Sri Rajdhar Nath vs The Regional Manager
2025 Latest Caselaw 3883 Gua

Gauhati High Court

Sri Rajdhar Nath vs The Regional Manager on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010003002017




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

                                Case No. : MACApp./133/2018

            SRI RAJDHAR NATH
            S/O SRI PITAMBAR NATH,
            R/O VILL. BATARHAT, P.S. PALASHBARI,



            VERSUS

            THE REGIONAL MANAGER, NEW INDIA ASSURANCE CO. LTD. GUWAHATI
            and 3 ORS,
            REGIONAL OFFICE G.S. ROAD, BHANGAGARH, P.O. GUWAHATI-781005,
            DIST. KAMRUP(M), ASSAM

            2:MD. MOFIDUL ISLAM

             R/O VILL. JOYPUR BAZAR
             P.S. BAGUAN


            3:MD. SAIFUL HOQUE
            VILL. HADIGAON
             P.O. TUKURA
             P.S. GOALPARA
            ASSAM

            5:DIMBUDHAR NATH
            VILL. BABUPARA
             P.O. AGIA
             DIST. GOALPARA
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA,

Advocate for the Respondent : MR. A DUTTA , MS. P SARMAH (R - 2),MS. S S ZIA (R - 2),MS. R
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CHOUDHURY (R - 2)




                                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 27.06.2016 passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 289/2006, praying for enhancement of the award.

2. Ms. Hena Haflongbar, Assistant Manager of the New Insurance Company of the Insurance Company and the claimant, Sri Rajdhar Nath along with his learned counsel, Mr. A. R. Agarwala 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 an additional amount of Rs.4,10,000/- has been agreed upon.

4. At this stage, the learned counsel for the claimant has informed that the awarded amount is yet to be deposited.

5. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the additional amount of Rs.4,10,000/- being the full and final settlement as well as the awarded amount, if earlier not deposited before the Registry of this Court within a period of 45 days from today.

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

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7. Send back the LCR.

JUDGE

Comparing Assistant