Company Limited vs Panmoni Murmu & Ors
2021 Latest Caselaw 3256 Cal

  58     18.6.2021
Sc, SD
                                          CAN 2 OF 2021
                                              with
                                          CAN 1 OF 2021
                                                  In
                                         FMAT 17 OF 2020
                                   Re
                                            --------------

Future Genrali India Insurance Company Limited

-vs.-

Panmoni Murmu & Ors.

Ms. Sucharita Paul .......For the Appellant/ Insurance Co.

Mr. Krishanu Banik ......For the Respondents/ Claimants

CAN 2 OF 2021

This is an application for condonation of delay in filing the instant appeal.

On perusal of the pleadings, this Court is satisfied that cause shown for delay in filing of the appeal is sufficient and prayer for condonation of delay should be allowed.

Accordingly, the application for condonation of delay being CAN 2 of 2021 stands allowed.

FMAT 17 OF 2020

This appeal has been filed by the appellant/Insurance Company challenging the judgment and award dated July 25, 2019 passed by the learned Judge, Motor Accident Claims Tribunal, 1st Court, Hooghly Sadar, Chinsurah in M.A.C. Case No. 177 of 2013 under Section 163A of the Motor Vehicles Act, 1988.

Ms. Sucharita Paul, learned counsel appearing on behalf of the appellant/Insurance Company submits

that the matter has been settled and the Insurance Company is now required to pay a total sum of Rs.5,00,000/- to the respondents/claimants.

In the light of the above submission, the appellant/Insurance Company is directed to pay a total sum of Rs.5,00,000/- to the respondents/claimants' bank accounts directly within a period of four weeks from the date of receipt of the bank details in the manner and proportion as provided in the award.

The respondents/claimants are directed to provide their bank details to the Insurance Company within a period of two weeks from date.

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.)