Tripura High Court
National Insurance Company vs Pranay Sethi And Others on 13 September, 2019
Author: Sanjay Karol
Bench: Sanjay Karol
Page - 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
MAC APP No.90/2017
For Appellant(s) : Ms. Sujata Deb (Gupta), Advocate.
For Respondent No.2 : Mr. P. Gautam, Advocate.
Connected with CO (FA) No.04/2018 For Cross Objector(s) : Mr. P. Gautam, Advocate. For Respondent No.1 : Ms. Sujata Deb (Gupta), Advocate.
HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL Order 13/09/2019.
According to Ms. Sujata Deb (Gupta), learned counsel, applying the principle of law laid down by this Court as also the Apex Court in National Insurance Company versus Pranay Sethi and others reported in (2017) 16 SCC 680 and in Mangla Ram vs. Oriental Insurance Company Limited & others, (2018) 5 SCC 656, the claimant is entitled to a sum of ₹30,18,604.
It is seen that the Tribunal has awarded ₹21,37,104. It would be only in the interest of justice as also the parties that parties are to amicably resolve their dispute.
Petitioner is ready and willing for the same. Let any authorized representative of the respondent remain present in Court on 27.09.2019.
List the matter on 27.09.2019.
Copy of the order be supplied to the learned counsel for the parties.
(SANJAY KAROL, CJ) sima