Oriental Insurance Company Ltd vs Majani Begum And 5 Ors . B
2025 Latest Caselaw 3890 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Majani Begum And 5 Ors . B on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/3

GAHC010253492022




                                                           undefined

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

                         Case No. : MACApp./224/2024

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A/25/27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI 07,
         REPRESENTED BY THE REGIONAL MANAGER.



         VERSUS

         MAJANI BEGUM AND 5 ORS . B
         W/O LATE SAMAD HUSSAIN @ CHAMAD ALI, RESIDENT OF C.D ROAD, W.
         NO. 7, PS NORTH LAKHIMPUR, DIST LAKHIMPUR, ASSAM

         2:IRFAN HUSSAIN
          S/O LATE SAMAD HUSSAIN @ CHAMAD ALI

         RESIDENT OF C.D ROAD
         W. NO. 7
         PS NORTH LAKHIMPUR
         DIST LAKHIMPUR
         ASSAM

         3:RIZWAN HUSSAIN
          S/O LATE SAMAD HUSSAIN @ CHAMAD ALI

         RESIDENT OF C.D ROAD
         W. NO. 7
         PS NORTH LAKHIMPUR
         DIST LAKHIMPUR
         ASSAM

         4:RIHANA HUSSAIN
          D/O LATE SAMAD HUSSAIN @ CHAMAD ALI
                                                                         Page No.# 2/3

            RESIDENT OF C.D ROAD
            W. NO. 7
            PS NORTH LAKHIMPUR
            DIST LAKHIMPUR
            ASSAM

            5:NIKHAMONI PHUKAN
             D/O LATE LAKHAN CHANDRA PHUKAN

            RESIDENT OF SOLAL GAON
            PO PANIGAON
            PS PANIGAON
            DIST LAKHIMPUR
            ASSAM

            6:BHASKAR JYOTI SAIKIA
             S/O DILIP SAIKIA

            RESIDENT OF MAHARA GOHAIN GAON
            PS NORTH LAKHIMPUR
            DIST LAKHIMPUR
            ASSA

Advocate for the Petitioner   : MR S DUTTA, MS S MOCHAHARI,MR S DUTTA

Advocate for the Respondent : MR. A R AGARWALA (r-1), MR ADITYA AGARWALA (R-1)




                                   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 12.08.2022 passed by the learned Member, Motor Accident Claims Tribunal, No.2 Kamrup (M) in MAC Case No.2694/2018.

2. Mr. R. K. K. Sinha, Regional Manager of the Oriental Insurance Company Limited of the Insurance Company and the claimant No. (1) Majani Begum, (2) Irfan Hussain, (3) Rizwan Hussain, and (4) Rihana Hussain along with their learned counsel, are present today i.e., 08.03.2025 in the National Lok Page No.# 3/3

Adalat.

3. The learned counsel for the claimant submits that out of the awarded amount, an amount of Rs. 26,23,500/- has already been paid and withdrawn.

4. The parties present before this Court jointly submit that the matter has been settled between the parties of a balance amount of Rs.6,23,500/- has been agreed upon.

5. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the amount of Rs.6,23,500/- being the full and final settlement before the Registry of this Court within a period of 45 days from today.

6. The amount of Rs.6,23,500/- shall be released to the claimant No.1 .

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