Ss vs Bajaj Allianz General Insurance ...
2021 Latest Caselaw 3137 Cal

Ct.
No.   07.6                     F.M.A.T. 1322 of 2019
26    2021                         ( Via Video Conference )

62                                 Smt. Manjeet Kaur & Anr.
SS                                             Vs.
                        Bajaj Allianz General Insurance Co. Ltd. & Anr.


             Mr. Shubhankar Mondal        ...For the Appellants/Claimants


             Ms. Sucharita Paul           ...For the Respondent Insurance Co.

This appeal has been filed by the claimant for enhancement of the amount awarded by award and/or judgment dated April 18, 2018 passed by the Additional District and Sessions Judge, Fast Track, 1st Court, Asansol cum Motor Accident Claims Tribunal in M.A.C Case No. 18 of 2012.

Mr. Shubhankar Mondal, learned Counsel appearing on behalf of the appellants/claimants submits that the matter has been settled with the Insurance Company and the Insurance Company is now required to pay an additional sum of Rs.2,20,000/- by way of enhancement. He further submits that he does not wish to pursue this appeal and withdraw the same. It is further submitted that the awarded sum has already been paid to the claimants/appellants.

In the light of the above submission, the Insurance Company is directed to pay the enhanced sum of Rs.2,20,000/-to the claimants' bank account directly within a period of four weeks from the date of communication of this order.

With the aforesaid directions the instant appeal is disposed of.

There shall be no further 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.)