Musstt. Rajia Begum vs Sri Surjya Bh. Raya And 4 Ors
2025 Latest Caselaw 9437 Gua

Gauhati High Court

Musstt. Rajia Begum vs Sri Surjya Bh. Raya And 4 Ors on 13 December, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010036032020




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

                          Case No. : MACApp./587/2022

         MUSSTT. RAJIA BEGUM
         W/O- MD. SAFIQUL HAQUE CHOUDHURY, R/O- DIGHALIJHAR, P.S.
         MURAJHAR, DIST.- NAGAON, ASSAM, PIN- 782001.



         VERSUS

         SRI SURJYA BH. RAYA AND 4 ORS
         S/O- BAG BH. RAYA, C/O- NIRMAL MEDHI OF UDAYNAGAR RLY., R/O-
         GANDHI PATH, H/NO. 45(M), GUWAHATI, DIST.- KAMRUP(M), ASSAM, PIN-
         781001. (OWNER OF THE VEHICLE NO. AS-01-V-8662) (SCORPIO).

         2:SRI BOLIN KUMAR PARAJULI
          S/O- SRI DHAN BH. PARAJULI
          R/O- VILL.- ROWMARI
          P.S. TEZPUR
          DIST.- SONITPUR
         ASSAM
          PIN- 784001. (DRIVER OF THE VEHICLE NO. AS-01-V-8662) (SCORPIO).

         3:THE NEW INDIA ASSURANCE CO. LTD.

          TEZPUR BRANCH
          P.O. AND P.S. TEZPUR
          DIST.- SONITPUR
          ASSAM
          PIN- 784001. (INSURER OF THE VEHICLE NO. AS-01-V-8662) (SCORPIO).

         4:MD. ABDUS SALAM CHOUDHURY
          S/O- MD. AFTAB UDDIN CHOUDHURY
          R/O- VILL.- DAKHIN DEBA SATRA
          P.S. MURAJHAR
          HOJAI
                                                                          Page No.# 2/3

            DIST.- NAGAON
            ASSAM
            PIN- 782001. (OWNER/DRIVER OF THE VEHICLE NO. AS-01-AY-6930) (ALTO
            STD).

            5:NATIONAL INSURANCE CO. LTD.

             TEZPUR BRANCH
             P.O. AND P.S. TEZPUR
             DIST.- SONITPUR
             ASSAM
             PIN- 784001. (INSURER OF THE VEHICLE NO. AS-01-AY-6930) (ALTO STD)

Advocate for the Petitioner   : MD. I HUSSAIN, MR. F A HASSAN,MR. L R MAZUMDER

Advocate for the Respondent : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR




                                   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 07.01.2019 passed by the Learned Member, Motor Accident Claims Tribunal, Sonitpur at Tezpur in MAC Case No. 115/2016 (I) praying for enhancement of the awarded amount of Rs.79,364/-.

2. Ms. Hena Haflongbar, Assistant Manager of the New India Assurance Company Ltd. (Insurance Company) and the claimant- Musstt. Rajia Begum along with his learned counsel, Shri AU Ahmed 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.70,000/- has been agreed upon. The awarded amount has already been paid by the Insurance Company but not withdrawn.

Page No.# 3/3

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the addiitonal amount of Rs.70,000/-, which is being the full and final settlement before the Motor Accident Claims Tribunal, Sonitpur within a period of 45 days from today.

5. The claimant would be at liberty to withdraw the entire amount on being properly identified by his learned counsel.

6. The appeal stands disposed of.

7. Send back the LCR, if any.

JUDGE

Comparing Assistant