The National Insurance Co. Ltd vs Smt. Rina Rani Bera Mondal & Anr
2023 Latest Caselaw 929 Cal

                          IN THE HIGH COURT AT CALUTTA
                             Civil Appellate Jurisdiction
 03.02.2023
SL No.11 & 12
Court No. 654
    Ali


                          F.M.A. 1285 of 2022
                       IA No:CAN/1/2020, CAN/2/2020
                        The National Insurance Co. Ltd.
                                   Vs.
                       Smt. Rina Rani Bera Mondal & Anr.
                                  With
                              COT 41 of 2021
                          Smt. Rina Rani Bera Mondal @ Smt.
                              Rina Rani Mandal
                                   Vs.
                         The National Insurance Co. Ltd.

                 Mr. Sanjay Paul
                             ...for the appellant-Insurance Co.

                 Mr. Ashique Mondal
                       ....for the respondent No. 1-claimant.

Informal paper book filed by learned

advocate for respondent-claimant is taken on

record.

CAN 1 of 2020

This is an application for stay of operation of

impugned judgment and award.

Mr. Sanjay Paul, learned advocate for

appellant-insurance company submits that in

compliance to order dated 19.09.2022 the insurance

company has already deposited the entire awarded

sum together with interest before the Registry of this

court and he submits for making the order of stay

absolute till the disposal of the appeal.

Mr. Ashique Mondal, learned advocate

appears for respondent No. 1-claimant.

As per office report the insurance has

deposited a sum of Rs.47,86,977/- with the Registry

of this court vide OD Challan No. 2313 dated

03.11.2022.

Since the insurance company has complied

the order of this court, the stay granted on

19.09.2022 is made absolute till the disposal of the

appeal.

The application being CAN 1/2020 stands

disposed of.

FMA 1285 of 2022

Mr. Sanjay Paul, learned advocate for

appellant-insurance company seeks accommodation

and submits for fixing a date for final hearing of the

appeal.

In view of submissions made on behalf of

appellant-insurance company, the matter stands

adjourned.

Let the matter appear on 14.02.2023 under

the heading "Hearing".

(Bivas Pattanayak, J.)