Sona Bhanu vs The Regional Manager
2021 Latest Caselaw 2179 Gua

                                                                   Page No.# 1/2

GAHC010185102019




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

                                Case No. : MACApp./548/2019

            SONA BHANU
            W/O SAMSUL HOQUE ,PRESENTLY RESIDING AT BORPAHAR P.O. AND DIS.
            GOALPARA, PERMANENT ADDRESS-CHALANTAPARA P.S. JOGIGHOPA,
            DIST. BONGAIGAON, ASSAM



            VERSUS

            THE REGIONAL MANAGER, ORIENTAL INSURANCE CO. LTD. AND 2 ORS
            ORIENTAL INSURANCE CO. LTD. REGIONAL OFFICE, GUWAHATI, G.S.
            ROAD, ULUBARI, P.O. GUWAHATI-781007, DIST. KAMRUP (M), ASSAM

            2:ABDUL KADER MAJUMDAR
             S/O LT. ROSTOM ALI
            VILL. KABAITARI
             P.O. JOGIGHOPA
             DIST. BONGAIGAON
            ASSAM

            3:ABDUL MANNAF
             S/O MAZAM ALI
            VILL. KABAITTARI
             PART IV
             P.O. JOGIGHOPA
             DIST. BONGAIGAON
            ASSA

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent : MS. R D MOZUMDAR
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                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

11.09.2021 This is an appeal filed by the appellant-Sona Bhanu against the judgment and award dated 30.01.2019 passed by the Motor Accidents Claims Tribunal, Goalpara in MAC Case No.120/2015.

The Oriental Insurance Company Limited (for short Insurance Company is represented by Shri E.R. Shah, the Regional Manager. Shri Sona Bhanu, the appellant is present in person.

The parties present before this Court jointly submit that the matter has been settled outside the Court and an amount of Rs.6,90,000/- as full and final settlement has been agreed.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the amount of Rs.6,90,000/-, 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 appellant on being properly identified by the learned counsel for the appellant.

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 MAC stands disposed of.

JUDGE

Comparing Assistant