Raju Marak vs The Divisional Manager
2026 Latest Caselaw 1282 Tri

Tripura High Court

Raju Marak vs The Divisional Manager on 9 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                              Page 1 of 1




                    HIGH COURT OF TRIPURA
                          AGARTALA
                      MAC App. 23/2026

Raju Marak                                                ----Appellant(s)
                         Versus
The Divisional Manager, Oriental Insurance Company Limited & 2 ors.
                                                      ----Respondent(s)

For Appellant(s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. B. Majumder, Advocate

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/03/2026

Heard learned counsel appearing for the parties.

Mr. Majumder, learned counsel appearing for the respondent-insurance

company submits that he would look into the point of pain and suffering and

staying in Guwahati for a period of 22 days, as argued by learned counsel for

the appellant, and for that purpose he has sought for an accommodation.

Considered the request.

Accordingly, list the matter on 12.03.2026.

                                                      JUDGE






 SAIKAT KAR                  SAIKAT KAR
                             Date: 2026.03.09
                             16:06:29 -04'00'