Tripura High Court
Smt. Pinki Rani Roy vs Smt. Lekha Roy Choudhury And Others on 19 February, 2021
Author: Akil Kureshi
Bench: Akil Kureshi
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HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
IA No.03 of 2021 IN Mac App No.07 of 2019(D/O)
Smt. Pinki Rani Roy
......Applicant(s)
VERSUS
Smt. Lekha Roy Choudhury and others
......Respondent(s)
For Applicant(s) : Mr. A. Nandi, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
ORDER
19/02/2021 This application is filed by the original claimant for appropriate directions for withdrawal of the remaining amount deposited by the National Insurance Company Limited before this Court. Learned counsel for the applicant pointed out that in an order dated 17.12.2020 passed in IA No.02 of 2020, the Court had permitted such withdrawal, however there was confusion whether the entire amount deposited by the National Insurance Company (which was 50% over the awarded amount) would be allowed to be withdrawn or only half of that?
I have read the order dated 17.12.2020. Clear intention of the Court was to permit withdrawal of the amount deposited by the National Insurance Company and not only half of such amount. Page 2 of 2
Under the circumstances, it is provided that Registry shall permit the applicant-claimant to withdraw the remaining amount of the compensation which was deposited in the National Insurance Company and which may not have been so far released in his favour.
Application is disposed of accordingly. Pending application(s), if any, also stands disposed of.
(AKIL KURESHI), CJ Dipesh