Calcutta High Court (Appellete Side)
FMA/757/2021 on 13 September, 2025
HIGH COURT AT CALCUTTA (HIGH COURT LEGAL SERVICES COMMITTEE) __ORDER SHEET NATIONAL LOK ADALAT, SATURDAY THE 13° DAY OF September, 2025 [(Organised by Calcutta High Court Legal Services Committee under Section 19 of the Legal Services Authorities Act 1987{Central Acty} BENCH No. I Present: Hon'ble Ajay Kumar Gupta & Sri Rishad Medora, Learned Advocate SL Na. il Case Nos.: PMA Y57 of 2081 ICICI Lombard Gic Lid. ¥s. Laxmi Mafhi & Ors. For the Appellant > Mr. BR. Pahari For the Respondent = Mr. Kashiswar Ghosal
AWARD Delay in filing the appeal, if ary, is condoned in view of the fact that the parties have amicably settled the dispute out of court.
oth the parties are represented by the learned counsels.
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Near Being aggrieved by an d dissatisfied with the judgment and order dated 28% February, 2018 pa assed by the Ld. Judge, Motor Accident fn terms of fall and final settlement the respondent/insurance company shall depe eeit a further sum of Re. 38, 62.871 /- in the office of learned Registrar General, High Court at Calcutta within a period of six weeks from the date of com munication of this order. it ig submitted by the learned advocate app saring on behalf af the dae SERIE mp! Majhi respondents / claimants that the respardent no. 3 Babby has expired on S* April 599%, He alse filed a photocopy of the death certificate and the same be kept with the records.
Let her name be strike out from the cause ttle, it is directed that the claimants wil submit bank details to ¢ Jearned Registrar Gener al within a periadt of two w eeks from the date of cammunication of this order, who-after receiving the bank details will dishurse the said amount in ¢ squal shares with accrued interest in faveur of the claimants, namely, Smt. ki axmi Mafhi, Miner Abhuit Mahi, Srnit. Maniura Mayhi anti Sri Asimaiosh Majh minor Abhijit Majhi is dire ected ta withdraw the cheque and deposit the same by opening & fined deposit account either in the nationalized bank. ar post office m the name of Minor Abhuit Majhi and the same shall be kept till he attains i ajority. She is farther directed to file the fixed ee ae ', %, hed General of this Court.
The Registrar General, High Cert af Calcutla upon proper identification shall disburse the amount in the made and manner as mentioned in the award of the Tribunal through RTGS/NEFT provided bank details are fumished by the claimants within six weeks fram the date of receipt of the hank details.
rr The TCR, if any, be returned te the concerned Court with a copy of 3 vo aire x (Sri Rishad Medora, Ld. Advocate} (Ajay Kimar Gupta, J.)