Janapath vs Dulumoni Deka And 6 Ors
2024 Latest Caselaw 5021 Gua

Gauhati High Court

Janapath vs Dulumoni Deka And 6 Ors on 22 July, 2024

                                                                  Page No.# 1/3

GAHC010138022024




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

                          Case No. : MACApp./349/2024

         SHRIRAM GENERAL INSURANCE CO. LTD
         1000 E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
         302022 AND HAVING A BRANCH OFFICE AT B.R ARCADE, 3RD FLOOR, 21
         JANAPATH, ULUBARI, GUWAHATI- 781007.

         VERSUS

         DULUMONI DEKA AND 6 ORS.
         W/O LATE TARANI KANTA DEKA,
         VILL.- BARGAON,
         P.O.- DORAKOHARA, P.S.- KAMALPUR, DIST.- KAMRUP, ASSAM, PIN-
         781380.

         2:JINA DEKA
          D/O LATE TARANI KANTA DEKA

         VILL.- BARGAON

         P.O.- DORAKOHARA
          P.S.- KAMALPUR
          DIST.- KAMRUP
          ASSAM
          PIN- 781380.
         (BEING MINOR
          REP. BY HER LEGAL GUARDIAN MOTHER
          RES. NO. 1).

         3:JINKON DEKA
          S/O LATE TARANI KANTA DEKA

         VILL.- BARGAON

         P.O.- DORAKOHARA
          P.S.- KAMALPUR
                                      Page No.# 2/3

 DIST.- KAMRUP
 ASSAM
 PIN- 781380.
(BEING MINOR
 REP. BY HIS LEGAL GUARDIAN MOTHER
 RES. NO. 1).

4:JUMAN DEKA
 D/O LATE TARANI KANTA DEKA

VILL.- BARGAON

P.O.- DORAKOHARA
 P.S.- KAMALPUR
 DIST.- KAMRUP
 ASSAM
 PIN- 781380.
(BEING MINOR
 REP. BY HIS LEGAL GUARDIAN MOTHER
 RES. NO. 1).

5:DAYA BALA DEKA
 M/O LATE TARANI KANTA DEKA

VILL.- BARGAON

P.O.- DORAKOHARA
 P.S.- KAMALPUR
 DIST.- KAMRUP
ASSAM
 PIN- 781380.

6:ARIF HUSSAIN
 S/O AKHTA HUSSAIN
VILL.- CHANGSARI
 P.S.- CHANGSARI
 DIST.- KAMRUP
ASSAM
 PIN- 781101.

7:SISHU RAM THAKURIA
 S/O LATE PHANIDHAR THAKURIA
VILL.- GUIYA
 P.S.- KAMALPUR
 DIST.- KAMRUP
ASSAM
 PIN- 781380
                                                                      Page No.# 3/3

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 Insurance Company, namely, Shriram General Insurance Company Limited against the judgment and award dated 08.04.2024 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup(M) in MAC Case No. 206/2018 whereby the appellant was directed to pay a compensation amount of Rs.53,38,941/- (Rupees Fifty Three Lakhs Thirty Eight Thousand and Nine Hundred Forty One) with 9% interest per annum thereon to the respondents.

Issue notice to the respondents.

Call for the case record of MAC Case No. 206/2018.

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 three days from the date of this order, returnable after four weeks.

List this matter after four weeks.

JUDGE

Comparing Assistant