Magma Hdi General Insurance Co. Ltd vs Batasi Biswas And 5 Ors
2025 Latest Caselaw 4724 Gua

Gauhati High Court

Magma Hdi General Insurance Co. Ltd vs Batasi Biswas And 5 Ors on 20 August, 2025

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GAHC010179892025




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

                          Case No. : MACApp./374/2025

         MAGMA HDI GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT MAGMA HOUSE NO. 24 PARK
         STREET, KOLKATA 700016 AND A REGIONAL OFFICE AT BLOCK 3B, B201-
         202 ECOSPACE BUSINESS PARK, AMBUJA REALITY CAMPUS, ACTION
         AREA 110, NORTH TWENTY FOUR PARGANA, WEST BENGAL AND A
         BRANCH OFFICE AT F-FORT BUILDING, 2ND FLOOR, SOUTH SARANIA, G.S
         ROAD, GUWAHATI 781007



         VERSUS

         BATASI BISWAS AND 5 ORS
         W/O LATE FANINDRA BISWAS

         2:JAYADEB BISWAS

          S/O LATE FANINDRA BISWAS

         3:SRI PARIMAL BISWAS

          S/O LATE FANINDRA BISWAS

         4:PINKU BISWAS

          S/O LATE FANINDRA BISWAS
          ALL ARE RO VILL. BARUNGURI BIL
          P.O. DONGAR PAR
          P.S. BHURAGAON
          DIST. MORIGAON
          ASSAM
          PIN 782121

         5:BINOD DAS
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             S/O LATE NAKUL DAS
             R/O VILL. KACHARIDAG
             P.O. AND P.S. KHOIRABARI
             DIST. DARRANG
             ASSAM PIN 784522

             6:ARJUN PAUL

             S/O LATE RATAN PAUL
             R/O VILL. BARBEELA
             P.O. KALANGPAR
             DIST. KAMRUP
             ASSAM
             PIN 78102

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

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

Date : 20.08.2025 Heard Mr. R. Goswami, learned counsel for the appellant.

This is an appeal, filed under Section 173 of the Motor Vehicles Act, 1988, against the judgment and award dated 06.06.2025, passed by the learned Member, Motor Accident Claims Tribunal, No.2, Kamrup(M), in M.A.C. Case No. 1258/2023.

Admit.

Called for trial Court records.

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

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The appellant shall take steps upon the respondents by Registered post with A/D as well as by usual process within a period of one week from today.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant