United India Insurance Company ... vs Ram Prashad Mahatu And Anr
2023 Latest Caselaw 3601 Gua

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GAHC010183902023




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

                                   Case No. : MFA/71/2023

            UNITED INDIA INSURANCE COMPANY LIMITED
            A PUBLIC SECTOR UNDERTAKING COMPANY, REGISTERED AND
            INCORPORATED UNDER COMPANIES ACT, 1956, HAVING ITS REGISTERED
            OFFICE AT 24 WHITE ROAD, CHENNAI- 600014 WITH ONE OF ITS
            REGIONAL OFFICE AT CHIBBER HOUSE, 2ND FLLOR, G.S. ROAD,
            ULUBARI- 5, GUWAHATI, REP. BY ITS REGIONAL MANAGER, GUWAHATI,
            ASSAM.



            VERSUS

            RAM PRASHAD MAHATU AND ANR.
            S/O LATE SATYA NARAYAN MAHATU,
            VILL.- SUTIPER, P.O. AND P.S.- JURIA, DIST.- NAGAON, ASSAM, PIN-783121.

            2:SRIDHAR SAHA
             S/O AMRIT SAHA

            VILL.- T. P. ROAD
            P.O.- HAIBARGAON
            P.S.- NAGAON
            DIST.- NAGAON
            ASSAM
            PIN- 783121

Advocate for the Petitioner   : MR. R C PAUL

Advocate for the Respondent :
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                                BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

09.09.2023 This is an appeal filed by the appellant-United India Insurance Company Ltd. (for short Insurance Company) against the judgment and award dated 22.06.2023 passed by the learned Commissioner, Employee's Compensation, Nagaon in NEC Case No.7/2021 whereby an amount of Rs.6,98,054/- as compensation, was directed to be paid by the appellant-Insurance Company to the claimant-respondent. It has been informed that no part of the amount has been deposited till now.

Sri A. Munin Choudhury, Regional Manager of the Insurance Company and the claimant - Ram Prashad Mahatu along with his learned counsel, Shri TK Dey are present today i.e., 09.09.2023 in the National Lok Adalat.

The parties present before this Court jointly submit that the matter has been settled outside the Court and a lump sum amount of Rs. 5,50,000/- as full and final settlement has been agreed upon.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the total amount of Rs. 5,50,000/- being the full and final settlement before the learned Commissioner, Employee's Compensation, Nagaon within a period of 60 days from today.

The claimant would be at liberty to withdraw the aforesaid total amount of Rs. 5,50,000/- on being properly identified by his learned counsel.

The statutory deposit made by the Insurance Company at the time of filing of the appeal, if any, would be refunded to the Insurance Company within the said period of 60 days.

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The MAC appeal accordingly stands disposed of.

JUDGE

Comparing Assistant