The Oriental Insurance Co. Ltd vs Chandana Bittar & Anr
2024 Latest Caselaw 4980 Cal

Calcutta High Court (Appellete Side)

The Oriental Insurance Co. Ltd vs Chandana Bittar & Anr on 25 September, 2024

25.09.2024
Ct. No.33
Sl. No.39
 cm                                 FMAT(MV) 419 of 2024
                                    CAN 1 of 2024
                                        (Not Found)

                                The Oriental Insurance Co. Ltd.
                                        Vs.
                                 Chandana Bittar & Anr.

                           Mr. Rajesh Singh
                           ... for the appellant/insurance company



                  The learned advocate for the appellant/insurance

             company is present.

                  None appeared for the respondents/claimants.

The report filed by the Department stated that the

appeal to have been filed within time and the same is

admitted.

Call for the lower court records.

Re: CAN 1 of 2024

The learned advocate for the appellant/insurance

company submits to have deposited the statutory amount

of Rs. 25,000/- vide challan No. 1653 dated 18 th

September, 2024. Let the said challan be kept on record.

The learned advocate for the appellant has filed

CAN 1 of 2024 with a prayer to deposit a sum of

Rs.5,00,000/- along with interest to be calculated @ 6 %

per annum before the office of the learned Registrar

General, High Court at Calcutta with a deduction of Rs.

25,000/- which has been the statutory amount deposited

at the time of institution of the instant appeal.

The appellant/insurance company is granted two

weeks after vacation time period to deposit the aforesaid

amount before the office of the learned Registrar General,

High Court at Calcutta.

The Registrar General, High Court at Calcutta is

directed to deposit the said amount in a Nationalized

Bank in an auto renewable fixed deposit for a temporary

period till the disposal of the instant appeal.

Next date be fixed on 16th December, 2024.

The interim stay of the impugned judgment and

order dated 20th May, 2024 passed by the learned Judge,

M.A.C. Tribunal cum 2nd Court, Suri, Birbhum, in M.A.C.

Case No. 32 of 2018 be stayed till further orders of the

instant appeal .

The learned advocate for the appellant/insurance

company is directed to serve copy of the memo of appeal

and notice upon the respondents/claimants and file

affidavit of service on the next date of hearing.

Copy of the order be communicated to the office of

the learned Registrar General, High Court at Calcutta for

information and necessary action.

(Ananya Bandyopadhyay, J.)