Md Amir Hussain vs The Bajaj Allianz General ...
2023 Latest Caselaw 3609 Gua

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GAHC010002012016




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

                                Case No. : MACApp./433/2018

              MD AMIR HUSSAIN
              S/O MD. MERAS HUSSAIN, R/O NAHARANI, P.O. and P.S. DERGAON, DIST.
              GOLAGHAT, ASSAM.



              VERSUS

              THE BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD and 2 ORS
              REPRESENTED BY THE GENERAL MANAGER 2B 2ND FLOOR, CENTRE
              POINT, G.S. ROAD, ULUBARI OPPOSITE BORA SERVICE STATION
              GUWAHATI 781007, KAMRUP M, ASSAM

              2:DILIP DAS

              S/O LT. P DAS
              R/O NEGHERITING
              P.O. and P.S. DERGAON
              DIST. GOLAGHAT
              ASSA

Advocate for the Petitioner   : MR. P SINGH

Advocate for the Respondent : MR. P HAZARIKA (R-1)


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

09.09.2023.

This is an appeal filed by the appellant-claimant against the Page No.# 2/2

judgment and award dated 12.08.2015 passed by the Motor Accident Claims Tribunal, Golaghat (for short MACT) in MACT Case No.132/2008 praying for enhancement of the awarded amount of Rs.48,119/-.

It is submitted that the aforesaid awarded amount along with interest has been received by the claimant-appellant.

Shri Nayan Choudhury, Hub Manager (Appeal & Specialized Claims), Bajaj Allianz General Insurance Co. Ltd. (Insurance Company) and the claimant-Md. Amir Hussain along with his learned counsel, Ms. S Khanikar 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 additional amount of Rs. 1,80,000/- 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 additional agreed amount of Rs.1,80,000/- being the full and final settlement before the MACT, Golaghat 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