Smti Geeta Rani Roy Alias Gita Rani Ray vs The Regional Manager And Ors
2025 Latest Caselaw 2707 Gua

Gauhati High Court

Smti Geeta Rani Roy Alias Gita Rani Ray vs The Regional Manager And Ors on 12 August, 2025

                                                                          Page No.# 1/4

GAHC010135952025




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

                                Case No. : I.A.(Civil)/2045/2025

            SMTI GEETA RANI ROY ALIAS GITA RANI RAY
            W/O GHANASHYAM RAY, R/O VILL. RONGJULI, P.S. RONGJULI, DIST.
            GOALPARA, ASSAM.



            VERSUS

            THE REGIONAL MANAGER AND ORS
            NATIONAL INSURANCE CO. LTD., REGIONAL OFFICE, GUWAHATI, G.S.
            ROAD, BHANGAGARH, P.O.GUWAHATI-781005, ASSAM.

            2:MUSTT. SALEHA BEGUM
            W/O S.K. SIRAJUDDIN
             R/O VILL. HASILAPARA
             P.O. GOALPARA TOWN
             DIST. GOALPARA
            ASSAM
             PIN 783101

            3:MD. ABDUL KABIL @ ABDUL MALIK
             S/O A. MEHER
            VILL. BHATIPARA
             NATUN BASTI
             P.O. GOALPARA-783101
             DIST. GOALPARA
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA,

Advocate for the Respondent : MRS. S ROY,
                                                                Page No.# 2/4



Linked Case : MACApp./30/2020

SMT GEETA RANI ROY @ GITA RANI ROY
W/O GHANASHYAM RAY
R/O VILL. RONGJULI
P.S. RONGJULI
DIST. GOALPARA
ASSAM.


VERSUS

THE REGIONAL MANAGER NATIONAL INSURANCE CO LTD and 2 ORS
NATIONAL INSURANCE CO. LTD.
REGIONAL OFFICE
GUWAHATI
G.S. ROAD
BHANGAGARH
P.O.GUWAHATI-781005
ASSAM.

2:MUSTT. SALEHA BEGUM
W/O S.K. SIRAJUDDIN
 R/O VILL. HASILAPARA
 P.O. GOALPARA TOWN
 DIST. GOALPARA
ASSAM
 PIN 783101

3:MD. ABDUL KABIL @ ABDUL MALIK
S/O A. MEHER
VILL. BHATIPARA
NATUN BASTI
P.O. GOALPARA-783101
DIST. GOALPARA
ASSAM.
------------
Advocate for : MR. A R AGARWALA
Advocate for : MRS. S ROY appearing for THE REGIONAL MANAGER
NATIONAL INSURANCE CO LTD and 2 ORS
                                                                             Page No.# 3/4


                                   BEFORE
               HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                        ORDER

Date : 12.08.2025

Heard Mr. A.R Agarwala, learned counsel for the appellant/claimant.

Ms. S Roy, learned counsel entered appearance for respondent No. 1/Insurance Company.

At the outset, it is submitted that the matter has been amicably settled outside the Court and it is stated that the amount of Rs 1,03,687/- which was the awarded amount by the Ld. Tribunal has been paid along with interest and thereafter, the enhanced amount of Rs 3,50,000/- has been agreed upon by the parties and the said amount will be deposited by the National Insurance Co. Ltd within 4(four) weeks from today in the bank account of the claimant No. 1.

Having heard the submission made by the learned counsel of both parties and having considered the fact that the judgment and award has been satisfied and the enhanced amount has also been agreed upon by the parties this petition stands disposed of.

It is, therefore, directed that the Insurance Company shall deposit the additional amount of Rs. 3,50,000/- in the bank account of the claimant No. 1 via electronic mode within 4(four) weeks from today in the bank account which will be provided by the claimant.

In terms of the above the MACApp./30/2020 along with I.A.(Civil)/2045/2025 stands disposed of.

Mr. A.R Agarwala, learned counsel for the appellant/claimant shall furnish the bank particulars of the claimant No. 1 to the Insurance Company within 1(one) week.

The Registry shall return the T.C.R, expeditiously.

Page No.# 4/4

JUDGE

Comparing Assistant