National Insurance Company ... vs Smt Chaya Rani Paul And 3 Ors
2022 Latest Caselaw 4430 Gua

                                                                   Page No.# 1/2

GAHC010115202018




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

                                Case No. : MACApp./658/2018

            NATIONAL INSURANCE COMPANY LIMITED
            HAVING ITS REGD. OFFICE AT KOLKATA AND ONE OF THE REGIONAL
            OFFICES AT G.S. ROAD, GUWAHATI.



            VERSUS

            SMT CHAYA RANI PAUL AND 3 ORS
            W/O LATE JYOTIRMOY PAUL, VILL. LAKHIPUR, P.O KALAIN,
            P.S.KATIGORAH, DIST. CACHAR, ASSAM.

            2:MISS LIPIKA PAUL
             D/O LATE JYOTIRMOY PAUL
            VILL. LAKHIPUR
             P.O KALAIN
             P.S. KATIGORAH
             DIST. CACHAR
            ASSAM

Advocate for the Petitioner   : MR S S SHARMA

Advocate for the Respondent :
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                                     BEFORE

             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

12.11.2022

This is an appeal filed by the appellant National Insurance Company Limited against the Judgment and Award dated 27.10.2017 passed by the learned Member, MACT, Cachar, Silchar in M.A.C. Case No. 210/2012.

The appellant is represented by Mrs. L. Sharma.

The claimant is present in person.

The parties have mutually come to a settlement of full and final amount of Rs. 18,00,000/- (Rupees Eighteen Lakhs) out of which Rs. 7, 76,000/- (Rupees Seven Lakhs Seventy-Six Thousand) was already paid. The Insurance Company is accordingly required to deposit the balance amount of Rs. 10, 24,000/- (Rupees Ten Lakhs and Twenty-Four Thousand) within a period of 45 days from today before the learned Member, MACT, Cachar, Silchar.

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