The Divisional Manager vs Smt. Rupa Das Debnath & 3 Ors. ...
2026 Latest Caselaw 441 Tri

Tripura High Court

The Divisional Manager vs Smt. Rupa Das Debnath & 3 Ors. ... on 9 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                      MAC App. 12/2026
The Divisional Manager, The Oriental Insurance Co. Ltd.
                                                                           ----Appellant(s)
                      Versus
Smt. Rupa Das Debnath & 3 ors.                                        ----Respondent(s)

For Appellant(s) : Mr. B. Majumder, Advocate For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/02/2026

Heard learned counsel for the appellant.

Admit.

Issue Notice upon the respondents.

Call for the LCRs.

Steps be taken immediately.

Registry is to serve notice upon the respondents as per procedure and file

proof of service. Learned counsel for the appellant is also at liberty to take

out personal notice by way of RPAD or dasti service on the respondents and

file proof of service accordingly.

Registry is directed to prepare the paper book after receipt of the LCR

and serve on both sides.

Thereafter, list the matter for final hearing.

JUDGE

SAIKAT KAR Digitally signed by SAIKAT KAR Date: 2026.02.09 00:59:38 -08'00'