Rakibuddin Sheikh @ Ali vs New India Assurance Company Ltd. And 2 ...
2025 Latest Caselaw 3868 Gua

Gauhati High Court

Rakibuddin Sheikh @ Ali vs New India Assurance Company Ltd. And 2 ... on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/3

GAHC010250462023




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

                                Case No. : I.A.(Civil)/3502/2023

            RAKIBUDDIN SHEIKH @ ALI
            S/O LATE SARIFUIDDAN @ SARIFUDDIN SHEIKH,
            VILL.- SINGIMARI PART- II, P.S.- ABHAYAPURI- 783384,
            DIST.- BONGAIGAON (ASSAM).



            VERSUS

            NEW INDIA ASSURANCE COMPANY LTD. AND 2 ORS.
            REGIONAL OFFICE, G.S. ROAD, ULUBARI, P.O.- GUWAHATI- 781007, DIST.-
            KAMRUP (M) (ASSAM).

            2:KANIKA SAHA
            W/O LATE MEGHHAD SAHA

            T.R. PHUKAN ROAD
            P.O.- BONGAIGAON- 783380
            DIST.- BONGAIGAON (ASSAM).

            3:SAHIDUL ISLAM
             S/O ALIMUDDIN

            VILL.- ROWMARI

            P.O.- KAHGRABARI- 783384
             P.S.- ABHAYAPURI
             DIST.- BONGAIGAON

Advocate for the Petitioner   : MR. A R AGARWALA, MS. R LAILA,MR ADITYA
AGARWALA,MD. K ALI

Advocate for the Respondent : MS. R D MOZUMDAR (r-1), MR. S P SHARMA (r-1),MS. C
MOZUMDAR (r-1)
                                                                       Page No.# 2/3




             Linked Case :

          RAKIBUDDIN SHEIKH @ ALI



             VERSUS

          NEW INDIA ASSURANCE COMPANY LTD AND 2 ORS. B



          ------------
          Advocate for : MR. A R AGARWALA
          Advocate for : appearing for NEW INDIA ASSURANCE COMPANY LTD AND 2
          ORS. B



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                    ORDER

08.03.2025 The appeal and the connected application have been filed by the appellant-claimant against the judgment and award dated 14.02.2023 passed by the Learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M) in MAC Case No. 1460/2019 praying for enhancement of the awarded amount. The award has already been satisfied.

2. Ms. Hena Haflongbar, Assistant Manager of the New India Assurance Company Ltd. (for short Insurance Company) and the claimant - Rakibuddin Sheikh @ Ali along with his learned counsel, Shri A.R. Agarwala are present today in the National Lok Adalat.

3. The parties present before this Court jointly submit that the matter has Page No.# 3/3

been settled between the parties and an additional amount of Rs.3,00,000/- has been agreed upon.

4. In view of the above, the application stands closed with a direction that the Insurance Company shall deposit the additional amount of Rs.3,00,000/- being the full and final settlement before the Registry of this Court within a period of 45 days from today.

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

6. The appeal as well as the interlocutory application stands disposed of.

7. Send back the LCR, if any.

JUDGE

Comparing Assistant