Calcutta High Court (Appellete Side)
Present: The Hon'Ble Justice Supratim ... vs Mr. Pradip Kumar Ray on 12 November, 2022
High Court at Caloutta
{High Court Legal Services Committee)
National Lok Adalat
Sl. No. 29
Bench ~ Ty .
Present: The Hon'ble Justice Supratim Bhattacharya
And
Mr. Pradip Kumar Ray, Ld. Advocate
FMAT 688 of 2001
Purnima Adhikari & Anr.
¥s.
United India Insurance Co. Lid. & Anr.
Por the Appellants > Mr. Krishanu Banik, Adv.
For the respondents | : Ms. Sucharita Paul, Adv.
Dated: 12" Day of November, 2022 In Re; CAN 3 of 2022 Learned advocate for the claimants / appellants submits that he has fled an application for expunging the name of the appellant ned, namely, Santosh Adhikari, who expired on 29° May, 2014.
Learned Advocate appearing for the Insurance Company hes raised no objection, in the event the said application is allowed, The prayer for expunging the name of the appellant no.2 is allowed. Accordingly, the award passed on 11% December, 2021 is modified to the extent that the additional amount of Rs. 3,00,000/- shall paid te the LB claimant/appellant nol, Smt. Purnima Adhikari in full and final settlement of the claim.
It is also modified that the Insurance Company will remit the amount with the learned Registrar General, High Court, Calcutta within a period of four weeks from the date of communication of the award, who in turn shall disbuse the said amount to the claimant/ appellant navi, on verification of her identity and other particulars.
Accordingly, CAN 3 af 2022 is thus disposed of.
Department is direct od to incorporate the modified order in the original order dated 11.12.2021 passed in the earlier Lok Adalat. ST Cae setneneere ree eee LTE peace ee eed bee Lo alle cee cee eres bee ate ere c eee te Deedes errr setae e ebay settle atin @NS RAST ee Lessee esse ee nec egg eee Pradip Kumar 'Roy, Ld. Adv.) (Supratim Bhattacharya, « J}