Reliance General Insurance Co. Ltd vs Surananda Das And 2 Ors
2025 Latest Caselaw 5342 Gua

Gauhati High Court

Reliance General Insurance Co. Ltd vs Surananda Das And 2 Ors on 14 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/3

GAHC010193432020




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

                                Case No. : MACApp./11/2021

            RELIANCE GENERAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
            HIRACHAND MARG, BALLARD ESTATE, MUMBAI- 400001 AND ONE OF ITS
            BRANCH OFFICE AT G.S. ROAD, GUWAHATI.


            VERSUS

            SURANANDA DAS AND 2 ORS.
            S/O- LATE ABHIMANYA DAS, R/O- VILL.- TALKAR GRANT, P.O. JALALPUR,
            P.S. KATIGORAH, DIST.- CACHAR, ASSAM, PIN- 788816.

            2:SUDHANGSHU RANJAN DAS
             S/O- LATE KHITISH CH. DAS
             R/O- VILL.- RAJESWARPUR PT-II
             P.O. AND P.S. KATIGORAH
             DIST.- CACHAR
            ASSAM
             PIN- 788163.

            3:NITYANANDA DAS
             S/O- LATE BHAGNATH DAS
             R/O- RAJPUR TALKAR GRANT
             P.O. JALALPUR
             P.S. KATIGORAH
             DIST.- CACHAR
            ASSAM
             PIN- 788816

Advocate for the Petitioner   : MR. K K BHATTA, MS JONA TALUKDAR,MS R DEVI

Advocate for the Respondent : MR. K K DEY (r-1), MR. A SHAKIL (r-1),MR. M TALUKDAR
(R1 ),MR V K BAROOAH (r-1)
                                                                            Page No.# 2/3




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

14.06.2025 This is an appeal filed by the appellant-Reliance General Insurance Co. Ltd. (for short Insurance Company) against the judgment and award dated 12.02.2020 passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar (for short MACT, Silchar) in MAC Case No. 1030/2013 whereby the Insurance Company was directed to pay an amount of Rs.11,74,497/- along with 7% interest to the claimant.

Shri Minhaz Ahmed Barbhuiya, Senior Legal Manager, Insurance Company and the claimant-Surananda Das along with his learned counsel, Shri M Talukdar are present today i.e., 14.06.2025 in the National Lok Adalat.

It is submitted that an amount of Rs.5,87,248/- has already been paid by the Insurance Company.

The parties present jointly submit that the matter has been amicably settled between the parties and an amount Rs.14,00,000/- as full and final settlement has been agreed upon.

In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the balance amount of Rs.8,12,752/- being the full and final settlement before the MACT, Silchar within a period of 45 days from today.

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

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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.

Send back the LCRs, if any.

JUDGE

Comparing Assistant