New India Assurance Company Ltd vs Smti Suniti Singha
2025 Latest Caselaw 9098 Gua

Gauhati High Court

New India Assurance Company Ltd vs Smti Suniti Singha on 8 December, 2025

                                                                   Page No.# 1/3

GAHC010237032025




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

                         Case No. : I.A.(Civil)/3409/2025

         NEW INDIA ASSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
         FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX,5TH
         FLOOR .LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD,
         GUWAHATI-781007.



         VERSUS

         SMTI SUNITI SINGHA
         W/O LATE BIRO CHANDRA SINGHA, VILL.- DHOLAI MOLAI PT. XI, P.O.-
         DHOLAI SOUTH, P.S.- KATLICHERRA, DIST.- HAILAKANDI, ASSAM, PIN-
         788161.

         2:ANAND SINGHA
          (MINOR) REP. BY THEIR LEGAL GUARDIAN MOTHER
         THAT IS
          RESPONDENT NO. 1

         S/O LATE BIRO CHANDRA SINGHA

         VILL.- DHOLAI MOLAI PT. XI

         P.O.- DHOLAI SOUTH

         P.S.- KATLICHERRA

         DIST.- HAILAKANDI
         ASSAM
         PIN- 788161.

         3:MILAN SINGHA
          (MINOR) REP. BY THEIR LEGAL GUARDIAN MOTHER
                                                                         Page No.# 2/3

             THAT IS
             RESPONDENT NO. 1

            S/O LATE BIRO CHANDRA SINGHA

            VILL.- DHOLAI MOLAI PT. XI

            P.O.- DHOLAI SOUTH

            P.S.- KATLICHERRA

            DIST.- HAILAKANDI
            ASSAM
            PIN- 788161.

            4:PUSHPA SINGHA
            W/O LATE ATOM BABU SINGHA

            R/O LALA TOWN
            WARD NO. 3

            P.O.- MADARIPAR

            DIST.- HAILAKANDI
            ASSAM
            PIN- 788163.

            5:RIBUL BARBHUIYA
             S/O TAJUDDIN ALI BARBHUIYA

            R/O UTTAR JOSNABAD PT. II

            P.S.- LALA

            DIST.- HAILAKANDI
            ASSAM
            PIN- 788163

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : ,




                                  BEFORE
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER
                                                                                 Page No.# 3/3

                                           ORDER

08.12.2025

Heard Mr. R. Goswami, learned counsel for the applicant. The present application has been filed praying for refund of the statutory amount of Rs. 25,000/- which was deposited during filing of the MAC Appeal no. 800/2022.

It is stated that the said MAC Appeal no. 800/2022 has already been disposed of by this Court by a Judgment and Order dated 27.03.2025. However, no order has been passed for refund of the statutory deposit. Hence, the present application.

Having considered the prayer of the applicant, the interlocutory application stands allowed.

The Registry is directed to release the statutory amount of Rs. 25,000/- which was deposited during filing of MAC Appeal no. 800/2022 along with the accrued interest to the New India Assurance Company Limited.

JUDGE

Comparing Assistant