Page No.# 1/2 vs Babul Gawala @ Bablu Anr 2 Ors H
2025 Latest Caselaw 5329 Gua

Gauhati High Court

Page No.# 1/2 vs Babul Gawala @ Bablu Anr 2 Ors H on 14 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010046942024




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

                                  Case No. : MACApp./91/2025

            ORIENTAL INSURANCE COMPANY LTD
            A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI-781007 REP. BY THE
            DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-
            781007.



            VERSUS

            BABUL GAWALA @ BABLU ANR 2 ORS H
            S/O. PATRA GAWALA



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

Advocate for the Respondent : ,




                                   BEFORE
                  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 12.10.2023 passed by the Motor Accident Claims Tribunal No. 1, Kamrup (M), Guwahati in MAC Case No. 2082/2017. Out of the awarded amount, Page No.# 2/2

Rs.9,98,300/- has already been deposited and withdrawn.

2. Shri R.C. Pathak, Manager of the Insurance Company and the claimant- Babul Gawala @ Bablu along with his counsel, Ms. B. Das 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 at an amount of Rs.17,50,000/- has been agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the balance amount of Rs.7,51,700/- being the full and final settlement before the Registry of this Court within a period of 45 days from today.

5. Accordingly, the claimant would be at liberty to withdraw the balance amount of Rs.7,51,700/- on being properly identified by his 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. Send back the LCR, if any.

JUDGE

Comparing Assistant