8 vs Akb Smt. P. Jyotsanam & Ors
2021 Latest Caselaw 3769 Cal

Ct.
No.   14.7                      F.M.A. 29 of 2018
26    2021                        ( Via Video Conference )
                         Bajaj Allianz General Insurance Co. Ltd.
 8                                           Vs.
akb                             Smt. P. Jyotsanam & Ors.

             Mr. Sanjay Paul           ...For the Appellant/Insurance Co.

             Mr. Laltu Mohan Ghosh     ...For the Respondents/Claimants

The Instant appeal is directed against the judgment and award dated August 10, 2017 passed by the learned Additional District Judge, Motor Accident Claims Tribunal, RD Court, Paschim Medinipore, in M.A.C. Case No. 637 of 2014.

Mr. Rajesh Singh, learned Counsel appearing on behalf of the appellant Insurance Company on instruction submits in Court today that his client / Insurance Company does not wish to pursue the instant appeal any further. He further submits that the entire awarded sum including the statutory deposit has been deposited with the learned Registrar General of this Court. He submits that the above sum may be disbursed to the claimants in accordance with law as per the award.

In the light of the above submissions, the claimants/respondents shall furnish particulars of their Bank account details with the Registrar General of this Court as expeditiously as possible within a fortnight from date. Upon deposit of such details, the Registrar General is directed to pay the entire deposited sum along with any accrued interest to the claimants/respondents in accordance with law in the same manner and proportion as decided by the Court below. The Registrar General shall check the veracity of the bank details and the identity of the claimants before disbursing the amounts.

Such payment must reach the claimants within four weeks from the date of receipt of the Bank details from the claimants/respondents.

With the aforesaid directions the instant appeal is disposed of.

In view of disposal of this appeal, connected applications, if any, are also disposed of. The concerned Department is directed to trace out the applications and tag the same with this appeal.

There shall be no further order as to costs.

The Registry is directed to send down the lower Court records at once, if received by this time.

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.)