Ms. P.Chakraborty vs Mr.P.Gautam
2021 Latest Caselaw 996 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA
               IA 2 of 2021 in MAC App.53 of 2010(D/O)

For Petitioner(s)            :      Ms. P.Chakraborty, Adv.

For Respondent(s)           :       Mr.P.Gautam.

     THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                                   ORDER

29.09.2021

The petitioner is the appellant in MAC App.No.53 of

2010. He has filed this petition seeking disbursement of the amount of

compensation which has been deposited by the insurance company in

terms of the judgment and order of this court passed in MAC App.53 of

2010 wherein the following orders was passed:

"[14] The total compensation is, therefore, assessed at Rs.3,62,133/- which is rounded off to Rs.3,65,000/-. The award is accordingly enhanced from Rs.1,10,000/- to Rs.3,65,000/- i.e. by Rs.2,55,000/-. The claimant is also entitled to interest on the awarded sum @ 9% per annum from the date of filing of the claim petition till deposit of the amount. It is stated that the insurance company has already paid the award of the learned Tribunal. It is, therefore, directed to deposit the enhanced amount of compensation along with proportionate interest thereupon in the registry of this Court within four months from today."

Petitioner submits that the whole amount is lying with the

Registry of this court. Petitioner, therefore, urges the court to issue

direction for disbursement of the amount in his favour.

Heard Ms.P.Chakraborty, learned counsel appearing for

the claimant appellant.

Heard Mr.P.Gautam, learned counsel appearing for the

insurance company.

It is submitted by Mr.Gautam, learned counsel that

insurance company has deposited the entire amount along with the

interest accrued thereon in terms of the order of this court passed in

MAC App.No.53 of 2010.

Therefore, said amount shall be disbursed in favour of the

appellant petitioner within a period of 10 days from today by

transferring the same to his individual bank account subject to

verification of his identity.

In terms of the above, the IA is disposed of.

JUDGE

Saikat Sarma,PA