United India Insurance Company Ltd vs Kalpana Sonowal And 4 Ors
2025 Latest Caselaw 3908 Gua

Gauhati High Court

United India Insurance Company Ltd vs Kalpana Sonowal And 4 Ors on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                 Page No.# 1/3

GAHC010262042024




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

                         Case No. : MACApp./48/2025

         UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI-600014
         AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD, DISPUR.



         VERSUS

         KALPANA SONOWAL AND 4 ORS
         W/O. LT. SOMESWAR SONOWAL, R/O. RUKMINIGAON, P/O. KHANAPARA,
         P/S. DISPUR, PIN-781022, DIST. KAMRUP, ASSAM.

         2:SOURAV SONOWAL
          S/O. LT. SOMESWAR SONOWAL
          R/O. RUKMINIGAON
          P/O. KHANAPARA
          P/S. DISPUR
          PIN-781022
          DIST. KAMRUP
         ASSAM.

         3:BARASHA SONOWAL
          D/O. LT. SOMESWAR SONOWAL
          R/O. RUKMINIGAON
          P/O. KHANAPARA
          P/S. DISPUR
          PIN-781022
          DIST. KAMRUP
         ASSAM.

         4:BABUL ALI
          S/O. LT. GULZAR ALI
          R/O. MOIDOMIA
          P/S. NORTH LAKHIMPUR
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             PIN-787001
             DIST. LAKHIMPUR
             ASSAM.

            5:RATUL BORAH
             S/O. SRI BHOLARAM BORAH
             R/O. TALOCHI BARI
             P/S. BIHPURIA
             PIN-787051
             DIST. LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA,

Advocate for the Respondent : MR. D ROY (R-1,2),




                                   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 25.09.2024 passed by the learned Member Motor Accident Claims Tribunal No.1, Kamrup in MAC Case No. 403/2017.

2. Shri Swapan Maji - Regional Manager, Ms. Ila Kakati - Assistant Manager of the Insurance Company and the claimants along with their learned counsel, Shri D. Roy 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.56,30,000/- (Rupees Fifty Six Lakhs Thirty Thousand) has been 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.56,30,000/- (Rupees Fifty Page No.# 3/3

Six Lakhs Thirty Thousand) being the full and final settlement before the Registry of this Court within a period of 45 days from today.

5. The claimants who are present have consented that the amount be deposited in the name of the claimant no.1 - widow of the deceased. However, we direct that out of the settled amount, an amount of Rs. 10,00,000/- (Rupees Ten Lakhs) be made as FD in the name of the claimant no.1 in any nationalized bank.

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

7. 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

Comparing Assistant