New India Assurance Company Ltd vs Smti. Monila Hojai (Phonglo) And 4 Ors
2025 Latest Caselaw 2599 Gua

Gauhati High Court

New India Assurance Company Ltd vs Smti. Monila Hojai (Phonglo) And 4 Ors on 8 August, 2025

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GAHC010028362021




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

                          Case No. : MACApp./36/2021

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
         FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
         FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR, G.S. ROAD,
         GUWAHATI- 781007.

         VERSUS

         SMTI. MONILA HOJAI (PHONGLO) AND 4 ORS.
         W/O- LATE RONIL PHONGLO, R/O- VILL.- LONGMA PT-III, P.O. MAHUR, P.S.
         MAHUR, DIST.- DIMA HASAO, ASSAM, PIN- 788830.

         2:ANUSKA PHONGLO
          D/O- LATE RONIL PHONGLO
          R/O- VILL.- LONGMA PT-III
          P.O. MAHUR, P.S. MAHUR
          DIST.- DIMA HASAO
         ASSAM, PIN- 788830.

         3:KRITI PHONGLO
          D/O- LATE RONIL PHONGLO
          R/O- VILL.- LONGMA PT-III
          P.O. MAHUR, P.S. MAHUR
          DIST.- DIMA HASAO
         ASSAM, PIN- 788830. (RESPONDENT NOS. 2 AND 3 BEING MINORS ARE
         REP. BY THEIR LEGAL GUARDIAN MOTHER I.E. RESPONDENT NO. 1).

         5:M/S. NKC PROJECTS PVT. LTD.
         ASSAM ROAD PROJECT
          PKG-AS-24 AT POST MAIBONG
          P.O. MAIBONG
          P.S. MAHUR, DIST.- DIMA HASAO
         ASSAM
          PIN- 788830. (OWNER OF THE SOIL COMPACTOR BEARING ENGINE NO.
                                                                                 Page No.# 2/2

             63127803
              CHASSIS NO. H2160147)

Advocate for the Petitioner     : MR. R GOSWAMI, MS. P BORTHAKUR

Advocate for the Respondent : MR. R PHUKAN, MR A N AHMED (R-1,2,3),MR R DAS,MR. J
LASKAR,MR. Z AHSAN




                                     BEFORE
                        HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

08.08.2025

Heard Mr. R. Goswami, learned counsel for the appellant and also heard Mr. A.N. Ahmed, learned counsel for the respondent Nos.1--3.

Mr. Goswami submits that since in this appeal the impugned judgment and award is challenged on the ground of violation of policy condition, no purpose will be served by referring the matter to the mediation and accordingly, he prays for listing the matter for hearing.

Taking note of the submission of Mr. Goswami, learned counsel for the appellant and also taking note of the submission of Mr. Ahmed, learned counsel for the respondent Nos.1--3, it is provided that the Registry shall list this matter for hearing on 08.09.2025.

In the meantime, Mr. Ahmed, learned counsel for the respondent Nos.1--3 may file his affidavit, if so advised.

Sd/- Robin Phukan JUDGE

Comparing Assistant