Oriental Insurance Co. Ltd vs Lina Patar @ Pator
2025 Latest Caselaw 2055 Gua

Gauhati High Court

Oriental Insurance Co. Ltd vs Lina Patar @ Pator on 6 August, 2025

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GAHC010110632025




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

                         Case No. : MACApp./333/2025

         ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
         ACT 1956 HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A 25/27
         ASAF ALI ROAD, NEW DELHI 2 WITH ONE OF ITS REGIONAL OFFICE AT
         G.S. ROAD, ULUBARI, GUWAHATI 7, REPRESENTED BY ITS REGIONAL
         MANAGER.



         VERSUS

         LINA PATAR @ PATOR, AND 3 ORS
         W/O SRI BULEN PATH @ PATOR,

         2:BULEN PATAR @ PATOR

          S/O NOT KNOWN
          BOTH THE CLAIMANTS NOS. 1(A) AND 1(B) ARE THE MOTHER AND THE
         FATHER OF THE DECEASED NAMELY JAGADISH PATAR RESIDING AT R/O
         VILL. DHUPGURI
          DAKHIN DIMORIA
          P.O. DHUPGURI
          P.S. KHETRI
          DIST. KAMRUP (M)
         ASSAM
          PIN 782403

         3:SMTI PUSPA DEVI PAREEK

          W/O SRI RIDH KARAN PAREEK
          R/O VILL. NARAYAN NAGAR
          KUMARPARA
          GUWAHATI
          P.O. AND P.S. BHARALUMUKH
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             DIST. KAMRUP (M)
             ASSAM
             PIN 781009

            4:MAHEND CHETRI @ MAHENDRA BH. CHEEI

             S/O SRI BHAKTA BH. CHETRI
             R/O VILL. NORTH GANGANAGAR
             P.O. AND P.S. DHARMANAGAR
             DIST. NORTH TRIPURA
             TRIPURA
             PIN 79925

Advocate for the Petitioner     : MR. R C PAUL,

Advocate for the Respondent : ,



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

06.08.2025

Heard Mr. R.C. Paul, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 27.02.2025 passed by the learned Member, Motor Accident Claims Tribunal (MACT) No.3, Kamrup(M), Guwahati, in MAC Case No.2022/2018. It is to be noted here that vide impugned judgment and award dated 27.02.2025, the learned Tribunal has directed the appellant herein to pay a sum of Rs.11,03,800/- being the compensation to the respondents/claimants herein with interest @9% per annum from the date of filing of the claim petition i.e. 03.10.2018 till payment.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 27.02.2025.

Admit.

Issue notice to the respondents, returnable within 4(four) weeks.

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Step be taken by 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 the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant