Bajaj Allianz General Insurance ... vs Sumuruddin Ansary & Ors
2021 Latest Caselaw 3173 Cal

10.06.2021
  ss
                                F.M.A.T. 175 of 2018
                                            With
                                  C.O.T. 127 of 2018
                                         With
                          I.A. C.A.N. 1 of 2018 (C.A.N. 2381 of 2018
                          I.A. C.A.N. 2 of 2018 (C.A.N. 2384 of 2018)
                                 ( Via Video Conference )

                        Bajaj Allianz General Insurance Co. Ltd.
                                          Vs.
                               Sumuruddin Ansary & ors.


                   Mr. Rajesh Singh             ...For the Appellant

                   Mr. Jayanta Kumar Mandal
                                     ...For the Claimants/Respondents

The Instant appeal is directed against the judgment

and award dated August 23, 2017 passed by the learned

Additional District & Sessions Judge, Fast Track Court No.2

and Tribunal Judge, Motor Accident Claims Tribunal,

Purulia in MAC Case No. 51 of 2012.

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 the matter has been settled with the

claimants/respondents at an amount of Rs.12,18,840/-.

In the light of the above submissions, the

Insurance Company is directed to deposit the settled amount

of Rs.12,18,840/- with the Registrar General of this Hon'ble

Court within a period of four weeks from date. The

claimants/respondents 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 aforesaid amount deposited 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.

Mr. Jayanta Kumar Mandal, learned Counsel

appearing on behalf of the claimants/respondents submits

that one cross appeal being COT 127 of 2018 has been filed

in this matter.

In view of disposal of the present appeal, the cross

appeal is also disposed of.

Department is directed to tag the cross appeal

along with the present appeal.

There shall be no further order as to costs.

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.)