The Reliance General Insurance ... vs Sri Bidyut Medhi And 4 Ors
2022 Latest Caselaw 2982 Gua

                                                                     Page No.# 1/5

GAHC010036602017




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

                           Case No. : MACApp./419/2017

         THE RELIANCE GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
         CORPORATE OFFICE AT 570 RECTIFIER HOUSE, NAGAUM CROSS, NEXT
         TO ROYAL INDUSTRIAL ESTATE, WADALA W, MUMBAI 400031 AND ONE
         OF THE BRANCH OFFICES AT ANIL PLAZA, 5TH FLOOR G.S. ROAD,
         BHANGAGARH, GUWAHATI 781005



         VERSUS

         SRI BIDYUT MEDHI and 4 ORS.
         S/O SRI LOHIT MEDHI, R/O VILL. FATASHIL AMBARI, JONAKI PATH, P.O.
         and P.S. FATASHIL AMBARI, DIST. KAMRUP, ASSAM, PIN 781025

         2:MD. ASGAR ALI

          S/O LATE JAN MOHAMMAD
          R/O VILL. TITAGARH
          PURANI BAZAR
          P.S. TITAGARH
          DIST. NORTH 24 PARGANAS
          WEST BENGAL
          PIN 700119

         3:THE UNITED INDIA INSURANCE CO. LTD.

          REGIONAL OFFICE
          CHIBBER HOUSE G.S. ROAD
          CHRISTIANBASTI
          GUWAHATI 781005

         4:MD. ABDUL BAREK
                                                                              Page No.# 2/5


             S/O MD. TAFAJUL HAQUE
             VILL. BHUKTABARI
             P.O. BHADRA
             P.S. SIPAJHAR
             DIST. DARRANG
             ASSAM 784145

            5:THANESWAR DAS

             S/O SRI B.D. DAS
             VILL. SANTIPUR
             P.S. BHARALUMUKH
             GUWAHATI CITY
             DIST. KAMRUP M
             ASSAM 78100

Advocate for the Petitioner   : MR. U K DUTTA

Advocate for the Respondent : MR. M DUTTA (R3)




             Linked Case :

            SRI BIDYUT MEDHI



             VERSUS

            RELIANCE GEN. INS. CO. LTD. AND 4 ORS



            ------------
            Advocate for :
            Advocate for : appearing for RELIANCE GEN. INS. CO. LTD. AND 4 ORS



             Linked Case : I.A.(Civil)/4018/2019

            SRI BIDYUT MEDHI
            R/O- JONAKI PATH
                                                 Page No.# 3/5

FATASHIL AMBARI
P.S. FATASHIL AMBARI
DIST.- KAMRUP(M)
ASSAM.


VERSUS

RELIANCE GEN. INS. CO. LTD. AND 4 ORS
HAVING ITS REGD. OFFICE AT 570
NAIGUM CROSS ROAD
WADALA (W)
MUMBAI- 400031 AND BRANCH OFFICE AT 5TH FLOOR
ANIL PLAZA
G.S. ROAD
GHY-781005.

2:MD. ASGAR ALI
S/O LATE JAN MOHAMMAD
 R/O VILL. TITAGARH
 PURANI BAZAR
 P.S. TITAGARH
 DIST. NORTH 24 PARGANAS
WEST BENGAL
 PIN 700119
 3:THE UNITED INDIA INSURANCE CO. LTD.

REGIONAL OFFICE
CHIBBER HOUSE G.S. ROAD
CHRISTIANBASTI
GUWAHATI 781005
4:MD. ABDUL BAREK

S/O MD. TAFAJUL HAQUE
VILL. BHUKTABARI
P.O. BHADRA
P.S. SIPAJHAR
DIST. DARRANG
ASSAM 784145
5:THANESWAR DAS

S/O SRI B.D. DAS
VILL. SANTIPUR
P.S. BHARALUMUKH
GUWAHATI CITY
DIST. KAMRUP M
ASSAM 781009
------------
                                                                              Page No.# 4/5

           Advocate for : MR D MONDAL
           Advocate for : MR. A MALIK (r-4) appearing for RELIANCE GEN. INS. CO. LTD.
           AND 4 ORS



                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

13.08.2022 This is an appeal filed by the appellant- Reliance General Insurance Company Limited (for short Insurance Company) against the judgment and award dated 21.03.2017 passed by the learned Member, Motor Accidents Claims Tribunal No. 3, Kamrup, Guwahati, Assam in MAC Case No. 706/2010.

The appellant- Insurance Company is represented by Shri Ravi Sharma, Associate Legal Claims Manager.

The claimant is represented by Shri D. Mondol, the learned counsel.

The awarded amount was Rs. 9,24,479/- (Rupees Nine Lakh Twenty Four Thousand Four Hundred Seventy Nine) which was equally divided between two Insurance Companies namely the present appellant and the United India Insurance Company Ltd. It has been informed that the liability of the United India Insurance Company Ltd. has been discharged by paying the amount. With regard to the present appeal, parties have come to a full and final settlement of Rs. 6,10,000/- (Rupees Six Lakh Ten Thousand) which should include interest.

Accordingly, the appellant- Insurance Company is directed to deposit the aforesaid amount of Rs. 6,10,000/- (Rupees Six Lakh Ten Thousand) before the Registry of this Court within 45 days.

The said amount would be released to the claimant on being properly identified by the learned counsel for the claimant.

Page No.# 5/5

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.

Both the Interlocutory Application and the MAC Appeal stand disposed of.

JUDGE

Comparing Assistant