Page No.# 1/2 vs Oriental Insurance Company ...
2021 Latest Caselaw 1451 Gua

                                                                      Page No.# 1/2

GAHC010310022019




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

                                 Case No. : MACApp./20/2020

            BISWAJIT KACHARY @ BISWAJIT BORO
            S/O- AJIT KACHARY @ AJIT BORO, RESIDING AT VILL.- KHARA
            CHAKALPARA, P.O. DUDHNOI, P.S. DUDHNOI, DIST.- GOALPARA, ASSAM-
            783124.



            VERSUS

            ORIENTAL INSURANCE COMPANY LIMITED AND 2 ORS
            REP. BY ITS DIVISIONAL MANAGER, BONGAIGAON DIVISIONAL OFFICE,
            P.O., P.S. AND DIST.- BONGAIGAON, ASSAM- 783380. (INSURER OF THE
            VEHICLE NO. ML-07/A-0836) (TRUCK).

            2:ORIENTAL INSURANCE COMPANY LIMITED
             REP. BY ITS BRANCH MANAGER
             GOALPARA BRANCH OFFICE
             P.O.
             P.S. AND DIST.- GOALPARA
            ASSAM- 783101. (INSURER OF THE VEHICLE NO. ML-07/A-0836 (TRUCK).

            3:DILIP SAHA
             R/O- SAPTAHIK BAZAR AREA
             P.O. AND P.S. DUDHNOI
             DIST.- GOALPARA
            ASSAM- 783124. (OWNER OF THE VEHICLE NO. ML-07/A-0836 )TRUCK)

Advocate for the Petitioner   : MR. D DAS

Advocate for the Respondent : MRS. P M DUTTA
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                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

10.04.2021

The matter is listed before the Lok-Adalat.

The claimant, Biswajit Kachary @ Biswajit Boro and D. Das, learned counsel for the claimant are present. Mr. P.R. Shah, Regional Manager, Oriental Insurance Company Ltd. and Mr. S.K. Goswami, learned counsel for the insurer are also present.

Apart from the amount already received by the claimant pursuant to the judgment and award dated 18.09.2019, 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. 4,00,000/- as compensation by the insurer. The said amount is to be deposited before the Motor Accidents Claims Tribunal, Goalpara within a period of 2 (two) months.

JUDGE

Comparing Assistant