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Sampa Kundu & Ors vs National Insurance Co. Lid. & Anr
2024 Latest Caselaw 4767 Cal

Citation : 2024 Latest Caselaw 4767 Cal
Judgement Date : 14 September, 2024

Calcutta High Court (Appellete Side)

Sampa Kundu & Ors vs National Insurance Co. Lid. & Anr on 14 September, 2024

HIGH COURT AT CALCUTTA
(HIGH COURT LEGAL SERVICES COMMITTEE)

ORDER SHEET

NATIONAL LOK ADALAT, SATURDAY ~ SEPTEMBER 74, 2024
[Organised by Calcutta High Court Legal Services Authorities Act, 1987
(Central Act}!

BENCH NO. Ill

Fresent

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

SL No. 6
Case No.: FMAT (MV) 341 of 2024
Sampa Kundu & Ors.
Vs.
National Insurance Co. Lid. & Anr.
F ar the Appellant/Claimant: Mr. Subhankar Mondal

For the Respondents: Mr. Ralesh Singh

Ms. Sucharta Paul

AWARD

1. We have perused the records. The defect noted by the Registry has since been rectified by the appellants' advocate.

2. The parties would submit that the parties have agreed to settle ihe dispute arnongst themselves subject to payment a further sum of Rs.4,50,000/- to be paid by the respondent no.7 unto

and in favour of the appellants/claimants. CUS

3. Let the aforesaid sum be deposited by the respondent no.1 with the learned Registrar General, High Court at Calcutta within a period of six weeks fram date.

4. Learned Registrar General shall disburse the aforesaid amount upon proper verification of the identity of the claimants unto and in favour of the claimants in full and final satisfaction of thelr claim in connection with the appeal filed by them before this Court arising out of a judgment and award dated 18° March, 2024 passed by the Court of the learned Motor Accident Claims

gsth

Tribunal, Additional District & Sessions Judge, 6° Court, Paschim Medinipur, in the proportion as directed in the award passed by the learned Motor Accident Claims Tribunal vide

judgment and award dated 18° March, 2024.

on

Accordingly, appeal and the connected application, if any,

stand disposed of,

6 Let the Tral Court Records, if called for, be forthwith sent down,

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

free of charge.

iMonika Kalra, Ld. Advocate) {Raja Basu Chowdhury, J.)

Rate: 14.09.2024

 
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