Page No.# 1/2 vs Kalpana Nath Das And 2 Ors. A
2025 Latest Caselaw 6336 Gua

Gauhati High Court

Page No.# 1/2 vs Kalpana Nath Das And 2 Ors. A on 26 August, 2025

                                                                  Page No.# 1/2

GAHC010146272023




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

                         Case No. : MACApp./187/2025

         PURNIMA DAS AND 3 ORS.
         W/O LATE RAMESH DAS, R/O QUARTER NO. 173, OIL INDIA COLONY,
         DULIAJAN, P.S.- DULIAJAN, DIST.- DIBRUGARH, ASSAM.

         2: ABHINAB DAS
          S/O LATE RAMESH DAS
         R/O QUARTER NO. 173
          OIL INDIA COLONY
          DULIAJAN
          P.S.- DULIAJAN
          DIST.- DIBRUGARH
         ASSAM.

         3: ANUPAM DAS
          S/O LATE RAMESH DAS
         R/O QUARTER NO. 173
          OIL INDIA COLONY
          DULIAJAN
          P.S.- DULIAJAN
          DIST.- DIBRUGARH
         ASSAM.

         4: DOLLY DAS D/O LATE RAMESH DAS
         R/O QUARTER NO. 173
          OIL INDIA COLONY
          DULIAJAN P.S.- DULIAJAN
          DIST.- DIBRUGARH
         ASSAM

         VERSUS

         KALPANA NATH DAS AND 2 ORS. A
         S/O SRI PARAM KUMAR DAS, VILL.- MORICHA GAON, P.S.- CHABUA,
         DIST.- DIBRUGARH, ASSAM, PIN- 781121.
                                                                             Page No.# 2/2

            2:PRANAB PHUKAN S/O LATE DIGHALA PHUKAN
            VILL.- KHANJIKHUWA P.S.- CHABUA
             DIST.- DIBRUGARH ASSAM PIN- 781121.

            3:NEW INDIA ASSAURANCE COMPANY LTD.
             REGIONAL OFFICE AT ULUBARI
             GUWAHATI- 781007 DIST.- KAMRUP (M)
            ASSAM. (REP. BY ITS REGIONAL MANAGER)

Advocate for the Petitioner   : MR D MONDAL, DR. U BARUAH,RANJU R S BARUAH

Advocate for the Respondent : , MS. P BORTHAKUR(R-3),MS. M SAIKIA(R-3)

                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

Date : 26.08.2025

Heard Mr. Digbijoy Mandal, learned counsel for the appellants.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, against the judgment & award, dated 15.02.2020, passed by the learned Member, Motor Accident Claim Tribunal No. 2, Kamrup(M), Guwahati, in MAC Case No. 2531/2015.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice, returnable within 4 weeks.

The appellants shall take steps for issuance of notice upon the respondents 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