Abdul Salam vs Ali Hussain And Anr
2026 Latest Caselaw 2265 Gua

Gauhati High Court

Abdul Salam vs Ali Hussain And Anr on 14 March, 2026

                                                                           Page No.# 1/2

GAHC010236262024




                                                                    undefined

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

                                Case No. : MACApp./521/2025

            ABDUL SALAM
            S/O. LT. ABDUL SUBHAN, VILL.- NOPAM, P/O. AND P/S. NOPAM, DIST.
            SONITPUR, ASSAM.



            VERSUS

            ALI HUSSAIN AND ANR
            S/O. ABDUL HAMID, VILL.- GUDAMGHAT, P/O. GUIDAMGHAT, P/S.
            CHARIDUAR, DIST. SONITPUR, ASSAM.

            2:NEW INDIA ASSURANCE COMPANY
            TEZPUR BRANCH
             P/O. AND P/S. TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-78400

Advocate for the Petitioner   : MR. K BHATTACHARJEE, ABBASH U AHMED,MS. A BARMAN

Advocate for the Respondent : MR. A J SAIKIA(R2), MR. S PEGU(R2),M CHETIA(R2)




                                   BEFORE
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                         ORDER

Date : 14.03.2026

Claimant Mr. Abdul Salam is present. The settlement amount is an additional Page No.# 2/2

amount of Rs. 1,50,000/- over and above what has been paid till now. The amount to be deposited in MACT Sonitpur, Tezpur.

In the event that the settled amount is deposited within a period of 45 days from today and the same shall be released to the claimant on proper identification. In case of a delay of more than 45 days from today in depositing the settle amount, the same shall carry statutory interest.

JUDGE

Comparing Assistant