FMAT (MV)/413/2023
2024 Latest Caselaw 4745 Cal

Calcutta High Court (Appellete Side)

FMAT (MV)/413/2023 on 14 September, 2024

Author: Supratim Bhattacharya

Bench: Supratim Bhattacharya

we

HIGH COURT AT CALCUTTA
(HIGH COURT LEGAL SERVICES COMMITTEE)

ORDER SHEET
NATIONAL LOK ADALAT, SATURDAY -- SEPTEMBER 44, 2024
[Organised by Calcutta High Court Legal Services Authorities Act,
4987 (Central Act)|

BENCH NO. IV

Present

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

Si. No. 14

Case No.. FMAT (MV) 413 of 2023
With
CAN 2 of 2024

The New india Assurance Company Limited
Ve. .
Uttam Das & Ors.

For the AppellanyOppasite Partly: Mr, Sanjay Paul
Ms. Jaita Ghosh
For the Raspondents/Claimants. Ms. Sanchayifa Das.
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 cour,

Being aggrieved by and dissatisfied with the judgment and
award dated 46" March, 2023 passed by the Judge, MACT-cum-
Additional District & Sessions Judge, 4° Court, Paschim Medinipur
in Motor Accident Claim Case No. 356 of 2017, the present appeal

LOD Sey '
Ls LEER oo ntd ogee

u


has been preferred thereby the learned Tribunal has awarded 4
sum of Rs.6,60,000/- together with interest @ 6% per annum fram
fhe date of filing of the case till the day of actual payment

in farms of the full and -- final setfiement the
appellant/insurance Company shall pay 4 sum of Rs. 3,50,Q00/-
(Rupees three lakhs fifty thousands only) to the claimant namely
Uttam Das/ respondent not and the insurance company shal

deposit the said amount in the Office of the learned Registrar General of this Court within a period of four weeks from the date of communication of this order.

i ig directed that the respondent no.1 will submit Bank details to the learned Registrar General of this Court within a period of lwo weeks from the date at communication of this order, who after receiving the Bank details will disburse the said arnount in favour of the respondent no.7 upon proper verification and identification and in the same mode and manner as mentioned in the order of the Tribunal or through RTGSINEFT provided Bank details are furnished by the respondent no.7 within four weeks from the date of receipt of the Bank details.

Leave is granted te the appellant/insurance Company to withdraw the statutory Sum deposited with the office of the Registrar General of this court along with interest, # any, after dishursement of the entire sum to the respondent,

The TCR, if any, be retumed to the concerned Court with 2 copy of this Award. Concemed official of the Registry is directed fo take appropriate steps at once.

With the above observations and directions, the appeal is

disposed of.

J COs Meet aye ra ¥

in view of the disposal of the appeal itself the connected

application being CAN 9 of 2024 is also disposed of.

This order be made part of the record.

This order be supplied to the parties free of cost. ae ee 8

es ee ce gees

(ndranath Mukherjee) Ld. Advocate} (supratim Bhattacharya, 4) Date: 14.09.2024