Reliance General Insurance Co Ltd vs Amina Bibi And 5 Ors
2021 Latest Caselaw 2171 Gua

                                                                       Page No.# 1/5

GAHC010120582020




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

                          Case No. : MACApp./219/2020

         RELIANCE GENERAL INSURANCE CO LTD
         HAVING ITS REGD. OFFICE AT 19 RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI- 400001 AND ONE OF
         ITS BRANCH OFFICE AT PRAG PLAZA, G.S. ROAD, GUWAHATI.



         VERSUS

         AMINA BIBI AND 5 ORS
         W/O- LT. AMIR ALI, R/O VILL.- BHEHBARI, P.O.- THOMNA, P.S.-
         MUSHALPUR, DIST.- BAKSHA, BTAD, ASSAM- 781367.

         2:ACHIRUN BIBI
         W/O- LT. JAFAR
         R/O VILL.- BHEHBARI
         P.O.- THOMNA
         P.S.- MUSHALPUR
         DIST.- BAKSA
         BTAD
         ASSAM
         PIN- 781367.

         3:AMINUL ALI
         S/O- LT. AMIR ALI
         R/O VILL.- BHEHBARI
         P.O.- THOMNA
         P.S.- MUSHALPUR
         DIST.- BAKSA
         BTAD
         ASSAM- 781367.

         4:ARJUMA BEGUM
         D/O- LT. AMIR ALI
                                                                    Page No.# 2/5

             R/O VILL.- BHEHBARI
             P.O.- THOMNA
             P.S.- MUSHALPUR
             DIST.- BAKSHA
             BTAD
             ASSAM- 781367.

            5:NAREN CH. ROY
            S/O- HAREN CH. ROY
            R/O VILL.
            P.O. AND P.S.- DINHATA
            DIST.- COOCH BEHAR (W.B.)
            PIN- 736135.

            6:NABIN KR. CHOUDHURY
            S/O- RAJKUMAR CHOUDHURY
            R/O- GANGA APARTMENT
            M.P. ROAD
            KHALPARA
            P.S.- SILUGURI
            DIST.- DARJEELING (W.B.)
            PIN- 734005

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1570/2020

            RELIANCE GENERAL INSURANCE CO LTD
            HAVING ITS REGD. OFFICE AT 19 RELIANCE CENTRE
            WALCHAND HIRACHAND MARG
            BALLARD ESTATE
            MUMBAI- 400001 AND ONE OF ITS BRANCH OFFICE AT A.B.C
            G.S. ROAD
            GUWAHATI- 781005.


             VERSUS

            AMINA BIBI AND 5 ORS
            W/O- LT. AMIR ALI
            R/O VILL.- BHEHBARI
                                     Page No.# 3/5

P.O.- THOMNA
P.S.- MUSHALPUR
DIST.- BAKSHA
BTAD
ASSAM- 781367.

2:ACHIRUN BIBI
W/O- LT. JAFAR
R/O VILL.- BHEHBARI
P.O.- THOMNA
P.S.- MUSHALPUR
DIST.- BAKSA
BTAD
ASSAM
PIN- 781367.
3:AMINUL ALI
S/O- LT. AMIR ALI
R/O VILL.- BHEHBARI
P.O.- THOMNA
P.S.- MUSHALPUR
DIST.- BAKSA
BTAD
ASSAM- 781367.
4:ARJUMA BEGUM
D/O- LT. AMIR ALI
R/O VILL.- BHEHBARI
P.O.- THOMNA
P.S.- MUSHALPUR
DIST.- BAKSHA
BTAD
ASSAM- 781367.
5:NAREN CH. ROY
S/O- HAREN CH. ROY
R/O VILL.
P.O. AND P.S.- DINHATA
DIST.- COOCH BEHAR (W.B.)
PIN- 736135.
6:NABIN KR. CHOUDHURY
S/O- RAJKUMAR CHOUDHURY
R/O- GANGA APARTMENT
M.P. ROAD
KHALPARA
P.S.- SILUGURI
DIST.- DARJEELING (W.B.)
PIN- 734005.
------------
Advocate for : MR. K K BHATTA
Advocate for : MR. M HUSSAIN (r-1
                                                                                     Page No.# 4/5

             2) appearing for AMINA BIBI AND 5 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                              ORDER

11.09.2021

This is an appeal filed by the appellant- Reliance General Insurance Company Limited (for short Insurance Company) against the judgment and award dated 16.12.2019 passed by the learned Member, Motor Accidents Claims Tribunal, Barpeta, in MAC Case No. 69/2019.

The appellant- Insurance Company is represented by Shri J. Kotoky, the Regional Manager.

The claimant no.1 is the widow, claimant no. 2 is the mother and claimant no. 3 & 4 are the son and daughter of the deceased (minors) who are all present.

The parties present before this Court jointly submit that the matter has been settled in a Pre-Lok Adalat Conciliation held on 09.09.2021 and an amount of Rs.17,00,000/- as full and final settlement has been agreed upon.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the amount of Rs.17,00,000/- being the full and final settlement before the learned MACT, Barpeta within a period of 45 days from today and fixed deposit of Rs.2,00,000/- each are directed to be made in the name of the claimant nos. 3 & 4, the son and daughter of the deceased and the rest of the amount to be released in the following manner:-

Claimant no. 1- Widow of the deceased - Rs.5,00,000/-

Claimant no. 2- Mother of the deceased - Rs.4,00,000/-

Claimant no. 3- Daughter of the deceased - Rs.2,00,000/- and

Claimant no. 4- Son of the deceased - Rs.2,00,000/-

Page No.# 5/5

The said amount would be released to the claimants on being properly identified by the learned counsel for the claimants

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.

Both the Interlocutory Application and the MAC Appeal stand disposed of.

JUDGE

Comparing Assistant