Gauhati High Court
Icici Lombard General Insurance ... vs Rubi Rahman And 3 Ors on 20 August, 2025
Page No.# 1/4
GAHC010180912025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./379/2025
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AT SHRI SIDDHI VINAYAK GANAPATI
MANDIR, ICICI LOMBARD HOUSE 414, P. BALU MARG, SVS RAOD,
PRABHADEVI, MUMBAI-400025, ITS ZONAL OFFICE AT 7TH FLOOR,
APEEJAY HOUSE15, PARK STREET, KOLKATA-700016, AND ITS BRANCH
OFFICE AT 3RD FLOOR KAMAKHYA TOWER, G.S ROAD, CHRISTIAN
BASTI, GUWAHATI-781005, REP. BY THE LEGAL MANAGER
VERSUS
RUBI RAHMAN AND 3 ORS
W/O. LT. MANASH JYOTI BARMAN
2:IRFAN DENIAL DASTUN RAHMAN
MINOR S/O. LT. MANASH JYOTI BARMAN
3:DAKHARATH BARMAN
S/O. LT. KHANGO RAM BARMAN
ALL ARE R/O. VILL.- PAIKARKUCHI (PURAKUCHI)
P/O. SONDHA
P/S. NALBARI
DIST. NALBARI
ASSAM
PIN-781337
RESPONDENT NO. 1 IS REPRSENTING THE RESPODENT NO. 2 AND 3
4:UTPAL SARMA
S/O. KAMAKHYA PRASAD SARMA
R/O. H/NO. 13
PANIPATH
GEETA NAGAR
MOTHER TERESA ROAD
Page No.# 2/4
P/O. AND P/S. GEETA NAGAR
KAMRUP (M)
ASSAM
PIN-781021
Advocate for the Petitioner : MR T KALITA, MR. A KAKATI
Advocate for the Respondent : ,
Linked Case : I.A.(Civil)/2720/2025
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
HAVING ITS REGISTERED OFFICE AT SHRI SIDDHI VINAYAK GANAPATI
MANDIR
ICICI LOMBARD HOUSE 414
P. BALU MARG
SVS RAOD
PRABHADEVI
MUMBAI-400025
ITS ZONAL OFFICE AT 7TH FLOOR
APEEJAY HOUSE15
PARK STREET
KOLKATA-700016
AND ITS BRANCH OFFICE AT 3RD FLOOR KAMAKHYA TOWER
G.S ROAD
CHRISTIAN BASTI
GUWAHATI-781005
REP. BY THE LEGAL MANAGER
VERSUS
RUBI RAHMAN AND 3 ORS
W/O. LT. MANASH JYOTI BARMAN
2:IRFAN DENIAL DASTUN RAHMAN
MINOR S/O. LT. MANASH JYOTI BARMAN
3:DAKHARATH BARMAN
S/O. LT. KHANGO RAM BARMAN
ALL ARE R/O. VILL.- PAIKARKUCHI (PURAKUCHI)
P/O. SONDHA
P/S. NALBARI
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DIST. NALBARI
ASSAM
PIN-781337
RESPONDENT NO. 1 IS REPRSENTING THE RESPODENT NO. 2 AND 3
4:UTPAL SARMA
S/O. KAMAKHYA PRASAD SARMA
R/O. H/NO. 13
PANIPATH
GEETA NAGAR
MOTHER TERESA ROAD
P/O. AND P/S. GEETA NAGAR
KAMRUP (M)
ASSAM
PIN-781021.
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Advocate for : MR T KALITA
Advocate for : appearing for RUBI RAHMAN AND 3 ORS
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 20.08.2025
Heard Mr. T. Kalita, 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
19.05.2025, passed by the learned Member, Motor Accident Claim Tribunal No. 2,
Kamrup(M), Guwahati, in MAC Case No. 1918/2021.
The appeal is admitted for hearing.
Call for the relevant trial Court records.
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Issue notice, returnable within 4 weeks.
The appellant Insurance Company shall take steps for issuance of notice
upon the respondents No. 1, 2, 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
