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Calcutta High Court (Appellete Side)

FMA/282/2025 on 8 March, 2025

HIGH COURT AT CALCUTTA
{HIGH COURT LEGAL SERVICES COMMITTEE)

ORDER SHEET

NATIONAL LOK ADALAT, SATURDAY THE 8™ DAY OF MARCH, 2025
{Organised by Calcutta High Court Legal Services Committee
under Section 19 of the Legal Services Authorities Act 1987(Central
Ack}

BENCH Noa. I

Present:

Hon'ble Justice Uday Kuoumar
&
Sri Siddhartha Lahiri, Learned Advocate

St. No. &2
Case Nos.: PMA 282 of 2025

CAN 3 of 2025

National Insurance Cn. Ltd.
Ye.
Rakali Nayek & Ors.

For the Appellant : Ms. Sucharita Paul
For the respondents : Mr. Subrata Bhattacharyya

AWARD CAN 3 of 2625 has not been tagged along with the Mle. A capy of the same has been presented before this Lok Adalat by the learned advocate for the respondents.

Let a copy of the same be retained with the fle.

for CAN 3 of 2025 has been filed by the respondents for recording attainment of majority of respondent mo. 2, Sukanta Nayek. A capy of the Aathaar Card of Sukanta Naysk has been annexed to the application.

The Department is directed to record the attainment of majority of respondent no. 2 and correct the memo of appeal accordingly.

The settled amount of Rs. 42 lakhe shall be deposited before the Motor Accident Claim Tribunal, Durgapur (Additional District Judge, 2s¢ Court, Durgapur, Paschim Bardhaman), within a pericd of 4 weeks from date.

The claimants/resporuent nos. L and 2 shall withdraw the said amount from the said Motor Accident Claim Tribunal on the same mode ars] manner as has been directed by the Judgment dated GO™ August, 2024.

The Insurance Company had deposited a sum of Re. 25,000/- to the learned Registrar General of High Court at Calcutta. The appellant/Insurance Company shell be at Nberty to withdraw the said sum of Rs. 25,000 /- along with the accrued interest.

In view af the above, PMA 282 of 2025 along with CAN 3 of 3025 are disposed of.

The LOR, if any, be returned to the concerned Court with a copy ef this Award. gy qr iSri Siddhartha Lahiri, Ld. Advocate} (Hon'ble Justice Uday Rumer}