Reliance General Insurance Co. ... vs Animesh Das & Anr
2022 Latest Caselaw 8277 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
13.12.2022
 SL No.65
Court No. 654
     Ali


                          F.M.A.408 of 2022

                    IA No: CAN/1/2020 (Old No: CAN/237/2020)

                          Reliance General Insurance Co. Ltd.
                                     Vs.
                             Animesh Das & Anr.

                 Mr. Sanjoy Paul
                             .....for the appellant-Insurance Co.
                 Mr. Subir Banerjee
                 Mr. Sandip Bandyopadhyay
                 Ms. Ruxmini Basu Roy.
                            ....for the respondent No. 1-claimant.

Re: CAN 1 of 2020 (Old no. 237 of 2020)

Mr Sanjay Paul, learned advocate for

appellant-insurance company submits that in terms

of order dated 31.8.2022 the insurance-company

has already deposited the entire amount of award

together with interest. He files photocopy of challan

being no. 1889 dated 16.9.2022.

Mr Subir Banerjee, learned advocate appears

for respondent no.1-claimant.

It appears from the photocopy of challan

being no. 1889 dated 16.9.2022 (original produced

during hearing) that the insurance-company has

deposited an amount of Rs. 52,99,099/-with the

Registry of this court. As the appellant insurance

company has complied with order of this court

hence the stay of operation of impugned judgment

and award granted vide order dated 31.8.2022 is

made absolute till the disposal of the appeal.

The application being CAN 1 of 2020 (Old

no. 237 of 2020) stands disposed of.

FMA 408 of 2022

Mr Banerjee, learned advocate for

respondent-claimant submits that he has filed one

cross objection being COT 89 of 2022 which requires

to be listed.

Department is directed to tag COT 89 of

2022 along with this appeal since the cross

objection is unavailable in the case file.

List COT 89 of 2022 along with this appeal.

Matter to go out of list.

Liberty to mention.

(Bivas Pattanayak, J.)