Page No.# 1/3 vs Md Hamon Uddin Mazumder And 2 Ors
2022 Latest Caselaw 4419 Gua

                                                                   Page No.# 1/3

GAHC010018062019




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

                          Case No. : MACApp./583/2022

         ABUL HUSSAIN BARBHUIYA AND ANR
         Address - S/O- ABDUL GAFUR, R/O- VILL.- KUNAGRAM, P.O. KANAIBAZAR-
         788724, DIST.- KARIMGANJ, ASSAM.
         Advocate- MR A D CHOUDHURY, MR. P DUTTA,MR. D CHOUDHURY

         2: JULFA BEGAM BARBHUIYA
         W/O ABDUL HUSSAIN BARBHUIYA
          R/O VILL. BHATISANGJURAI
          P.O. KALIBARI BAZAR
          P.S. ALGAPUR
          DIST. HAILAKANDI
         ASSAM
          PIN-78815

         VERSUS

         MD HAMON UDDIN MAZUMDER AND 2 ORS
         Address - W/O- LATE HARINARAYAN MAZUMDAR, R/O- VILL.-
         KARMAKARPARA, P.O. KRISHNAI, DIST.- GOALPARA, ASSAM, PIN- 783126.

         2:SAYED MOIN UDDIN
          S/O LT. ABDUL NOOR
          R/O VILL. UTTAR KANCINPUR PT. II
          P.O PANCHGRAM
          P.S. ALGAPUR
          DIS. HAILAKANDI
         ASSAM
          PIN-788802

         3:THE DIVISIONAL MANAGER
          NATIONAL INSURANCE CO. LTD. SILCHAR DIVISIONAL OFFICE
          CLUB ROAD
          CAPITAL TRAVEL BUILDING
          P.O. AND P.S. SILCHAR
                                                                       Page No.# 2/3

             DIST. CACHAR
             ASSAM
             PIN-78800

Advocate for the Petitioner   : MR M TALUKDAR

Advocate for the Respondent :




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

12.11.2022

This is an appeal filed by the appellants against the Judgment and Order dated 18.08.2018, passed by the learned Member, MACT, Hailakandi, Assam in M.A.C. Case No. 01/2017.

The appellant is represented by Mr. M. Talukdar.

The claimant is present in person.

The parties have mutually come to a settlement of full and final amount of Rs. 4,85,000/- (Rupees Four Lakhs and Eighty-Five Thousand) out of which Rs. 2, 85, 000/- (Rupees Two Lakhs Eighty-Five Thousand) was earlier deposited before the learned Member, MACT, Hailakandi. The Insurance Company is accordingly required to deposit the balance amount of Rs. 2,00,000/- (Rupees Two Lakhs) within a period of 45 days from today before the learned Member, MACT, Hailakandi.

Learned counsel for the claimant has affixed his signature on the petition on behalf of the claimant and the claimant was present through video- conferencing.

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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.

The MAC appeal stands disposed of.

JUDGE

Comparing Assistant