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Calcutta High Court (Appellete Side)

National Insurance Co. Ltd vs Sri Abhijit Mazumder & Anr on 10 January, 2022

Author: Subhasis Dasgupta

Bench: Subhasis Dasgupta

10.01.2022
Item No.37
Ct. No.7
CHC


                              F.M.A.T.680 of 2021
                              IA NO: CAN/1/2022
                                   (not in file)
                             (Via video conference)



                          National Insurance Co. Ltd.
                                       Vs.
                          Sri Abhijit Mazumder & anr.



                Mr. Sanjay Paul
                                    ...for the appellant/Insurance
                                                      Company




                Mr. Sanjay Paul, learned advocate appearing for

             the appellant/Insurance Company upon focussing

             extreme urgency of the circumstances, proposes for

             taking up the stay application, otherwise according to

             appellant/Insurance Company, the very purpose of

             this appeal may be frustrated.

                Mr. Paul, at the very threshold submits that today

             is the date fixed for Execution Case relatable to

             M.A.C.C. Execution Case No.40 of 2021, arising out of

             M.A.C.Case No.41 of 2016, now pending before the

             learned   Additional    District   Judge,   6th   Court,

             Alipore/M.A.C.C. Tribunal.

                It is contended by Mr. Paul that in connection with

             an injury case, huge amount has been awarded
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without duly adhering to the settled proposition of law,

and thee is fair chance of success in the appeal.

    Mr.     Paul,     learned       advocate         for    the

Insurance/appellant       submits       that   the   Insurance

Company has already deposited the statutory amount

before the learned Registrar General of this Court.

    It is contended that unless order of stay is granted

in this case, the learned court below may proceed upon

executing the award, since the execution case has

already been started, and there is fair chance of getting

the award executed in the meantime.

    It is contended by the learned advocate for the

Insurance     that       the     learned       Tribunal     had

inappropriately assessed the award requiring a revisit

for just decision in this appeal.

    In such context, appellant proposes for interim

stay of execution of award.

    When    appellant      has    already      deposited    the

statutory amount, and when there is chance of getting

the award executed by the Tribunal, let there be an

order granting interim stay of execution of award,

subject to the condition that the appellant/Insurance

Company     shall    deposit      the     awarded     sum    of

Rs.18,87,243.04/- with 6% interest from the date of

filing of this claim application before the Registrar

General of this Court within three (03) weeks from the

date of order. It is further clarified that upon such
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deposit being made within the period mentioned

hereinabove,   the   interim    order   of   stay   may   be

continued till six (06) weeks. In the event of failure of

such deposit with the learned Registrar General within

a period stipulated hereinabove, the interim stay order

granted in the appeal shall automatically stand

vacated without making any further reference to the

Insurance Company.

    The Registrar General is directed to invest the

deposit amount in a short term interest earning auto

renewal fixed deposit scheme in any of the nationalized

bank, which shall not be permitted to be withdrawn by

the respondents without any order of the Court.

The appellant is directed to serve copy of the CAN application upon all the respondents, and his learned advocate appearing in the court below by Speed Post with Acknowledgment Due and furnish affidavit of service on the returnable date, intimating that the matter will appear in the list five (05) weeks after. List the matter five weeks after under the same heading.

(Subhasis Dasgupta, J.)