The National Insurance Co. Ltd vs Tersa Hansda & Ors
2024 Latest Caselaw 4657 Cal

Calcutta High Court (Appellete Side)

The National Insurance Co. Ltd vs Tersa Hansda & Ors on 11 September, 2024

11.09.2024
Ct. No.33
Sl. No.43
 cm                                  FMAT(MV) 465 of 2024
                                     CAN 1 of 2024

                                The National Insurance Co. Ltd.
                                          Vs.
                                  Tersa Hansda & Ors.

                             Mr. Deb Narayan Roy
                             ... for the appellant/insurance company



                     The learned advocate for the appellant/insurance

             company is present.

                     None appeared for the respondents/claimants.

Perused the report filed by the Stamp Reporter dated

09.09.2024. From the report it reveals that the appeal is in

time.

The Department is directed to register the appeal.

Call for the lower court records.

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. 1446 dated 27 th August,

2024.

The learned advocate for the appellant has filed

CAN 1 of 2024 with a prayer to deposit a sum of

Rs.32,72,590/- 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 two

weeks after vacation time period to deposit the aforesaid

amount before the office of the learned Registrar General,

High Court 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 24th December, 2024.

The interim stay of the impugned judgment and

order dated 29th June, 2024 passed by the learned Judge,

M.A.C. Tribunal cum Additional District Judge, Fast Track

Court, Suri, Birbhum in M.A.C. Case No. 213 of 2022 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 of appeal

and notice upon the respondents/claimants and file

affidavit of service on the next date of hearing.

The informal paper book be filed 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.)