Jaynab Begum @ Jainub Begum vs M/S Chola Ms General Ins. Co. Ltd. ...
2021 Latest Caselaw 3415 Gua

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GAHC010112872021




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

                                Case No. : MACApp./160/2021

            JAYNAB BEGUM @ JAINUB BEGUM
            W/O- MD. HAIDAR ALI, R/O- VILL.- RANTHALI BAGICHA, P.S.
            KALAIGAON, DIST.- UDALGURI, ASSAM.



            VERSUS

            M/S CHOLA MS GENERAL INS. CO. LTD. AND 2 ORS.
            HAVING BRANCH OFFICE AT ASSTHA PLAZA, 4TH FLOOR, LACHIT
            NAGAR, GUWAHATI, PIN- 781014.

            2:DIPAK BARUAH
             S/O- LATE BAPURAM BARUAH
             R/O- PABHOI ROAD
             P.O. BISWANATH CHARIALI
             DIST.- SONITPUR
            ASSAM
             PIN- 784176.

            3:CHARANJIT SINGH
             S/O- LATE SANTOSH SINGH
             R/O- WARD NO. 14
             NORTH LAKHIMPUR
             DIST.- LAKHIMPUR
            ASSAM
             PIN- 78700

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent : MS R DEVI (R-1)
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                                           BEFORE

                HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                        :: O R D E R ::

11.12.2021

The matter is listed before the Lok-Adalat.

The claimant Mst. Jaynab Begum along with Mr. T. Islam, learned counsel for the

claimants are present.

Mr. K. K. Bhatta for the respondents has before this Court on the basis of an

authorization letter dated 10.12.2021 issued by the authorized Insurance Company. The said

authorization is kept on record.

This appeal arises out of the judgment and award dated 07.12.2020 passed by the

learned Member, Motor Accident Claims Tribunal No. 1, Kamrup (M), at Guwahati in MAC Case

No. 1169/2016

The parties have amicably settled whereby the Insurance Company would be paying an

amount of Rs. 14,54,000/- as full and final settlement of the claimant in MAC case No.

1169/2016 as well as regards the satisfaction of the award dated 07.12.2020. It is admitted

that the amount of Rs. 6,87,000/- has already been deposited before the Registry of this

Court. The remaining amount of Rs. 7,67,000/- shall be deposited within a period of one

month from today and the claimant shall be entitled to withdraw the same.

Pursuant to the aforementioned deposit, the Insurance Company shall be entitled to Page No.# 3/3

refund of the statutory deposit of Rs. 25,000/- deposited at the time of filing of MACApp.

218/2021.

JUDGE

Comparing Assistant