Md Nobi Hussain vs The Regional Manager The Oriental ...
2025 Latest Caselaw 5345 Gua

Gauhati High Court

Md Nobi Hussain vs The Regional Manager The Oriental ... on 14 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010081142017




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

                                Case No. : MACApp./534/2022

             MD NOBI HUSSAIN
             S/O L ABDUL MOJID FAKIR, R/O VILL. BORO POITARI, P.O. JOYBHUM, P.S.
             BAGUAN, DIST. GOALPARA, ASSAM.



             VERSUS

             THE REGIONAL MANAGER THE ORIENTAL INSURANCE CO. LTD and ANR
             THE ORIENTAL INSURANCE CO. LTD. REGIONAL OFFICE, G.S. RD,
             ULUBARI, GUWAHATI-781007 ASSAM

             2:SOMIRON BEGUM
             W/O ABDUR RAHIM
              R/O VILL. KISMATPUR
              P.O. BALADMARI 783121
              P.S. and DIST. GOLAPARA
             ASSAM

Advocate for the Petitioner   : MR.A R AGARWALA,

Advocate for the Respondent : MR. R C PAUL,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

14.06.2025 This is an appeal filed by the appellant-claimant against the judgment and award dated 07.12.2015 passed by the learned Member, Motor Accident Claims Page No.# 2/2

Tribunal, Goalpara, Assam (for short MACT, Goalpara) in MAC Case No. 134/2011 praying for enhancement of the Awarded.

Shri RKK Sinha, Regional Manager and Shri RC Pathak, Manager of the Oriental Insurance Company Ltd. (for short Insurance Company) and the claimant-Shri Nobi Hussain along with his learned counsel, Shri AR Agarwala are present today i.e., 14.06.2025 in the National Lok Adalat.

The parties present jointly submit that the matter has been amicably settled between the parties and an amount Rs.1,50,000/- 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 amount of Rs.1,50,000/- being the full and final settlement before the MACT, Goalpara 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.

Send back the LCRs, if any.

JUDGE

Comparing Assistant