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Mannan Miah vs Cholamandalam Ms General Insurance ...
2026 Latest Caselaw 82 Tri

Citation : 2026 Latest Caselaw 82 Tri
Judgement Date : 19 January, 2026

[Cites 0, Cited by 0]

Tripura High Court

Mannan Miah vs Cholamandalam Ms General Insurance ... on 19 January, 2026

                                                                  Page 1 of 1




                                                        HIGH COURT OF TRIPURA
                                                           _A_G_A_R_T_A_L_A_
                                                    IA No. 01 of 2025 in WA No. 85 of 2025

            Mannan Miah, Son of late Adu Miah, resident of Madhya Charipara, P.O. A.D.
            Nagar, P.S. Amtali, District-West Tripura.
                                                                     .......Appellant(s)
                                          VERSUS

            1. Cholamandalam Ms General Insurance Company Limited, registered office at
            2nd Floor, Dare House, 2, NSC Bose Road, Chennai-600001. (represented by its
            Branch Manager, Agartala, West Tripura).
            2. Branch In-charge, Cholamandalam MS General Insurance Company Limited, 1st
            Floor, above 'W' Showroom, near Raymonds, Mantribari Road, RMS Chowmuhani,
            Agartala, West Tripura.
            3. Insurance Ombudsman, Office of the Insurance Ombudsman, Jeevan Nivesh, 5th
            Floor, Nr. Panbazar over bridge, S.S. Road, Guwahati PIN-781001 (Assam).

                                                                                             .......Respondent(s)

For Appellant(s) : Mr. Somik Deb, Sr. Advocate., Ms. Rijuka Roy Barman For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R= 19/01/2026

This application has been filed to condone the delay of 58 days

in filing this appeal challenging the judgment of the learned Single Judge in

WP(C) 569 of 2024.

Though notice has been served on the respondent Nos.1 & 2

there is no representation on their behalf.

Therefore, this application is allowed and the delay in filing the

appeal is condoned.

WA/85/2025

Issue notice to the respondent Nos. 1 & 2 in the appeal.

List on 19.02.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.01.19 03:47:04 -08'00'

 
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