Sri Kamini Deka vs Sri Gobinda Kalita And 3 Ors
2021 Latest Caselaw 1450 Gua

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GAHC010057802019




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

                         Case No. : MACApp./219/2019

         SRI KAMINI DEKA
         S/O- LATE JOY NATH DEKA,
         R/O- VILL.- AGDOLA, P.S. BAIHATA CHARIALI, DIST.- KAMRUP, ASSAM.



         VERSUS

         SRI GOBINDA KALITA AND 3 ORS
         S/O- LATE PRANESWAR KALITA
         R/O- VILL.- POHUMARA, DIST.- LAKHIMPUR, ASSAM, PIN- 787031.
         (DRIVER OF VEHICLE NO. AS25/BC-0774.

         2:MRS. KHIRADA KAKATI
         W/O- MR. PRAFULLA KAKATI

         R/O- VILL.- ALIPUB P.S. BAIHATA CHARIALI
         DIST.- KAMRUP
         ASSAM- 781381. (OWNER OF VEHICLE NO. AS25/BC-0774)

         3:THE BRANCH MANAGER

          M/S. ORIENTAL INSURANCE CO. LTD.
          BORAS BUILDING
          MANIRAM DEWAN ROAD
          G.S. ROAD
          ULUBARI
          GUWAHATI-7
          ASSAM.

         4:THE REGIONAL MANAGER

          M/S. ORIENTAL INSURANCE CO. LTD.
          G.S. ROAD
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             ULUBARI
             GHY-7
             ASSAM

Advocate for the Petitioner   : MR. K BHATTACHARJEE

Advocate for the Respondent : MR SISHIR DUTTA




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 10-04-2021

The matter is listed before the Lok-Adalat.

The claimant, Sri Kamini Deka and Mr. Samar Das, learned counsel for the claimant are present. Mr. P.R. Shah, Regional Manager, Oriental Insurance Company Ltd. and Ms. M. Choudhury, learned counsel for the respondent Insurance Company are also present.

Apart from the amount already received by the claimant pursuant to the judgment and order dated 21.12.2018, the parties have arrived at an amicable settlement and in terms of the said amicable settlement, the claimant is to be paid an additional amount of Rs. 5,25,000/- by the insurer. The said amount is to be paid before the Motor Accidents Claims Tribunal No. 3, Kamrup (M), Guwahati.

JUDGE

Comparing Assistant