Ss Bajaj Allianz General ... vs Dwijdas Porya & Anr
2021 Latest Caselaw 3133 Cal

Ct.
No.   07.6                      F.M.A. 1545 of 2017
26    2021                                    With
                          IA No. CAN 1 of 2017 (CAN 4874 of 2017)
41                                  ( Via Video Conference )
SS                         Bajaj Allianz General Insurance Co. Ltd.
                                               Vs.
                                      Dwijdas Porya & Anr.

             Mr. Rajesh Singh              ...For the Appellant

             Mr. Sudipta Dasgupta          ...For the Claimant/Respondent

The Instant appeal is directed against the judgment and award dated December 15, 2016 passed by the learned Judge, Motor Accident Claims Tribunal, 5th Court, Paschim Medinipur, in MAC Case No. 384 of 2010.

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 a sum of Rs. 25,000/-, being the statutory amount along with a sum of Rs. 2,84,451/- has been deposited in terms of the Court's order dated November 16, 2017 with the learned Registrar General of this Court. He submits that the above sum may be disbursed to the claimant in accordance with law as per the award.

In the light of the above submissions, the claimant/respondent shall furnish particulars of his Bank details as also proof of identity with the Registrar General of this Court as expeditiously as possible. Upon deposit of such details, the Registrar General is directed to pay the sum deposited along with any accrued interest to the claimant/respondent in accordance with law as per the award.

Such payment must reach the claimant within four

weeks from the date of receipt of the Bank details from the claimant/respondent.

With the aforesaid directions the instant appeal is disposed of.

There shall be no further order as to costs.

In view of the disposal of this appeal, connected application is also disposed of.

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.)