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Gauhati High Court
Tata Aig General Insurance Co. Ltd vs Babar Ali And 3 Ors on 14 March, 2026
Page No.# 1/5
GAHC010016952026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/338/2026
TATA AIG GENERAL INSURANCE CO. LTD.
HAVING ITS REGISTERED AND CORPORATE OFFICE AT 15TH FLOOR,
TOWER A, PENINSULA BUSINESS PARK, G K MARG, LOWER PAREL,
MUMBAI, MAHARASHTRA, 400013, INDIA, ITS ZONAL OFFICE AT 3RD
FLOOR, MAYUR GARDEN, G.S. ROAD, OPPOSITE HDFC BANK, G.S. ROAD,
GUWAHATI -781005 ASSAM IS REPRESENTED BY ITS DEPUTY MANAGER,
LEGAL CLAIMS
VERSUS
BABAR ALI AND 3 ORS
SON OF LATE HACHMAT ALI
2:SAHAR BANU ALIAS CHAHAR BANU
WIFE OF BABAR ALI ALL ARE THE RESIDENTS OF
-VILLAGEKEHERUKHANDA GAON
POST OFFICEKEHERUKHANDA
POLICE STATION- DHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE-784110
3:RAHMAT ALI
SON OF LATE HACHMAT ALI
RESIDENT OF -VILLAGE- KEHERUKHANDA GAON
POST OFFICE- KEHERUKHANDA
POLICE STATIONDHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE- 784110 OWNER OF THE VEHICLE BEARING NO. AS 12/Y9370
MOTOR CYCLE
Page No.# 2/5
4:MD ABDUL HAMID ANSARI
SON OF LATE KARIM ANSARI
RESIDENT OF VILLAGE- MEDHI CHUBURI
POLICE STATION- DHEKIAJULI
DISTRICTSONITPUR
ASSAM
PIN CODE- 784110 RIDER OF THE VEHICLE BEARING NO. AS 12/Y9370
MOTOR CYCL
Advocate for the Petitioner : MR T KALITA, MR. A KAKATI
Advocate for the Respondent : ,
Linked Case : RP(FAM.CT.)/0/0
TATA AIG GENERAL INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED AND CORPORATE OFFICE AT 15TH FLOOR
TOWER A
PENINSULA BUSINESS PARK
G K MARG
LOWER PAREL
MUMBAI
MAHARASHTRA
400013
INDIA
ITS ZONAL OFFICE AT 3RD FLOOR
MAYUR GARDEN
G.S. ROAD
OPPOSITE HDFC BANK
G.S. ROAD
GUWAHATI - 7
VERSUS
BABAR ALI
SON OF LATE HACHMAT ALI RESIDENTS OF -VILLAGEKEHERUKHANDA
GAON
POST OFFICE KEHERUKHANDA
POLICE STATION- DHEKIAJULI
DISTRICT- SONITPUR
ASSAM
Page No.# 3/5
PIN CODE- 784110
2:SAHAR BANU ALIAS CHAHAR BANU
WIFE OF BABAR ALI RESIDENTS OF -VILLAGEKEHERUKHANDA GAON
POST OFFICEKEHERUKHANDA
POLICE STATION- DHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE- 784110
3:RAHMAT ALI
SON OF LATE HACHMAT ALI
RESIDENT OF -VILLAGEKEHERUKHANDA GAON
POST OFFICEKEHERUKHANDA
POLICE STATIONDHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE- 784110 OWNER OF THE VEHICLE BEARING NO. AS 12/Y-9370
MOTOR CYCLE
4:MD ABDUL HAMID ANSARI
SON OF LATE KARIM ANSARI
RESIDENT OF VILLAGE- MEDHI CHUBURI
POLICE STATION- DHEKIAJULI
DISTRICTSONITPUR
ASSAM
PIN CODE784110 RIDER OF THE VEHICLE BEARING NO. AS 12/Y-9370
MOTOR CYCLE
------------
Advocate for : Tridib Kalita
Advocate for : appearing for BABAR ALI
Linked Case : C.APPLN/0/0
TATA AIG GENERAL INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED AND CORPORATE OFFICE AT 15TH FLOOR
TOWER A
PENINSULA BUSINESS PARK
G K MARG
LOWER PAREL
MUMBAI
MAHARASHTRA
400013
INDIA
ITS ZONAL OFFICE AT 3RD FLOOR
MAYUR GARDEN
Page No.# 4/5
G.S. ROAD
OPPOSITE HDFC BANK
G.S. ROAD
GUWAHATI - 7
VERSUS
BABAR ALI
SON OF LATE HACHMAT ALI RESIDENTS OF -VILLAGEKEHERUKHANDA
GAON
POST OFFICE KEHERUKHANDA
POLICE STATION- DHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE- 784110
2:SAHAR BANU ALIAS CHAHAR BANU
WIFE OF BABAR ALI RESIDENTS OF -VILLAGEKEHERUKHANDA GAON
POST OFFICEKEHERUKHANDA
POLICE STATION- DHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE- 784110
3:RAHMAT ALI
SON OF LATE HACHMAT ALI
RESIDENT OF -VILLAGEKEHERUKHANDA GAON
POST OFFICEKEHERUKHANDA
POLICE STATIONDHEKIAJULI
DISTRICT- SONITPUR
ASSAM
PIN CODE- 784110 OWNER OF THE VEHICLE BEARING NO. AS 12/Y-9370
MOTOR CYCLE
4:MD ABDUL HAMID ANSARI
SON OF LATE KARIM ANSARI
RESIDENT OF VILLAGE- MEDHI CHUBURI
POLICE STATION- DHEKIAJULI
DISTRICTSONITPUR
ASSAM
PIN CODE784110 RIDER OF THE VEHICLE BEARING NO. AS 12/Y-9370
MOTOR CYCLE
------------
Advocate for : Tridib Kalita
Advocate for : appearing for BABAR ALI
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA
ORDER
Date :
14.03.2026
1. Both sides are represented by their respective counsel.
2. It is submitted that the parties have amicably settled the matter for a sum
of Rs. 11, 20,000/- (Rupees eleven lakh twenty thousand only), shall be paid
towards the full and final settlement of the claimant by the appellants.
3. The claimant is at liberty to withdraw the settlement amount of Rs. 11,
20,000/- (Rupees eleven lakh twenty thousand only) before the Registry of this
Court upon proper identification and verification of the relevant documents.
4. The statutory fund deposited, if any, by the insurance company shall be
refunded.
5. The matter stands disposed of.
JUDGE
Comparing Assistant
