Rewati Pramanik @ Rewa Pramanik vs Lala Prasad Ram
2021 Latest Caselaw 2410 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Miscellaneous Appellate Jurisdiction)
                            M.A. No. 464 of 2018
                                  .........

Rewati Pramanik @ Rewa Pramanik ..... Appellant Versus

1.Lala Prasad Ram

2.The New India Assurance Company Ltd.

3.Duryodhan Pramanik @ Durjay Pramanik @ Durjo Pramanik ........ Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) For the Appellant : Mr. Arbind Kumar Lall, Advocate Md. Yasir Arafat, Advocate For the Resp. No.2 : Mr. Manish Kumar, Advocate ..........

06/Dated: 19/07/2021.

Heard, learned counsel for the parties Learned counsel, Mr. Arbind Kumar Lall assisted by learned counsel for the appellant, Md. Yasir Arafat has submitted that the compensation amount has been awarded to the appellant/claimant, Rewati Pramanik @ Rewa Pramanik and her husband, namely, Duryodhan Parmanik being father of the victim, who has been arraigned as O.P. No.3 to the tune of Rs.4,08,000/- along with interest @ 7 % from the date of filing of the claim application till the date of realization of the compensation amount for death of minor son, Shayan Pramanik @ Sayan Pramanik, aged about 11 years vide Award/judgment passed by learned District Judge-I-cum- Motor Vehicle Accident Claim Tribunal, Pakur, in Motor Vehicle Accident Claim Case No.102 of 2014.

After some argument, learned counsel for the appellant wants to withdraw the instant Miscellaneous Appeal.

Learned counsel for the Insurance Company, Mr. Manish Kumar has submitted that since learned counsel for the appellant is withdrawing this appeal though this Court considering the judgment passed by the Apex Court is usually granting compensation in case of the person, who lost his life below 15 years to the tune of Rs.3,75,000/- along with interest @ 7.5% per annum from the date of filing of the claim application till its realization, as such, Insurance Company has no objection, if the instant Miscellaneous Appeal is withdrawn.

Considering the same, the instant Miscellaneous Appeal is dismissed as withdrawn.

Accordingly, I.A. No.1690 of 2020 stands closed.

(Kailash Prasad Deo, J.) sandeep/R.S.