Calcutta High Court (Appellete Side)
FMA/328/2012 on 12 February, 2022
HIGH COURT AT CALCOTTS
{HIGH COURT LEGAL SERVICES COMMITTEE)
LOK ADALAT, SATURDAY TRE 12 FEBRUARY, 2022
SL NO. S7
BENCH ~i0
Present: The Hon'ble Justice Ajoy Kumar Mukherjee
Mr. Vipul Rundaha, Learned Advocate
Case Na. FMLA. 328 of 20712
Mangali Murmu & Ors.
-¥S.-
The Oriental Insurance Co. Ltd. & Anr.
For the appellant (s} : Mr. J. K. Mondial, Adv.
For the respondent {5} : Mr. 8. Paul, Adv.
AWARD ne nye LET ES ray yey et ¢ pp hewrys gags f ele Eyed TREE: x went Dir se ¥ m8 an aporal aesinst a judgment dated 2oe! March, S01) os Sarees be ae 3 "eN a fy. ae be. -- magyar wherem the Jearned Triai Court has awe Sage ay ethan ayy eat tb RP eecicditionat s fal and final settlement. The parties are hereby directed to paid towar x 3 "bank details ta the Ingurance Company within four weeks and mMainer and proaportien as awarded by the four weeks from the date of receipt of the bank details The agsurance given by Fai pee ey phe y es tbyor de ety Pee tr sesh weg} Rees y de Pe hed eh :
Insurance Company that the payirient will be made within the time schedule as mated. After receipt of har Lower ccurl pecker, iP Mr. Vipul HRundalia {Advocate} {Ajoy Kumar Mukherjee, J. }