Smt. Chandana Manda! vs The New India Assurance Company Limited ...
2024 Latest Caselaw 4743 Cal

Calcutta High Court (Appellete Side)

Smt. Chandana Manda! 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,
1987 (Central Act}

BENCH NO. IV

Present

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

Si No. 18

Case No. FMA 3658 of 2016
With
LA. No, CAN 4 of 2024

Smt. Chandana Manda!
Vs.
The New India Assurance Company Limited & Anr.

For the Appellany/Claimant Mr. Jayanta Banerjee,
Ms, Rukmini Basu Roy,
Nir. Rakib Hussain,
Nir. Argha Bhattacharjee.

For the Respondents/Qpposite parties: Ms. Gopa Das Mukheries.

AWARD

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

Being aggrieved by and dissatisfied with the judgment and Award dated i4° December, 2015 passed by the learned Additional District & Sessions Judge and Motor Accident Claims

. " whe 2 gt tke ' cSy fg he es :

~ Na a r

yf

Tribunal, 1 Court, Siliguri, Darjeeling in MA.C. Case No. 135 of 2013, the present appeal has been preferred.

in terms of the full and final settlement the respondents/insurance Company shail deposit a further sum of Rs. 4.25,000/- (Rupees four lakhs twenty five 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 after receiving the Bank details will disburse the said amount in favour of the claimant 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 claimant within four weeks from the date of receipt of the Bank details.

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.

{indranath Mukherjee \Ld. Advocate} (Supratim Bhattacharya, J.) Date: 14.09.2024