Mira Rani Mondal & Ors vs The Branch Manager
2021 Latest Caselaw 3381 Cal

S/L 15
24.6.2021
Court No.26
SD
                                     FMAT 131 of 2017
                                (Via Video Conference)

                              Mira Rani Mondal & Ors.
                                        Vs.
              The Branch Manager, The New India Assurance Co. Ltd. & Anr.


                Mr. Muktakesh Das
                                           ... for the Appellants/Claimants.
                Mr. Rajesh Singh
                                      ... for the Respondents/Insurance Co.

This appeal has been filed by the appellants/claimants for enhancement of the amount awarded by judgment and award dated June 6, 2014 passed by the learned Additional District & Sessions Judge, Motor Accident Claims Tribunal, 2nd Court, Nadia, Krishnagar in M.A.C. Case No. 134 of 2011.

Mr. Muktakesh Das, 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 consolidated sum of Rs.6,00,000/- to the claimants. 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 sum of Rs.6,00,000/- to the appellants/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 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.)