M/S. Icici Lombard General ... vs Supriya Devi & Others
2021 Latest Caselaw 2576 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                    [Civil Miscellaneous Appellate Jurisdiction]
                           M.A. No. 50 of 2020
         M/s. ICICI Lombard General Insurance Company Limited .... .. ...    Appellant(s)
                                  Versus
         Supriya Devi & Others                                .. ... ... Respondent(s)
                              With
                         M.A. No. 465 of 2019
        Supriya Devi & Others                                 .... ..... Appellants
                              Versus
        Mithilesh Kumar Singh & Anr.                          .... ..... Respondents

                        ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........

      For the Appellant            : Mr. Sahay Gaurav Piyush, Advocate
                                     Mr. Amit Kumar Das, Advocate
      For the Respondents          :
                                      (in M.A. No.50/2020)

      For the Appellants :           Mr. Binit Chandra, Advocate

For the Respondent No.2 : Mr. Sahay Gaurav Piyush, Advocate Mr. Amit Kumar Das, Advocate.

(in M.A. No.465/19 ..........

04 / 27.07.2021. Heard, learned counsel for the appellant-M/s. ICICI Lombard General Insurance Company Limited, Mr. Amit Kumar Das assisted by learned counsel, Mr. Sahay Gaurav Piyush and learned counsel for the claimants, Mr. Binit Chandra.

At the very outset, both the learned counsels have submitted that the Award/judgment dated 16.08.2019 passed by learned Principal District Judge cum Motor Accident Claim Tribunal, Bokaro, passed in Motor Accident Claim Case No.07/2018, whereby the claimants, Supriya Devi, Nishant Rai and Sushant Priya have been awarded compensation to the tune of Rs.9,71,260/- along with 7% simple interest on award amount from the date of institution of the claim case i.e. 12.01.2018 and till its realization. The parties have already settled their dispute before the 'Lok Adalat' and as per settlement, agreed amount has already been satisfied by M/s. ICICI Lombard General Insurance Company Limited and there is no dispute with regard to settlement arrived at in between the parties.

Mr. Binit Chandra, learned counsel for the claimants has thus, submitted that the appeal may be disposed of,.

Considering the same, let both the aforesaid Misc. Appeals stands dismissed, as not pressed.

However, the statutory amount deposited by Insurance Company before this Court at the time of the filing of the appeal shall be remitted/returned to the appellant- M/s. ICICI Lombard General Insurance Company Limited by the learned Registrar General of this Court, within a period of four weeks from the date of filing of the requisition by the appellant- M/s. ICICI Lombard General Insurance Company Limited .

Let a copy of this order be communicated to the learned Tribunal through FAX at once for verification.

I.A. No.2450 of 2020 and I.A. No.1558 of 21 stand closed.

(Kailash Prasad Deo, J.) Sandeep/