The Icici Lombard General ... vs Smti Surabala Nath
2022 Latest Caselaw 4418 Gua

                                                               Page No.# 1/3

GAHC010002802015




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

                        Case No. : MACApp./43/2018

         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 APPEJAY HOUSE, PARK STREET, KOLKATTA 700016 AND ONE
         OF THE BRANCH OFFICES AT G S ROAD, RUKHMINIGAON GUWAHATI



         VERSUS

         SMTI SURABALA NATH
         VILLAGE BARHARID
         PO AND PS SORBHOG

         2:BULBULI NATH
         VILLAGE BARHARID
         PO AND PS SORBHOG

         3:BABUL NATH
         VILLAGE BARHARID
         PO AND PS SORBHOG

         4:HARADHAN NATH
          R/O SUKANTA PALLY
         WARD NO II
         PO AND PS BARPETA ROAD

         5:SURYA KANTA PAUL
          R/O SIMLALAGURI
         PS BARPETA ROAD

         6:PUNJ LOYED LIMITED
         VILLAGE BAREGAON
         PO AND PS BARPETA ROAD
                                                                      Page No.# 2/3


             7:BILAL HUSSIAN
             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. 436/2012.

The appellant is represented by Mr. K. Bora.

The claimant is present in person.

The parties have mutually come to a settlement of full and final amount of Rs. 9,17,500/- (Rupees Nine Lakhs Seventeen Thousand and Five Hundred) out of which Rs. 3,57,500/- (Rupees Three Lakhs and Fifty-Seven Thousand and Five Hundred) was earlier deposited before the Registry of this Court. The Insurance Company is accordingly required to deposit the balance amount of Rs. 5, 60,000/- (Rupees Five Lakhs and Sixty 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 identified by the learned counsel for the claimant.

The statutory deposit of Rs. 25,000/- made by the Insurance Company at Page No.# 3/3

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