Gauhati High Court
National Insurance Co. Ltd vs Madan Ch. Deka And Anr on 7 June, 2023
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010104222023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1303/2023
NATIONAL INSURANCE CO. LTD.
A COMPANY REGISTERED AND INCORPATED UNDER THE COMPANIES
ACT, 1956 HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET,
KALKATA-700071 AND ONE OF ITS REGIONAL OFFICE AT G.S.ROAD,
BHANGAGARH, REPRESENTED BY ITS REGIONAL MANAGER,
GUWAHATI, ASSAM.
VERSUS
MADAN CH. DEKA and ANR
RESIDENT OF VILL. KAHILIPARA, P.S.DISPUR, GUWAHATI, DIST. KAMRUP,
ASSAM.
2:SMT. PUTULI DEKA
RESIDENT OF VILL. KAHILIPARA
P.S.DISPUR
GUWAHATI
DIST. KAMRUP
ASSAM
Advocate for the Petitioner : MR.B C DAS
Advocate for the Respondent : MR. S K SANGANERIA
Linked Case : MACApp./155/2012
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
Page No.# 2/3
HAVING ITS REGISTERED OFFICE AT ICICI BANK TOWERS
BANDRA KURLA COMPLEX
MUMBAI-400051 AND ITS ZONAL OFFICE AT 7TH FLOOR
APEEJAY HOUSE
15
PARK STREET
KOLKATA-700016 AND ITS BRANCH OFFICE AT MAYUR GARDEN
G.S. ROAD
BHANGAGARH
GUWAHATI-781005
REPRESENTED BY THE BRANCH MANAGER
GUWAHATI BRANCH OFFICE
VERSUS
PANTI SAIKIA and 2 ORS
W/O SRI LALIT SAIKIA
VILL. BARTHEKERABARI
P.S. MANGALDAI
P.S. MANGALDAI
DIST. DARRNG
2:MD. MAFIJUR RAHMAN
S/O LATE SIRAJUDDIN AHMED
VILL. DEPOTA
P.S. TEZPUR
DIST. SONITPUR
ASSAM OWNER OF VEHICLE NO. AS-12-A-4489 BUS
3:MD. NUR HUDA
S/O MD. SAMSUDDIN AHMED
VILL. NO.1 CHATAI CHAPORI
P.S.TEJPUR
DIST. SONITPUR
ASSAM DRIVER OF VEHICLE NO. AS-12-A-4489BUS
------------
Advocate for : MR.I ALAM
Advocate for : MISS.N DAS appearing for PANTI SAIKIA and 2 ORS
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 07.06.2023 Heard Mrs. S. Roy, learned counsel for the applicant. Also heard Ms. D. Deuri, learned counsel appears on behalf of Mr. G. Jalan, learned counsel for the respondents/claimants.
The learned counsel for the applicant/insurance company submits that the insurance company is ready to pay the awarded amount but in spite of repeated requests, none has appeared on behalf of the respondents/claimants. She further submits that a cheque has already been issued in favour of Registry of this Court and prays to modify the order.
The learned counsel for the respondent/claimants submits that she has already provided the bank details of the respondents/claimants to the insurance company.
Considering all, the insurance company is directed to deposit the awarded amount as per documents provided by the learned counsel for the respondents/claimants through NEFT as per order dated 26.09.2022 in MAC Appeal No. 150/2012.
The I/A stands disposed of.
JUDGE Comparing Assistant