FMAT (MV)/395/2022
2024 Latest Caselaw 4747 Cal

Calcutta High Court (Appellete Side)

FMAT (MV)/395/2022 on 14 September, 2024

Author: Supratim Bhattacharya

Bench: Supratim Bhattacharya

(HIGH COURT LEGAL SERVICES COMMITTEE)

ORDER SHEET

NATIONAL LOK ADALAT, SATURDAY THE 147" DAY OF SEPTEMBER,
2024

[Organised by Calcutta High Court Legal Services Committee
under Section 19 of the Legal Services Authorities Act 1987(Central Act}}

BENCH No. WV

Present:

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

St No. &
Case Nos.: FMAT (MV) 395 of 2022
With
CAN I of 2022
With

CAN 2 af 2023

The Oriental Insurance Co. Ltd.
Vis.
Rina Singh & Ors.

For the Appellant > Ms. Sucharita Paul

For the Respondents «© Mr. Souvik Man,

> Md. Sabir Ah

Delay in fling the appeal, PY any, is condoned in view of the fact that the parties have amicably settled the dispute out of court.

Being agerieved and dissatished with the judgment and Award dated

20% June, 2022 passed by the Judge, Mator Accident Claims Tribunal,

« By

S

Additional District & Sessions Judge, [8 Track, 29° Court, Faschim Medinipur in Motor Accident Claim Case Na. LA? of 2020, the present appeal has been preferred.

Yruring the perolency of the appeal, the parties have arrived at an amioable settlement. In terms of the full and final settlement, the appelant/insurance company shall deposit a further sum of Rs. 7,S0,000/- (Rupees seven lacs ity thousand only} in the Office of the learned Registrar General, High Court at Caleutta, within four weeks from the date of

communication of this arder.

Leave is granted granted to the appellant/insurance cempany to

withdraw the statutery sum deposited with the Office of the learned Registrar General, Nigh Court at Caloutta aleng with accrued Interest, if any, after disbursement of the entire sum to the respondents/claimants.

Tt as directed thet the clairmants will submit Bank details to the learned Registrar General of this Court within a periad of two weeks from the date of communication of this arder, who affer receiving the Bank details will disburse the said amount in favenur of the claimants "pon proper identilication and in the same mode and manner as mentioned in the arder af the Tribunal or through RDGS/NEPFT provided Bank details are furnished by the claimants within four weeks from the date of receipt of the Bank deltas, <p

The ECR, if any, be returned to the cancerned Court with a copy of this Award. Concerned official of the Registry is directed to take appropriate

steps at once With the abave observations and directions, the appeal is disposed of.

This order be supplied te the parties free of cost, In view of the above, cormmected applications, if any, shall stand

chaposed of,

ae

g

{Sri Indranath Mukherjee, Lad. Advocate} {(Supratim Bhattacharya, J.}

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