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High CourtsSingle Bench(2024) 02 TP CK 0047

National Insurance Company Ltd. Represented By The Divisional Manager vs Laxmi Rani Paul (Deb Roy) & Others

Tripura High Court · Decided on 15 February 2024

HON’BLE JUDGES
Aparesh Kumar Singh, CJ
RESULT
Disposed Of
CASE NUMBER
Interlocutory Application No. 01 Of 2023 In Motor Accident Claim Appeal No. 103 Of 2023, Motor Accident Claim Appeal No. 103 Of 2023

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Judgment

11 paragraphs · 175 words

Aparesh Kumar Singh, CJ

I.A. No.01/2023 in MAC.APP. No.103/2023:

Respondents No.1 to 3 are represented. However, no one has appeared on behalf of respondent Nos.4(a) to 4(d) who are legal heirs of the owner despite valid service of notice.

Upon hearing the learned counsel for the applicant/appellant and learned counsel for the respondents No.1 to 3/claimants, delay of 26 days is condoned in the interest of justice.

I.A. No.01 of 2023 stands disposed of.

MAC.APP. No.103/2023:

Admit.

Call for the lower Court records in connection with case No. T.S.(MAC) 14 of 2017 from the Court of learned Member, Motor Accident Claims Tribunal, Khowai, Tripura.

Office to prepare Paper Book on receipt of LCRs.

Matter be listed for hearing in usual course.

Subject to deposit of 50% of the awarded amount in the Registry of this Court within a period of 4(four) weeks from today, there shall be interim stay on the operation and execution of the impugned award dated 02.06.2023 passed by learned Member, Motor Accident Claims Tribunal, Khowai, Tripura in T.S.(MAC) 14 of 2017.