Divisional Manager vs Sri Suman Debbarma & Ors
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Tripura High Court

Divisional Manager vs Sri Suman Debbarma & Ors on 4 February, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                         IA No.03 of 2025
                                 In
                    MAC App. No. 74 of 2023(D/O)
Divisional Manager, Shriram
General Insurance Company Ltd.
                                                                        ......Applicant(s)
                                       Versus
Sri Suman Debbarma & Ors.
                                                                      ...... Respondent(s)

For Applicant(s)        :         Mr. K. De, Adv.
For Respondent(s)       :         Mr. D. Kalai, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 04.02.2025 Heard Mr. K. De, learned counsel appearing for the applicant.

Mr. De, learned counsel submits that the Insurance Company has

already complied with the judgment passed by this court in MAC

App.No.74 of 2023 by making necessary deposits before the Registry of

the High Court and at present Rs.25,000/- as deposited earlier at the

time of filing the appeal is lying undisbursed as an excess amount which

is required to be returned to the Insurance Company.

Mr. D. Kalai, learned counsel appearing for the claimant-

respondents does not oppose the prayer.

Considered.

The Registry is directed to release the amount of Rs.25,000/- as

was deposited by the applicant-Insurance Company vide Cheque

No.065920 dated 16.06.2023, to the applicant Shriram General

Insurance Company Ltd. as per procedure.

IA is accordingly disposed of.

                                                                        JUDGE



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