Archana Mishra & Ors vs Cholamandalam Ms General
2021 Latest Caselaw 3822 Cal

Ct   15.7                      (Via Video Conference)
No   2021
26                             F.M.A.T. 429 of 2020

9                                      --------------
Sc
                                Archana Mishra & Ors.
                                        Vs.
                              Cholamandalam MS General
                               Insurance Co. Ltd. & Anr.


            Mr. Subhankar Mandal
                                       ...For the Appellants/Claimants

            Mr. Debanjan Mukherjee
                                  ...For the respondent /

Insurance Co.

This appeal has been filed by the

appellants/claimants against the judgment and award

dated February 18, 2019 passed by the learned Additional

District & Sessions Judge, Motor Accident Claims

Tribunal, 5th Court, Nadia in M.A.C. Case No. 370 of

2015.

Learned counsel appearing on behalf of the

respondent /Insurance Company submits that the matter

has been settled and the Insurance Company is now

required to pay a further sum of Rs.1,40,000/-(Rupees

one lakh forty thousand) to the appellants/claimants.

In light of the above submission, the respondent

/Insurance Company is directed to pay a further sum of

Rs.1,40,000/- (Rupees one lakh forty thousand) to the

appellants'/ claimants' bank accounts directly within a

period of four weeks from date of furnishing their bank

details.

The appellants/claimants are directed to provide

their bank details along with proof of identity of each to

the respondent/Insurance Company within a period of

two weeks and upon receipt of the same, the Insurance

Company is directed to deposit a further sum of

Rs.1,40,000/- (Rupees one lakh forty thousand) to the

appellants'/claimants' bank accounts within four weeks

thereafter in the same proportion as indicated in the

award.

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.)