Geeta Boro vs Royal Sundaram General Insurance Co. ...
2024 Latest Caselaw 6385 Gua

Gauhati High Court

Geeta Boro vs Royal Sundaram General Insurance Co. ... on 30 August, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                 Page No.# 1/3

GAHC010061622019




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

                         Case No. : WP(C)/1964/2019

         GEETA BORO
         W/O. LATE RAM CHARAN MEDHI, R/O. VILL.- SAHPUR, P.O. NANKAR
         BHAIRA, DIST.- NALBARI, PIN- 781369, ASSAM.



         VERSUS

         ROYAL SUNDARAM GENERAL INSURANCE CO. LTD. AND 2 ORS.
         NO. 21, PATULLOS ROAD, CHENNAI-600002

         2:THE INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY OF
         INDIA (IRDAI)
          3RD FLOOR
          PARISRAMA BHAVAN
          BASHEER BAGH
          HYDERABAD
          TELENGANA
          PIN- 500004.

         3:ROYAL SUNDARAM GENERAL INSURANCE CO. LIMITED
          3C
          DIHANG ARCADE
          3RD FLOOR
         ABC BUS STOP
          G.S. ROAD
          GUWAHATI
          PIN- 781005
         ASSAM
                                                                         Page No.# 2/3

Advocate for the petitioner(s): Mr. A Lal


Advocate for the respondent(s): Mr. S Dutta, Senior Advocate
                                 Mr. H Buragohain


                                   BEFORE
                HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                     ORDER

30.08.2024

Mr. A Lal, the learned counsel appearing on behalf of the petitioner submits that in view of the fact that 50% of the awarded amount had been paid in terms with the judgment dated 02.11.2018 passed in MAC Case No.766/2015 by the learned Member Motor Accident Claims Tribunal No.3, Kamrup(M) Guwahati and the remaining amount has not been paid on account of a stay being granted by this Court he would not like to press the instant writ petition.

2. The learned counsel for the petitioner, however, submits that in the circumstance, a need arises at a later stage after the judgment passed by this Court, he may again be permitted to approach the appropriate authorities.

3. Taking into account the above, the instant writ petition stands closed on withdrawal. Liberty is granted to the petitioner to approach the appropriate authority, if after the judgment passed by this Court, there is any infraction to the Insurance Laws (Amendment) Act, 2015.

JUDGE Page No.# 3/3

Comparing Assistant