Limited C&Cr vs Smt. Ratnamaya Rai & Ors
2022 Latest Caselaw 823 Cal

24.02.2022
Item No.36
Ct. No.7
AGM

                              F.M.A. 920 of 2021
                     CAN 1 of 2018 (Old CAN 4360 of 2018)
                            (Via Video Conference)

              Cholamandalam MS General Insurance Company
                                Limited C&CR




                                  Vs.
                       Smt. Ratnamaya Rai & Ors

             Mr. Debanjan Mukherjee,            ... For the Appellant.

             Mr. Jayanta Banerjee,
             Ms. Ruxmini Basu Roy,             ... For the Respondents.

Mr. Debanjan Mukherjee, learned advocate

appearing for the appellant /Insurance Company

submits that the judgment of the Tribunal suffers

from self-contradiction, and as such the Insurance

Company cannot be fastened with the liability to pay

compensation relying upon the judgment passed by

learned Tribunal.

Mr. Jayanta Banerjee, learned advocate appearing

for the respondents submits that for realization of the

award, already granted by the Tribunal, claimants

have been pursuing the same for the last three years.

Mr. Banerjee, proposes for expeditious disposal of this

case, and assures this Court that he will not pursue

for execution at least for three weeks.

In view of the candid submission expressed by Mr.

Banerjee, the matter stands adjourned for three

weeks.

List the matter three weeks after under the same

heading.

(Subhasis Dasgupta, J.)