Shriram General Insurance Co. Ltd vs Smti. Biraja Talukdar And 2 Ors
2022 Latest Caselaw 2972 Gua

                                                                       Page No.# 1/2

GAHC010194102019




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

                                Case No. : MACApp./264/2022

            SHRIRAM GENERAL INSURANCE CO. LTD
            1000-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
            302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RD FLOOR, 21
            JANAPATH, ULUBARI, GUWAHATI- 781007.



            VERSUS

            SMTI. BIRAJA TALUKDAR AND 2 ORS
            W/O- LATE KHAGESWAR TALUKDAR, R/O- VILL.- GAJIA, P.O. GAJIA, P.S.
            BARPETA, DIST.- BARPETA, ASSAM, PIN- 781314.

            2:SHARIFUL ISLAM
             S/O- MD. HASIBAR MALLIK @ HABIBAR MALLIK
             R/O- VILL.- BALARBHITA
            P.O. JARABARI
             P.S. HOWLY
             DIST.- BARPETA
            ASSAM
             PIN- 781314

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : MR. B J TALUKDAR




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

13.08.2022 Page No.# 2/2

This is an appeal filed by the appellant- Shriram General Insurance Company Limited (for short Insurance Company) against the judgment and award dated 10.12.2018 passed by the Motor Accidents Claims Tribunal, Barpeta in MAC Case No.31/2018.

The appellant- Insurance Company is represented by Shri Rajendra Dutta, Assistant Manager. The claimant is represented by Shri K. Sarma. Learned counsel.

The parties present before this Court jointly submit that the matter has been settled outside the Court and an amount of Rs.10,97,132/- (Rupees Ten Lakh Ninety Seven Thousand One Hundred and Thirty Two) 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 said amount of Rs.10,97,132/- (Rupees Ten Lakh Ninety Seven Thousand One Hundred and Thirty Two) being the full and final settlement before the MACT, Barpeta 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 copy of the order dated 10.08.2022 issued by the Assistant Manager, Shriram General Insurance Company Limited is made part of the records.

The MAC Appeal stands disposed of.

JUDGE

Comparing Assistant