New India Assurance Company ... vs Smti. Renu Newar And 4 Ors
2022 Latest Caselaw 2966 Gua

                                                               Page No.# 1/3

GAHC010051422020




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

                        Case No. : I.A.(Civil)/2320/2022
                                        in
                             MACApp./463/2022

         NEW INDIA ASSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING 87
         MAHATMA GANDHI ROAD
         MUMBAI AND ONE OF THE NORTH EAST REGIONAL OFFICE AT ULUBARI
         G.S. ROAD
         GUWAHATI.


          VERSUS

         SMTI. RENU NEWAR AND 4 ORS
         W/O LATE JANAK NEWAR @ BHIM BAHADUR
         PERMANENT RESIDENT OF VILLAGE KRISHNAPUR
         P.S LALUK
         P.O. DISTRICT LAKHIMPUR (ASSAM)
         PIN 787055.

         2:SRI CHANDAN NEWAR (MINOR SON)
         S/O LATE JANAK NEWAR @ BHIM BAHADUR
          PERMANENT RESIDENT OF VILLAGE KRISHNAPUR
          P.S LALUK
          P.O. DISTRICT LAKHIMPUR (ASSAM)
          PIN 787055.
          3:MISS NIRMALA PRADHAN (MINOR DAUGHTER)
         D/O LATE JANAK NEWAR @ BHIM BAHADUR
          PERMANENT RESIDENT OF VILLAGE KRISHNAPUR
          P.S LALUK
          P.O. DISTRICT LAKHIMPUR (ASSAM)
          PIN 787055.
          4:SMT. UMA MAYA NEWAR (MOTHER)
         W/O LATE BAL BAHADUR NEWAR
          PERMANENT RESIDENT OF VILLAGE KRISHNAPUR
                                                                                  Page No.# 2/3

            P.S LALUK
            P.O. DISTRICT LAKHIMPUR (ASSAM)
            PIN 787055.
            5:SRI DIGANTA RAJKHOWA
            SON OF LATE TANKESWAR RAJKHOWA
            R/O VILL. DEOTOLA
            P.S. NARAYANPUR
            P.O. DEOTOLA
            DIST. LAKHIMPUR(ASSAM)
            PIN 784033. OWNER/DRIVER OF VEHICLE NO. AS-12-G-5525 (WAGON R).
            ------------
            Advocate for : MR. K K BHATRA
            Advocate for : MS. M SARMAH appearing for SMTI. RENU NEWAR AND 4 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

13.08.2022 This is an appeal filed by the appellant- New India Assurance Company Limited (for short Insurance Company) against the judgment and award dated 06.11.2019 passed by the Motor Accidents Claims Tribunal, Kamrup (M) in MAC Case No.1569/2016.

The appellant- Insurance Company is represented by Shri SK Hansi, Regional Manager. Smt. Renu Newar, the claimant is present in person.

The parties have mutually came to a settlement of full and final amount of Rs.12,78,196/- (Rupees Twelve Lakh Seventy Eight Thousand One Hundred and Ninety Six) which includes both the principal and the interest, the said amount is however subject to TDS. The Insurance Company is accordingly directed to deposit the said amount before the Registry within a period of 45 days from today. The 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.

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The present application stands disposed of.

JUDGE

Comparing Assistant