Pallabi Rajbanshi & Ors vs The New India Assurance Gompany Limited ...
2024 Latest Caselaw 4748 Cal

Calcutta High Court (Appellete Side)

Pallabi Rajbanshi & Ors vs The New India Assurance Gompany Limited ... on 14 September, 2024

Author: Supratim Bhattacharya

Bench: Supratim Bhattacharya

SRR EES,

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,
{987 (Central Act}]

BENCH NO. IV

Present:
Hon'ble Justice Supratim Bhattacharya
Mir. Indranath Mukherjee, Learned Advocate
Si Ne, 20
Case No.. FMAT (MV) 538 of 2023
Pallabi Rajbanshi & Ors.

Vs.
The New India Assurance Gompany Limited & Anr.

For the Anpellants/Claimants: Mr. Jayanta Banerjee,
Mr. Argha Bhattacharjee.
For the Respondents/OQppasite parties: Mr. Raiesh Singh.

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 16° December, 2022 passed by the learned Judge, Motor Accident Claims Tribunal-cum-Additional District & Sessions Judge, 5° Court, Nadia at Krishnagar in M.A.C. Case No. 191 of

2017, the present appeal has been preferred. \ eS Visita ate

Re

in terms of the full and final settlement the respondents/insurance Company shall deposit a further sum of Rs. §5,000/- (Rupees fifty 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.

if is directed that the claimants wil submit Bank details to the learned Registrar General of this Court within a period of two weeks fram the date of cornmunication of this order, who after 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 TCR, if any, be returned to the concerned Caurt 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 Mukherjed] Ld. Advocate} (Supratim Bhattacharya, J.) Date: 14.09.2024