Jyotsna Das & Anr vs The New India Assurance Company Limited ...
2024 Latest Caselaw 4741 Cal

Calcutta High Court (Appellete Side)

Jyotsna Das & Anr vs The New India Assurance Company Limited ... 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,
1887 (Central Act]

BENCH NO. IV

Present

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

SI. No. 23

Case No.: FMA 153 of 2012
With
LA. No. CAN 1 of 2073 {Old CAN 8009 of 2013)

Jyotsna Das & Anr.
Vs.
The New India Assurance Company Limited & Anr.

Far the Appellants/Claimanis: Mr. Sanat Kumar Mallick.

For the Respondents/Opposite parties: Mr. Rajdeep Bhattacharya,

AWARD

Being aggrieved and dissatisfied with the judgment and award dated 7" May, 2011 passed by the learned 3% Bench, City Civil Court, Calcutta and Motor Accident Claims Tribunal in M.A.C. Case No. 103 of 2009, the present appeal has been preferred.

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in ferms of the full and = final settlement the respondents/insurance Company shall deposit a further surn of Rs. 2,00,000/- (Rupees two lakhs 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 claimants 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 afer receiving the Bank details will disburse the said amount in favour of the claimants upon proper identification and in the same mode and manner as mentioned in the order of the Tribunal or through RTGS/NEFT provided Bank details are furnished by the claimants within four weeks from the date of receipt of the Bank details.

The, OR, 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,

in view of disposal of the appeal itself, the connected application being CAN 1 of 2013 js alsa disposed of.

This order mal be made part of the record.

This order be supplied to the parties free of cost.

cmawaceneennann erent

FOE aac

(indranath Mukherjeg| Ld. Advocate) {Supratim Bhattacharya, J.) Date: 14.09.2024