Calcutta High Court (Appellete Side)
FMAT/126/2019 on 13 August, 2022
ITEM No. L7 (supplementary) HIGH COURT AT CALCUTTA (HIGH COURT LEGAL SERVICES COMMITTEE} NATIONAL LOK ADALAT, STATURDAY THE 13% Angust, 2022 COURT ROOM NO.S8 BENCH ~ Present: The Hon'ble Mr. Justice Siddhartha Roy Chowdhury Sri Siddhartha Lahiri, Ld. Advocate Case No. FMAT 126 of 2019 National Insurance Company Limited oh Fh Rw Smt. Papiya Aru & Ors. For Appellant - Mr. M.P. Chakraborty, Ld. Advocate. Ms. Ratnadipa Karrnakar Far Respondent ¢ Mr. Swarup Bhattachante
AWARD Delay in filing the appeal is condoned in view of the face that the partics have amicably settled the disputes out of Court, The ot espondent nO. was unnamed becauseghe was a child in the womb al the respondent no.) at the time of filing of the appeal. In fact a girl child, mamehy, Ahans Aru was born on 11.01.2012 being the daughter of late Swapan Aru and Smt. Pappa Aru.
The name af the respondent mo.2 be corrected and incerperated in the meses febe AT Roeoncrramed: vf pike me ry et ~ See yeriv tas af tate © eee pee my eause title af Memorandum of Appeal as Ahans Aru, Gaugnte: of late Swapan Aru represented by her legal guardian and mo ther Smt. Paptya Aru, Let a photocopy of the Birth Cerificate issued by Ububeria Municipality JL 2018 be retained with the record. Being aggrieved and dissatisfied with Phe award dated 24.07.2018 passca by the MAC Tribunal, First Fast Track Court at Howrah in MAC Case No, is? of S919 the present appeal has boon preferred. \ a < Saat im terms of full and final settlement, the responderit/Insurance Company shall deposit a sum of Rs.G,00,000/- (Rupees Six Lakhs} in the affies af the Learned Registrar General, High Court at Calcutta within a period of four weeks from the date of communication of this order. rected that the claimants will submit their bank details to the pe oF ws iw Learmmed Registrar General within a period of two weeks from date of cammunication of this order, who after receiving the bank details will disburse rhe eaid arnount in favour of the claimants wpen proper ident tification amd ii the same mode and manner as mentioned in the order of the learned Tribun ial or through RTGS/NEFT provided bank details are Rarnished by the claimants, within: four weeks from the date of receipt of the bank details. The L.C.R,, if any, be returned to the concerned Court with a copy of this Award.
gistry is directed to take appropriate steps <= The concerned officiais af the He KR 4, al Once.
The respondent no.) will be at liberty to withdraw the cheque on behalf of the respondent nos.
With the above observations and directions, FMAT 126 of 2014 ts disposed of ° ed fe ne ee a i da we 3 = Fe oe ~~ z hs " a z and ivf a wane ae NAY nse {Sri Siddhartha Lahiri, Ld. Adv.} (Siddharth a Roy Chowdhury, J.)