Sd Panmani Hansda vs Bajaj Allianz General Insurance ...
2021 Latest Caselaw 3197 Cal

Ct.
No.   11.6                     F.M.A.T. 325 of 2020
26    2021                        ( Via Video Conference )
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Sc+ SD Panmani Hansda Vs.

Bajaj Allianz General Insurance Company Ltd. & Anr.

Mr. Ashique Mondal ...For the Appellant/Claimant

Mr. Soumalya Ganguly ...For the Respondent Insurance Co.

This appeal has been filed by the appellant/claimant for enhancement of the amount awarded by judgment and award dated February 7, 2020 passed by the learned Judge, Motor Accident Claims Tribunal, 1st Court Hooghly Sadar at Chinsurah in M.A.C. Case No. 69 of 2016.

Mr. Ashique Mondal, learned counsel appearing on behalf of the appellant/claimant 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.3,30,000/- 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 appellant/claimant.

In the light of the above submission, the respondent/Insurance Company is directed to pay the enhanced sum of Rs.3,30,000/- to the appellant/claimant's 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.)