Tripura High Court
Court In National Insurance Company ... vs Pranay Sethi And Others Reported In ... on 25 April, 2019
Author: Sanjay Karol
Bench: Sanjay Karol
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Mac App No.17 of 2019
For Appellant(s) : Mrs. S. Deb (Gupta), Advocate.
For Respondent(s) : Mr. Rajib Saha, Advocate,
Mr. S. Deb, Advocate.
HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL Order 25/04/2019 The only issue which arises for consideration in the present appeal is as to whether the petitioner-claimant is entitled to addition of 15% as future prospects in component of monthly income, in terms of the decision rendered by Hon'ble the Apex Court in National Insurance Company Limited versus Pranay Sethi and others reported in (2017) 16 SCC 680 or not.
Admit.
Issue post admission notice to the respondents. Mr. Rajib Saha, learned counsel and Mr. S. Deb, learned counsel appear and waive service of notice on behalf of respondents No.1 & 2.
Pleadings be completed.
List the matter for hearing on its own turn.
(SANJAY KAROL), CJ Dipesh