Tapash Kumar Jha vs The Oriental Insurance Company Limited ...
2024 Latest Caselaw 4758 Cal

Calcutta High Court (Appellete Side)

Tapash Kumar Jha vs The Oriental Insurance Company Limited ... on 14 September, 2024

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 NQ, IV

Present:

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

SL No. 28

Case No. FMAT 30 of 2075
With
LA. No. CAN 1 of 2024

Tapash Kumar Jha
Vs.
The Oriental Insurance Company Limited & Anr.

For the AppellantClaimant Mr. Subir Banerijew,
Nir. Sandip Sandyopadhyay,
Ms. Ruxmini Basu Roy.

For the Respandents/Oppasife parties: Mr. Sanjay Paul,
Ms. Jala Ghosh.

AWARD
Delay in filing the appeal, if any, is condoned in view of the
fact that the partles have amicably settled the dispute out of court.
Being aggrieved and dissatisfied with the judgment and
award dated 30° May, 2014 passed by the learned Tribunal

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LS ae



dudge-cum-Additional District Judge, islampur, Utter Dinajpur in

MAC. Case No. 72 of 2009, the present appeal has been

preferred.

In terms of the full and = final settlement the
respondents/insurance Company shall deposit a further sum of Rs.

4,00,000/- (Rupees four lakhs only) in the Office of the learned Registrar General, High Court at Calcutta within a period of four weeks from date of cormmunication 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 af the claimant upon proper identification and in the same mode and manner as mentioned in the order of the Tribunal or through RIGS/NEFT provided Bank details are furnished by the claimant within four weeks frarn the date of receipt of the Bank details.

The ECR, if any, be returned fo 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.

in view of disposal of the appeal itself, the connected application being CAN 1 of 2024 is alsa disposed of.

This order may be made part of the record.

This order be supplied to the parties free of cast.

rae

i indranath Mukheriée, Ld. Acivocate} (Supratio Shattacharya, J.) Date: 14.09.2024