National Insurance Company Ltd vs Smt. Ratna Debnath & Anr
2026 Latest Caselaw 1644 Tri

Citation : 2026 Latest Caselaw 1644 Tri
Judgement Date : 16 March, 2026

[Cites 1, Cited by 0]

Tripura High Court

National Insurance Company Ltd vs Smt. Ratna Debnath & Anr on 16 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                IA No. 01 of 2025 in
                                Mac. App No.07/2026

    National Insurance Company Ltd.
                                                           ........Applicant(s)
                                          Versus
     Smt. Ratna Debnath & Anr.
                                                          ........Respondent(s)


    For Applicant(s)              :     Mr. D. Sarma, Advocate.
    For Respondent(s)             :     Mr. D. K Daschawdhury, Advocate.
                                        Ms. R. Majumder, Advocate.
                                        Mr. B. Banerjee, Advocate.

                 HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                         ORDER

16.03.2026 Heard learned counsel for the respective parties.

This application has been filed under Section 5 of the Limitation Act for condoning delay of 143 days in filing the connected appeal.

For the reason stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, delay caused in preferring the appeal is condoned and the same is ordered.

In view of the same, this instant interlocutory application is allowed and thus disposed of.

DR. T. AMARNATH GOUD, J

Paritosh

SABYAS Digitally signed by SABYASACHI ACHI GHOSH Date: 2026.03.20 GHOSH 10:39:00 +05'30'