The Reliance General Insurance Co. Ltd vs Jhuma Das And 2 Ors
2025 Latest Caselaw 2034 Gua

Gauhati High Court

The Reliance General Insurance Co. Ltd vs Jhuma Das And 2 Ors on 6 August, 2025

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      GAHC010143882025




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

                                  Case No. : MACApp./323/2025

            THE RELIANCE GENERAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
            HARICHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
            CORPORATE OFFICE AT 570, RECTIFIER HOUSE, NAGAUM CROSS, NEXT
            TO ROYAL INDUSTRIAL ESTATE, WADALA (W), MUMBAI 400031 AND ONE
            OF THE BRANCHE OFFICE AT PRAG PLAZA, 5TH FLOOR, G.S. ROAD,
            BHANGAGARH, GUWAHATI-781005.



            VERSUS

            JHUMA DAS AND 2 ORS.
            W/O. LT. BISWAJIT DAS

            2:SUROJIT DAS
             S/O. LT. BISWAJIT DAS
            BOTH ARE R/O. HAIOM TILA ROAD
             P/O. AND P/S. LUMDING
             DIST. HOJAI
            ASSAM
             PIN-782447

            3:RATAN PAUL
             S/O. LT. SANTOSH PAUL
            R/O. VILL.- KALIBARI COLONY NEAR MITALI SANGHA
             P/O. AND P/S. LUMDING
             DIST. HOJAI
            ASSAM
             PIN-782447

Advocate for the Petitioner   : MR. S PEGU, MR. A J SAIKIA

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

08.06.2025 Heard Mr. A. J. Saikia, learned counsel for the appellant.

This appeal, under Section 173 of the MV Act, 1988 is directed against the Judgment and Award dated 23.12.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in MAC Case No. 377/2022.

It is to be noted here that vide impugned Judgment and Award dated 23.12.2024, the learned Member, Motor Accident Claims Tribunal, Nagaon, has directed the appellant herein to pay a sum of Rs. 14,30,240/-, being the compensation to the respondent Nos. 1 & 2.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Award dated 23.12.2024.

Admit.

Issue Notice to the respondents, returnable in 4 (four) weeks.

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

Registry shall call for the record from the learned Tribunal.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant