Umarani Bera @ Usharani Bera vs The New India Assurance Company Limited ...
2024 Latest Caselaw 4759 Cal

Calcutta High Court (Appellete Side)

Umarani Bera @ Usharani Bera vs The New India Assurance 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 NO.

Fresenl:

Hon'ble Justice Raja Basu Ghowdhury
&
Smt. Monika Kalra, Learned Advocate

Case No. FMAT 918 of 2017

Umarani Bera @ Usharani Bera
Vs.
The New India Assurance Company Limited & Anr.

For the Appellant(Claimant: Mr. Dhananjay Nayak

For the Resnondents: Mr Sanjay Paul
Nis. Jaita Ghosh

AWARD

4. We have heard the learned advacates appearing for the
respective parties.

2. The delay in preferring the appeal is condoned.

3. The parties would say that in terms of the judgment and award

dated 4° November, 2016 passed in MAC. Case No.39 of


2014 by the learned Motor Accident Claim Tribunal, 2°" Cour,
Tamiuk, Purba Medinipur, the anpellant/claimant was awarded
a sum of Rs.2,15,000/-, which is impugned.

4. }t is agreed by and between the parties that subject to payment
of a further sum of Rs.1,25.000/- fo be paid by the respondent

no.t to the claimantfappellant, the claim of the appellant wauid stand satished.

§ Accordingly, the respondent no.1 is directed to deposit the aforesaid amount with the learned Registrar General, High Court at Calcutta within a period of six weeks from the date of communication of this order. Upon such deposit being made. the learned Registrar General upon proper identification and verification shall disburse the aforesaid amount unto and in favour of the appellant in full and final satisfaction of the claimant's claim. The appeal fled by the appellant/claimart would stand settled on the aforesaid terms.

6, Accordingly, appeal stands disposed of,

7. The parties shall be entitled to a Photostal copy of this order

any,

"Ysa wee pe ae

(Monika Kalra, Ld. Advocate) {Raja Basu Chowdhury, J.) Date: 14.09.2024

free of charge.