National Insurance Company Ltd vs Dhrubajyoti Das
2025 Latest Caselaw 3911 Gua

Gauhati High Court

National Insurance Company Ltd vs Dhrubajyoti Das on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010024972025




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

                                  Case No. : I.A.(Civil)/544/2025

            NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
            STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S.
            ROAD, GUWAHATI-781005 REPRESENTED TRY THE CHIEF REGIONAL
            MANAGER, GUWAHATI T, REGIONAL OFFICE.



            VERSUS

            DHRUBAJYOTI DAS
            SON OF SRI GOPINATH DAS, RESIDENT OF VILLAGE- SAIKIAPARA,
            POLICE STATION- MANGALDAI, DISTRICT- DARRANG, ASSAM, PIN-784146

            2:ANUP KUMAR ROY
             SON OF LATE ROHI DAS ROY
             RESIDENT OF HOUSE NO. 7
            ACLABARI BUS STAND
             GUWAHATI
             KAMRUP (M)
             PIN-781014

Advocate for the Petitioner   : MR T KALITA,

Advocate for the Respondent : ,




             Linked Case : RP(FAM.CT.)/0/0

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
                                                                   Page No.# 2/3

             MIDDLETON STREET
             KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
             G.S. ROAD
             GUWAHATI-781005 REPRESENTED HRY THE CHIEF REGIONAL MANAGER
             GUWAHATI REGIONAL OFFICE.


             VERSUS

          DHRUBAJYOTI DAS AND ANR
          SON CF SRI GOPINATH DAS
          RESIDENT OF VILLAGE- SAIKIAPARA
          POLICE STATION- MANGALDAI
          DISTRICT- DARRANG
          ASSAM
          PIN-784146


          ------------
          Advocate for : Tridib Kalita
          Advocate for : appearing for DHRUBAJYOTI DAS AND ANR



                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

08.03.2025 This is an appeal filed by the appellant-National Insurance Company Ltd. (for short Insurance Company) against the judgment and award dated 21.08.2024 passed by the Learned Court of Addl. District Judge, Darrang, Mangoldoi in MAC (Injury) Case No. 17/2014.

2. Shri P.D. Bhutia - Regional Manager, Shri Debajit Sarkar - Assistant Manager of the Insurance Company and the claimant- Shri Dhrubajyoti Das along with his learned counsel, Shri Dwipen Deka 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.65,00,000/-

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(Rupees Sixty Five 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.65,00,000/- (Rupees Sixty Five Lakhs) being the full and final settlement before the Motor Accident Claims Tribunal, Mangaldoi 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