Dipali Makal & Ors vs New India Assurance Company Limited & ...
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Calcutta High Court (Appellete Side)

Dipali Makal & Ors vs 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 Mukherjee, Learned Advocate
Si Ne. 17
Case No.: FMAT (MV) 792 of 2023
Dipali Makal & Ors.
Vs.
New India Assurance Company Limited & Anr.

For the Appellants/Claimants: Mr. Fingal Bhattacharya,
Ms. Poonam Keswani,
For the Respondents/Oppasite parties: Mr. Animesh Das.

AWARD

Delay in filling the appeal, if any, is condened 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 4" May, 2023 passed by the learned Additional District & Sessions Judge and Motor Accident Claims Tribunal, 3° Court, Tamluk, Purba Medinipur in M.A.C. Case No. 13 of 2018,

the present appeal has been preferred. : SBS oth nd gaa \ 3

we

in terms of the full and = final settlement the respondents/insurance Company shall deposit a further surn of Rs. 2,00,000/- (Rupees two lakhs 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,

lt is directed that the claimants will submit Bank details fo 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 sald 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 delails.

The TCR, 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 be made part of the record.

This order be supplied to the parties free of cost.

ibaa enuenseete

(indranath Mukherjee,|L.d. Advocate) {Supratim Bhattacharya, J.) Date: 14.09.2024