The New India Assurance Company Ltd vs Niroda Devi And 3 Ors
2025 Latest Caselaw 3882 Gua

Gauhati High Court

The New India Assurance Company Ltd vs Niroda Devi And 3 Ors on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/3

GAHC010073622022




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

                         Case No. : MACApp./204/2022

         THE NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 87 MG ROAD, FORT MUMBAI, 400001,
         AND REGIONAL OFFICE AT GS ROAD, LACHIT NAGAR, GUWAHATI 7,
         REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE AT
         GUWAHATI



         VERSUS

         NIRODA DEVI AND 3 ORS.
         W/O LATE PITAMBAR NATH
         RESIDENT OF VILLAGE BESSARIA KONAIBORA CHUBURI, PS TEZPUR,
         DIST SONITPUR, ASSAM 784166
         PRESENT ADDRESS MOROWA, PS NALBARI, DIST NALBARI, ASSAM
         781335

         2:SRI HIRANYA KR. NATH
         W/O LATE PITAMBAR NATH
         RESIDENT OF VILLAGE BESSARIA KONAIBORA CHUBURI
          PS TEZPUR
          DIST SONITPUR
         ASSAM 784166
         PRESENT ADDRESS MOROWA
          PS NALBARI
          DIST NALBARI
         ASSAM 781335

         3:SRI JITUMONI NATH
          S/O LATE PITAMBAR NATH
         RESIDENT OF VILLAGE BESSARIA KONAIBORA CHUBURI
          PS TEZPUR
          DIST SONITPUR
         ASSAM 784166
                                                                          Page No.# 2/3

            PRESENT ADDRESS MOROWA
            PS NALBARI
            DIST NALBARI
            ASSAM 781335

            4:PRANJAL SARMA
             S/O BASANTA SARMA

            VILLAGE FULOGURI
            PS TEZPUR
            PO KHELMATI
            RANGAPARA
            DIST SONITPUR
            ASSAM 78416

Advocate for the Petitioner   : MR. A DUTTA, MR. K K BHATTA,MRS. P M DUTTA

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

Date : 08.03.2025

1. The appeal has been filed by the appellant-claimant against the judgment and award dated 26.03.2021 passed by the learned Member, Motor Accident Claims Tribunal at Nalbari in MAC Case No. 32(Death)/2018.

2. Ms. Hena Haflongbar, Assistant Manager of the New Insurance Company of the Insurance Company and the claimant Nos. (1) Niroda Devi, (2) Sri Hiranya Kr. Nath, (3) Sri Jitumoni Nath, and (4) Pranjal Sarma along with their learned counsel, Mr. A. Dutta are present today i.e., 08.03.2025 in the National Lok Adalat.

3. The learned counsel for the appellant submits that out of the awarded amount Rs. 4,25,000/- has already paid.

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

been settled between the parties and the balance amount of Rs. 4,25,000/- has been agreed upon.

5. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the balance amount of Rs. 4,25,000/- being the balance amount before the Registry of this Court within a period of 45 days from today.

6. The balance amount of Rs. 4,25,000/- shall be released in the name of claimant No.1 Niroda Devi.

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

8. 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.

9. Send back the LCR.

JUDGE

Comparing Assistant