National Insurance Company Limited vs Mina Begum And 2 Ors
2025 Latest Caselaw 3892 Gua

Gauhati High Court

National Insurance Company Limited vs Mina Begum And 2 Ors on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/3

GAHC010117262024




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

                                Case No. : I.A.(Civil)/1829/2024

            NATIONAL INSURANCE COMPANY LIMITED
            A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
            ACT, 1956, HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,
            KOLKATA AND ONE OF ITS REGIONAL OFFICE AT G.S. ROAD,
            BHANGAGARH, GUWAHATI, REP. BY ITS REGIONAL MANAGER,
            GUWAHATI (ASSAM).



            VERSUS

            MINA BEGUM AND 2 ORS.
            W/O LATE SIRAJUDDIN AHMED,
            R/O ANUPAM PATH, HATIGAON, P.S.- DISPUR, GUWAHATI, DIST.- KAMRUP
            (M), ASSAM, PIN- 781038.

            2:MALLIKA KALITA
            W/O ANIL MAZUMDER

            R/O RAJGARH LINK ROAD
            GUWAHATI
            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781007.

            3:NUR HUSSAIN ALI
             S/O LATE HABIBUL ALI

            R/O BARSHULA
            P.S.- SARTHEBARI
            BARPETA
            PIN- 781301

Advocate for the Petitioner   : MRS. S ROY,
                                                                           Page No.# 2/3


Advocate for the Respondent : ,




             Linked Case :

            NATIONAL INSURANCE COMPANY LTD



             VERSUS

            MINA BEGUM AND 2 ORS B



            ------------
            Advocate for : MRS. S ROY
            Advocate for : appearing for MINA BEGUM AND 2 ORS B



                                   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 17.01.2024 passed by the learned Member, Motor Accident Claims Tribunal, No.1 Kamrup (M), Guwhati in MAC Case No.1407/2018.

2. Mr. P. D. Bhutia, Regional Manager of the National Insurance Limited of the Insurance Company and the claimant - Mina Begum along with her learned counsel, 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 of an amount of Rs.13,00,000/- has been Page No.# 3/3

agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the amount of Rs.13,00,000/- being the full and final settlement before the Registry of this Court within a period of 45 days.

5. The claimant would be at liberty to withdraw the aforesaid amount 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.

JUDGE

Comparing Assistant