The Bajaj Allianz General Insurance Co. ... vs Ful Bhanu And 7 Ors
2025 Latest Caselaw 3895 Gua

Gauhati High Court

The Bajaj Allianz General Insurance Co. ... vs Ful Bhanu And 7 Ors on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/4

GAHC010219512023




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

                         Case No. : MACApp./396/2023

         THE BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE GE PLAZA, AIRPORT ROAD,
         NERADA, PUNE- 411006 AND NORTH EASTERN REGIONAL OFFICE AT
         SREEJI TOWER, 2ND FLOOR, C/O GAUHATI TEA WAREHOUSING PVT. LTD.,
         ADJACENT TO MAHINDRA SHOWROOM, CHRISTIANBASTI, GUWAHATI-
         PIN- 781005, KAMRUP METROPOLITAN DISTRICT, ASSAM. (REP. BY ITS
         LEGAL EXECUTIVE, CLAIMS DEPARTMENT, MR. NAYANJYOTI
         CHOUDHURY) .



         VERSUS

         FUL BHANU AND 7 ORS.
         W/O LATE LAL MAMUD ALI,
         VILL.- MADHAPUR, P.O.- NAKUCHI PATHAR, P.S. AND DIST.- BARPETA,
         ASSAM, PIN- 781352.

         2:SADDAM HUSSAIN
          S/O LATE LAL MAMUD ALI

         VILL.- MADHAPUR
         P.O.- NAKUCHI PATHAR
         P.S. AND DIST.- BARPETA
         ASSAM
         PIN- 781352.

         3:NAJNINA KHATUN @ NAJMINA KHATUN
          D/O LATE LAL MAMUD ALI

         VILL.- MADHAPUR
         P.O.- NAKUCHI PATHAR
         P.S. AND DIST.- BARPETA
         ASSAM
                                                                            Page No.# 2/4

             PIN- 781352.

            4:SANIDUL HUSSAIN
             S/O LATE LAL MAMUD ALI

            VILL.- MADHAPUR
            P.O.- NAKUCHI PATHAR
            P.S. AND DIST.- BARPETA
            ASSAM
            PIN- 781352.

            5:ABTARA BEGUM
             D/O LATE LAL MAMUD ALI

            VILL.- MADHAPUR
            P.O.- NAKUCHI PATHAR
            P.S. AND DIST.- BARPETA
            ASSAM
            PIN- 781352.

            6:JAHEDUL ISLAM
             S/O NURUL HAQUE

            VILL.- LURFURIA
            P.O.- SITOLY
            DIST.- BARPETA
            ASSAM
            PIN- 781314.

            7:RAHIM UDDIN AHMED
             S/O MONGIA ALI

            VILL.- GOBINDAPUR
            P.O.- SITOLY
            DIST.- BARPETA
            ASSAM
            PIN- 781314

Advocate for the Petitioner   : MR. A BHATTACHARYYA,

Advocate for the Respondent : MR. S A B KHABIR (R1-R5), MR S HUSSAIN (R1-R5),MR. A S
ALI (R1-R5)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                                                                       Page No.# 3/4


                                    ORDER

08.03.2025 This is an appeal filed by the appellant-Bajaj Allianz General Insurance Company Ltd. (for short Insurance Company) against the judgment and award dated 28.06.2023 passed by the Learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No. 126/2021 whereby an amount of Rs.32,17,605/-, as compensation, was directed to be paid by the appellant- Insurance Company to the claimant-respondent. Out of the awarded amount, Rs.9,65,281/- has already been paid and withdrawn by the claimant.

2. Shri Nayan Choudhury, Authorized Signatory of the Insurance Company and the claimant No. 1 - Smti. Ful Bhanu, widow of the deceased, along with her learned counsel, Shri A.S. Ali 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 balance amount of Rs.15,34,719/- has been agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the additional balance amount of Rs.15,34,719/- being the full and final settlement before the Registry of this Court within a period of 45 days from today.

5. The claimant No. 1, widow of the deceased, would be at liberty to withdraw the aforesaid amount on being properly identified by her 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 Page No.# 4/4

within a period of 30 days.

7. Send back the LCR, if any.

JUDGE

Comparing Assistant