Gauhati High Court
New India Assurance Co. Ltd vs Musstt. Rujuma Begum And 2 Ors on 13 August, 2022
Page No.# 1/3
GAHC010179332020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./286/2020
NEW INDIA ASSURANCE CO. LTD
A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
ACT 1956 HAVING ITS REGISTERED OFFICE AT 87, MAHATMA GANDHI
ROAD, FORT MUMBAI 400001 AND ONE OF ITS REGIONAL OFFICE AT G.S.
ROAD, BHANGAGARH, GUWAHATI 781005 AND REPRESENTED BY ITS
CHIEF REGIONAL MANAGER.
VERSUS
MUSSTT. RUJUMA BEGUM and 2 ORS,
W/O MD. FARUG HUSSAIN @ JAMALUDDIN, R/O VILL. KACHARIGAON,
P.S. TEZPUR, DIST. SONITPUR, ASSAM.
Advocate - MR. P P BORTHAKUR,
2:MD. IMANUDDIN
S/O MD. A MTALIB
VILL. KAMARCHUBURI
P.S. TEZPUR
P.O. PITHAKHOWA
SONITPUR
ASSAM.
3:SYED ALTAF HUSSAIN
S/O SYED AMIR HUSSAI
VILL. BESSERIA
P.S. TEZPUR
DIST. SONITPUR
ASSA
Advocate for the Petitioner : MR. R C PAUL
Advocate for the Respondent : MR. P P BORTHAKUR
Page No.# 2/3
Linked Case : I.A.(Civil)/2129/2020
NEW INDIA ASSURANCE CO. LTD.
A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
ACT 1956 HAVING ITS REGISTERED OFFICE AT 87
MAHATMA GANDHI ROAD
FORT MUMBAI 400001 AND ONE OF ITS REGIONAL OFFICE AT G.S. ROAD
BHANGAGARH
GUWAHATI 781005 AND REPRESENTED BY ITS CHIEF REGIONAL
MANAGER.
VERSUS
MUSSTT. RUJUMA BEGUM and 2 ORS
W/O MD. FARUG HUSSAIN @ JAMALUDDIN
R/O VILL. KACHARIGAON
P.S. TEZPUR
DIST. SONITPUR
ASSAM.
Advocate - MR. P P BORTHAKUR
2:MD. IMANUDDIN
S/O MD. A MTALIB
VILL. KAMARCHUBURI
P.S. TEZPUR
P.O. PITHAKHOWA
SONITPUR
ASSAM.
3:SYED ALTAF HUSSAIN
S/O SYED AMIR HUSSAI
VILL. BESSERIA
P.S. TEZPUR
DIST. SONITPUR
ASSA.
------------
Advocate for : MR. R C PAUL
Advocate for : appearing for MUSSTT. RUJUMA BEGUM and 2 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
Page No.# 3/3
(for short Insurance Company) against the judgment and award dated 17.07.2014
passed by the learned Member, MACT, Sonitpur, Tezpur in M.A.C. Case No. 450/2008.
The appellant-Insurance Company is represented by Shri SK Hansi, Regional
Manager
The claimants are represented by Ms. A. Hussain, the learned counsel.
The parties present before this Court jointly submit that the matter has been
settled outside the Court and an amount of Rs.2,80,000/- (Rupees Two Lakh Eighty
Thousand) as full and final settlement has been agreed. It is submitted that during the
pendency of this appeal, an amount of Rs.1,00,000/- (Rupees One Lakh) has already
been paid.
In view of the above, the appeal stands closed with a direction that the
Insurance Company shall now deposit the balance amount of Rs.1,80,000/- (Rupees
One Lakh Eighty Thousand), being the full and final settlement before the Registry of
this Court within a period of 45 days from today. The balance amount would be
released to the claimants on being properly identified by the learned counsel for the
claimants.
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.
The MAC Appeal stands disposed of.
JUDGE
Comparing Assistant
