Hdfc Ergo General Insurance Co. Ltd vs Rupati Basumatary And 3 Ors
2024 Latest Caselaw 5019 Gua

Gauhati High Court

Hdfc Ergo General Insurance Co. Ltd vs Rupati Basumatary And 3 Ors on 22 July, 2024

                                                                 Page No.# 1/3

GAHC010285042023




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

                         Case No. : MACApp./351/2024

         HDFC ERGO GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT RAMON HOUSE,
         H.T. PAREKH MARG, 169, BACKBAY RECLAMATION, MUMBAI 400020 AND
         ITS GUWAHATI BRANCH OFFICE AT ADITYAM BUILDING, 6TH FLOOR,
         LACHIT NAGAR, GS ROAD, GUWAHATI, 781007, ASSAM.

         VERSUS

         RUPATI BASUMATARY AND 3 ORS.
         W/O LATE GATHU RAM BASUMATARY,
         VILL.- MANIKPUR (KANGHIR), P.S.- DOKMOKA, DIST.- KARBI ANGLONG,
         ASSAM, PIN- 782481.

         2:ARGENGWRA BASUMATARY
          S/O LATE GATHU RAM BASUMATARY

         VILL.- MANIKPUR (KANGHIR)
         P.S.- DOKMOKA
         DIST.- KARBI ANGLONG
         ASSAM
         PIN- 782481.

         3:SONAM DAWA
          S/O RINCHIN DAWA

         R/O PLOT NO. 21
         1ST FLOOR
         BHARAT GARDEN
         DIST.- UTTAM NAGAR
         WEST DELHI
         PIN- 110059.

         4:JYOTISH DAS
          S/O KRISHNA DAS
                                                                      Page No.# 2/3


            R/O C/O MANTU DAWKA
            FA AHMED NAGAR PANJABARI ROAD
            HOUSE N. 14
            P.S.- DISPUR
            DIST..- KAMRUP (M)
            ASSAM
            PIN- 781037

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

Date : 22.07.2024 Heard Mr. R. Goswami, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant-Insurance Company against the judgment and award dated 19.09.2023 passed in MAC Case No. 268/2021 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup(M) whereby the compensation amount of Rs.57,38,903/- was granted to the respondents.

Issue notice to the respondents.

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

The Registry to take steps for requisitioning the case records from the concerned Motor Accident Claims Tribunal.

Page No.# 3/3

List this matter after four weeks.

JUDGE

Comparing Assistant