JAHIRA BEWA Vs. NANTU SAHA

JUDGEMENT

(1.) Mr. P. Patowary, learned Counsel accompanied by his client Ms. Jahira Bewa, the claimant, is present. Mr. A.K. Barman, Regional Manager, New India Assurance Company, accompanied by Ms. M. Choudhury, learned Counsel as well as other officials are also present.

(2.) After threadbare negotiation, the parties have agreed to settle the matter on condition that the Insurance Company will pay an amount of Rs.4,40,00.00 (Rupees four lakhs forty thousand only) over and above what has already been paid to the claimant. It has also been agreed that the Cheque for an amount of Rs.4,40,000.00 (Rupees four lakhs forty thousand only) drawn in the name of Jahira Bewa will be presented before the Motor Accident Claims Tribunal at Dhubri within a period of six weeks from today, whereafter, the claimant will be at liberty to make appropriate application for withdrawal of the amount before the Tribunal.

(3.) In view of the above, the matter stands settled.