PUNAM GHOSH Vs. AMAR NATH ROY

JUDGEMENT

(1.) When the application is called out for hearing, the learned Advocates for the respective parties submit that the appeal itself may be disposed of along with the application. It appears that the minor child, Pranoy Ghosh, who was aged about five years at the time of accident, died owing to such accident and the parents of such minor child have filed the present application praying for compensation. The learned Court below awarded a compensation of Rs. 50,000/- and granted interest at the rate of 6% per annum for the period commencing from the date of filing of the claim application till the realisation of the said amount.

(2.) The learned Advocate for the claimants-appellants submits that even though the respondent-Insurance Company has deposited the cheque in respect of the compensation amount along with interest, such cheque has not been withdrawn by the claimants-appellants.

(3.) The learned Advocate for the respondent-Insurance Company submits that there is no dispute with regard to the fact that such cheque was deposited by the respondent-Insurance Company but he is not very sure as to whether or not such cheque has been withdrawn by the claimants-appellants.