United India Insurance Company Limited vs Lakhi Biswas Alias Lakhi Kanta Biswas
2025 Latest Caselaw 3910 Gua

Gauhati High Court

United India Insurance Company Limited vs Lakhi Biswas Alias Lakhi Kanta Biswas on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010044422025




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

                                  Case No. : MACApp./64/2025

            UNITED INDIA INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 24 WHITES
            ROAD, CHENNAI, 600014 AND ITS REGIONAL OFFICE AT CHIBAR HOUSE ,
            1ST FLOOR, GS ROAD, NEAR DISPUR POST OFFICE, GUWAHATI KAMRUP
            M ASSAM 781005, REPRESENTED BY THE REGIONAL MANAGER,
            GUWAHATI REGIONAL OFFICE


            VERSUS


            LAKHI BISWAS ALIAS LAKHI KANTA BISWAS
            S/O LATE GURUDAYAL BISWAS, RESIENT OF VILLAGE PANBARI AMZONY,
            PO AMGURI, PS KHANAPARA, DIST RIBHOI, MEGHALAYA, 782413

            2:RAJU SHAK
             S/O MADAN SHAK

            RESIDENT OF SHILLONG ROAD LANKA
            WARD NO. 1
            PO LANKA
            PS LANKA
            DIST NAGAON
            ASSAM 78244

Advocate for the Petitioner   : MR T KALITA,

Advocate for the Respondent : ,
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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 20.01.2025 passed by the Learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M) in MAC Case No. 1221/2018.

2. Shri Swapan Maji - Regional Manager, Ms. Ila Kakati - Assistant Manager of the Insurance Company and the claimant, Shri Lakhi Biswas @ Lakhi Kanta Biswas along with his learned counsel, Shri N. Baruah 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.14,00,000/- (Rupees Fourteen 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.14,00,000/- (Rupees Fourteen Lakhs) being the full and final settlement before the Motor Accident Claims Tribunal No. 3, Kamrup (M) within a period of 45 days from today.

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