The Bajaj Allianz General ... vs Smti Geeta Sonar And 2 Ors
2021 Latest Caselaw 1637 Gua

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GAHC010102952018




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

                        Case No. : MACApp./580/2018

         THE BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT GE PLAZA, AIRPORT
         ROAD, YERWADA, PUNE 411006 AND NORTHEASTERN REGIONAL OFFICE
         AT SREEJI TOWER 2ND FLOOR, C/O GAUHATI TEA WARE HOUSING PVT.
         LTD. ADJACENT TO MAHINDRA SHOWROOM, CHRISTAIN BASTI
         GUWAHATI,781005, KAMRUP M ASSAM REPRESENTED BY ITS LEGAL
         EXECUTIVE CLAIMS DEPARTMENT MS. ODYSSEY BORDOLOI



         VERSUS

         SMTI GEETA SONAR AND 2 ORS
         WIFE OF LATE MUNNA SONAR
         C/O SRI PREM BAHADUR SONAR
         RESIDENT OF VILLAGE CHARIDUAR
         PS RANGAPARA
         DIST SONITPUR, ASSAM
         784001

         2:MD. AKBAR ALI
          S/O LT ALIMUDDIN
         R/O VILLAGE KHANAMUKH
         PS RANGAPARA (NOW CHARIDUAR)
         DISTRICT SONITPUR
         ASSAM
         OWNER OF THE VEHICLE NO. AS-12-E/7005 MAXXIMO

         3:MD. SULTAN AHMED
          S/O MIRZAFAR AHMED
         RESIDENT OF VILLAGE AND PO NAPAM
         PS TEZPUR
         DIST SONITPUR
         ASSAM
         DRIVER OF VEHICLE NO. AS-12-E/7005
          MAXXIM
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Advocate for the Petitioner     : MR. A BHATTACHARYYA

Advocate for the Respondent : MR. S SAHU




                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                               ORDER

Date : 10.07.2021

Heard Mr. Bhattacharyya, learned counsel for the appellant. Also heard Mr. S. Sahu, learned counsel appearing for the respondent no.1.

The matter has been taken up through video conference. The learned counsel for the appellant as well as the respondent no.1 have submitted that they have taken prior consent of the appellant and the respondent no.1 respectively and that after negotiated settlement, the parties have agreed for a full and final settlement of entire claim of the respondent No.1.

Accordingly, the Bajaj Allianz General Insurance Co. Ltd. shall deposit the awarded amount passed in judgment and order dated 30.10.2017 in MAC Case No.89/2015(I) by the learned Member, MACT, Sonitpur, Tezpur in favour of the respondent No.1 before the said learned Member, MACT, Sonitpur, Tezpur within a period of 4 (four) weeks from today. On being properly identified, the learned Member, MACT, Sonitpur, Tezpur shall deposit the entire amount to the respondent no.1.

Upon satisfaction of the claim, the Registry may release the statutory deposit to the appellant.

In the event the awarded sum is not paid within the time allowed, it would be open to the respondent no.1 to enforce award.

The matter stands disposed of in this Lok Adalat.

JUDGE

Comparing Assistant