Bajaj Allianz General Insurance ... vs Purnima Bauri & Ors
2021 Latest Caselaw 3241 Cal

S/L 10
17.6.2021
Court No.26
SKB/SD
                                  FMA 1929 of 2016
                             (Via Video Conference)

                       Bajaj Allianz General Insurance Co. Ltd.
                                         Vs.
                                 Purnima Bauri & Ors.

              Mr. Rajesh Singh
                                                         ... for the Appellant.
              Mr. Uday Sankar Chatterjee
                                                    ... for the Respondents.

This appeal has been filed against the judgment and award dated May 16, 2014 passed by the learned Judge, Motor Accident Claims Tribunal, Fast Track, 1st Court, Burdwan in M.A.C. Case No. 07 of 2011 (old 152 of 2009).

Mr. Rajesh Singh, learned Counsel appearing on behalf of the appellant/Insurance Company submits that the matter has been settled with the respondents/claimants for the sum of Rs.5,48,432/-. He further submits that the entire awarded amount has been deposited with the learned Registrar General of this Court. He submits that the above amount may be disbursed to the claimants in accordance with law as per the award.

In the light of the above submissions, the claimants/respondents shall furnish particulars of their respective Bank accounts with the Registrar General of this Court as expeditiously as possible. Upon deposit of such details, the Registrar General is directed to pay the deposited amount along with any accrued interest to the claimants/respondents in accordance with law. The Registrar General shall check the veracity of the bank accounts and the identity of the claimants before disbursing the amounts.

Such payment must reach the claimants within four weeks from the date of receipt of the Bank details from the claimants/respondents.

With the aforesaid directions the instant appeal is disposed of.

There shall be no further order as to costs.

The Registry is directed to send down the lower Court records at once, if received by this time.

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.)