FMAT (MV)/684/2023
2024 Latest Caselaw 4750 Cal

Calcutta High Court (Appellete Side)

FMAT (MV)/684/2023 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

Case No.: FMAT (MV) 684 of 2023

iCiCi Lombard General insurance Co. Ltd. Ys.

Amit Ghosh & Ors.

For the Apnellant/Gppasite Parny: Vir. Saswata Bhattacharyya.

Far the Respandents/Ciaimanta: Mr. Al fmam Shah. 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 and dissatisfied with the judgment and award dated 20° June, 2023 passed by the learned Judge, Motor Accident Claims Tribunal-cum-Additional District Judge, Fast Track Court, Suri, Birbhum In Motor Accident Claim Case No. 88 of 2019, the present appeal has been preferred thereby the learned Tribunal has awarded a sum of Rs.48.96,810/- together with

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interest €& 10% per annum from the expiry of one month from the date of accident til depasit of awarded amount in court payable by the insurance Company.

During the pendency of the appeal, the parties have arrived at an anucable settlement In terms of the full and final settlement the appellant/insurance Company shall deposit a sum of Rs. n4,87 424). (Rupees fifty four lakhs eighty seven thousand four hundred twenty four only) in the Office of the learned Registrar General of this Court within a period of four weeks from date of communication of this order.

Leave is granted to ihe appellant/insurance Company to withdraw the statutory sum deposited with the Office of the Registar General of this Court along with interest, if any, after disbursement of the entire sum to the respandents/claimants.

it ig directed that the claimants 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 claimants upon proper verification and 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 ECR, 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 may be made part of the record,

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This order be supplied to the parties free of cost.

Gindranath Mukherjee] Ld. Advocate} (Supratim Bhattacharya, J.) Date: 14.09.2024