Smt. Shipra Saha & Ors vs Bajaj Allianz General Ins. Co. Ltd
2025 Latest Caselaw 584 Tri

Tripura High Court

Smt. Shipra Saha & Ors vs Bajaj Allianz General Ins. Co. Ltd on 24 February, 2025

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                      HIGH COURT OF TRIPURA
                             AGARTALA
                         IA No.02 of 2024
                                 in
                    MAC App. No. 37 of 2016(D/O)
Smt. Shipra Saha & Ors.
                                                           ......Applicant(s).
                                      Versus
Bajaj Allianz General Ins. Co. Ltd.
                                                       ......Respondent(s).

For Applicant (s) : Mr. S. Datta, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 24.02.2025

Heard Mr. S. Datta, learned counsel appearing for the

applicants.

Mr. Datta, learned counsel submits that as per the judgment

of this court, 50% of the share amount payable to Lt. Nirada

Sundari Saha i.e. Rs.3,00,964/- was kept in fixed deposit for

5(five) years in the name of Lt. Nirada Sundari Saha having the

maturity date to be 03.04.2024 and the amount is now lying in the

Registry on matured condition.

Mr. Datta, learned counsel further submits that now this

share of Lt. Nirada Sundari Saha will be divided amongst Smt.

Shipra Saha, Sri Rajib Saha and Sri Sanjib Saha of one set and

also to three other legal heirs namely Sri Pradip Saha, Smt. Basan

Bhowmik and Smt. Kajal Saha in equal ¼ (one fourth) share.

Considered the submission.

The Registry is accordingly directed to disburse 25% portion

of said fixed deposit amounts of Rs.3,00,964/- with accrued

interest proportionate to said share to Smt. Shipra Saha, Sri Rajib

Saha and Sri Sanjib Saha in equal share and share of portion of Sri

Rajib Saha and Sri Sanjib Saha shall be kept in fixed deposit till

the day they attain 21 Years of age.

The Registry is also further directed to disburse 25% of

above said amounts Rs.3,00,964/- with proportionate interest

each to Sri Pradip Saha, Smt. Basan Bhowmik and Smt. Kajal Saha

through their respective bank account after observing all

formalities.

IA is accordingly disposed of.

                                                                    JUDGE





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