Sd Sk. Jyotsna Bibi & Anr vs Jillar Rahaman Molla & Anr
2021 Latest Caselaw 3195 Cal

Ct.
No.   11.6                      F.M.A.T. 815 of 2015
26    2021                        ( Via Video Conference )
                                          --------------

Sc+ SD Sk. Jyotsna Bibi & Anr.

Vs.

Jillar Rahaman Molla & Anr.

Mr. Ali Imam Shah ...For the Appellants/Claimants

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

This appeal has been filed by the appellants/claimants for enhancement of the amount awarded by judgment and award dated April 18, 2015 passed by the learned Judge, Motor Accident Claims Tribunal, Fast Track, 1st Court, Burdwan in M.A.C. Case No. 25/2013- 317/2008.

Mr. Ali Imam Shah, 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 a further sum of Rs.1,00,000/- 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 appellants/claimants.

In the light of the above submission, the respondent/Insurance Company is directed to pay the enhanced sum of Rs.1,00,000/- to the appellants/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.)