Calcutta High Court (Appellete Side)
Rebati Bala Bair & Ors vs National Insurance Company Limited & ... on 12 February, 2022
Author: Armita Sinha
Bench: Armita Sinha
MIGH COURT AT CALCUTTA (HIGH COURT LEGAL SERVICES COMMITTEE) ORDER SHEET NATIONAL LOK ADALAT, SATURDAY - FEBRUARY 12, 2022 [Organised by Calcutta High Court Legal Services Authorities Act, 1987 (Central Act)] BENCH NO. ! Present: Hon'ble Justice Armita Sinha Virs. Chandreyee Alam, Learned Advocate SI. No. 40 Case No.: FMAT 500 of 2017 Rebati Bala Bair & Ors. Vs. National insurance Company Limited & Anr. For the Appellani/Claimant Mr. Jayanta Mandal For the Respondent/Insurance Company: _Ms. Sucharita Paul
AWARD By consent of the parties, the delay in fillng the appeal stands condoned, _ The appeal preferred by the claimants/appellants arises out of a judgment dated November 8, 2016 passed by the learned Judge, | Motor Accident Claims Tribunal, Additional District Judge, Paschim Medinipur, in M_A.C. Case No. 95 of 2013. The parties voluntarily agree that the insurance Campany shail deposit a further lumpsum amount of Rs.2,30,000/- (Rs.Two Lakhs Thirty thousand only) before the learned Registrar General of this Court within three weeks from the date of communication of this order. The Registrar General shall make payment fo the claimants a upon proper identification in the same proportion as mentioned in the order of the Tribunal within a period of three weeks thereafter. By reason of the above, the matter is settled between the parties and disposed of on that basis.
The LCR, if any, be returned to the concerned Court with a copy of this Award. Ceancerned officials of the Registry to take appropriate steps at once, (Chandreyee Alam, Ld. Advocate) (Amrita Sinha, J) Date: 12.02. 2022