The Oriental Insurance Co. Ltd vs Rina Chakraborty And 2 Ors
2024 Latest Caselaw 5909 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Rina Chakraborty And 2 Ors on 14 August, 2024

                                                                      Page No.# 1/2

GAHC010115092024




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

                                  Case No. : MACApp./389/2024

            THE ORIENTAL INSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI- 7, DIST.- KAMRUP (M),
            ASSAM.

            VERSUS

            RINA CHAKRABORTY AND 2 ORS.
            W/O AVIJIT CHAKRABORTY,
            VILL.- SANKAR NAGAR, BBC COLONY, PANDU, P.S.- JALUKBARI, DIST.-
            KAMRUP (M), ASSAM.

            2:AVIJIT CHAKRABORTY
             S/O LATE SUKENDRA CHAKRABORTY
            VILL.- SANKAR NAGAR
             BBC COLONY
             PANDU
             P.S.- JALUKBARI
             DIST.- KAMRUP (M)
            ASSAM.

            3:ADHIR DAS
             S/O NILAKANTA DAS
            VILL.- BATABARI
             P.O.- BIJNI
             P.S.- BIJNI
             DIST.- CHIRANG
             BTAD
            ASSAM

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,
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                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

14.08.2024

Heard Mr. S.K. Goswami, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 22.02.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in MAC Case No.111/2022. It is to be noted here that vide impugned judgment and award dated 22.02.2024, the learned Member, Motor Accident Claims Tribunal, Nagaon, has directed the appellant to pay a sum of Rs.14,70,015/- being the compensation with 6% interest per annum from the date of filing the claim petition till payment.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 22.02.2024.

This appeal is admitted for hearing, subject to depositing 50% of the awarded amount before the Registry of this Court within a period of 2(two) weeks from today.

Issue notice to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Trial Court.

Sd/- Robin Phukan JUDGE

Comparing Assistant