Bajaj Allianz General Insurance ... vs Chabhaki Das & Ors
2021 Latest Caselaw 3135 Cal

Ct.
No.   07.6                      F.M.A.T. 1014 of 2017
26    2021                                  With
                        IA No. CAN 1 of 2017 (CAN 9587 of 2017)
37                                          With
SS                     IA No. CAN 2 of 2017 (CAN 10125 of 2017)
                                  ( Via Video Conference )
                         Bajaj Allianz General Insurance Co. Ltd.
                                             Vs.
                                    Chabhaki Das & Ors.

             Mr. Rajesh Singh         ...For the Appellant

             Mr. Saidur Rahaman       ...For the Claimants/Respondents

The Instant appeal is directed against the judgment and award dated December 15, 2016 passed by the learned Judge, Motor Accident Claims Tribunal Cum Additional District & Sessions Judge, F.T.C. - II, Raiganj, Uttar Dinajpur, in MAC Case No. 127 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 a sum of Rs. 25,000/-, being the statutory amount along with a sum of Rs. 3,87,385/- 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 claimants in accordance with law as per the award.

In the light of the above submissions, the claimant/respondent Nos. 1 to 4 shall furnish particulars of their respective Bank accounts 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 claimants/respondents in accordance with law

as per the award.

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.

There shall be no further order as to costs.

In view of the disposal of this appeal, connected applications are 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.)