Janapath vs Dondi Dhor Borah And Anr
2025 Latest Caselaw 3873 Gua

Gauhati High Court

Janapath vs Dondi Dhor Borah And Anr on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/2

GAHC010230222022




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

                                  Case No. : MACApp./799/2022

            SHRIRAM GENERAL INSURANCE CO. LTD.
            0500-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
            302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RD FLOOR, 21
            JANAPATH, ULUBARI, GUWAHATI- 780507.



            VERSUS

            DONDI DHOR BORAH AND ANR.
            S/O JAGESWAR BORAH,
            VILL.- HOUSE NO. 7,
            RUPALIM PATH, BELTOLA,
            P.S. BASISTHA, DIST.- KAMRUP (M), ASSAM, PIN- 781028.



Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

08.03.2025 This is an appeal filed by the appellant-Shriram General Insurance Company Ltd. (for short Insurance Company) against the judgment and award dated 26.08.2022 passed by the Motor Accident Claims Tribunal No. 2, Kamrup Page No.# 2/2

(M), Guwahati in MAC Case No. 36/2017 whereby an amount of Rs.4,94,518/-, as compensation, was directed to be paid by the appellant-Insurance Company to the claimant-respondent. Out of the awarded amount, Rs.2,47,259/- has already been paid and withdrawn by the claimant.

2. Shri Bhargab Sonowal, Law Officer of the Insurance Company and the claimant- Shri Dondi Dhor Borah along with his counsel, Shri G. Jalan 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.3,02,741/-, has been agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall now deposit the said amount of Rs.3,02,741/- being the full and final settlement before the Registry of this Court within a period of 45 days from today.

5. Accordingly, the claimant would be at liberty to withdraw the said amount of Rs.3,02,741/- on being properly identified by his learned counsel.

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.

7. Send back the LCR, if any.

JUDGE

Comparing Assistant