United India Insurance Company Ltd vs Nilima Baishya @ Boro And 2 Ors
2025 Latest Caselaw 3914 Gua

Gauhati High Court

United India Insurance Company Ltd vs Nilima Baishya @ Boro And 2 Ors on 8 March, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/4

GAHC010233702024




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

                                Case No. : I.A.(Civil)/3467/2024

            UNITED INDIA INSURANCE COMPANY LTD
            HAVING ITS REGISTERED AND HEAD OFFICE AT 24, WHITES ROAD,
            CHENNAI-600014 AND ITS REGIONAL OFFICE AT CHIBBAR HOUSE, 1ST
            FLOOR, G.S. ROAD, NEAR DISPUR POST OFFICE, GUWAHATI, KAMRUP(M),
            PIN-781005, GUWAHATI REGIONAL OFFICE.



            VERSUS


            NILIMA BAISHYA @ BORO AND 2 ORS
            W/O. LATE PHUKAN BAISHYA, PERMANENT R/O. LOKRA BARNAGAR, P/S.
            GORESWAR, DIST. BAKSA, ASSAM, PIN-781366 (MOTHER OF THE
            DECEASED)

            2:MANAB BAISHYA
             S/O. LATE HALADHAR BAISHYA
             R/O. VILL.- MURARA
             P/S.- RANGIA
             DIST.- KAMRUP
            ASSAM
             PIN-781354.

            3:ASUDEV BISWAS @ ASU
             S/O. SARUP BISWAS
             R/O. VILL.- BARANGURI
             P/O. LAOPANI
             P/S.- NAGAON
             DIST. NAGAON
            ASSAM
             PIN-782103

Advocate for the Petitioner   : MR T KALITA,
                                                                            Page No.# 2/4


Advocate for the Respondent : ,




             Linked Case :

            UNITED INDIA INSURANCE COMPANY LTD



             VERSUS

            NILIMA BAISHYA @ BORO AND 2 ORS



            ------------
            Advocate for : MR T KALITA
            Advocate for : appearing for NILIMA BAISHYA @ BORO AND 2 ORS



             Linked Case :

            UNITED INDIA INSURANCE COMPANY LTD



             VERSUS

            NILIMA BAISHYA @ BORO AND 2 ORS



            ------------
            Advocate for : MR T KALITA
            Advocate for : appearing for NILIMA BAISHYA @ BORO AND 2 ORS
                                                                     Page No.# 3/4




                                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 30.07.2024 passed by the Learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M) in MAC Case No. 834/2016. We have been informed that the father of the deceased, i.e., Phukan Baishya @ Boro has passed away.

2. Shri Swapan Maji - Regional Manager, Ms. Ila Kakati - Assistant Manager of the Insurance Company and the claimant- Ms. Nilima Baishya @ Boro along with her learned counsel, Ms. Pranita 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.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 within a period of 45 days from today. Out of the aforesaid amount, Rs.3,00,000/- (Rupees Three Lakhs) be made in the form of FD for period of 3 (three) years with a renewal clause in any nationalized bank.

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

Page No.# 4/4

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

Comparing Assistant