Page No.# 1/3 vs Naina Lohar @ Naina Kishan And 5 Ors
2024 Latest Caselaw 5789 Gua

Gauhati High Court

Page No.# 1/3 vs Naina Lohar @ Naina Kishan And 5 Ors on 12 August, 2024

                                                               Page No.# 1/3

GAHC010058072024




                        THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : MACApp./281/2024

         ORIENTAL INSURANCE COMPANY LTD.
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI- 781007, REP. BY THE
         DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-
         781007.

         VERSUS

         NAINA LOHAR @ NAINA KISHAN AND 5 ORS.
         W/O LATE DIPSON KISHAN @ KISAN,
         VILL.- DHEKIAJULI BAGAN (T.E.) MUNDA LINE,
         P.O. AND P.S.- DHEKIAJULI,
         DIST.- SONITPUR, ASSAM, PIN- 784110.

         2:DHYANI KISHAN
         W/O LATE TULSI KISHAN @ TUSHIL KISAN @ TULIL KISHAN

         VILL.- DHEKIAJULI BAGAN (T.E.) MUNDA LINE

         P.O. AND P.S.- DHEKIAJULI

         DIST.- SONITPUR
         ASSAM
         PIN- 784110.

         3:ANIKET KISHAN
          S/O LATE DIPSON KISHAN @ KISAN

         VILL.- DHEKIAJULI BAGAN (T.E.) MUNDA LINE

         P.O. AND P.S.- DHEKIAJULI

         DIST.- SONITPUR
         ASSAM
                                                                       Page No.# 2/3

             PIN- 784110.
            (REP. BY RESPONDENT NO. 1).

            4:AHAN KISHAN
             S/O LATE DIPSON KISHAN @ KISAN

            VILL.- DHEKIAJULI BAGAN (T.E.) MUNDA LINE

            P.O. AND P.S.- DHEKIAJULI

            DIST.- SONITPUR
             ASSAM
             PIN- 784110.
            (REP. BY RESPONDENT NO. 1).

            5:GOPESH SAINI
             S/O KISHANLAL SAINI

            R/O 175 GANPATI VIHAR TIJARA FATAK ALWAR

            P.O. AND P.S.- ALWAR
             DIST.- ALWAR
             RAJASTHAN
             PIN- 301001.

            6:SAMAY DEEN
             S/O HAKMU DEEN

            VILL.- MANKI (CHOMU)
            P.O.- CHOMU
            P.S.- RAMGARH
            DIST.- ALWAR
            RAJASTHAN
            PIN- 301026

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : ,
                                                                       Page No.# 3/3

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 12.08.2024

Heard Ms. R. D. Mozumdar, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant/Insurance Company impugning the judgment and award dated 16.12.2023 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur in MAC Case No. 86/2022 whereby the appellant was directed to pay a compensation amount of Rs.14,43,000/- along with 7.5% interest per annum to the to the claimants respondents.

The appeal is admitted.

Call for the case record of MAC Case No. 86/2022 from the concerned Tribunal.

Issue notice to the respondents.

The appellant shall take steps for issuance of notice to the respondents by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable after four weeks.

List accordingly.

JUDGE

Comparing Assistant