MD. MAHAMMAD ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. T. D. Majumder, learned Sr. counsel assisted by Mr. D. Kalai, learned counsel appearing for the applicants.

(2.) This application has been filed under Sec. 173 of the Motor Vehicles Act, 1988 read with Sec. 151 of the Civil Procedure Code, 1908, for the release of 50% of the awarded sum deposited by the Opposite party, Insurance Company in compliance to the interim Order dtd. 2/8/2023 in Mac. App. No. 65 of 2023.

(3.) For the reason stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, the applicants are permitted to withdraw the amount deposited by the Insurance Company as per procedure. Registry is directed to do the needful in this regard.