Janapath vs Smti Puspa Gogoi And 2 Ors
2026 Latest Caselaw 2242 Gua

Gauhati High Court

Janapath vs Smti Puspa Gogoi And 2 Ors on 14 March, 2026

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GAHC010279032025




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

                                  Case No. : MACApp./6/2026

            SHRIRAM GENERAL INSURANCE CO. LTD.
            1000 E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
            302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RDFLOOR, 21
            JANAPATH, ULUBARI, GUWAHATI-781007.



            VERSUS

            SMTI PUSPA GOGOI AND 2 ORS
            W/O LATE JATIN GOGOI R/O-VILLAGE-PANINORA GAON
            P.O.BANDORCHALIA, P.S.TITABOR DIST- JORHAT, ASSAM, PIN-785630.
            TEMPORARY ADDRESS- R/O-MERAPANI TOWN P.O. AND P.S.MERAPANI
            DIST-GOLAGHAT, ASSAM. PIN-785705.

            2:SRI NABA KUMAR GOGOI
             S/O SRI JIBESWAR GOGOI R/O-VILLAGE-PANINORA P.O.BANDORCHALIA
            P.S.TITABOR DIST-JORHAT
            ASSAM.PIN-785630.

            3:SRI PAPU GOGOI
             S/O LATE KUKHESWAR GOGOI R/O-VILLAGE-PANINORA
            P.O.BANDORCHALIA
            P.S.TITABOR DIST-JORHAT
            ASSAM
             PIN-785630

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : ,
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                                     BEFORE
             HONOURABLE MR. JUSTICE RAJESH MAZUMDAR


                                     ORDER

14.03.2026

The claimant/Smt. Pushpa Gogoi is present in person. Mr. Rahijuluddin Ali

appears for the Shriram General Insurance Co. Ltd. along with Mr. R. Goswami,

learned counsel for the appellant.

The original awarded amount was Rs. 12,28,260/- and today the matter has

been settled at a total compensation of Rs. 17,00,000/- to be paid by the insurer

to the claimant. It has been submitted that a deposit of Rs. 6,14,130/- has

already been made before the Registry of this Court and therefore an additional

amount of Rs. 10,85,870/- would satisfy the settlement arrived at by the

parties. Accordingly, the insurer shall deposit the amount of Rs. 10,85,870/-

before the Registry of this Court within a period of 45 days from today, in which

event, it shall not carry further interest. However, if the amount is not deposited

within a period of 45 days from today, statutory interest shall apply.

On the insurer depositing the settled amount, the same shall be released to

the claimant on proper identification. The statutory deposit of Rs. 25,000/- to be Page No.# 3/3

refunded to the insurer once the settled amount has been satisfied.

JUDGE

Comparing Assistant