Page No.# 1/3 vs Sri Sanjib Boro And 3 Ors
2022 Latest Caselaw 2994 Gua

                                                                 Page No.# 1/3

GAHC010002422015




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

                           Case No. : MACApp./170/2019

         SRI CHANDRA KT. BISWAS and 2 ORS,
         S/O LATE MATILAL BISWAS

         2: SMTI MINATI BISWAS
         W/O SRI CHANDRA KT. BISWAS

         3: DEBASHIS BISWAS

          S/O SRI CHANDRA KT. BISWAS
         ALL ARE R/O AMSOI BAZAR
          P.S. RAHA
          MOUZA SAHARIA
          DIST. NAGAON
         ASSAM PERMANENT ADDRESS VILL. ALISINGHA
          P.S. JAGIROAD
          MOUZA UTTARKHULA
          P.O. SILCHANG
          DIST. MORIGAON
         ASSAM THE APPELLANT NO. 3 BEING MINOR IS REPRESENTED BY HIS
         FATHER THE APPELLANT NO.

         VERSUS

         SRI SANJIB BORO and 3 ORS,
         S/O SRI CHINTA RAM BORO, R/O KARAKUCHI, NEAR HOKEY STADIUM,
         SAWKUCHI, P.S. BASISTHA, GUWAHATI, HOUSE NO. 12, DIST. KAMRUP,
         ASSAM, PIN CODE 781034

         2:PRAHLAD SARKAR
          S/O MANIK SARKAR
         VILL. CHAKUMAKU
          P.O. and P.S. JAGIROAD
          DIST. MORIGAON
         ASSAM
                                                                            Page No.# 2/3

             PIN CODE 782410

            3:THE ORIENTAL INSURANCE CO. LTD.
             REPRESENTED BY THE BRANCH MANAGER
             JAGIROAD BRANCH
             JAGIROAD
             DIST. MORIGAON
            ASSAM
             PIN CODE 782410

            4:THE UNITED INDIA INSURANCE COMPANY LTD.
             REPRESENTED BY THE BRANCH MANAGER
             JAGIROAD BRANCH
             JAGIROAD
             DIST. MORIGAON
            ASSAM
             PIN - 78241

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent : MR. R C PAUL




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

13.08.2022

The case is taken up in the National Lok Adalat. Heard M. Talukdar, the learned counsel for the appellants and Mr. S. Bandopadhyay, the Regional Manager, Oriental Insurance Co. Ltd. The claimant Chandra Kt. Biswas appears in person.

The parties have amicably settled the claim amount awarded by the Member, Motor Accident Claims Tribunal, Morigaon vide the judgment and order dated 16.02.2015 passed in MAC Case No.95/2012.

It has been submitted on behalf of the Insurance Company that an amount of Rs.17,28,972/- has already been deposited in full and final settlement to the award dated 16.02.2015 before the Tribunal and they are agreeable to Page No.# 3/3

further pay an amount of Rs.10,00,000/- as full and final settlement to the claimants. The claimants duly agree to the said settlement.

Under such circumstances, the instant appeal stands disposed of with the direction to the Insurance Company to deposit the amount of Rs.10,00,000/- before the Member, Motor Accident Claims Tribunal, Morigaon within 30 (thirty) days from today. The claimants shall be entitled to withdraw the same by filing appropriate application before the Tribunal.

Send back the LCR.

JUDGE

Comparing Assistant