Chalamandalam Ms General Insurance Co. ... vs Anjali Bhunia & Anr
2024 Latest Caselaw 4665 Cal

Calcutta High Court (Appellete Side)

Chalamandalam Ms General Insurance Co. ... vs Anjali Bhunia & Anr on 11 September, 2024

11.09.2024
 Ct. No.33
 Sl. No.35
  cm                            FMA 710 of 2023
                                 CAN 1 of 2023
                 Chalamandalam Ms General Insurance Co. Ltd.
                                     Vs.
                           Anjali Bhunia & Anr.

                           Mr. Soumalya Ganguly
                           ... for the appellant/insurance company



                  The learned advocate for the appellant/insurance

             company is present.

                  None appeared for the respondents.

Re: CAN 1 of 2023

The learned advocate for the appellant/insurance

company submits to have deposited the statutory amount

of Rs. 25,000/- vide challan No. 1189 dated 18 th July,

2023. Let the said challan be kept on record.

The learned advocate for the appellant has filed

CAN 1 of 2023 with a prayer to deposit a sum of

Rs.76,300/- 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 20th May, 2023 passed by the learned Judge,

Motor Accident Claims Tribunal and Additional District

Judge, Fast Track Court-V, Alipore, South 24 Parganas in

M.A.C. Case No. 63 of 2019 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 respondent/claimant and file affidavit

of service on the next date of hearing.

The learned advocate for the appellant/insurance

company is to file informal paper book 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.)