Smt. Chinu Kar Das vs Magma Hdi General Insurance Company ...
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Tripura High Court

Smt. Chinu Kar Das vs Magma Hdi General Insurance Company ... on 2 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                            AGARTALA
                         IA No. 01 of 2026 in
                    Mac. App No.114 of 2025 (D/O)
   1. Smt. Chinu Kar Das,
      W/o Late Sudarshan Das,
   2. Sri Surajit Das,
      S/o Late Sudarshan Das,
   3. Sri Supritam Das,
      S/o- Late Sudarshan Das
   4. Smt. Sachirani Das
      W/o Late Suresh Das,
      All are resident of Reshambagar, Khayerpur, P.S- East Agartala,
      District- West Tripura.
                                    ............Applicant- Claimants.

                              VERSUS
1. Magma HDI General Insurance Company Limited, Represented by its
General Manager, Magma House, 24 park Street, Kolkata-700016, West
Bengal. Local office at Netaji Chowmuhani, within the building of HDFC
Bank, P.O.- Agartala 799001, P.S.- West Agartala, District-West Tripura.
(Insurer of Tata 407 Truck No. TR-01-AJ-1709 Reshambagan, Khayerpur,
P.S.- East Agartala, District-West Tripura.)
                                       ..........Appellant - Opposite Party.

2. Sri Sankar Debnath,
S/O Chan Mohan Debnath, R/O Bankimnagar, Netaji Colony, near ICDS
Jirania, P.S. Jirania, District- West Tripura
(Owner of Tata 407 Truck No. TR-01-AJ-1709 Reshambagan, Khayerpur,
P.S.- East Agartala, District-West Tripura).
                                               .......Respondents.

For Applicant(s)        :     Mr. K.K. Pal, Advocate.
                              Mr. B. Debbarma, Advocate.
For Respondent(s)       :     Mr. Rajib Saha, Advocate.
                                                     Page 2 of 2




                            HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                                     ORDER

02.04.2026 Heard.

This application has been filed under Section 151 of CPC for necessary permission for withdrawal of the awarded amount as deposited by the Insurance Company in terms of the order of this Hon'ble Court dated 14.11.2025.

For the reason stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, the applicants are permitted to withdraw the amount deposited by the Insurance Company as per procedure. Registry is directed to do the needful in this regard.

In view of the same, this instant interlocutory application is allowed and thus disposed of.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC by SABYASACHI GHOSH HI GHOSH Date: 2026.04.06 15:45:30 +05'30'