Rabiya Bibi vs Chakman Ali And 4 Ors
2025 Latest Caselaw 9428 Gua

Gauhati High Court

Rabiya Bibi vs Chakman Ali And 4 Ors on 13 December, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010201892024




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

                         Case No. : I.A.(Civil)/3080/2024

         RABIYA BIBI
         W/O. LATE ANOWAR HUSSAIN, R/O. VILL.- FAKIRANIRJHAR PART-II, P/S.-
         BILASIPARA, DIST. DHUBRI, ASSAM, PIN-783348.



         VERSUS

         CHAKMAN ALI AND 4 ORS
         S/O. ASMAT ALI, VILL.- TOKRABANDHA, P/O. CHIRAKUTA, P/S.-
         BILASIPARA, DIST.- DHUBRI, ASSAM, PIN-783348.

         2:ANOWAR HUSSAIN
          S/O. MD.HABIBAR RAHMAN
         VILL.- CHAPAGURI
          P/S.- BONGAIGAON
          DIST.- BONGAIGAON
         ASSAM
          PIN-783380.

         3:NEW INDIA ASSURANCE CO. LTD.
          REPRESENTED BY ITS REGIONAL MANAGER
          GUWAHATI REGIONAL OFFICE
          LACHI NAGAR
          ULUBARI
          NEAR HANUMAN MANDIR
          GUWAHATI-7.

         4:SAHABUDDIN SK
          S/O. OF AFAZ JODDAR
         VILL.- FAKIRANIRJHAR PART-II
          P/S.- BILASIPARA
          DIST.- DHUBRI
         ASSAM
                                                                         Page No.# 2/3

             PIN-783348.

            5:ANOWARA BIBI
            W/O.- SAHABUDDIN SK
            VILL.- BILASIPARA
             DIST.- DHUBRI
            ASSAM
             PIN-783348

Advocate for the Petitioner   : MR. M TALUKDAR,

Advocate for the Respondent : MR SISHIR DUTTA (R-3), MS. M CHOUDHURY(R-3)




             Linked Case : MACApp./8845/2024 (filing number)


            RABIYA BIBI



             VERSUS

            CHAKMAN ALI AND 4 ORS H



            ------------
            Advocate for : MR. M TALUKDAR
            Advocate for : appearing for CHAKMAN ALI AND 4 ORS H



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

13.12.2025 This is an appeal filed by the appellant- New India Assurance Company Ltd. (for short Insurance Company) against the judgment and award dated 04.08.2023 passed by the Learned Member, Motor Accident Claims Tribunal, Page No.# 3/3

Dhubri in MAC Case No. 101/2015.

2. Ms. Hena Haflongbar, Assistant Manager of the Insurance Company Ltd. and the claimant no. 1 - Rabiya Bibi 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.1,00,000/- has been agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the said amount of Rs.1,00,000/-, which is being the full and final settlement before the Registry of this Court within a period of 45 days from today.

5. The claimant no. 1 would be at liberty to withdraw the aforesaid amount on being properly identified by her learned counsel.

6. The statutory deposit of Rs.25,000/- made by the Insurance Company at the time of filing of the appeal would be refunded to the Insurance Company within a period of 30 days.

7. The appeal as well as I.A. accordingly stand disposed of.

8. Send back the LCR, if any.

JUDGE

Comparing Assistant