Md. Abbash Ali vs The National Insurance Company ...
2022 Latest Caselaw 4429 Gua

                                                                          Page No.# 1/2

GAHC010185632020




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

                                Case No. : MACApp./297/2020

            MD. ABBASH ALI
            S/O MATIAR RAHMAN, R/O VILL. BARSUHA, P.S. BARPETA, P.O.
            BHUGERPAR, DIST. BARPETA, ASSAM, PIN 781302



            VERSUS

            THE NATIONAL INSURANCE COMPANY LTD. AND 2 ORS.
            REPRESENTED BY REGIONAL MANAGER, REGIONAL OFFICE
            BHANGAGARH, GUWAHATI 5, (INSURER OF THE SAID VEHICLE) P/NO
            200501/31/12/6300007441 VALID UP TO 10-03-2014

            2:MR. AMIYA DEY
             S/O LATE AMRESH DEY
             KALAPAHAR
             NEAR SAW MILL
             GUWAHATI
             DIST. KAMRUP (ASSAM) (THE OWNER OF THE OFFENDING VEHICLE NO.
            AS-01-DC-6739)
             PIN 781032

            3:CHANDI BORO
             S/O DOSHO BORO
             R/O RUPNAGAR
             GANESH MANDIR PATH
            W. NO. 23
             PALTAN BAZAR
             P.S. BHANGAGARH
             DIST. KAMRUP (ASSAM)
             PIN 781123 (DRIVER OF THE ABOVE SAID VEHICLE ) D/L NO. AS-
            0119950054244 VALID TO 13/9/201

Advocate for the Petitioner   : MR J MOLLAH
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Advocate for the Respondent : MR. A DUTTA




                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                ORDER

12.11.2022

This is an appeal filed by the appellant against the Judgment dated 23.12.2019 passed by the learned Additional District Judge (FTC) No. 3, Kamrup (M), Guwahati in M.A.C. Case No. 1934/2013.

The appellant is represented by Mr. J. Mollah.

The claimant is present in person.

The parties have mutually come to a settlement of full and final amount of Rs. 7,89,792/- (Rupees Seven Lakhs Eighty-Nine Thousand Seven Hundred and Ninety-Two) out of which Rs. 89,792/- (Rupees Eighty-Nine Thousand Seven Hundred and Ninety-Two) was already paid. The Insurance Company is accordingly required to deposit the balance amount of Rs. 7,00,000/- (Rupees Seven Lakh) 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.

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

The MAC appeal stands disposed of.

JUDGE

Comparing Assistant