Tarun Sahoo @ Tarun Shaw @ Tarun Sau vs The New India Assurance Company Limited ...
2024 Latest Caselaw 4749 Cal

Calcutta High Court (Appellete Side)

Tarun Sahoo @ Tarun Shaw @ Tarun Sau 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 Mukherive, Learned Advocate
Si. No. SL.2
Case No.: FMAT (MV) 26 of 2024
Tarun Sahoo @ Tarun Shaw @ Tarun Sau

Vs.
The New india Assurance Company Limited & Anr.

For the Appelant/Claimant Mr. Fingal Bhattacharya,
For the Respondents/Oppasite parties: Mr. Animesh Das.

AWARD

Delay in filing the appeal, if any, 18 condoned in view of the fact that the parties have amicably settled the dispute out of court. Being aggrieved and dissatisfied with the judgment and Award dated 8" June, 2023 passed by the Judge,Motor Accident Claims Tribunal, 3° Court, Tamluk, Purba Medinipur in MAC. Case No. 32 of 2014, the present appeal has been preferred.

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In terms of the full and final settlement the respondent/insurance Company shall deposit a further sum of Rs. 4 50,000 (Rupees four lakhs fifty thousand only} in the Office of the learned Registrar General, High Court at Caicutta 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 RTGSINEFT 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 fo the soncemed Court with a copy of this Award. Concemed 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.

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(indranath Mukherjee /id. Advacate} {Supratim Bhattacharya, J.) Date: 14.09.2024