United India Insurance Co. Ltd vs Mukta Karmakar & Ors
2024 Latest Caselaw 4618 Cal

Calcutta High Court (Appellete Side)

United India Insurance Co. Ltd vs Mukta Karmakar & Ors on 9 September, 2024

09.09.2024
Ct. No.33
Sl. No.23
 cm                               FMAT(MV) 1060 of 2024
                                    CAN 1 of 2024


                              United India Insurance Co. Ltd.
                                         Vs.
                               Mukta Karmakar & Ors.



                    Mr. M.P. Chakraborty
                    Ms. Ratnadipa Karmakar
                          ... 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. 1319 dated 8 th August,

             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.14,39,379/- 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/insurance company is granted six

             weeks time period to deposit the aforesaid amount before

             the office of the learned Registrar General, High Court at

             Calcutta.
                             2




         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 16th December, 2024.

        The interim stay of the impugned judgment and

order dated 29th April, 2024 passed by the learned

Additional District & Sessions Judge, Fast Track Court,

Durgapur cum Motor Accident Claims Tribunal, Durgapur,

Paschim Bardhaman, in M.A.C. Case No. 103 of 2018 be

stayed till further orders of the instant appeal .

        The learned advocate for the appellant/insurance

company is directed to serve memo of appeal and notice

upon the respondents/claimants intimating the next date of

hearing and file affidavit of service to that effect on the

returnable date.

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.)