Smt. Shilu Paul & Anr vs The New India Assurance Com. Ltd. & Ors. ...
2026 Latest Caselaw 1293 Tri

Tripura High Court

Smt. Shilu Paul & Anr vs The New India Assurance Com. Ltd. & Ors. ... on 9 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                       I.A. 2/2026
                 In CO(FA) 16/2023(D/o)
               In MAC App. 61/2023 (D/o)
Smt. Shilu Paul & anr.                                        ----Applicant(s)
                       Versus
The New India Assurance Com. Ltd. & ors.                     ----Respondent(s)

For Applicant(s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. GS Das, 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 statutory amount amounting to Rs.25,000/- deposited by the respondent-insurance company in CO(FA) 16 of 2023 in connection with MAC App. 61 of 2023.

This court has gone through the contentions made in the instant application.

In so far as the statutory amount of deposit is concerned which is deposited by the insurance company for filing the appeal, shall be returned to the insurance company. The claimant cannot claim the statutory deposited amount. In so far as the compensation amount that has been awarded, the claimant is at liberty to withdraw the same, if not withdrawn. If the insurance company has not deposited the compensation amount, they shall deposit the same within one month from today and on such deposit, the claimant shall be entitled to withdraw the same as per procedure. In view of the same, this application is dismissed.

                                                           JUDGE



SAIKAT KAR                Date: 2026.03.09 16:09:59