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Sc vs The Divisional Manager
2021 Latest Caselaw 3563 Cal

Citation : 2021 Latest Caselaw 3563 Cal
Judgement Date : 2 July, 2021

Calcutta High Court (Appellete Side)
Sc vs The Divisional Manager on 2 July, 2021
Ct   02.7                        F.M.A. 263 of 2017
No   2021                     ( Via Video Conference )
26                                    --------------

11                               Manotosh Ghosh
Sc                                       Vs.
                         The Divisional Manager, New India
                                Assurance Co. Ltd.

            Mr. Muktakesh Das
                                       ...For the Appellant/Claimant

            Mr. Rajesh Singh
                                       ...For the respondent No.1/

Assurance Co.

This appeal has been filed by the

appellant/claimant against the judgment and award

dated May 12, 2015 passed by the learned Judge, Motor

Accident Claims Tribunal, Additional District Judge, 5th

Court, Nadia in M.A.C. Case No. 500 of 2009.

Learned counsel appearing on behalf of the

respondent no. 1/Assurance Company submits that the

matter has been settled and the Assurance Company is

now required to pay a further sum of Rs.50,000/- (Rupees

fifty thousand only) to the appellant/claimant.

In light of the above submission, the respondent

no. 1/Assurance Company is directed to pay a further

sum of Rs.50,000/- (Rupees fifty thousand only) to the

appellant's/ claimant's bank account directly within a

period of four weeks from date of furnishing his bank

details.

The appellant/claimant is directed to provide his

bank details along with proof of identity to the Assurance

Company within a period of two weeks and upon receipt

of the same, the Assurance Company is directed to

deposit a further sum of Rs.50,000/- (Rupees fifty

thousand only) to the appellant's/claimant's bank

account within four weeks thereafter.

With the aforesaid direction, the instant appeal is

disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this order, if

applied for, be given to the parties, upon compliance of all

formalities, on priority basis.

( Shekhar B. Saraf, J.)

 
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