Abha Biswas & Ors vs Akb Bajaj Allianz General ...
2021 Latest Caselaw 3150 Cal

Ct.
No.   08.6                      F.M.A.T. 501 of 2020
26    2021                        ( Via Video Conference )
                                     Abha Biswas & Ors.
 10                                          Vs.
akb                   Bajaj Allianz General Insurance Co. Ltd. & anr.

             Mr. Amit Ranjan Roy               ...For the Appellants

             Mr. Rajesh Singh           ...For the Respondent/Insurance Co.

On the oral prayer of the learned counsel appearing on behalf of the appellants, the delay in filing the appeal is condoned. No serious objection has been raised by Mr. Rajesh Singh, learned Counsel appearing on behalf of the Insurance Company/respondent.

This appeal has been filed by the claimants for enhancement of the amount awarded by award and/or judgment dated January 9, 2020 passed by the learned Judge, Motor Accident Claims Tribunal-cum-Additional District Judge, Fast Track Court-I, Krishnagar, Nadia in M.A.C Case No. 355 of 2016.

Mr. Amit Ranjan Roy, 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.2,80,000/- 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.2,80,000/-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.)