Basmoti Chauhan vs United India Insurance Com. Ltd. And 2 ...
2025 Latest Caselaw 3905 Gua

Gauhati High Court

Basmoti Chauhan vs United India Insurance Com. Ltd. And 2 ... on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010260832022




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

                                 Case No. : I.A.(Civil)/93/2023

            BASMOTI CHAUHAN
            W/O LT. RAM SEWAK CHAUHAN,
            VILL.- MOTIA TALSIBARI,
            P.O.- BORBALI,
            P.S.- BIHPURIA,
            DIST.- LAKHIMPIUR, ASSAM.



            VERSUS

            UNITED INDIA INSURANCE COM. LTD. AND 2 ORS.
            REP. BY REGIONAL MANAGER, GAUHATI, GS ROAD, CHRISTAN BASTI
            ASSAM.



Advocate for the Petitioner   : B R DAS, MS M BHARATI

Advocate for the Respondent : MR. K K BHATTA (R1),




             Linked Case :

            BASMOTI CHAUHAN



             VERSUS

            UNITED INDIA INSURANCE COM.LTD AND 2 ORS E
                                                                        Page No.# 2/3




          ------------
          Advocate for : B R DAS
          Advocate for : appearing for UNITED INDIA INSURANCE COM.LTD AND 2 ORS
          E



                                BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

08.03.2025 The appeal has been filed by the appellant-claimant against the judgment and award dated 22.03.2016 passed by the Learned Member, Motor Accident Claims Tribunal, Lakhimpur in MACT Case No. 08/2015 praying for enhancement of the awarded amount of Rs.3,27,000/- (Rupees Three Lakh Twenty Seven Thousand). The awarded amounts along with interest have already been paid.

2. Shri Swapan Maji - Regional Manager, Ms. Ila Kakati - Assistant Manager of the United India Insurance Company and the claimant- Smti Basmoti Chauhan along with her learned counsel, Ms. M. Bharati 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.3,00,000/- (Rupees Three 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 additional amount of Rs.3,00,000/- (Rupees Three Lakhs) being the full and final settlement before the Registry within a period of 45 days from today. The amount be released in the name of the Claimant No.1-Basmati Chauhan which is as per the consent of the other Page No.# 3/3

claimant.

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

6. Send back the LCR, if any.

JUDGE

Comparing Assistant