Sri Dhruba Jyoti Gogoi vs Smt Purabi Nandi And 2 Ors
2025 Latest Caselaw 4800 Gua

Gauhati High Court

Sri Dhruba Jyoti Gogoi vs Smt Purabi Nandi And 2 Ors on 22 August, 2025

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GAHC010185922025




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

                          Case No. : MACApp./385/2025

         SRI DHRUBA JYOTI GOGOI
         S/O PRANAB GOGOI, R/O MAKUM PATHAR NO. 4, P.O. MAKUM PATHAR,
         P.S. MARGHERITA, DIST. TINSUKIA, ASSAM.



         VERSUS

         SMT PURABI NANDI AND 2 ORS
         W/O DILIP NANDI,

         2:SRI DILIP NANDI
          SON OF - LATE NAGENDRA LAL NANDI RESIDENTS OF - WEST SRIPURIA
         SARDA ROAD
          NEAR ORIENTAL CLUB
          SRIPURIA
          P.S. TINSUKIA
          DISTRICT- TINSUKIA
         ASSAM

         2:DILIP NANDI

          S/O LATE NAGENDRA LAL NANDI
          BOTH ARE THE R/O WEST SRIPURIA SARDA ROAD
          NEAR ORIENTAL CLUB
          SRIPURIA
          P.S. TINSUKIA
          DIST. TINSUKIA
          ASSAM.

         3:SRI SANTANU DAS
          SON OF - SRI SUSANTA DAS
          RESIDENT OF - BOGAPANI COLONY
          P.O AND P.S - DIGBOI
                                                                    Page No.# 2/4

             DISTRICT - TINSUKIA
             ASSAM

            3:SANTANU DAS

             S/O SRI SUSANTA DAS
             R/O BOGAPANI COLONY
             P.O. AND P.S. DIGBOI
             DIST. TINSUKIA
             ASSAM

Advocate for the Petitioner   : MR N SARMA, MR. C CHAKRAVARTY

Advocate for the Respondent : ,


             Linked Case : I.A.(Civil)/2766/2025

            SRI DHRUBA JYOTI GOGOI
            S/O SRI PRANAB GOGOI
            R/O MAKUM PATHAR NO. 4
            P.O. MAKUM PATHAR
            P.S. MARGHERITA
            DIST. TINSUKIA
            ASSAM.


             VERSUS

            SMT PURABI NANDI AND 2 ORS
            W/O SRI DILIP NANDI

            2:SRI DILIP NANDI
            SON OF - LATE NAGENDRA LAL NANDI RESIDENTS OF - WEST SRIPURIA
            SARDA ROAD
             NEAR ORIENTAL CLUB
             SRIPURIA
             P.S. TINSUKIA
             DISTRICT- TINSUKIA
            ASSAM

            3:SRI SANTANU DAS
            SON OF - SRI SUSANTA DAS
            RESIDENT OF - BOGAPANI COLONY
            P.O AND P.S - DIGBOI
            DISTRICT - TINSUKIA
            ASSAM
                                                                           Page No.# 3/4


           4:DILIP NANDI

          S/O LATE NAGENDRA LAL NANDI
          BOTH ARE THE R/O WEST SRIPURIA SARDA ROAD
          NEAR ORIENTAL CLUB
          SRIPURIA
          P.S. TINSUKIA
          DIST. TINSUKIA
          ASSAM.

           5:SANTANU DAS

          S/O SRI SUSANTA DAS
          R/O BOGAPANI COLONY
          P.O. AND P.S. DIGBOI
          DIST. TINSUKIA
          ASSAM.
          ------------
          Advocate for : MR N SARMA
          Advocate for : appearing for SMT PURABI NANDI AND 2 ORS



                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG
                                ORDER

22.08.2025

Heard Mr. N. Sharma, learned counsel for the appellant/applicant.

This appeal, under Section 173 of the Motor Vehicles Act, 1988, has been filed by the appellant challenging the judgment and award dated 22.05.2025, passed by the learned Additional Member-2, Motor Accident Claims Tribunal, Tinsukia, in MAC Case No. 02/2017.

Admit.

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

The learned counsel for the appellant shall take steps for service of notice upon Page No.# 4/4

respondent Nos. 1 to 3 by registered post with A/D as well as by usual process within one week from today.

Also, call for the Trial Court Record.

List the matters after 4 (four) weeks.

The interim prayer shall be considered after the receipt of the Trial Court record.

JUDGE

Comparing Assistant