Gauhati High Court
United India Insurance Company Ltd vs Bhanumati Kurmi @ Bhanumati Kurmi ... on 8 March, 2025
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/4
GAHC010008972025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/180/2025
UNITED INDIA INSURANCE COMPANY LTD
HAVING ITS REGISTERED AND HEAD OFFICE AT 24 WHITES ROAD,
CHENNAI 6000014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE, 1ST
FLOOR GS ROAD, NEAR DISPUR POST OFFICE, GUWAHATI, KAMRUP M
ASSAM 781005 REP. BBY THE REGIONAL MANAGER, GUWAHATI
REGIONAL OFFICE,
VERSUS
BHANUMATI KURMI @ BHANUMATI KURMI MAHATOO AND 5 ORS
W/O LATE PARESH MAHATOO
PERMANENT RESIDENT OF VILLAGE NICHILAMARI, PS ORANG, DIST
UDALGURI BTAD, ASSAM 784522
PRESENTLY RESIDING AT HOUSE NO. 23, THAMAKITILA, HENGRABARI,
PS DISPUR, KAMRUPM ASSAM 781036
2:MISS PARISMITA MAHATOO
W/O LATE PARESH MAHATOO
PERMANENT RESIDENT OF VILLAGE NICHILAMARI
PS ORANG
DIST UDALGURI BTAD
ASSAM 784522
PRESENTLY RESIDING AT HOUSE NO. 23
THAMAKITILA
HENGRABARI
PS DISPUR
KAMRUPM ASSAM 781036
TO BE REP. BY RES. NO. 1
3:PIYASHOO MAHATOO
MOTHER OF LATE PARESH MAHATOO
PERMANENT RESIDENT OF VILLAGE NICHILAMARI
Page No.# 2/4
PS ORANG
DIST UDALGURI BTAD
ASSAM 784522
PRESENTLY RESIDING AT HOUSE NO. 23
THAMAKITILA
HENGRABARI
PS DISPUR
KAMRUPM ASSAM 781036
4:DHIREN MAHATOO.
FATHER OF LATE PARESH MAHATOO
PERMANENT RESIDENT OF VILLAGE NICHILAMARI
PS ORANG
DIST UDALGURI BTAD
ASSAM 784522
PRESENTLY RESIDING AT HOUSE NO. 23
THAMAKITILA
HENGRABARI
PS DISPUR
KAMRUPM ASSAM 781036
5:SRI DIPAK DAS
S/O LATE NARESWAR DAS
RESIDENT OF VILLAGE PAKARKONA
PS HAJO
PO RAUMARI
DIST KAMRUP ASSAM 781104
6:MD. HANIF ALI
S/O LATE SUBAL MIYA ALI
RESIDENT OF WARD NO. 1
PS DHEKIAJULI
DIST SONITPUR
ASSAM 78411
Advocate for the Petitioner : MR T KALITA, MR. A KAKATI,J KOTOKY
Advocate for the Respondent : MR. P K SAHARIA (R1-R4), MS K DAS (R1-R4)
Linked Case :
Page No.# 3/4
UNITED INDIA INSURANCE COMPANY LTD
VERSUS
BHANUMATI KURMI @ BHANUMATI KURMI MAHATOO AND 5 ORS E
------------
Advocate for : MR T KALITA
Advocate for : appearing for BHANUMATI KURMI @ BHANUMATI KURMI
MAHATOO AND 5 ORS E
Linked Case :
UNITED INDIA INSURANCE COMPANY LTD
VERSUS
BHANUMATI KURMI @ BHANUMATI KURMI MAHATOO AND 5 ORS E
------------
Advocate for : MR T KALITA
Advocate for : appearing for BHANUMATI KURMI @ BHANUMATI KURMI
MAHATOO AND 5 ORS E
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
08.03.2025
This is an appeal filed by the appellant- United India Insurance Company
Ltd. (for short Insurance Company) against the judgment and award dated
13.09.2024 passed by the Learned Member, Motor Accident Claims Tribunal
Page No.# 4/4
No.3, Kamrup (M) in MAC Case No. 311/2018.
2. Shri Swapan Maji, Regional Manager of the Insurance Company and the
claimant No.1 - Smti. Bhanumati Kurmi @ Mahato (wife of the deceased) along
with her learned counsel, Shri PK Saharia are present today i.e., 08.03.2025 in
the National Lok Adalat.
3. The parties present before this Court jointly submit that the matter has
been settled between the parties and a lump sum amount of Rs.18,20,000/-,
has been agreed upon.
4. In view of the above, the appeal stands closed with a direction that the
Insurance Company shall deposit the said amount of Rs.18,20,000/-, which is
being the full and final settlement before the Motor Accident Claims Tribunal No.
3, Kamrup (M) within a period of 45 days from today.
5. The amount be released in the manner prescribed in the impugned
judgment dated 13.09.2024 passed by the Motor Accident Claims Tribunal No.
3, Kamrup (M).
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.
6. The appeal as well as the interlocutory application stands disposed of.
7. Send back the LCR, if any.
JUDGE
Comparing Assistant
