Page No.# 1/2 vs United India Insurance Co Ltd And ...
2021 Latest Caselaw 3215 Gua

                                                                      Page No.# 1/2

GAHC010175262015




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

                                 Case No. : MACApp./64/2015

            SAMIRON NESSA and 3 ORS
            W/O RAHIM ALI

            2: SANIDUL ALI


            3: SULEMAN ALI
             BOTH ARE SONS OF LATE RAHIM ALISERIAL NO. 2 AND 3 ARE SONS OF
            THE APPELLANT NO. 1

            4: NABIRON NESSA

             W/O LATE KALIMUDDIN ALL ARE R/O VILL. KANHARA
             P.S. CHAYGAON
             DIST. KAMRUP
             ASSAM

            VERSUS

            UNITED INDIA INSURANCE CO LTD and ANR
            DIVISIONAL OFFICE NO. 1, G.S.ROAD, ULUBARI, GUWAHATI, DIST.
            KAMRUP M, ASSAM.

            2:RAMA KRISHNA REDDY

             S/O LATE VEERA REDDY
             C/O INDIA ROAD
             CARRIER
             A.T. ROAD
             GUWAHATI
             DIST. KAMRUP M
             ASSAM

Advocate for the Petitioner   : MD.K ALI
                                                                                           Page No.# 2/2


Advocate for the Respondent : MR.S DUTTAR-1




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                                ORDER

Date : 30-11-2021

Heard Mr. A.R. Agarwala, learned counsel for the appellant. It is submitted that the claimant is not interested to pursue with the case as the Insurance Company has already satisfied the claimant as per judgment and award passed by the Member, MACT No. 2, Kamrup, Guwahati in MAC Case No. 1223/2013 and therefore he has instruction not to press the matter.

Accordingly, this appeal is disposed of as not pressed. Learned Tribunal is directed to ensure the matter that the Insurance Company has paid the entire amount of compensation as per judgment & orders and the same be disbursed to the appellant/ claimant.

LCR be sent back.

JUDGE

Comparing Assistant