Bajaj Allianz General Insurance ... vs Shampa Mondal & Ors
2021 Latest Caselaw 3174 Cal

10.06.2021
  ss
                                F.M.A.T.202 of 2018
                                         With
                          I.A. C.A.N. 1 of 2018 (C.A.N. 2390 of 2018)
                          I.A. C.A.N. 2 of 2018 (C.A.N. 2395 of 2018)
                                 ( Via Video Conference )

                        Bajaj Allianz General Insurance Co. Ltd.
                                          Vs.
                                  Shampa Mondal & ors.


                   Mr. Rajesh Singh             ...For the Appellant

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

The Instant appeal is directed against the judgment

and award dated September 15, 2017 passed by the learned

Additional District, 4th Court, Re-designated Court, Paschim

Medinipur in MAC Case No. 294 of 2013.

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

claimant/respondent that the claimant is entitled to get

Rs.35,000/- as full and final settlement and the balance

amount which is kept with the Registrar General shall be

refunded back to the Insurance Company.

In the light of the above submissions, the

claimant/respondent shall furnish particular of her bank

account 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

Rs.35,000/- to the claimant/respondent in accordance with

law within a period of four weeks. The Registrar General

shall check the veracity of the bank account and the identity

of the claimant before disbursing the amounts. The balance

amount shall be returned to the appellant/Insurance

Company along with accrued interest, which is kept with the

Registrar General.

With the aforesaid directions the instant appeal is

disposed of.

There shall be no further order as to costs. In view of disposal of the appeal, the connected applications are also disposed of.

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.)