Gauhati High Court
M/S New India Assurance Company ... vs Dharmeswari Chutia And 5 Ors. E on 10 September, 2021
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GAHC010131012021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./190/2021
M/S NEW INDIA ASSURANCE COMPANY LIMITED
HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87,
MAHATMA GANDHI ROAD, MUMBAI AND ONE OF THE REGIONAL OFFICE
AT STAR CITY COMPLEX, 5TH FLOOR, LACHIT NAGAR, GUWAHATI-
781005, NEAR HANUMAN MANDIR.
VERSUS
DHARMESWARI CHUTIA AND 5 ORS. E
W/O- LATE JATIN CHUTIA, R/O- VILL.- GORHAMARA CHAPORI, P.O.
SISSIBORGAON, P.S. SILAPATHAR, DIST.- DHEMAJI, ASSAM, PIN- 787110.
2:MISS SANGITA CHUTIA
W/O- LATE JATIN CHUTIA
R/O- VILL.- GORHAMARA CHAPORI
P.O. SISSIBORGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787110.
3:DEVAJIT CHUTIA
S/O- LATE JATIN CHUTIA
R/O- VILL.- GORHAMARA CHAPORI
P.O. SISSIBORGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787110.
4:MISS SUNITA CHUTIA
D/O- LATE JATIN CHUTIA
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R/O- VILL.- GORHAMARA CHAPORI
P.O. SISSIBORGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787110.
5:KIRAN CHUTIA
S/O- LATE BIRESWAR CHUTIA
R/O- VILL.- GORHAMARA CHAPORI
P.O. SISSIBORGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787110.
6:SMTI. LAVOTI CHUTIA
W/O- KIRAN CHUTIA
R/O- VILL.- GORHAMARA CHAPORI
P.O. SISSIBORGAON
P.S. SILAPATHAR
DIST.- DHEMAJI
ASSAM
PIN- 787110.
7:SMTI. SEWALI DIHINGIA
D/O- BHADRESWAR DIHINGIA
H/NO. 122 (B0
GANDHIBASTI TINIALI)
GUWAHATI-3
P.O. AND P.S. CHANDMARI
DIST- KAMRUP(M)
ASSAM- 781003.
8:KAMAL DIHINGIA
S/O- BHADRESWAR DIHINGIA
R/O- VILL.- NAKALGAON
P.S. AND DIST. DHEMAJI
ASSAM- 787057
Advocate for the Petitioner : MR. K K BHATRA
Advocate for the Respondent :
BEFORE
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HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 10.09.2021
Heard Mr. K.K. Bhatra, learned counsel for the appellant.
This is a statutory appeal filed by the appellant insurance
company being aggrieved by the Judgment dated 24.03.2020
passed in MAC Case No. 435/2017 by the learned Member,
Motor Accident Claims Tribunal No.3, Kamrup(M), Guwahati.
The learned counsel for the appellant submits that this
appeal is preferred primarily on the ground that wrong
multiplier has been applied by the Tribunal. The learned
counsel submits that relying on the age reflected in the Post
Mortem Report the multiplier was applied by the Tribunal when
the Tribunal ought to have relied upon other materials
available which reflect the correct age of the claimant. If the
correct age had been considered then the multiplier required
to have been applied would be below the multiplier presently
applied and consequently this will substantially alter the
compensation amount.
The learned counsel for the appellant has been heard.
Grounds urged in the Appeal Memo have also been duly
perused.
It is seen that the statutory deposit of Rs.25,000/-
(Rupees twenty five thousand) only is also made by the
appellant before the Registry of the Court.
Admit the appeal. Call for the records of MAC Case No.
435/2017 from the Member, Motor Accident Claims Tribunal
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No.3, Kamrup(M), Guwahati.
The steps on the respondent be taken by usual course
and by Registered Post with A/D within a period of 7(seven)
days from today.
List after service of Notice.
JUDGE
Comparing Assistant
