Arati Das & Ors vs National Insurance Co. Lid. & Any
2024 Latest Caselaw 4766 Cal

Calcutta High Court (Appellete Side)

Arati Das & Ors vs National Insurance Co. Lid. & Any on 14 September, 2024

HIGH COURT AT CALCUTTA

iNEGN COURT LEGAL SERVICES COMMITTEE)
ORDER SHEET
NATIONAL LOK ADALAT, SATURDAY - SEPTEMBER 14, 2024

BENCH NO. i

Present:

Hon'ble Justice Raja Basu Chowdhury
&
Sint, Monika Kalra, Learned Advocate

Si. Nas. 7 & 8

Gase Ne:

FMAT (MV) 788 of 20238
Arati Das & Ors.
Vs.
National insurance Co. Lid. & Any,
With
PNA. 198 of 2024
ae
iA No. GAN 1 of 2023
National insurance Ca, Ltd.
Ys.
Aratl Das & Ors.

For the AppelaniGlaimant: Mr. M. P. Chakrabarty

Ms. Ratnadipa Karmakar

Far the Respondents: Mr. Subhankar Mondal

AWARD

. Neard the learned advocates for the respective parties.

Learned advocates appearing for the parties would submit that both the appeals, one filed by the appellants/clairnants and the other filed by the insurance company have been settled subject to payment of a sum of Rs.7,07,000- unto and in favour of the claimants/appellants in F.MLA.T. (MV) 788 of 2023, which amount is at present lying In deposit with the learned Registrar General vide erder dated 11" January, 2024. te

3. in both the appeals, the parties would say that f has also been agreed that after disbursement of Rs.7.07,000/- in favour of the ceimants/appailants in FMAT (MV) 788 of 2023 the balance amount, which is lying in deposit with the learned Registrar General of this Hon'ble Court shall be returned ta the National insurance Company Limited along with accrued interest thereon.

4. The learned Registrar Genera! shall disburse of the aforesaid sum of Rs.7.07, 000+ as agreed. unto and in favour af the respective claimanis/appellants in FMAT (MV) 788 of 2023, in the ratio and proportion, as directed by the learned Tribunal in the judgment and award dated 3° August, 2023 in MAG. Case No.452 of 2020 on

proper verification of their identity.

a

Accordingly, appeals and the connected application, if any, stand disposed of,

6. Let the Tdal Court Record be sent down immediately, if called for.

wad

Let the aforesaid award be read part of the records. 8 The parties shall be entited to a Photostat copy of this order iree of

charge.

& > * f < ¢

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