Tripura High Court
Party Name : Ranjan Bhattacharjee vs The State Of Tripura & Ors on 13 January, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0000267/2014 Party Name : RANJAN BHATTACHARJEE Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.C.DAS Heard learned counsel, Mr. D Saha for the petitioner and learned State Cousnel, Mr. J Majumdar for the respondents.
In course of hearing, learned counsel, Mr. Saha prays for directing the respondent to produce the Group Personnel Accident Policy vide No.2002/800765 covering the period from 10.01.2003 to 09.01.2004.
According to the petitioner, under the Policy petitioner is entitled to get Rs.3,00,000/-. The respondents denied the fact and contended that the benefit of the Policy will be available only in case of accidental death and not for any accident caused for extremist attack. The policy document has not been submitted by either of the parties. It is submitted by Mr. Saha that the Policy is in the custody of the respondents. So, the respondents are directed to submit the Policy for determining the claim of the petitioner.
A copy of this order be handed over to learned State counsel, Mr. Majumdar for compliance.
List on 18.04.2017.
Download Date: 8-05-2017 15:05 1/1