Smt. Shilu Paul & Anr vs Icici Lombard General Insurance Com. ...
2026 Latest Caselaw 1284 Tri

Tripura High Court

Smt. Shilu Paul & Anr vs Icici Lombard General Insurance Com. ... on 9 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                          I.A. 1/2026
                   In MAC App. 61/2023(D/o)
Smt. Shilu Paul & anr.                                      ----Applicant(s)
                       Versus
ICICI Lombard General Insurance Com. Ltd. & ors.          ----Respondent(s)

For Applicant(s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. R. Saha, Advocate

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/03/2026 Heard learned counsel appearing for the parties. This is an application filed under Section 151 CPC for a direction for withdrawing the amount deposited by the respondent-insurance company in connection with MAC App. 61 of 2023.

Learned counsel for the applicant has submitted that the applicant is in urgent need of money, hence, release of the deposited amount is urgently required.

I have gone through the contentions made in the instant application, which is found to be satisfactory.

Accordingly, the applicant is permitted to withdraw the deposit amount as per procedure. Registry is directed to do the needful in this regard. In view of the same, this application is allowed and thus disposed of.

                                                      JUDGE






SAIKAT KAR                SAIKAT KAR
                          Date: 2026.03.09 16:07:57
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