Oriental Insurance Company Ltd vs Syeda Rasia Begum And 6 Ors
2021 Latest Caselaw 2168 Gua

                                                                  Page No.# 1/3

GAHC010029632019




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

                        Case No. : I.A.(Civil)/555/2019
                                       in
                       MACApp./336/2019 (Filing Number)

         ORIENTAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 7,
         REPRESENTED BY THE REGIONAL MANAGER



         VERSUS

         SYEDA RASIA BEGUM AND 6 ORS
         W/O SYED AZNUR ALI DEWAN (MOTHER OF DECEASED)1857

         2:SYED AZNUR ALI DEWAN
          S/O LATE RAHMAN ALI DEWAN (FATHER OF DECEASED) PERMANENTLY
         R/O VILL. KALITAKUCHI
          P.S. HAJO
          DIST. KAMRUP
         ASSAM.

         3:SYEDA BINA AKHTER
          D/O SYED AZNUR ALI DEWAN
          (UN-MARRIED SISTER OF THE DECEASED) PERMANENTLY R/O VILL.
         KALITAKUCHI
          P.S. HAJO
          DIST. KAMRUP
         ASSAM.

         4:SYEDA SEMIMA YASMIN
          D/O SYED AZNUR ALI DEWAN
          (UN MARRIED SISTER OF THE DECEASED0 PERMANENTLY R/O VILL.
         KALITAKUCHI
          P.S. HAJO
                                                                                  Page No.# 2/3

             DIST. KAMRUP
             ASSAM.

            5:SYED ARIFUL ISLAM
             S/O SYED AZNUR ALI DEWAN (MINOR BROTHER OF THE DECEASED)
            PERMANENTLY R/O VILL. KALITAKUCHI
             P.S. HAJO
             DIST. KAMRUP
            ASSAM.

            6:MD. SAHABUDDIN AHMED
             S/O LATE AZIJUR RAHMAN
            VILL. SAIKIAPARA
             P.S. HAJO
             DIST. KAMRUP
            ASSAM (OWNER OF THE VEHICLE NO. AS-25/AC-5960)

            7:MD. ABDUL LATIF ALI
             S/O MD. NOIMUDDIN ALI
            VILL. KALITAPARA
             P.S. MANGALDOI
             DIST. DARRANG
            ASSAM (OWNER OF THE VEHICLE NO. AS-25/AC-5960

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent : MR. Z IQBAL (R1,R2,R4,R5)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

11.09.2021 This is an appeal filed by the appellant- Oriental Insurance Company Limited (for short Insurance Company) against the judgment and award dated 27.07.2018 passed by the Motor Accidents Claims Tribunal No.3, Kamrup (M) in MAC Case No.1991/2016.

The appellant- Insurance Company is represented by Shri E.R. Shah, the Regional Manager. The claimants are represented by Shri D. Mondal, learned counsel.

The parties present before this Court jointly submit that the matter has been settled outside the Court and an amount of Rs.9,75,000/- as full and final settlement has been Page No.# 3/3

agreed.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the amount of Rs.9,75,000/-, being the full and final settlement before the Registry of this Court within a period of 45 days from today. The said amount would be released to the claimant on being properly identified by the learned counsel for the claimant.

The statutory deposit of Rs.25,000/- made by the Insurance Company at the time of filing of the appeal would be refunded by the Registry of this Court to the Insurance Company within the said period of 45 days.

A memo of settlement is made a part of the record.

The I.A. stands disposed of.

JUDGE

Comparing Assistant