Smt. Suchitra Sakharu @ Sakari & ... vs Chandan Sharma & Ors
2021 Latest Caselaw 3430 Cal

S/L 16
25.6.2021
Court No.26
SD
                                    FMA 659 of 2016
                             (Via Video Conference)

                         Smt. Suchitra Sakharu @ Sakari & Ors.
                                          Vs.
                                Chandan Sharma & Ors.

              Mr. Muktakesh Das
                                    ... for the Appellants/Claimants.
              Ms. Gopa Das Mukherjee
                               ... for the Respondents/Insurance Co.

This appeal has been filed by the appellants/claimants against the judgment and award dated July 20, 2015 passed by the learned Judge, Motor Accident Claims Tribunal, Additional District Judge, 5th Court, Nadia in M.A.C. Case No. 435 of 2007.

Mr. Muktakesh Das, 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.5,50,000/-. 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 respondents/Insurance Company is directed to pay the further sum of Rs.5,50,000/- 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 appellants/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.)