Smt. Gita Rani Das vs Sri Abhijit Debbarma
2026 Latest Caselaw 2182 Tri

Tripura High Court

Smt. Gita Rani Das vs Sri Abhijit Debbarma on 2 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                 HIGH COURT OF TRIPURA
                         AGARTALA
                      IA No. 03 of 2026 in
                  Mac. App No.93/2023(D/O)
              along with Mac. App No. 111 of 2023


1. Smt. Gita Rani Das, W/O, Lt. Bishnu Das, Of Chakmaghat, PS :-
Teliamura, Khowai, Tripura.

2. Sri. Dhrubajyoti Das, S/O, Lt. Bishnu Das, Of Chakmaghat, PS :-
Teliamura, Khowai, Tripura.

3. Sri. Subham Das, S/O, Lt. Bishnu Das, Of Chakmaghat, PS :-
Teliamura, Khowai, Tripura.

4. Sri. Krishna Chandra Das, S/O- Baishnab Chandra Das.

5 Smt. Laxmi Das, D/O- Baishnab Chandra Das.

6. Soma Das, D/O- Baishnab Chandra Das.

7. Bimal Das, S/O- Baishnab Chandra Das.

Petitioner No. 4 to 7 are residing at Chakmaghat, P.S- Teliamura

Dist-Khowai Tripura.

(The Petitioner No. 2 to 7 are legal heirs of late Milan Das as the
Appellant No.4 of the appeal who is mother petitioner No. 4 to 7 and
grand mother of petitioner No. 2 & 3)

                                               ...............Applicants.

                            VERSUS

1. Sri Abhijit Debbarma, S/O, Sri Dilip Debbarma, (Present owner cum
Driver of vehicle TR-01-V-0476 (Spark), Of Tuikarma, PO-
Brhamachara, PS:- Teliamura, Dist:-Khowai Tripura.

2. Sri Sanjib Chanda, S/O Late. Jatindra Chanda, Of Teliamura Bazar,
PS:- Teliamura, District :- Khowai, Tripura. [Register Owner of vehicle
TR-01-V-0476 (Spark)].

3. The Branch Manager Oriental Insurance Company Ltd. Having its
Branch Office at Khowai, Of Khowai District Hospital Road. PS-
                                              Page 2 of 2




         Khowai, District- Khowai Tripura, (Insurer of the vehicle TR-01-V-0476
         (Spark).
                                                               ......Respondents


   For Applicant(s)                    :     Mr. A. Acharjee, Advocate.
                                             Ms. A. Dey, Advocate.
   For Respondent(s)                   :     Mr. D. Debnath, Advocate.

                      HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                              ORDER

02.04.2026 Heard.

This application has been filed under Section 151 of CPC for allowing the applicant-claimants to with draw the awarded amount as deposited by the Insurance Company in connection with case no. Mac. App. No. 93 of 2023 along with Mac. App No.111 of 2023, as per procedure.

Upon perusing the records, this Court directs the learned counsel appearing for the applicants to approach before the concerned Court to prove that they are the legal heirs of the deceased/ claimants and they are entitled to the said award as per procedure. If their entitlement is established, then they can approach the Registry of this Court for withdrawal of the deposited amount in accordance with law.

In view of the above direction, this instant interlocutory application is disposed of.

                                                           DR. T. AMARNATH GOUD, J




   Paritosh
SABYASA Digitally signed
        by SABYASACHI
CHI     GHOSH
        Date: 2026.04.10
GHOSH 17:45:41 +05'30'