National Insurance Company Ltd. ... vs Sri Arjun Paul And 2 Ors. ...
2026 Latest Caselaw 1844 Tri

Tripura High Court

National Insurance Company Ltd. ... vs Sri Arjun Paul And 2 Ors. ... on 23 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                      MAC App. 15/2026
National Insurance Company ltd. represented by the Branch Manager
                                                          ----Appellant(s)
                            Versus
Sri Arjun Paul and 2 ors.                                    ----Respondent(s)

For Appellant(s) : Ms. R. Purkayatha, Advocate For Respondent(s) : Mr. D. Sarkar Advocate

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 23/03/2026

In view of the order passed today in I.A. 1 of 2026, the appeal is admitted

to be heard.

Issue Post Admission notice upon the respondents.

Call for the LCRs.

Steps be taken as expeditiously as possible.

Registry is to serve notice upon the respondents as per procedure and file

proof of service. Learned counsel for the appellant is also at liberty to take

out personal notice by way of RPAD or dasti service on the respondents and

file proof of service accordingly.

List the matter once proof of service is placed on record.

Meanwhile, learned counsel for the parties shall exchange the case

papers.

                                                        JUDGE




SAIKAT KAR                      KAR
                                Date: 2026.03.23 17:34:10
                                -04'00'