The Reliance General Insurance Co ... vs Smti Mira Das And 2 Ors
2022 Latest Caselaw 4423 Gua

                                                                       Page No.# 1/2

GAHC010194332016




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

                                Case No. : MACApp./198/2016

            THE RELIANCE GENERAL INSURANCE CO LTD
            HAVING ITS REGISTERED OFFICE and HEAD OFFICE AT RECTIFIER HOUSE
            570, NIGAM CROSS ROAD RD, WADALA, MUMBAI 400031 AND ITS
            BRANCH OFFICE AT ANIL PLAZA, ABC, G.S. ROAD, GUWAHATI 781005
            REPRESENTED BY THE MANAGER, GUWAHATI OFFICE, ANIL PLAZA, G.S.
            ROAD, GUWAHATI 781005


            VERSUS

            SMTI MIRA DAS and 2 ORS
            W/O LATE BHIBI DAS, R/O VILL. KAKERIA, P.S. KAMALPUR , DIST.
            KAMRUP ASSAM



Advocate for the Petitioner   : MR.I ALAM

Advocate for the Respondent : MR.D K KALITA




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

12.11.2022

This is an appeal filed by the appellant- The Reliance General Insurance Company Limited (for short Insurance Company) against the judgment and award dated 10.11.2014 corrected vide order dated 30.01.2015 passed by the learned Page No.# 2/2

Additional and District Judge (FTC) No. 3, Kamrup in MAC Case No. 1834/2010.

The appellant-Insurance Company is represented by Ms. Runjun Boruah, Support Officer Legal Claim and Shri Sheezan Aziz Choudhury, Associate Legal Claim Manager.

The claimant Ms. Mira Das is present along with her Counsel Shri D.K. Kalita.

The parties present before this Court jointly submit that the matter has been settled outside the Court by paying an additional amount of Rs.3,00,000/- (Rupees Three Lakhs) as full and final settlement over and above the awarded amount.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the additional amount of Rs.3,00,000/- (Rupees Three Lakhs) being the full and final settlement before the Registry of this Court within a period of 45 days from today. 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 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