Ss Bandana Mahato & Ors vs Bajaj Allianz General Insurance ...
2021 Latest Caselaw 3140 Cal

Ct.
No.   07.6                       F.M.A.T. 214 of 2021
26    2021                          ( Via Video Conference )

68
SS                                Bandana Mahato & Ors.
                                             Vs.
                      Bajaj Allianz General Insurance Co. Ltd. & Anr.



             Mr. Subhankar Mandal          ...For the Appellants/Claimants

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

This appeal has been filed by the claimants for enhancement of the amount awarded by award and/or judgment dated December 9, 2019 passed by the learned Additional District Judge, Special Court & Motor Accident Claims Tribunal, Paschim Medinipur in M.A.C. Case No. 318 of 2016.

Mr. Subhankar 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.2,50,000/- 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.2,50,000/-to the claimants' bank accounts 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.)