Smt Chhayarani Mazumdar vs The General Manager Bajaj General ...
2022 Latest Caselaw 2978 Gua

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GAHC010233732017




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

                                Case No. : MACApp./109/2017

            SMT CHHAYARANI MAZUMDAR
            W/O LATE SADHAN MAZUMDAR, TAPAN NAGAR, WARD NO. 6,
            GOLAGHAT WON, P.O. GOLAGHAT, DIST. GOLAGHAT, ASSAM.



            VERSUS

            THE GENERAL MANAGER BAJAJ GENERAL INSURANCE CO. LTD and 2
            ORS
            BAJAJ ALLIANCE GENERAL INSURANCE CO. LTD. B. BAROOAH ROAD,
            ULUBARI, GUWAHATI-7, DIST. KAMRUP M, ASSAM.

            2:NARESH GURUNG

             S/O K.L. GURUNG
             SURY SEN COLONY
             MALLAGURI
             PRADHAN NAGAR
             SILIGURI
             DIST. DARJILING 734003

            3:MD. AZIZUL HUSSAIN

             S/O MD. KHURSID
             OF RATANLAL BASTY
             SILIGURI
             DIST. DARJILING
             PIN 73400

Advocate for the Petitioner   : MS.P BARUAH

Advocate for the Respondent : MR. R GOSWAMI (R1)
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                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

13.08.2022 This is an appeal filed by the claimant against the judgment and award dated 05.11.2016 passed by the Motor Accidents Claims Tribunal, Golaghat in MAC Case No.160/2011 praying for enhancement of the award of Rs.50,000/-, as compensation.

The Bajaj Alliance General Insurance Company Limited (for short Insurance Company) is represented by Shri Nayan Choudhury, Senior Executive Officer. Smt. Chhayarani Mazumdar, the claimant is present in person.

The parties present before this Court jointly submit that the matter has been settled outside the Court and an additional amount of Rs.2,00,000/- (Rupees Two Lakh) as full and final settlement has been agreed upon over and above the awarded amount of Rs.50,000/- (Rupees Fifty Thousand).

In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the additional amount of Rs.2,00,000/-, (Rupees Two Lakh) 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 claimant on being properly identified by the learned counsel for the claimant.

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

The MAC Appeal stands disposed of.

JUDGE

Comparing Assistant