Ranjit Das vs M/S New India Assurance Co. Ltd. And Anr. ...
2025 Latest Caselaw 5343 Gua

Gauhati High Court

Ranjit Das vs M/S New India Assurance Co. Ltd. And Anr. ... on 14 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010092312023




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

                                Case No. : MACApp./409/2023
             RANJIT DAS
             S/O LT. FATIK DAS, VILL.- NIZ MODERTOLA, P.S.- KAMALPUR, DIST.-
             KAMRUP(R), ASSAM.

             VERSUS

             M/S NEW INDIA ASSURANCE CO. LTD. AND ANR. B
             HAVING ITS REGISTERED AT 87 M.G. ROAD FORT, MUMBAI AND ITS
             REGIONAL OFFICE AT GUWAHATI, G.S. ROAD, 5TH FLOOR, RELIANCE
             TRENDS BUILDING, LACHIT NAGAR BUS STOPPAGE, DIST. KAMRUP
             ASSAM GUWAHATI- 781005.

             2:BHASKARJYOTI NATH
              S/O LILA RAM NATH
             VILL.- HALDHA
              P.O.- HALDHA
              P.S.- SIPAJHAR
              DIST.- KAMRUP
             ASSAM
              PIN- 781101

Advocate for the Petitioner   : A G CHOUDHURY,

Advocate for the Respondent : , MR H BHAGAWATI (r-1)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

14.06.2025 This is an appeal filed by the appellant-claimant against the judgment and Page No.# 2/2

award dated 03.12.2022 passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup (M), Guwahati (for short MACT, Kamrup) in MAC Case No. 2277/2018 praying for enhancement of the awarded amount of Rs. 34,347/- along with 7.5% interest which was directed to be paid by the New India Assurance Company Ltd. (for short Insurance Company).

Shri Biswanath Boro, Regional Manager and Ms. Hena Haflongbar, Assistant Manager of the Insurance Company and the claimant-Shri Ranjit Das along with his learned counsel, Ms. K Patgiri are present today i.e., 14.06.2025 in the National Lok Adalat.

It is submitted that the aforementioned awarded amount has not been deposited by the Insurance Company.

The parties present jointly submit that the matter has been amicably settled between the parties and an additional amount Rs.1,50,000/- over and above the awarded amount 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 total amount being the full and final settlement before the Registry of this Court within a period of 45 days from today.

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

Send back the LCRs, if any.

JUDGE

Comparing Assistant