Calcutta High Court (Appellete Side)
FMA/851/2021 on 9 March, 2024
HIGH COURT AT CALCUTTA
{HIGH COURT LEGAL SERVICES COMMITTER)}
NATIONAL LOK ADALAT, SATURDAY THE 978 MARCH, 2024
SL.NO. 15
BENCH ~ Il
Present: The Hon'ble Justice Ajay Kumar Gupta
Mr. tndrani!l Chakravarti, Learned Advocate
Case No. FLMLA. 851 of 2021
With
CAN I of 2024
Rina Chetri & Ors.
~¥e.-
United India Insurance Co. Lid. & Anr.
Por the appellant {s} ; Mr. Supratim Dhar, Adv.
Mr. Dhananjay Nayak, Adv.
For the respondent {s} : Mr. Parimal Kumar Pahari, Adv.
AWARD
Delay in filing the appeal, if any, is condoned in view of the fact
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the parties have amicably settled the dispute out of court.
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beget
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The claimants/appellants being aggrieved and dissatisfied with
yay eyrygcerees ye SY USN DR ae cee yar APART Pete sas T. wed sy ee te
Ine award dated T2.07.2018 passed by MAC Tritunal, J udee, Past
Tarck Cenurt, ist Court, Tamluk, in MAC case Na. 150 of 2016/ MA
Case No. 188 of 2015, the present appeal has been preferred. Thereby
Reames ered OTedivscecs' wy Na ~ meer ty af De S SAAN: ebayer ovaeceh
isarnecd Tribunal has awarded & sum of RS.O,00, 000 /- alone wich
urferesi gO per cent per annum from the date of fling of this case tH!
recovery.
Hois submitted by the appellant/elaiments that one CAN
application has been Aled for reeording the death af appellant no.
peed
*
Girbahadur Chetri and prays for expunging his name from the cause tiie of the instant appeal. The legal h CEES ward represen tatives are aifowed, CAN 12 of 2024 is thus a SS ms v % wl wt ae % cal it Ths te mum of appeal.
from date of comminicaihan o fthis oreer. tt is directed that the claimants will submit bank details to the learned Begistrar General within a period of ovo weeks from the date of eommunication of this order, whe affer receiving the bank details will disburse the said amount in favour of the claimant upon proper identification and in the same made and meinmer as meritioned in the z judgment and award of the Tribunal or th rough RTGS/NEFY provided sank details are furnished by the claimant within four weeks from the date of receipt of the bank detaus. The LOR, any, be returned to the concerned Court with @ cepy of this Award. Concerned officiais of the Registry ; aNprOprigke Sheps atl anice. With the above observations and directions, CAN 1 of S024 as Mr. Indranil Chakravarti {Advocate} {Ajay Kumar Gupta, Ju}