Ct.33 vs (S.R.) Smt. Sandhya Rani Ghosh & Ors
2024 Latest Caselaw 4579 Cal

Calcutta High Court (Appellete Side)

Ct.33 vs (S.R.) Smt. Sandhya Rani Ghosh & Ors on 5 September, 2024

                            FMAT (MV) 347 of 2024
N.22Sl                              with
151/CL                         CAN 1 of 2024
  05.09.24
   Sl-38            The New India Assurance Company Ltd.
   Ct.33                              v.
   (S.R.)              Smt. Sandhya Rani Ghosh & Ors.


                  Mr. Rajesh Singh
                       ... for the appellant/insurance company.


                             Re: CAN 1 of 2024

                  The      learned      advocate       for      the

             appellant/insurance company submits to have

             deposited the statutory amount of Rs. 25,000/-

             vide challan No. 1071 dated 11 th July, 2024. Let

             the said challan be kept on record.

                  The learned advocate for the appellant has

             filed CAN 1 of 2024 with a prayer to deposit a

             sum of Rs.4,16,000/- along with        interest to be

             calculated @ 6 % per annum before the office of

             the learned Registrar General, High Court at

             Calcutta with a deduction of Rs. 25,000/- which

             has been the statutory amount deposited at the

             time of institution of the instant appeal.

                  The appellant is granted six weeks time

             period to deposit the aforesaid amount before the

             office of the learned Registrar General, High Court
                 2




at Calcutta.

     The   Registrar     General,   High   Court    at

Calcutta is directed to deposit the said amount in

a Nationalized Bank in an auto renewable fixed

deposit for a temporary period till the disposal of

the instant appeal.

     Next date be fixed on 28th November, 2024.

     The interim stay of the impugned judgment

and order dated 30th April 2024 passed by the

learned Judge, Motor Accident Claims Tribunal,

Additional District & Sessions Judge, Fast Track

Court, Durgapur in M.A.C. Case No. 12 of 2017

be stayed till further orders of the instant appeal.

     The       learned      advocate       for     the

appellant/insurance company is directed to serve

copy of the memo appeal and notice upon the

respondents/claimants and file affidavit of service

on the next date of hearing.

Copy of the order be communicated to the

office of the learned Registrar General, High Court

at Calcutta for information and necessary action.

(Ananya Bandyopadhyay, J.)