AISHWARYA SEN Vs. NEW INDIA ASSURANCE COMPANY LTD.

JUDGEMENT

(1.) This is an application for clarification of the letter dtd. 4/9/2023 of Joint Registrar (General Administration II) High Court Appellate Side Calcutta.

(2.) Learned advocate for the applicant/claimant submits that by the order and judgment dtd. 12/5/2023 passed in FMA 197 of 2017 and FMA 804 of 2017 the Insurance Company is directed to pay compensation for an amount of Rs.27, 66,475.00 along with interest at the rate of 06% per annum from the date of filing of the claim petition till the payment. The claimant has paid ad valorem court fee on the claim amount of Rs.14, 90,000.00 at the time of institution of the claim petition before the Learned Tribunal. It is the case of the applicant that the Joint Registrar (General Administration II) High Court Appellate Side Calcutta by his letter dtd. 4/9/2023 intimated the Learned Advocate for the petitioner for taking necessary action for payment deficit court fees upon the enhanced compensation. The Joint Registrar further asking for payment ad valorem Court Fees on the enhanced compensation has withhold the draft of without any cogent reason.

(3.) Accordingly, the instant application was filed for issuing specific direction upon Registrar General to hand over the draft without insisting the petitioners to deposit the ad valorem Court Fees on the enhanced amount.