Shriram General Insurance Co. Ltd vs Musstt. Rashida Begum Laskar And ...
2022 Latest Caselaw 4402 Gua

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GAHC010050102022




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

                                  Case No. : MFA/57/2022

            SHRIRAM GENERAL INSURANCE CO. LTD.
            0500-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
            302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RD FLOOR, 21
            JANAPATH, ULUBARI, GHY-780507



            VERSUS

            MUSSTT. RASHIDA BEGUM LASKAR AND ANR.
            W/O- MD. MISBA UDDIN LASKAR, R/O VILL- RAMNAGAR PT-VI, PO-
            TARAPUR, SILCHAR-3, PS- SILCHAR, DIST- CACHAR, ASSAM, PIN- 788001

            2:MD. ABDUL WAHID LASKAR
             S/O- MD. ABDUL JALIL LASKAR
             R/O VILL- RAMNAGAR PT-V
             PO- TARAPUR
             PS- SILCHAR
             DIST- CACHAR
            ASSAM
             PIN- 78800

Advocate for the Petitioner   : MS. P BORTHAKUR

Advocate for the Respondent : H. BHARALI (R-2)
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                                      BEFORE

             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

12.11.2022

This is an appeal filed by the appellant Shriram General Insurance Co. Ltd. against the Judgment and Order dated 24.01.2022 passed by the learned Commissioner, for Employee's Compensation, Cachar in E.C. Case No. 28/2017.

The appellant is represented by Mr. R. Goswami.

The claimant is present in person.

The parties have mutually come to a settlement of full and final amount of Rs. 16, 00,000/- (Rupees Sixteen Lakhs) out of which Rs. 8,72,699/- (Rupees Eight Lakhs Seventy-Two Thousand Six Hundred and Ninety-Nine)was earlier deposited before the Registry of this Court. The balance amount of Rs. 7,27,301/- (Rupees Seven Lakhs Twenty-Seven Thousand and Three Hundred One) which is paid today will be deposited by the Registry.

Seen the Authorization Letter authorizing Mr. Raju Goswami to sign joint compromise petition on behalf of the Shriram General Insurance Co. Ltd. vide dated 25.04.2022 deposited in the Registry vide Cheque No. 051308, Axis Bank.

The Authorization Letter will form a part of this order.

The authorize Panel Advocate Mr. Raju Goswami, vide Cheque No. 051308 Axis Bank, dated 25.04.2022 has deposited with the Registry.

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

A memo of settlement is made a part of the record.

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The MAC appeal stands disposed of.

JUDGE

Comparing Assistant