Sri Hara Kt. Das @Hokma Das vs New India Assurance Co. Ltd. And ...
2023 Latest Caselaw 3624 Gua

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GAHC010297312019




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

                                Case No. : MACApp./489/2022

            SRI HARA KT. DAS @HOKMA DAS
            S/O LATE BALU DAS, R/O VILL. AHATGURI, P.S. DHARAMTUL, DIST.
            MORIGAON, ASSAM, PIN 782412



            VERSUS

            NEW INDIA ASSURANCE CO. LTD. AND ANR
            REPRESENTED BY THE REGIONAL MANAGER, GUWAHATI REGIONAL
            OFFICE, NEAR HANUMAN MANDIR, ULUBARI, GUWAHATI 7

            2:RATAN CH. PATAR
             S/O MR. TIKEN CH. PATAR
             R/O VILL. DANDUA BANPARA
             P.O. AND P.S. MORIGAON
             DIST. MORIGAON
            ASSAM
             PIN 78210

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent : MR. R K BHATRA (R1)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

09.09.2023 This is an appeal filed by the appellant-claimant against the judgment and Page No.# 2/2

award dated 24.05.2019 passed by the Motor Accident Claims Tribunal, Morigaon (for short MACT) in MAC (Injury) Case No.1/2016 praying for enhancement of the awarded amount of Rs.2,17,000/-.

Ms. Hena Haflongbar, Assistant Manager of the New India Insurance Company and the claimant-Shri Hara Kt. Das @ Hokma Das along with his learned counsel, Shri M. Talukdar 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.2,50,000/- 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 additional agreed amount of Rs.2,50,000/- being the full and final settlement before the learned MACT, Morigaon within a period of 60 days from today.

The claimant would be at liberty to withdraw the aforesaid total amount of Rs.2,50,000/- on being properly identified by his learned counsel.

The appeal is accordingly disposed of.

JUDGE

Comparing Assistant