New India Assurance Company ... vs Smti. Hiran Talukdar And 2 Ors
2021 Latest Caselaw 1432 Gua

                                                                 Page No.# 1/3

GAHC010255172019




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            I.A.(Civil)/4089/2019 In
                           MAC App. No.15276/2019

         NEW INDIA ASSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES
         ROAD, CHENNAI-600014 AND ITS REGIONAL OFFICE AT G.S. ROAD,
         DISPUR, GUWAHATI



         VERSUS

         SMTI. HIRAN TALUKDAR AND 2 ORS
         W/O LATE GOPESH CH. TALUKDAR, R/O HOUSE NO.3, NABAJYOTI BYE
         LANE, BISHNU RABHA PATH, BELTOLA, P.S. BASISTHA, GUWAHATI, PIN
         781029, DISTRICT KAMRUP(M), ASSAM

         2:SR. PRAKASH BARMAN
          S/O CHANDRA KANTA BARMAN
          R/O VILL. JOGIPARA
          P.O. GUWAHATI AIR PORT
          P.S. AZARA
          DIST. KAMRUP (M)
          ASSAM
          PIN 781015
         (OWNER OF VEHICLE NO. AS-01-DB-0485 (FORD FIGO)

         3:SRI KAPIL DAS
          S/O ANIRUDHA DAS
          R/O VILL. UDAYAN NAGAR
          P.O. AND P.S. AZARA
          DIST. KAMRUP (M)
          ASSAM
          PIN 781015
         (DRIVER OF VEHICLE NO. AS-01-DB-0485 (FORD FIGO
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Advocate for the Petitioner   : MRS. P M DUTTA

Advocate for the Respondent : MR A D CHOUDHURY




                                     BEFORE
                    HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

Date : 10-04-2021

This is an appeal filed by the appellant-New India Assurance Company Ltd. (for short Insurance Company) against the judgment and award dated 30.05.2019 passed by the Motor Accident Claims Tribunal No.3, Kamrup (M), Guwahati (for short MACT Kamrup) in MAC Case No. 751 /2017 whereby an amount of Rs.18,42,229/-, as compensation, was directed to be paid by the appellant-Insurance Company to the claimants-respondents.

Shri J Gupta, Regional Manager as well as Ms. H Haflongbar, Assistant Manager, New India Assurance Company Ltd. are present today i.e., 10.04.2021 in the National Lok Adalat. The claimant-Smt. Hiran Talukdar is also present along with her learned Counsel, Shri B Barman.

The parties present before this Court jointly submit that the matter has been settled outside the Court and an amount Rs.14,75,000/- as full and final settlement has been agreed upon.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the amount of Rs.14,75,000/- being the full and final settlement before the Registry of this Court within a period of 6 weeks from today.

The claimants would be at liberty to withdraw the amount on being properly identified by their learned Counsel.

The statutory deposit of Rs.25,000/- made by the Insurance Company at the time of filing of the appeal would be refunded by the Registry of this Court to the Insurance Company within the said period of 6 weeks.

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Both the Interlocutory Application and the MAC Appeal stand disposed of.

JUDGE

Comparing Assistant