Case No. : Macapp./673/2017 vs The Divisional Manager Bajaj ...
2023 Latest Caselaw 3604 Gua

                                                                  Page No.# 1/2

GAHC010269012017




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

                         Case No. : MACApp./673/2017
         NOOR JAMAL ALI SK
         S/O HAKIM ALI @ PUSTAK ALI

          VERSUS

         THE DIVISIONAL MANAGER BAJAJ ALLIANZ GENERAL INSURANCE CO.
         LTD and 2 ORS
         BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
         G.S. ROAD ULUBARI OPPOSITE BORA SERVICE GUWAHATI 7

         2:THE DIVISIONAL MANAGER BAJAJ ALLIANZ GENERAL INSURANCE CO.
         LTD
         G.S. ROAD
          ULUBARI
         OPP. BORA SERVICE
         (INSURER CAR NO AS-01-AR-2878)
          3:MINU BHATTACHARJYA
         W/O SRI RANJIT KR. BHATTACHARJYA
         R/O LICHUBARI NEAR GANESH MANDIR HIGH SCHOOL HOUSE NO 49
         KHANAPARA PS DISPUR
         (OWNER CAR NO AS-01-AR-2878)
          4:RANJIT KR. BHATACHARJYA
         S/O- LATE GAGANNATH BHATTACHARJYA
         R/O.- LICHUBARI
          NEAR GANESH MANDIR HIGH SCHOOL
          HOUSE NO. 49
          KHANAPARA
          P.S. DISPUR
         (DRIVER CAR NO AS-01-AR-2878
          ------------
          Advocate for : MS. J H CHOUDHURY
         Advocate for : appearing for THE DIVISIONAL MANAGER BAJAJ ALLIANZ
         GENERAL INSURANCE CO. LTD and 2 ORS
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                      ORDER

09.09.2023 The claim petition was dismissed on contest against which the present appeal has been preferred by the appellant-claimant against the judgment and award dated 24.07.2017 passed by the Motor Accident Claims Tribunal No. 2, Kamrup (M) (for short MACT) in MAC Case No.194/2013 praying for an Award of Rs.5,80,000/-.

Shri Nayan Choudhury, Hub Manager (Appeal & Specialized Claims), Bajaj Allianz General Insurance Co. Ltd. (Insurance Company) and the claimant- Noor Jamal Ali Sk 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 an amount of Rs.3,20,000/- 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 agreed amount of Rs.3,20,000/- being the full and final settlement before the Registry of this Court within a period of 60 days from today.

The claimant would be at liberty to withdraw the amount on being properly identified by his learned counsel.

The appeal is accordingly disposed of.

JUDGE

Comparing Assistant