9 vs Akb The New India Assurance Co. ...
2021 Latest Caselaw 3399 Cal

Ct.
No.   24.6                      F.M.A.T. 1347 of 2012
26    2021                      ( Via Video Conference )
                                Smt. Indrani Das & Ors.
 9                                         Vs.
akb                      The New India Assurance Co. Ltd. & Anr.

             Mr. Krishanu Banki        ...For the Appellants

             Mr. Rajesh Singh          ...For the Respondent/ Insurance Co.

On December 12, 2020, the National Lok Adalat, had passed an order in this matter.

Learned Counsel appearing on behalf of both the parties present (virtually) in Court today and submit that an inadvertent error has crept in the said order regarding the amount payable by the Assurance Company to the claimants, which is required to be corrected. They submitted that the amount would be Rs.17,00,000/- instead of Rs. 1,70,000/- appearing in the said order dated December 12, 2020.

Accordingly, the amount of Rs. 1,70,000/- be substituted by the amount of Rs.17,00,000/- in the order dated December 12, 2020. The order dated December 12, 2020 shall remain as it is except to the extent as above.

The Insurance Company is directed to make the payment as per earlier judgment and award dated December 12, 2020 in the name of the claimants in the equal proportion within a period of four weeks from the date of receipt of the particulars of the bank account of the claimants.

With the aforesaid observation, the appeal is disposed of. All connected applications, if any, are also disposed of. The concerned Department is directed to tag the applications, if any, with this appeal.

There shall be no order as to costs.

Urgent photostat copy of the order, if applied for,

be supplied to the petitioner on priority basis on compliance of necessary formalities.

( Shekhar B. Saraf, J.)