Calcutta High Court (Appellete Side)
FMA/355/2025 on 8 March, 2025
oN ny, HIGH COURT AT CALCUTTA (HIGH COURT LEGAL SERVICES COMMITTEE) _ ORDER SHEET NATIONAL LOK ADALAT, SATURDAY THE a™ DAY OF MARCH, 2025 [(Organised by Calcutta High Court Legal Services Committee under Section 19 of the Legal Services Authorities Act 1987(Central Act}} BENCH No. I Present: Hon'ble Justice Uday Kumar | Sri Siddhartha Lahiri, Learned Advocate SL No. 40 Case Nos.: FMA 355 ef 2025 CAN 1 of 2025 National Insurance Co. Ltd. . Ys. Fulmama @ Fulmala Das & Ors. For the Appellant : Mr. Sanjay Paul For the respondent : Mr. Subhankar Mandal
AWAED itis submitted on behalf of the appellant/Insurance Company that an inadvertent error has crept up in the judgment in the trial court wherein in the first page it is written that the claimant no.i is 'Fulmama bud Das' whereas in page 10 the actual mame of the claimant no. 1 'Fuimala Daw has been indinated.
In Re: PMA 355 of 2025 itis submitted by the learned advocate for the Insurance Company that they had deposited Rs. 11,06,231/- with the learned Registrar General, High Cowrt at Calcutta and the same has been kept in a ibxed deposit.
The parties are gettied the matter and it has been gettled that the claimant shall withdraw & Sum of Rs.8,10,000/- from the learned Registrar Ceneral, High Court at Caleatta, The rest of the amount along with acerued interest shall be withdrawn by the appellant Insurance Company, in view of the setilement befween the parties, the Remistrar General of this Court is directed to release an aronnt of Re.8, 10,000/- in favour of the claimants frespondents in the present appeal alter proper identification and the remaining amount with interest acerued therein shall be released in favour of the Insurance Conpany. The respondents shall be entitled ta withdraw the aforesaid sum as indicated above upon furnishing their identities to the learned Registrar General, upon being satisfied with the respective identitics, shail made payments within two weeks thereafter. It is submitted that upon settlement as arrived at between the parties the learned Registrar Oeneral, High Court at Caleutta may issue bankers cheque in the name had of 'Fulmala Das' and/or remitted the amount by NEET to the account of FPaulmala Das. Thus the learned Registrar General is directed to issuc the amount of Rs.8,10,000/- In favor of Fulmala Das' and Frovinds Das being the reapondent nos.] and 2 respectively in terms of this order as indicated above.
in view of the settlement arrived at between the parties, FMA 355 of 9025 along with CAN 1 of 9028 are disposed of The LCR, if any, be returned to the concerned Court with @ copy mnnNnnenns eran en of this Award. , tm ances eee