA
                                                AGARTALA
                                             IA NO.02 OF 2025
                                      IN MAC.APP. NO.102 OF 2025
                   The Branch Manager, The Oriental Insurance Company Ltd.
                   Vs.
                   Sri Prabir Debbarma 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 to stay the operation of the judgment and award dated 01.05.2025 passed by the learned Motor Accident Claims Tribunal No.1, Gomati Judicial District, Udaipur in case No.T.S.(MAC)17 of 2022.

Heard Mr. K. De, learned counsel appearing for the applicant. It is seen from the record notice upon respondents are duly served.

For the reasons stated in the affidavit appended to this application, there shall be an interim stay on the operation of the impugned judgment and award dated 01.05.2025 passed by the learned Motor Accident Claims Tribunal No.1, Gomati Judicial District, Udaipur in case No.T.S.(MAC)17 of 2022 subject to the condition that the applicant shall deposit 50% of the awarded amount to the Registry of this Court within 1(one) month from today. On deposit of the same, the respondent-claimants are at liberty to withdraw the same unconditionally as per procedure.

Accordingly with the above observation and direction, this present interlocutory application stands disposed of.

DR. T. AMARNATH GOUD, J

Suhanjit

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2025.12.12 12:29:32 +05'30'