Page No.# 1/2 vs Reliance General Insurance Co. ...
2022 Latest Caselaw 307 Gua

                                                                       Page No.# 1/2

GAHC010017242022




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

                                Case No. : I.A.(Civil)/204/2022

            MANASHI SINGHA AND ANR.
            W/O- LATE KAMAL BABU SINGHA, R/O- VILL.- BAGADAHAR, P.O.
            SINGARI, P.S. SILCHAR, DIST.- CACHAR, ASSAM- 781354.

            2: MANOJ SINGHA
             S/O- LATE KAMAL BABU SINGHA
             R/O- VILL.- BAGADAHAR
             P.O. SINGARI
             P.S. SILCHAR
             DIST.- CACHAR
            ASSAM- 781354

            VERSUS

            RELIANCE GENERAL INSURANCE CO. LTD.
            Address - HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE,
            WALCHAND HIRACHAND MARG, BALLARD ESTATE, MUMBAI- 400001
            AND ONE OF ITS BRANCH OFFICE AT PRAG PLAZA, 5TH FLOOR,
            BHANGAGARH, G.S. ROAD, GUWAHATI- 781005



Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent : MR. A DUTTA




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 31-01-2022 Page No.# 2/2

Heard Mr. M. Talukdar, learned counsel for the applicant and Mr. T. Kalita, learned counsel for the respondent Insurance Company.

The present application has been filed praying for a direction to the Insurance Company to deposit 50% of the awarded amount, in respect of the judgment and award dated 01.12.2020 passed by the learned MACT Silchar in MAC Case No. 770/2015, in the Registry of this court. Mr. Talukdar further submits that the claimant should be given the liberty to withdraw the same from Registry.

Mr. Kalita submits that the Insurance Company has no objection if the prayer of the applicant is allowed.

Considering the submissions made by the learned counsel for both the sides, the Insurance Company is directed to deposit 50% of the awarded amount in the Registry within six weeks.

After deposition of the aforesaid amount, Rs. One lakh each shall be fixed deposited in the names of the two applicants for a period of three years and the applicants shall be at liberty to withdraw the rest of the amount on proper identification.

With the aforesaid direction, the I.A. stands disposed of.

JUDGE

Comparing Assistant