NATIONAL INSURANCE COMPANY LTD. Vs. SILA MALLIK

JUDGEMENT

(1.) The Insurance Company is represented by its officials. The respondents are represented by the learned counsel.

(2.) The claim is settled with the agreement of both the parties at the total amount of Rs.10,00,000.00 (Rupees ten lakh only) as full and final settlement.

(3.) Therefore the Insurance Company Shall deposit the entire amount of Rs.10,00,000.00(Rupees ten lakhs only) in the MACT Nagaon.