Smt. Subhadra Bhunia & Ors vs The New India Assurance Co. Ltd. & ...
2021 Latest Caselaw 3945 Cal

10 26.07.2021
CT. 26                         (Via Video Conference)
SA/tbsr
                                     FMAT 960 of 2018

                                            --------------

Smt. Subhadra Bhunia & ors.

-Vs.-

The New India Assurance Co. Ltd. & anr.

Mr. Jayanta Kumar Mondal ...For the Appellants/ Claimants.

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

On the oral prayer of the counsel appearing on

behalf of the appellants/claimants, the delay in filing the

appeal is condoned. No serious objection has been raised by

Mr. Sanjay Paul, counsel appearing on behalf of the

Insurance Company.

This appeal has been filed by the

appellants/claimants against the judgment and award

dated March 20, 2018 passed by the Learned Judge,

Motor Accident Claims Tribunal, 2nd FTC Court at Alipore

in Motor Accident Claim Case No. 7 of 2013.

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. 1,00,000/- (Rupees

one lakh) to the appellants/claimants.

In light of the above submission, the

respondent/Insurance Company is directed to pay a

further sum of Rs. 1,00,000/- (Rupees one lakh) 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.

1,00,000/- (Rupees one lakh) 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.)