The New India Assurance Co. Ltd vs Tapan Paul & Ors
2023 Latest Caselaw 6793 Cal

05.10. 2023
 item No.3
n.b.
ct. no. 551                FMA 3387 of 2013

           The New India Assurance Co. Ltd.
     Vs.
                           Tapan Paul & Ors.


              Mr. Saibalendu Bhowmik,
                          .....for the appellant
              Mr. L. M. Ghosh,
                          .....for the respondents.

The matter appears for correction.

It was mentioned on behalf of the New India

Assurance Co. Ltd./appellant.

Learned advocate for the appellant submits that the

entire awarded amount has been deposited with this

Court initially before filing of the appeal of Rs.25,000/-,

thereafter during the pendency of this appeal

ofRs.2,00,000/-. The awarded amount was not enhanced.

The deposited amount with the Registrar General, High

Court, Calcutta must have carried some interest. So, the

necessary order may be passed.

Heard the learned advocate and perused the original

challans. Considering the submission of the learned

advocate and on perusing the original challans, it appears

to be that the Insurance Company has already deposited

the awarded amount, which must be carried some

interest. The claimant/respondent is at liberty to

withdraw the same amount along with accrued interest.

After such receipt, the office of the learned Registrar

General, High Court, Calcutta shall calculate the

remaining amount of award to be deposited by the

Insurance Company. After such calculation, the Insurance

Company is directed to deposit the same within eight

weeks.

The instant order be made a part of the

order/judgment dated 13.9.2023. Remaining portion of

the judgment would be remain as same.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Subhendu Samanta, J.)