Sri Zen Debbarma vs The United India Insurance Co. Ltd
2025 Latest Caselaw 661 Tri

Tripura High Court

Sri Zen Debbarma vs The United India Insurance Co. Ltd on 18 March, 2025

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                               IA No 05 of 2025
                          in MAC App. No. 102 of 2008
Sri Zen Debbarma
                                                                         .......Applicant(s)
                                                         Vs.
The United India Insurance Co. Ltd.
                                                                         ......Respondent(s)

For Applicant (s)                             :          Mr. A Das, Adv.
For Respondent(s)                             :          Mr. P Gautam, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order 18.03.2025

Heard Mr. A Das, learned counsel appearing for the applicant -

Sri Zen Debbarma and Mr. P Gautam, learned counsel appearing for the

respondent - United India Insurance Company Limited.

Learned counsel Mr. Das, submits that originally the name of

petitioner Zen Debbarma was inserted in the record as James Debbarma

which was later on corrected vide order dated 04.07.2023 in IA

No.03/2023. As per the judgment of this court as well as that of the

Tribunal below said Zen Debbarma is entitled to certain share in the

awarded amount. Both the learned counsel submits that report may be

called for by the Registry regarding the actual share of Zen Debbarma in

the deposited amount and the present status of said share portion as to

whether same has been disbursed or kept in any fixed deposit.

Considered the submission.

The Registrar (Judicial) is directed to submit a detailed report

by the next date about the status of share proportion of Zen Debbarma, as

indicated above.

List the matter on 01.04.2025.

JUDGE

SATABDI DUTTA Date: 2025.03.19 17:40:28 +05'30' Satabdi