Kali Ranjan Dutta vs Md. Moinul Islam And 2 Ors
2022 Latest Caselaw 2975 Gua

                                                                     Page No.# 1/2

GAHC010125902017




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

                                Case No. : MACApp./157/2017

            KALI RANJAN DUTTA
            S/O LATE DINO RAM DUTTA, VILL. TATIRGUL, P.O. BHAIRABNAGAR, P.S.
            RAMKRISHNANAGAR, DIST. KARIMGANJ, ASSAM, PRESENTLY RESIDING
            AT SONAI ROAD, P.O. and P.S. SILCHAR, DIST. CACHAR, ASSAM.

            VERSUS

            MD. MOINUL ISLAM and 2 ORS,
            S/O MD. ABDUL SATTAR, VILL. GARNARIA, RAMKRISHNANAGAR, DIST.
            KARIMGANJ, ASSAM, PIN CODE 78156

            2:MD. NIZAM UDDIN

             S/O MD. ABDUL GANI
             VILL. NABIN GRAM
             P.S. RAMKRISHNANAGAR
             DIST. KARIMGANJ
             ASSAM
             PIN 788166

            3:RELIANCE GENERAL INSURANCE CO. LTD.

             REPRESENTED BY ITS MANAGER
             ANIL PLAZA
             5TH FLOOR
             G.S. ROAD
             BHANGAGARH
             GUWAHATI-

Advocate for the Petitioner   : MS.D KALITA

Advocate for the Respondent : MR. R GOSWAMI (R-3)
                                                                                Page No.# 2/2


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

13.08.2022 This is an appeal filed by the claimant against the judgment and order dated 11.05.2016 passed by the learned Motor Accidents Claims Tribunal, Cachar at Silchar, (hereinafter referred to as "Tribunal"), in MAC Case No. 748/2011.

The Reliance General Insurance Company Limited (for short Insurance Company) is represented by Shri Ravi Sharma, Associate Legal Claims Manager.

The claimant is represented by Shri M. Talukdar, the learned counsel.

The parties present before this Court jointly submit that the awarded amount of Rs. 67,707/- (Rupees Sixty Seven Thousand Seven Hundred Seven) has already been paid and received by the claimant. The parties have reached an out of Court settlement for additional amount of Rs. 1,50,000/- (Rupees One Lakh Fifty Thousand) which is a full and final settlement to be paid by the Insurance Company.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the additional amount of Rs.1,50,000/- (Rupees One Lakh Fifty Thousand) being the full and final settlement before the learned MACT, Cachar at Silchar 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. In this regard, the application filed by the claimant is made part of the records.

A memo of settlement is made a part of the record.

The MAC Appeal stands disposed of.

JUDGE

Comparing Assistant