National Insurance Company Limited vs Junu Borah And 6 Ors
2024 Latest Caselaw 5378 Gua

Gauhati High Court

National Insurance Company Limited vs Junu Borah And 6 Ors on 31 July, 2024

                                                                   Page No.# 1/3

GAHC010118052024




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

                         Case No. : MACApp./364/2024

         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S.
         ROAD, GUWAHATI- 781005 REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GUWAHATI REGIONAL OFFICE.



         VERSUS

         JUNU BORAH AND 6 ORS.
         W/O LATE PUTUL CHANDRA BORAH,
         VILL.- NIZ LALUK GAON, P.S.- LALUK, MOUZA LALUK, DIST.-
         LAKHIMPUR, ASSAM, PIN- 784160.

         2:NAYANMONI BORAH
          D/O LATE PUTUL CHANDRA BORAH

         VILL.- NIZ LALUK GAON
         P.S.- LALUK
         MOUZA LALUK
         DIST.- LAKHIMPUR
         ASSAM
         PIN- 784160.

         3:RANJIT HAZARIKA
          S/O M. HAZARIKA

         VILL.- AMTOLA
         P.O.- AMTOLA
         P.S.- PANIGAON
         DIST.- LAKHIMPUR
         ASSAM
         PIN- 786160.
                                                                      Page No.# 2/3


            4:TECHI JULLY
             PROPRIETOR OF- M/S T.K. ENGINEERING

            R/O MODEL VILLAGE
            P.S.- NAHARLUGUN
            P.S.- NAHARLAGUN
            DIST.- PAPUMPARE
            ARUNCHAL PRADESH
            PIN- 791110.

            5:RUP KUMAR BORAH
             S/O LATE PUTUL CH. BORAH

            VILL.- NIZ LALUK GAON
            P.S.- LALUK
            MOUZA LALUK
            DIST.- LAKHIMPUR
            ASSAM
            PIN- 784160.

            6:PANKAJ BORAH
             S/O LATE PUTUL CH. BORAH

            VILL.- NIZ LALUK GAON
            P.S.- LALUK
            MOUZA LALUK
            DIST.- LAKHIMPUR
            ASSAM
            PIN- 784160.

            7:DEBOJIT BORAH
             S/O LATE PUTUL CH. BORAH

            VILL.- NIZ LALUK GAON
            P.S.- LALUK
            MOUZA LALUK
            DIST.- LAKHIMPUR
            ASSAM
            PIN- 784160

Advocate for the Petitioner   : MR T KALITA, J KOTOKY,MR. A KAKATI

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

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

31.07.2024

1. Heard Mr. T. Kalita, learned counsel for the appellant/insurance company.

2. This appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 challenging the quantum of the compensation awarded to the respondents/claimants by the Judgment and Order dated 12.03.2024, passed by the learned Member, Motor Accident Claims Tribunal Lakhimpur, North Lakhimpur in MAC (Death) Case No. 20/2021.

3. This appeal is admitted.

4. Issue notice to the respondents.

5. Call for the case record of MAC (Death) Case No. 20/2021 from the concerned Tribunal.

6. The appellant shall take steps for issuance of notice to the respondents by registered post with A/D as well as through usual process, within 7(seven) days from the date of this order, returnable after 4(four)weeks.

7. List accordingly.

JUDGE

Comparing Assistant