Calcutta High Court (Appellete Side)
FMA/325/2023 on 8 March, 2025
_ HIGH COURT AT CALCUTTA (HIGH COURT LEGAL SERVICES COMMITTEE) | ORDER SHEET. NATIONAL LOK ADALAT, SATURDAY THE a™ DAY OF MARCH, 2025 (Organised by Calcutta High Court Legal Services Committee under Section 19 of the Legal Services Authorities Act 1987(Central Act)] BENCH No. I Present Hon'ble Justice Uday Kumar & Sri Siddhartha Lahiri, Learned Advocate Si. No. 27 Case Nos FMA 325 of 2025 With CAN 1 of 2021 With CAN 2 of 2023 Aduri Hagra @ Aduri & Ors. Va. United India Insurance Co. Ltd. & Ang. For the Appellants : Wr. Amit Ranjan Roy For the Respondents *: Mr. Sanjay Paul
Ms. Jaita Ghosh AWARD By consent of the parties, delay if any, in filing the appeal stands condoned.
The learned advocates for the appellant and the respondent, United India Insurance Company Limited are present. be Heard the learned advocates for both the parties. tt is submitted that the matter is settled between the parties and the Insurance Company shall pay 4 farther sum of Rs.5,00,000/- to the appellant, which sum shall be paid upon proper identification and in the same proportion, mode and manner, as directed by the learned Trial Court. The Insurance Company shall make payment within six weeks from the date of communication of a copy of this order before the Office of the learned Registrar General, High Court, Calcutta. Upon making such payment, the appellant no.1,2 and 3 shall be entitled to withdraw the same upon furnishing his/ their identity identities and the learned Registrar General, upon being satisfied with the respective identity /identities, shall make payment within two weeks thereafter.
The L.C.R., if any, be returned to the concerned Court with a copy of this Award.
With the above observations and directions, the instant appeal, being PMA 325 of 2023 along with CAN 1 of 2021 and CAN 2 of 2023, stands disposed of.
SE I Sioa wen (Sri Siddhartha Lahiri, Ld. Advocate} (Justice Uday Kumar)