United India Insurance Co. Ltd vs Bhanita Devi And 2 Ors
2025 Latest Caselaw 3900 Gua

Gauhati High Court

United India Insurance Co. Ltd vs Bhanita Devi And 2 Ors on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010094312022




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

                                Case No. : MACApp./257/2022

            UNITED INDIA INSURANCE CO. LTD.
            Address - A PUBLIC SECTOR UNDERTAKING, HAVING ITS REGISTERED
            OFFICE AT CHENNAI, REPRESENTED BY ITS REGIONAL OFFICE AT G.S.
            ROAD, GUWAHATI, ASSAM-781007

            VERSUS

            BHANITA DEVI and 2 ORS
            M/O BHASKARJYOTI CHAKROBORTY, R/O GUWAHATI ACHALA BHUYAN
            PATH BYELANE NO. 3, HOUSE NO. 7, P.S. CHANDMARI,DIST. KAMRUP,
            GUWAHATI, ASSAM.

            3:SRI SURAJEET KALITA
             S/O SRI MAHENDRA KALITA
            R/O SIMANTAPUR
             HOUSE NO. 5
            NEAR SBI
             BHANGAGARH
            P. S PALTANBAZAR
             DIST- KAMRUP
            GUWAHATI
            ASSA

Advocate for the Petitioner   : MR S S SHARMA, MS.L SHARMA,MR.S S SHARMA,MR.B J
MUKHERJEE

Advocate for the Respondent : MR G DEKA, MR.T DEURI(R-3),MRS.R S DEURI(R-3),MR. S
BISWAS(R-1),MR.N I CHOWDHURY(R-1),MR.J RABHA(R-3),MR.A N I HUSSAIN(R-3),MR. A K
PURKAYASTHA,MR. S SHARMA,MS. A GUPTA
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                               BEFORE
              HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

08.03.2025 This is an appeal filed by the appellant-United India Insurance Company Ltd. (for short Insurance Company) against the judgment and award dated 22.12.2014 passed by the Learned Member, Motor Accident Claims Tribunal No.2, Kamrup at Guwahati in MAC Case No. 791/2014.

2. Shri Swapan Maji - Regional Manager, Ms. Ila Kakati - Assistant Manager of the Insurance Company and the claimant, Smti Bhanita Devi along with her learned counsel, Shri N.I. Choudhury 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 a lump sum amount of Rs.16,00,000/- (Rupees Sixteen Lakhs) has been agreed upon.

4. In view of the above, the appeal stands closed with a direction that the Insurance Company shall deposit the aforesaid amount of Rs.16,00,000/- (Rupees Sixteen Lakhs) being the full and final settlement before the Registry of the Court within a period of 45 days from today.

5. The claimant would be at liberty to withdraw the aforesaid amount on being properly identified by the 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

JUDGE

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