Page No.# 1/4 vs M/S Shriram General Insurance Company ...
2025 Latest Caselaw 3956 Gua

Gauhati High Court

Page No.# 1/4 vs M/S Shriram General Insurance Company ... on 10 March, 2025

                                                                    Page No.# 1/4

GAHC010267702024




                                                             2025:GAU-AS:2534

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

                         Case No. : I.A.(Civil)/4041/2024

         MINATI GOWALA AND 2 ORS.
         W/O LATE RAHUL GOWALA (SASONI),
         R/O PANBARI TEA-ESTATE, NO. 1 LINE, P.O.- DARRANG PANBARI, PIN-
         784111, P.S.- DHKIAJULI, DIST.- SONITPUR, ASSAM.



         VERSUS

         M/S SHRIRAM GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT E-8, EPIP, SITAPURA INDUSTRIAL
         AREA, JAIPUR, RAJASTHAN- 302022 WITH ONE OF THE BRANCH OFFICES
         AT B.R. ARCADE, 3RD FLOOR, ULUBARI, GUWAHATI- 78100, (REP. BY ITS
         ASSISTANT MANAGER (LEGAL), SRI RAJENDRA DUTTA, 36 YEARS).

         2:BINOD TIRKEY
          S/O GOBIND TIRKEY

         PERMANENT RESIDENT OF VILL.- HABIGAON GRANT
         P.O.- MAZBAT
         PIN- 784507
         P.S.- MAZBAT
         DIST.- UDALGURI
         BTAD
         ASSAM.
         PRESENTLY RESIDENT OF VILL.- MONABAG TEA-ESTATE
         P.O.- DARRANG PANBARI
         PIN- 784111
         P.S.- DHKIAJULI
         DIST.- SONITPUR
         ASSAM.

         3:MD. ABED HUSSAIN
          S/O MD. AMIR HUSSAIN
                                                                   Page No.# 2/4


            VILL.- GHOTLONG
            NEAR NIKAMUL
            P.S.- TEZPUR
            PIN- 784150
            DIST.- SONITPUR
            ASSAM

Advocate for the Petitioner   : MR. S BISWAS, MS D DEVI

Advocate for the Respondent : MR. P HAZARIKA,




             Linked Case : MACApp./342/2023

            M/S SHRIRAM GENERAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED OFFICE AT E-8
            EPIP
            SITAPURA INDUSTRIAL AREA
            JAIPUR
            RAJASTHAN- 302022 WITH ONE OF THE BRANCH OFFICES AT B.R. ARCADE
            3RD FLOOR
            ULUBARI
            GUWAHATI- 78100
            (REP. BY ITS ASSISTANT MANAGER (LEGAL)
            SRI RAJENDRA DUTTA
            36 YEARS).


             VERSUS

            MINATI GOWALA AND 2 ORS.
            W/O LATE RAHUL GOWALA (SASONI)

            R/O PANBARI TEA-ESTATE
            NO. 1 LINE
            P.O.- DARRANG PANBARI
            PIN- 784111
            P.S.- DHKIAJULI
            DIST.- SONITPUR
            ASSAM.

            2:BINOD TIRKEY
            S/O GOBIND TIRKEY
                                                                       Page No.# 3/4


           PERMANENT RESIDENT OF VILL.- HABIGAON GRANT
           P.O.- MAZBAT
           PIN- 784507
           P.S.- MAZBAT
           DIST.- UDALGURI
           BTAD
           ASSAM.
           PRESENTLY RESIDENT OF VILL.- MONABAG TEA-ESTATE
           P.O.- DARRANG PANBARI
           PIN- 784111
           P.S.- DHKIAJULI
           DIST.- SONITPUR
           ASSAM.

           3:MD. ABED HUSSAIN
           S/O MD. AMIR HUSSAIN

           VILL.- GHOTLONG
            NEAR NIKAMUL
            P.S.- TEZPUR
            PIN- 784150
            DIST.- SONITPUR
           ASSAM.
            ------------
           Advocate for : MR. P HAZARIKA
           Advocate for : MR. S BISWAS (r-1
           2) appearing for MINATI GOWALA AND 2 ORS.



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

10.03.2025

1. Learned counsel Ms. D. Devi is present for the respondent No.1/claimant who is the applicant in this case. Learned counsel Mr. P. Hazarika is present for the opposite party No. 1/Insurance company.

2. Learned counsel for the applicant has prayed to direct the respondent No. 1 to deposit 50% of the awarded amount of Rs. 14,74,000/-. Vide judgment and Page No.# 4/4

order dated 11.04.2023, learned Member, MACT, Sonitpur, Tezpur, directing the insurer to pay the awarded amount of RS. 14,74,000/- with interest of 6% p.a. from the date of filing of the claim petition till full and final realization.

3. Learned counsel for the Insurer has submitted that they will deposit 50% of the awarded amount. Opposite party/Insurance company is directed to deposit 50% of the aforementioned amount within 6 (six) weeks from today.

4. Learned counsel for the insurer has no objection.

5. Applicant is allowed to withdraw 50% of the awarded amount deposited by the Insurance company from the Registry of this Court after proper verification of the claimant.

6. In terms of the above observation, I.A. stands disposed of.

JUDGE

Comparing Assistant