Page No.# 1/2 vs Sri Ratan Rajak And Anr
2022 Latest Caselaw 3004 Gua

                                                                            Page No.# 1/2

GAHC010002402015




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

                                Case No. : MACApp./150/2018

            RUMINI KHATUN AND ANR
            R/O VILL. BHOGDAHAR, P.O. AND DIST. DHUBRI (ASSAM)

            2: ROHILA BEWA
             R/O VILL. BHOGDAHAR
             P.O. AND DIST. DHUBRI
            ASSAM

            VERSUS

            SRI RATAN RAJAK and ANR
            WARD NO. 6, DHUBRI TOWN, P.O. AND DIST. DHUBRI, ASSAM, POIN 783301

            2:THE NEW INDIA ASSURANCE CO. LTD.
             BONGAIGAON DIVISIONAL OFFICE KAKOTI BHAWAN
             MAIN ROAD
             P.O. AND DIST. BONGAIGAON
            ASSAM
             PIN 78338

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent : MR. A DUTTA




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

13.08.2022 This is an appeal filed by the claimants against the judgment and award dated 08.05.2015 passed by the Motor Accidents Claims Tribunal, Dhubri in MAC Case No.333/2011 Page No.# 2/2

praying for enhancement of the award as compensation, for the death in a motor vehicular accident.

The New India Assurance Company Limited (for short Insurance Company) is represented by Shri SK Hansi, Regional Manager. The claimants are represented by Shri AR Agarwala, the learned counsel.

The parties present before this Court jointly submit that the matter has been settled outside the Court by paying an additional amount of Rs.6,50,000/- (Rupees Six Lakh Fifty Thousand) as full and final settlement has been agreed upon over and above the awarded amount.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the additional amount of Rs.6,50,000/- (Rupees Six Lakh Fifty Thousand) 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. 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