Calcutta High Court (Appellete Side)
Present: The Han'Hle Justice Ajay Kumar ... vs Sri Siddarths Lahiri on 12 November, 2022
ts fe os Nigh Court at Caloutta (High Court Legal Services Committes) National Lok Adalat Si, No, 26 Bench ~ It Present: The Han'hle Justice Ajay Kumar Gupta And Sri Siddarths Lahiri, Advocate PMA 4996/2011 Icy Lombard General insurance Co. Lid. Ya. Saraswati Seal & Ors, For the Appellant > Mr. Parimal Kumar Pahari, Adv. .
For the respondent > Mr. Jitendra Nath Paul, Ady. Dated: 12% Day of November, 2022 Award It is submitted that two appeals have been Aled one PMA /499 $200] and another FMA/ 1024 (42013 apainst the same judgment. The PMA/ 1024/2013 is nat placed today before this Lok Adalat. However, both. the parties amicably have settled their disputes st a settled amount of Ra.4 as fall and final settlernent. The INSUYaNce company has alr sadly 3 = asposited Rs. 2, 50,000) /-
x nefore the Registrar General, High Court, Caleutta. In such amount sare interest has been accrued ard mow if became more than Rs.4 lakhs. Out af that, the claimant /respondent is given liberty to withdraw Rs. 4 lakhs and remaining amount shall be withdrawn ky the if is further submitted by the Rarkies that in the sause dle of Memorandum of Appeal, the surname of the respondent nas. 1 and 2 has Susnamead a.
been recorded as 'Sil instead of 'Shi?, sameane,af respondent no.} and 2 &, may be carrected in the cause ttle.
. cae '. we 3: XEUe ox Cae Poe tat eee a Oe ree hy x The Department is directed to make necessar yo corrections in che cause title af the Mernorandum of Appeal. Rois directed that the claimants will subrde Denk detalls fa the learned Registrar General within a period of avo weeks from the date of communication of his order, who after receiving the banis details ywill disburse the said amo: wnt ind favour of the claim RANTS Upon proper identification and in the same mode amd manner as rq etitioned in the arder os, of the 'Tribunal ar through RPGS /NEPT oviced bank debsile are furnished oy the claimants within four weeks from the ds ate Of reoeipt of the bank details, LCR, if any, be renner to the concerned Court with a copy of this Award. Concerned oMicials of the Registry is directed te fake BPPYoprigks steps at ance.
The Department is also direstedd the record FMAS 1094/8013 be With the above observat ions and directions, the appeals and connected applications are disposed of, TT etree se eee ca tat sega cetnit alee cee a FON apr ype rn re Fn ape ieee nenteecees Weeeeeeene aor aa ey . beeen (Siddartha Lahiri, Ady.} {Ajay Kumar Gupta, J 3