Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

New India Assurance Company Limited vs Pallobi Gogoi And 3 Ors
2024 Latest Caselaw 232 Gua

Citation : 2024 Latest Caselaw 232 Gua
Judgement Date : 12 January, 2024

Gauhati High Court

New India Assurance Company Limited vs Pallobi Gogoi And 3 Ors on 12 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                      Page No.# 1/4

GAHC010287542023




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

                          Case No. : MACApp./16/2024

         NEW INDIA ASSURANCE COMPANY LIMITED
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, STARCITY COMPLEX, G.S. ROAD, LACHITNAGAR,
         GUWAHATI- 781007 REP. BY THE REGIONAL MANAGER, GAUHATI
         REGIONAL OFFICE, LACHITANAGAR, GUAWHATI- 781007.



         VERSUS

         PALLOBI GOGOI AND 3 ORS.
         W/O SRI NITUL GOGOI,
         R/O NO. 2 PONKA GRANT (AMLOKHITAL), P.O.- KANAIGHAT, P.S.-
         GOLAGHAT, DIST.- GOLAGHAT, ASSAM, PIN- 785699.

         2:RAJA KALITA
          S/O SRI RAMEN KALITA

         VILL.- HALMIRA DHANSIRIPAR GAON

         P.O. AND P.S.- GOLAGHAT
         ASSAM
          PIN- 785702.

         3:SURENDRA KAMP
          S/O SRI ANIL KAMP

         R/O BOKAKHAT TOWN
         P.O. AND P.S.- BOKAKHAT
         DIST.- GOLAGHAT
         ASSAM
         PIN- 785612.

         4:THE MANAGER
                                                                   Page No.# 2/4

             UNITED INDIA INSURANCE CO. LTD.
             GOLAGHAT BRANCH
             THANA CHARIALI
             DIST.- GOLAGHAT
             ASSAM
             PIN- 785621

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/105/2024

            NEW INDIA ASSURANCE COMPANY LIMITED
            (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
            GUWAHATI
             STARCITY COMPLEX
             G.S. ROAD
             LACHITNAGAR
             GUWAHATI- 781007 REP. BY THE REGIONAL MANAGER
             GAUHATI REGIONAL OFFICE
             LACHITANAGAR
             GUAWHATI- 781007.


             VERSUS

            PALLOBI GOGOI AND 3 ORS.
            W/O SRI NITUL GOGOI
             R/O NO. 2 PONKA GRANT (AMLOKHITAL)
             P.O.- KANAIGHAT
             P.S.- GOLAGHAT
             DIST.- GOLAGHAT
            ASSAM
             PIN- 785699.

            2:RAJA KALITA
            S/O SRI RAMEN KALITA

            VILL.- HALMIRA DHANSIRIPAR GAON

            P.O. AND P.S.- GOLAGHAT
            ASSAM
                                                                       Page No.# 3/4

          PIN- 785702.
          3:SURENDRA KAMP
          S/O SRI ANIL KAMP

          R/O BOKAKHAT TOWN
          P.O. AND P.S.- BOKAKHAT
          DIST.- GOLAGHAT
          ASSAM
          PIN- 785612.
          4:THE MANAGER
          UNITED INDIA INSURANCE CO. LTD.
          GOLAGHAT BRANCH
          THANA CHARIALI
          DIST.- GOLAGHAT
          ASSAM
          PIN- 785621.
          ------------
          Advocate for : MS. R D MOZUMDAR
          Advocate for : appearing for PALLOBI GOGOI AND 3 ORS.



                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                      ORDER

12.01.2024 Heard Ms. RD Mozumdar learned counsel for the applicant.

Issue notice returnable on 21.02.2024.

The applicant shall take steps for service of notice on the opposite parties by usual process as well as by registered post within a period of 2(two) days from today.

As the connected appeal has been admitted for hearing, the judgment and award dated 07.09.2023 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No.103/2017 shall remain stayed subject to condition that the applicant shall deposit 50% of the awarded sum before the Registry of this Court within a period of 6 (six) weeks from today.

Page No.# 4/4

It is made clear that if such deposit is not made than this order shall not be a bar for the enforcement of the award.

List the matter on 21.02.2024.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter