The New India Assurance Co. Ltd vs Smt. Reshami Devi & Ors
2021 Latest Caselaw 3504 Cal

S/L 8
30.6.2021
Court No.26
SD
                                    FMA 2246 of 2013
                                          With
                                       CAN 1 of 2013
                                  (Old CAN 5739 of 2013)
                                          With
                                       CAN 2 of 2013
                                  (Old CAN 9586 of 2013)
                                          With
                                       CAN 3 of 2015
                                  (Old CAN 5379 of 2015)
                                          With
                                       CAN 4 of 2018
                                  (Old CAN 7153 of 2018)
                                 (Via Video Conference)

                           The New India Assurance Co. Ltd.
                                         Vs.
                              Smt. Reshami Devi & Ors.

              Mr. Rajesh Singh
              Mr. Parimal Kumar Pahari
                                   ... for the Appellant/Insurance Co.
              Mr. Amit Ranjan Roy
                                   ... for the Respondents/Claimants.

This appeal has been filed by the appellant/insurance company against the judgment and award dated March 5, 2013 passed by the learned Additional District Judge, Motor Accident Claims Tribunal, 4th Court, Howrah in M.A.C. Case No. 452 of 2005.

Mr. Rajesh Singh, counsel appearing on behalf of the appellant/Insurance Company submits that the matter has been settled with the respondents/claimants and respondents/claimants are at liberty to withdraw the awarded sum lying with the Registrar General of this Court along with accrued interest, if any. He further submits that he does not wish to pursue this appeal and withdraw the same.

In light of the above submissions, the claimants/respondents shall furnish particulars of their respective Bank accounts with the Registrar General of this Court as expeditiously as possible. Upon receipt of such details, the Registrar General is directed to pay the deposited amount along with any accrued interest to the claimants/respondents in accordance with law in the same manner and proportion of the award within a period of four weeks. The Registrar General shall check the veracity of the bank accounts and the identity of the claimants before disbursing the amounts.

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 applications, if any, are 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.)