Chandra Hawlader & Anr vs Reliance General Insurance Co. ...
2021 Latest Caselaw 3947 Cal

06 26.07.2021
CT. 26                         (Via Video Conference)
SA/tbsr
                                FMAT 336 of 2014

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

Madhab Chnadra Howlader @ Madhab Chandra Hawlader & Anr.

-Vs.-

Reliance General Insurance Co. LTD. & Anr.

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

Mrs. Gopa Das Mukherjee ...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

Mrs. Gopa Das Mukherjee, counsel appearing on behalf of the

Insurance Company.

This appeal has been filed by the

appellants/claimants against the judgment and award

dated December 10, 2013 passed by the Learned Judge,

Motor Accident Claims Tribunal, Special Court-cum-

Additional District Judge-cum-Judge, MAC Tribunal at

Durgapur in Motor Accident Claim Case No. 70 of 2011

(MAC Case No. 110 of 2008).

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. 2,50,000/- (Rupees

two lakhs fifty thousand) to the appellants/claimants.

In light of the above submission, the

respondent/Insurance Company is directed to pay a

further sum of Rs. 2,50,000/- (Rupees two lakhs fifty

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.

2,50,000/- (Rupees two lakhs fifty 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.)