The Oriental Insurance Co. Ltd vs Dihi Teronpi And 3 Ors
2025 Latest Caselaw 6366 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Dihi Teronpi And 3 Ors on 27 August, 2025

                                                                   Page No.# 1/4

GAHC010142832025




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

                          Case No. : MACApp./384/2025

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGD. UNDER THE COMPANIES ACT, REP. BY ITS
         RTEGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST. KAMRUP (M),
         ASSAM.



         VERSUS

         DIHI TERONPI AND 3 ORS.
         W/O. LT. SUKURAM INGTI, R/O. VILL.- CHANDRA HANSE GAON, P/S.
         HOWRAGHAT, DIST. KARBI ANGLONG, ASSAM, PIN-782481.
         PRESENTLY RESIDING AT C/O. SRI R.C. SUT, R/O. SILPUKHURI,
         KARNACHAL. DIST. KAMRUP (M), ASSAM, PIN-781003.

         2:SUJIT KUMAR SAHA
          S/O. LT. S.K SAHA
          R/O. S.M ROAD
          ITACHALI
          P/O. NAGAON
          P/S. SADAR NAGAON
          DIST. NAGAON
         ASSAM
          PIN-782002.

         3:NIRANJAN RONGPI
          S/O. SRI BISHU RONGPI
          R/O. VILL.- PUB SIKARI GATE GAON
          P/O. AND P/S. BAKALIA
          DIST. KARBI ANGLONG
         ASSAM
          PIN-782482

         4:ROBIN TERONG
                                                                   Page No.# 2/4

             S/O. CHANDRA TERANG
             R/O. VILL.- KANIA TERON GAON
             P/O. AND P/S. BAKALIA
             DIST. KARBI ANGLONG
             ASSAM
             PIN-78244

Advocate for the Petitioner   : MR. S K GOSWAMI,

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/2780/2025

            THE ORIENTAL INSURANCE CO. LTD.
            A COMPANY REGD. UNDER THE COMPANIES ACT
            REP. BY ITS RTEGIONAL MANAGER
            ULUBARI
            GUWAHATI-7
            DIST. KAMRUP (M)
            ASSAM.


             VERSUS

            SMTI DIHI TERONPI AND 3 ORS
            W/O. LT. SUKURAM INGTI
            R/O. VILL.- CHANDRA HANSE GAON
            P/S. HOWRAGHAT
            DIST. KARBI ANGLONG
            ASSAM
            PIN-782481. PRESENTLY RESIDING AT C/O. SRI R.C. SUT
            R/O. SILPUKHURI
            KARNACHAL. DIST. KAMRUP (M)
            ASSAM
            PIN-781003.

            2:SUJIT KUMAR SAHA
            S/O. LT. S.K SAHA
             R/O. S.M ROAD
             ITACHALI
             P/O. NAGAON
             P/S. SADAR NAGAON
             DIST. NAGAON
                                                                       Page No.# 3/4

           ASSAM
           PIN-782002.

           3:NIRANJAN RONGPI
           S/O. SRI BISHU RONGPI
           R/O. VILL.- PUB SIKARI GATE GAON
           P/O. AND P/S. BAKALIA
           DIST. KARBI ANGLONG
           ASSAM
           PIN-782482

           4:ROBIN TERONG
           S/O. CHANDRA TERANG
           R/O. VILL.- KANIA TERON GAON
           P/O. AND P/S. BAKALIA
           DIST. KARBI ANGLONG
           ASSAM
           PIN-782441
           ------------
           Advocate for : MR. S K GOSWAMI
           Advocate for : appearing for SMTI DIHI TERONPI AND 3 ORS



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                       ORDER

27.08.2025 Learned counsel Mr. S. K. Goswami is present on behalf of the appellant/insurer who is aggrieved by the judgment and award dated 26.03.2025 passed by the learned Member, MACT, No. 1, Kamrup (M), in connection with MAC Case No. 2146/2021.

The claimant is not entitled to the compensation, as the driver was in a drunken state when the accident took place.

Admit.

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

Call for the Trial Court Records.

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List accordingly.

JUDGE

Comparing Assistant