Smt. Lila Midya & Ors vs United India Insurance Co. Ltd. & ...
2021 Latest Caselaw 3246 Cal

S/L 9
17.6.2021
Court No.26
SKB/SD
                                  FMAT 1015 of 2016
                              (Via Video Conference)

                                 Smt. Lila Midya & Ors.
                                           Vs.
                         United India Insurance Co. Ltd. & Anr.

              Mr. Jayanta Kumar Mandal
                                     ... 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 July 21, 2016 passed by the learned District Judge, Motor Accident Claims Tribunal, 2nd Court, Tamluk in M.A.C. Case No. 49 of 2014/97 of 2014.

Mr. Jayanta Kumar Mandal, 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.6,00,000/- 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.6,00,000/- 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.

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.)