Lakhu Mejhain @ Majhi & Anr vs Samir Chakraborty & Anr
2021 Latest Caselaw 3245 Cal

S/L 2
17.6.2021
Court No.26
SKB/SD
                                     FMA 479 of 2007
                                          With
                                      CAN 1 of 2019
                                 (Old CAN 10380 of 2019)
                                 (Application is not in the file)

                             (Via Video Conference)

                            Lakhu Mejhain @ Majhi & Anr.
                                        Vs.
                              Samir Chakraborty & Anr.

              Mr. Amit Ranjan Roy

                                               ... for the Appellants/Claimants.
              Ms. Sucharita Pal
                                                        ... for the Respondents.

This appeal has been filed by the appellants/claimants for enhancement of the amount awarded by judgment and award dated October 19, 2006 passed by the learned Judge, Motor Accident Claims Tribunal, 1st Court, Asansol in M.A.C. Case No. 22 of 2006.

Mr. Amit Ranjan Roy, 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.9,00,000/- 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.9,00,000/- to the appellants/claimants' bank accounts 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.

In view of the disposal of this appeal, connected application, if any, is also disposed of.

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.)