Smt. Sumita Biswas (Roy) W/O- Lt. Gautam ... vs United India Insurance Company Ltd
2026 Latest Caselaw 557 Tri

Tripura High Court

Smt. Sumita Biswas (Roy) W/O- Lt. Gautam ... vs United India Insurance Company Ltd on 12 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                   IA No. 02 of 2026 in
                                   Mac. App No.32/2024

   1.    Smt. Sumita Biswas (Roy) W/o- Lt. Gautam Roy.
   2.    Smt. Gita Rani Roy, W/o- Sri Nirod Chandra Roy, both are residents
   of PO & Vill- Karailong, PS- Teliamura, Dist- Khowai Tripura

                                                                   ........Applicant.
                                            Versus

   United India Insurance Company Ltd.
   Represented by Divisional Manager, Divisional Office at GRS Towar, 1St
   Floor, Agartala, Tripura West.
                                                  ..........Respondent(s)


   For Applicant(s)                :     Mr. Saugat Datta, Advocate.
   For Respondent(s)               :     Mr. R. Purkayastha, Advocate.

                   HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                           ORDER

12.02.2026 Heard.

This application has been filed under Chapter V of the High Court Rules for releasing the awarded amount deposited by the Insurance Company in connection with MAC. App No. 32 of 2024.

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 Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.02.18 17:28:20 +05'30'