Smt. Hemadini Singh vs Bajaj Allianz General Insurance ...
2024 Latest Caselaw 4740 Cal

Calcutta High Court (Appellete Side)

Smt. Hemadini Singh vs Bajaj Allianz General Insurance ... on 14 September, 2024

Author: Supratim Bhattacharya

Bench: Supratim Bhattacharya

HIGH COURT AT CALCUTTA
(HIGH COURT LEGAL SERVICES COMMITTEE)

ORDER SHEET
NATIONAL LOK ADALAT, SATURDAY -- SEPTEMBER 14, 2024
[Organised by Calcutta High Court Legal Services Authorities Act,
1987 (Central Act)]

BENCH NO. IV

Present:

Hon'ble Justice Supratim Bhattacharya
&
Mr. indranath Mukherjee, Learned Advocate

SI. No. 02

Case No.: FMAT 403 of 2016
With
CAN 1 of 2024
With
CAN 2 of 2024

Smt. Hemadini Singh

Vs.
Bajaj Allianz General insurance Company Ltd. & Anr.

For the Appellant/Claimant: Vir. Jayanta Banerjee
Ms. Rukmini Basu Roy

Mr. Rakib Hussain
Mr. Argha Bhattacharjee

For the Respondents/Opposite parties: Mr. Saumalya Ganguli

AWARD The learned counsel representing the appellanV/applicant not presses the application being CAN 2 of 2024. Accordingly, CAN 2

of 2024 is dismissed as not pressed.

Delay in filing the appeal, if any, is condoned in view of the

fact that the parties have amicably settled the dispute out of court.

Y ma,

Being aggrieved and dissatisfied with the judgment and Award dated 30" May, 2015 passed by the learned Additional District Judge, 1" Court, Siliguri in MA.C. Case No. 37 (5) 12, the present appeal has been preferred.

in terms of the full and final settlement the respondents/Insurance Company shall deposit a further sum of Rs. 5,50,000/- (Rupees five lakhs fifty thousand only} in the Office of the learned Registrar General, High Court at Calcutta within a period of four weeks from date of communication of this order.

It is directed that the claimant will submit Bank details to the learned Registrar General of this Court within a period of two weeks from the date of communication of this order, who affer receiving the Bank details will disburse the said amount in favour of the claimant upon proper identification.

The TCR, if any, be returned to the concerned Court with a copy of this Award. Concerned official of the Registry is directed to take appropriate steps at once.

With the above observations and directions, the appeal is disposed of.

This order be made part of the record.

This order be supplied to the parties free of cost.

FR ener

(indranath Mukherjed, Ld. Advacate) '(Supratim Bhattacharya, J.) Date: 14.09.2024