Ms. Nurjahan Bewa vs Rajesh Kumar Gupta & Anr
2023 Latest Caselaw 4832 Cal

07.08. 2023
 item No.48
n.b.
ct. no. 551              FMA 204 of 2023

                         Ms. Nurjahan Bewa
                                Vs.
                     Rajesh Kumar Gupta & Anr.


              Mr. Mukto Kesh Das
                              .....for the Appellant.

              Mr. Rajesh Singh
                                 .... For the Respondent.

The Special Messenger cost was put on in

compliance with the order of this Court. The Special

Messenger reached to the concerned office of the learned

Tribunal. The report received from the concerned office

and it appears from the report that after the disposal of

the instant M.A.C. case, record was sent to the District

Record Keeper and in spite of thorough search, the said

record could not be traced out till date. This being the

scenario and it appears that the instant M.A.C. is only

pending for ascertainment that whether the

compensation awarded by the Tribunal was deposited by

the Insurance Company or not.

The instant appeal has been preferred against the

judgment and order dated 07.08.2012 passed by the

learned Additional District Judge, 5th Court, Nadia being

M.A.C. Case No.6 of 2006 (Ms. Nurjahan Bewa Vs.

Oriental Insurance Company Ltd. & Ors.).

The learned Tribunal has awarded a sum of

Rs.1,55,500/- in favour of the claimant alongwith 6%

interest per annum from the date of the impugned order.

To ascertain whether the awarded amount was

deposited or not; the parties are directed to submit a

specific report to that effect by August 29, 2023.

List the matter on August 29, 2023.

All parties shall act on the server copy of this

order duly downloaded from the official website of this

Court.

( Subhendu Samanta, J.)