Citation : 2022 Latest Caselaw 4598 Gua
Judgement Date : 21 November, 2022
Page No.# 1/5
GAHC010233102022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./800/2022
NEW INDIA ASSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD,
GUWAHATI- 781007.
VERSUS
SUNITI SINGHA AND 4 ORS.
W/O LATE BIRO CHANDRA SINGHA,
VILL.- DHOLAI MOLAI PT. XI,
P.O.- DHOLAI SOUTH,
P.S.- KATLICHERRA,
DIST.- HAILAKANDI, ASSAM, PIN- 788161.
2:ANAND SINGHA
(MINOR) REP. BY THEIR LEGAL GUARDIAN MOTHER
THAT IS
RESPONDENT NO. 1
S/O LATE BIRO CHANDRA SINGHA
VILL.- DHOLAI MOLAI PT. XI
P.O.- DHOLAI SOUTH
P.S.- KATLICHERRA
DIST.- HAILAKANDI
ASSAM
PIN- 788161.
Page No.# 2/5
3:MILAN SINGHA
(MINOR) REP. BY THEIR LEGAL GUARDIAN MOTHER
THAT IS
RESPONDENT NO. 1
S/O LATE BIRO CHANDRA SINGHA
VILL.- DHOLAI MOLAI PT. XI
P.O.- DHOLAI SOUTH
P.S.- KATLICHERRA
DIST.- HAILAKANDI
ASSAM
PIN- 788161.
4:PUSHPA SINGHA
W/O LATE ATOM BABU SINGHA
R/O LALA TOWN
WARD NO. 3
P.O.- MADARIPAR
DIST.- HAILAKANDI
ASSAM
PIN- 788163.
5:RIBUL BARBHUIYA
S/O TAJUDDIN ALI BARBHUIYA
R/O UTTAR JOSNABAD PT. II
P.S.- LALA
DIST.- HAILAKANDI
ASSAM
PIN- 788163
Advocate for the Petitioner : MR. R GOSWAMI
Advocate for the Respondent :
Page No.# 3/5
Linked Case : I.A.(Civil)/3405/2022
NEW INDIA ASSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87
M.G. ROAD
FORT
MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX
5TH FLOOR
LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD
GUWAHATI- 781007.
VERSUS
SUNITI SINGHA AND 4 ORS.
W/O LATE BIRO CHANDRA SINGHA
VILL.- DHOLAI MOLAI PT. XI
P.O.- DHOLAI SOUTH
P.S.- KATLICHERRA
DIST.- HAILAKANDI
ASSAM
PIN- 788161.
2:ANAND SINGHA
(MINOR) REP. BY THEIR LEGAL GUARDIAN MOTHER
THAT IS
RESPONDENT NO. 1
S/O LATE BIRO CHANDRA SINGHA
VILL.- DHOLAI MOLAI PT. XI
P.O.- DHOLAI SOUTH
P.S.- KATLICHERRA
DIST.- HAILAKANDI
ASSAM
PIN- 788161.
3:MILAN SINGHA
(MINOR) REP. BY THEIR LEGAL GUARDIAN MOTHER
THAT IS
RESPONDENT NO. 1
S/O LATE BIRO CHANDRA SINGHA
VILL.- DHOLAI MOLAI PT. XI
Page No.# 4/5
P.O.- DHOLAI SOUTH
P.S.- KATLICHERRA
DIST.- HAILAKANDI
ASSAM
PIN- 788161.
4:PUSHPA SINGHA
W/O LATE ATOM BABU SINGHA
R/O LALA TOWN
WARD NO. 3
P.O.- MADARIPAR
DIST.- HAILAKANDI
ASSAM
PIN- 788163.
5:RIBUL BARBHUIYA
S/O TAJUDDIN ALI BARBHUIYA
R/O UTTAR JOSNABAD PT. II
P.S.- LALA
DIST.- HAILAKANDI
ASSAM
PIN- 788163.
------------
Advocate for : MR. R GOSWAMI
Advocate for : appearing for SUNITI SINGHA AND 4 ORS.
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
21.11.2022 Heard Mr. R. Goswami, learned counsel for the appellant.
This appeal under Section 173 of the M.V. Act, 1988 has been preferred against the impugned Judgment and Award, dated 04.08.2022, passed by the learned Member, MACT, Hailakandi in MAC Case No. 33/2012 under Section 166 Page No.# 5/5
of the M.V. Act, 1988.
Issue notice. Steps be taken by registered post with A/D within 5(five) days.
Call for the records.
List after 6(six) weeks.
The appeal is admitted subject to deposit of 50% of the awarded amount with interest. Out of the awarded amount, 20% shall be deposited as fixed deposit in any nationalized bank in favour of the claimants/respondent Nos. 2 and 3, who are minors. The amount be deposited within a period of 6(six) weeks from today.
JUDGE
Comparing Assistant
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!