Sri Nripen Barman vs The New India Assurance Co. Ltd And Anr
2026 Latest Caselaw 2259 Gua

Citation : 2026 Latest Caselaw 2259 Gua
Judgement Date : 14 March, 2026

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Gauhati High Court

Sri Nripen Barman vs The New India Assurance Co. Ltd And Anr on 14 March, 2026

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GAHC010052002019




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

                                  Case No. : MACApp./810/2022

             SRI NRIPEN BARMAN
             S/O- LATE MADAN BARMAN, VILL.- KATHALBAR, P.O. KATHALBARI,
             DIST.- NALBARI, ASSAM, PIN- 781333.



             VERSUS

             THE NEW INDIA ASSURANCE CO. LTD AND ANR
             A PUBLIC SECTOR UNDERTAKING HAVING ITS REGD. OFFICE AT MUMBAI
             AND REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH, GUWAHATI-5,
             (INSURER OF THE VEHICLE NO. AS-01-BM-3162).



Advocate for the Petitioner    : MR S C PANDIT,

Advocate for the Respondent : MR. K K BHATRA,




                                     BEFORE
                     HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                              ORDER

Date : 14.03.2026

Claimant Mr. Nripen Barman is present and Ms. Hena Haflongbar, also present for the Assistant Manager of The New India Insurance Assurance Company Ltd. (Insurance Company).

The total amount on which the settlement has been arrived at is an additional 6,00,000/- over and above what has been already paid to the claimant.

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Accordingly, the MACApp stands settled. The settlement amount shall be deposited by the respondent insurance company before the learned Tribunal in the period of 45 days and the same shall be thereafter released to the claimant on proper identification.

In the event that the settled amount is deposited within a 45 days from today, the same shall not carry any further interest. However, if the amount is deposited after 45 days, the statutory interest will be amicable.

Appeal stands disposed of.

JUDGE

Comparing Assistant