Page No.# 1/2 vs The Oriental Insurance Company Ltd
2026 Latest Caselaw 2255 Gua

Gauhati High Court

Page No.# 1/2 vs The Oriental Insurance Company Ltd on 14 March, 2026

                                                                           Page No.# 1/2

GAHC010257982024




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

                                Case No. : MACApp./23/2025

            MAJEDA KHATUN AND ANR
            W/O WAHED ALI,
            RESIDENT OF VILLAGE PALLIRTOL SEDAMARI, PO CHALANTAPARA,
            DIST. BONGAIGAON, ASSAM

            2: WAHED ALI

             S/O LATE FAZAR ALI

            RESIDENT OF VILLAGE PALLIRTOL SEDAMARI
            PO CHALANTAPARA
            DIST. BONGAIGAON
            ASSA

            VERSUS

            THE ORIENTAL INSURANCE COMPANY LTD
            REPRESENTED BY THE DIVISIONAL MANAGAR, BONGAIGAON BRANCH,
            PS AND DIST. BONGAIGAON, ADSAM, 783380



Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : MS. R D MOZUMDAR (R-1), MR. S P SHARMA(R-1),MS. C
MOZUMDAR(R-1)
                                                                        Page No.# 2/2



                                BEFORE
              HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                      ORDER

Date : 14.03.2026

1. Appellant no. 1 has appeared on behalf of the injured appellant no. 2.The Insurance Company is also represented.

2. It is submitted that the parties have amicably settled the matter for a sum of Rs. 1, 80,000/- (Rupees one lakh eighty 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. 1, 80,000/- (Rupees one like eighty 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