Akb Smt. Bhawani Pradhan & Anr vs New India Assurance Co. Ltd. & Anr
2021 Latest Caselaw 3705 Cal

Ct.
No.   12.7                      F.M.A. 572 of 2007
26    2021                                 With
                                   IA No. CAN 1/ 20210
 5                               ( Via Video Conference )
akb                          Smt. Bhawani Pradhan & Anr.
                                            Vs.
                           New India Assurance Co. Ltd. & Anr.

             Mr. Krishanu Banik        ...For the Appellants/Claimants

             Mr. Rajesh Singh          ...For the Respondent/Insurance Co.

The Instant appeal is directed against the judgment and award dated August 29, 2006 passed by the learned Judge, Motor Accident Claims Tribunal, 2nd Court, Paschim Medinipur, in M.A.C. Case No. 812 of 2005.

Mr. Krishanu Banik, learned Counsel appearing on behalf of the appellants/claimants submits that the matter has been settled with the Insurance Company and the Insurance Company is now required to pay an additional sum of Rs.3,70,000/- by way of enhancement. He further submits that he does not wish to pursue this appeal. It is further submitted that the awarded sum has already been paid to the claimants/appellants.

In the light of the above submission, the Insurance Company is directed to pay the enhanced sum of Rs.3,70,000/- to the claimants' bank account directly within a period of four weeks from the date of receipt of the bank account details of the appellants.

Learned Counsel for the appellants will forward the bank account details of the appellants within a fortnight from date to the learned Counsel for the Insurance Company.

With the aforesaid directions the instant appeal is disposed of. In view of disposal of the appeal, connected

application, if any, is also disposed of.

There shall be no further order as to costs.

LCR, if any, may be returned back to the Court below.

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.)