United India Insurance Co. Ltd vs Smti Bhanu Neog And 2 Ors
2021 Latest Caselaw 2186 Gua

                                                                      Page No. 1/2

GAHC010081172017




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

                                Case No. : MACApp./783/2018

            UNITED INDIA INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI 800014
            AND REGIONAL OFFICE AT GUWAHATI-5, REPRESENTED BY THE
            REGIONAL MANAGER

            VERSUS

            SMTI BHANU NEOG and 2 ORS
            W/O SRI BHOLA NATH NEOG, VILL. NO. 3 TEKJURI KONCH PATHAR, P.O.
            BISHNUPUR, P.S. DHEMAJI, PIN 787057, DIST. DHEMAJI, ASSAM, T/A
            PATORKUCHI, GUWAHATI.

            2:MANJU BORGOHAIN
             S/O KULADHAR BORGOHAIN
            VILL. BHEHPARA
             P.S. DHEMAJI
             PIN 787057
             DIST. DHEMAJI
            ASSAM OWNER OF THE VEHICLE NO. AS-22/C-22761 and AS-22/C-2762
            TRACTOR and TRAILER

            3:BISWAJIT GOGOI
             S/O SRI KHAHUA GOGOI
            VILL. KHUBALIA
             P.S. and DIST. DHEMAJI
            ASSAM
             PIN 787057 OWNER OF THE VEHICL

Advocate for the Petitioner   : MS. S DUTTA

Advocate for the Respondent : MR. D NATH
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                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                     ORDER

Date : 11.09.2021

The matter is listed before the Lok-Adalat.

The parties have agreed to settle the case at an amount of Rs. 12,00,000/- as full and final settlement amount. Out of the total settled amount, the amount of Rs. 6,63,000/- has already been deposited by the Insurance Company and the remaining amount of Rs. 5,37,000/- will be deposited in the Registry within a period of 1 (one) month from the date of receipt of a copy of this order. The statutory deposit of Rs. 25,000/- shall be adjusted accordingly.

Upon such deposit, the amount will be released in favour of the claimant(s) upon due identification. The insurer will, however, be at a liberty to initiate appropriate proceeding for recovery the amount in terms of the judgment dated 30.09.2016 passed by the learned Claims Tribunal i.e. the Additional Disrtict Judge No. 2, Kamrup (M), Guwahati.

JUDGE

Comparing Assistant