58 vs Ss Bajaj Allianz General ...
2021 Latest Caselaw 3138 Cal

Ct.
No.   07.6                 F.M.A.T. 623 of 2019
26    2021                   ( Via Video Conference )
                             Ajija Bibi @ Bewa & Ors.
58                                      Vs.
SS               Bajaj Allianz General Insurance Co. Ltd. & Anr.

             Mr. Muktakesh Das     ...For the Appellants/Claimants

             Mr. Soumalya Ganguli ...For the Respondent Insurance Co.

The Instant appeal has been filed by the claimants against the order and judgment dated December 12, 2018 passed by the learned Judge, Motor Accident Claims Tribunal and Additional District Judge, 5th Court, Krishnanagar, Nadia, in MAC Case No. 400 of 2011.

Learned Counsel appearing on behalf of both the parties submit that the matter has been settled for a sum of Rs.12,00,000/- to be paid by the Insurance Company to the appellants/claimants as full and final settlement.

Accordingly, the Insurance Company is directed to deposit the sum of Rs.12,00,000/- within a period of five weeks before the learned Registrar General of this Hon'ble Court. The claimants/respondents shall furnish particulars of their 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, that is, Rs.12,00,000/- along with any accrued interest to the claimants/respondents in accordance with law within a period of four weeks. The Registrar General shall check the veracity of the bank accounts and the identity of the claimants before disbursing the amounts.

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.)