The Icici Lombard General ... vs Smti Surabala Nath
2022 Latest Caselaw 4413 Gua

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GAHC010002792015




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

                         Case No. : MACApp./42/2018

         THE ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED AND HEAD OFFICE AT ICICI BANK TOWERS,
         BANDRA KURLA COMPLEX , MUMBAI 400051 AND ONE OF THE
         REGIONAL OFFICE AT APEEJAY HOUSE, PARK STREET,KOLKATTA 7000016
         AND ONE OF THE BRANCH OFFICE AT GS ROAD , RUKMINIGAON
         GUWAHATI



         VERSUS

         SMTI SURABALA NATH
         PO AND PS SORBHOG
         BARPETA

         2:BULBULI NATH
         VILLAGE BARHARID
         PO AND PS SORBHOG
         BARPETA

         3:BABUL NATH
         VILLAGE BARHARID
         PO AND PS SORBHOG
         BARPETA

         4:HARADHAN SAHA
          R/O OF SUKANTA PALLY
         WARD NO 2
          PO AND PS BARPETA ROAD

         5:SURYA KANTA PAUL
          R/O SIMLALAGURI
         PS BARPETA ROAD
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             6:PUNJ LOYED LIMITED
              BAREGAON
             PO AND PS SORBHOG

             7:BILAL HUSSAIN
             VILLAGE CHENGLIA
             PO AND PS SORBHO

Advocate for the Petitioner   : MR A J SAIKIA

Advocate for the Respondent : MR A K ROY




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

12.11.2022

This is an appeal filed by the appellant against the Judgment and Award dated 01.06.2015, passed by the learned Member, MACT No. 2, Kamrup, Guwahati in M.A.C. Case No. 432/2012.

The appellant is represented by Mr. K. Bora.

The claimant is present in person.

The parties have mutually came to a settlement of full and final amount of Rs. 7,10,000/- (Rupees Seven Lakhs and Ten Thousand) out of which Rs. 3,60,000/- (Rupees Three Lakhs and Sixty Thousand) was earlier deposited before the Registry of this Court. The Insurance Company is accordingly required to deposit the balance amount of Rs. 3, 50,000/- (Rupees Three Lakhs and Fifty Thousand) within a period of 45 days from today before the Registry of this Court.

The said amount would be released to the claimant on being properly Page No.# 3/3

identified by the learned counsel for the claimant.

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