Page No.# 1/3 vs Md. Yunus Ali And Anr
2025 Latest Caselaw 9427 Gua

Gauhati High Court

Page No.# 1/3 vs Md. Yunus Ali And Anr on 13 December, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/3

GAHC010088932019




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

                                Case No. : MACApp./612/2022

            NIRUPRABHA KONWAR AND ANR.
            W/O- LATE JADURAM KONWAR

            2: MISS PRANITA KONWAR
             D/O- LATE JADURAM KONWAR
             BOTH ARE RESIDENT OF VILL.- DIGHALBORI
             P.O. DIGHALBORI
             P.S. AND DIST.- MORIGAON
            ASSAM

            VERSUS

            MD. YUNUS ALI AND ANR.
            S/O- MD. FARAZ ALI, R/O- VILL. AND P.O. NELLIE, DIST.- MORIGAON,
            ASSAM, PIN- 782410

            2:SBI GENERAL INSURANCE CO. LTD.

             REP. BY THE MANAGER
             SBI GENERAL INSURANCE CO. LTD.
             2ND FLOOR
             LAKSHMI DARSHAN BUILDING
             ULUBARI (OPPOSITE BORA SERVICE)
             GUWAHATI
             PIN- 781007

Advocate for the Petitioner   : MR. M TALUKDAR, MR. A SHAKIL

Advocate for the Respondent : MR. R GOSWAMI, MS. P BORTHAKUR
                                                                       Page No.# 2/3




                                BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                    ORDER

13.12.2025 This is an appeal filed by the appellant-claimant against the judgment and award dated 10.08.2018 passed by the Learned Member, Motor Accident Claims Tribunal, Morigaon in MAC Case No. 37/2014 praying for enhancement of the awarded amount. The award has already been satisfied.

2. Shri R. Goswami, learned counsel for the SBI General Insurance Company Ltd. (Insurance Company) and the claimant no. 2 - Miss Pranita Konwar along with her learned counsel, Shri M. Talukdar are present today i.e., 13.12.2025 in the National Lok Adalat.

3. The parties present before this Court jointly submit that the matter has been settled between the parties and an additional amount of Rs.3,00,000/- has been agreed upon.

4. It has been informed that the clamant no. 1 has passed away in the meantime and copy of the death certificate is also placed on record. The awarded amount should be deposited in the name of the claimant no. 2 - Miss Pranita Konwar.

5. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the additional amount of Rs.3,00,000/-, which is being the full and final settlement before the Registry of this Court within a period of 45 days from today.

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6. The claimant no. 2 - Miss Pranita Konwar would be at liberty to withdraw the aforesaid amount on being properly identified by her learned counsel.

7. The appeal stands disposed of.

8. Send back the LCR, if any.

JUDGE

Comparing Assistant