Oriental Insurance Company Ltd vs Sri Dhanuram Bori And 2 Ors
2025 Latest Caselaw 5327 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Sri Dhanuram Bori And 2 Ors on 14 June, 2025

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GAHC010056882019




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

                                Case No. : MACApp./228/2019

            ORIENTAL INSURANCE COMPANY LTD.,
            (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, ULUBARI, GUWAHTI- 781007, REP. BY THE ASSISTANT
            MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI- 781007.



            VERSUS

            SRI DHANURAM BORI AND 2 ORS
            S/O- SRI NOREN BORI,
            R/O- REST CAMP, BAIKUNTHAPUR, P.O.- LAIMEKURI, JONAI, DIST.-
            DHEMAJI, ASSAM, PIN- 787060. (REP. BY HIS FATHER).

            2:SRI PAPPU LAL CHAUDHURY
             S/O- SRI ACCHE LAL CHOUDHURY
             MARWARYPATTY
             NEAR HOTEL LITTLE PALACE
             P.O. AND P.S. DIBRUGARH
             DIST.- DIBRUGARH
            ASSAM
             PIN- 786001

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

Advocate for the Respondent : MR. J BORA, MR R S RONGHANG,MR P J DUTTA,MR. B P
BORAH




                                         BEFORE
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               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                      ORDER

14.06.2025 This is an appeal filed by the appellant - Oriental General Insurance Company Ltd. (for short Insurance Company) against the judgment and award dated 26.12.2018 passed by the Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 1501/2015. Out of the awarded amount, Rs.85,042/- has already been deposited but not withdrawn.

2. Shri R.C. Pathak, Manager of the Oriental Insurance Company Ltd. (Insurance Company) and the claimant No.1 - Shri Dhanuram Bori along with his learned counsel, Shri BP Borah are present today i.e., 14.06.2025 in the National Lok Adalat.

3. The parties present before this Court jointly submit that the matter has been settled between the parties and a lump sum amount of Rs.2,00,000/- has been agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the balance amount of Rs.1,14,958/- 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 entire amount on being properly identified by her learned counsel.

6. The appeal stands disposed of.

7. 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 Page No.# 3/3

within a period of 30 days.

8. Send back the LCR, if any.

JUDGE

Comparing Assistant