Page No.# 1/3 vs Kali Das And And 3 Ors H
2025 Latest Caselaw 4639 Gua

Gauhati High Court

Page No.# 1/3 vs Kali Das And And 3 Ors H on 18 August, 2025

                                                                 Page No.# 1/3

GAHC010039442024




                                                          undefined

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

                        Case No. : MACApp./194/2025

         THE NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATA
         700071 AND REGIONAL OFFICE AT GS ROAD, BHANAGAGARH, GUWAHATI
         5 REP. BY ITS REGIONAL MANAGER, REGIONAL OFFICE GUWAHATI



         VERSUS

         KALI DAS AND AND 3 ORS H
         S/O LATE MUNIN DAS, RESIDENT OF VILLAGE TANGIA, PO
         BHOUKAMARI, PS BARPETA, ASSAM

         2:PRATIMA DAS
         W/O SRI KALI DAS
         RESIDENT OF VILLAGE TANGIA
          PO BHOUKAMARI
          PS BARPETA
         ASSAM

         3:SANIO ISLARY
          S/O LOUIS ISLARY
         RESIDENT OF VILLAGE KUNJA NAGAR
         VILLAGE NO. 2
          BENGTAL
          PO BENGTAL
          PS RUNIKHATA
          DIST CHIRANG

         4:KAMAL CH. PHUKAN
          S/O LATE SAIKIA PHUKAN

         RESIDENT OF VILLAGE NO. 4
         BOKOTA NABAJYOTI
                                                                      Page No.# 2/3

             PS DEMOW DIST SIVASAGAR
             ASSA

Advocate for the Petitioner   : MR. P J BARMAN, MS R TADO

Advocate for the Respondent : , S MEDHI(R-1,2),MR G KAKOTI(R-1,2)

                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

Date : 18.08.2025

Heard Mr. P. J. Barman, learned counsel for the appellant Insurance Company.

This appeal has been preferred by the appellant Insurance Company under Section 173 of the Motor Vehicle Act, 1988, against the judgment & order, dated 10.10.2023, passed by the learned Member, Motor Accident Claim Tribunal, Bajali, Pathsala, in MAC Case No. 26/2018.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice.

Mr. Barman, learned counsel, has submitted that the respondents No. 1 & 2, herein, has already accepted the notice of the matter and a copy of the same, has also been served.

Page No.# 3/3

The appellant Insurance Company shall take steps for issuance of notice upon the respondents No. 3 & 4, by registered post with A/D as well as by usual process, within a week from today.

List it after 4(four) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant