New India Assurance Co. Ltd vs Binu Barman And 3 Ors
2025 Latest Caselaw 6367 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Binu Barman And 3 Ors on 27 August, 2025

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GAHC010170082025




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

                         Case No. : MACApp./393/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGD. OFFICE AT 87, M.G. ROAD, FORT, MUMBAI-400001 AND
         ONE OF THE NORTH ESTERN REGION OFFICE AT LACHIT NAGAR, G.S.
         ROAD, GUWAHATI-07, ASSAM.



         VERSUS

         BINU BARMAN AND 3 ORS.
         W/O. LT. GOBINDA BARMAN (NOTHER OF THE DECEASED)

         2:HIMANGSHU BARMAN
          S/O. LT. GOBINDA BARMAN (BROTHER OF THE DECEASED)
         ALL ARE PERMANENT R/O. MOLOYNAGAR
          DAKHIN JALUKBARI
          P/S. JALUKBARI
          DIST. KAMRUP (M)
         ASSAM
          PIN-781013.

         3:RAJESH MAHATO
          S/O. RAMASHISH MAHATO
          R/O. BEHARBARI
          GUWAHATI
          P/O. AND P/S. BASISTHA
          DIST. KAMRUP (M)
         ASSAM
          PIN-781029.

         4:MANIK CH. SARKAR
          S/O. SRI SUSAR CH. SARKAR
          R/O. MANDIA
          NANNARDLINE
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             P/S. MANDIA
             DIST. BARPETA
             ASSAM
             PIN-781308

Advocate for the Petitioner   : A BIYANI, MR. R K BHATRA,S CHOUDHURY

Advocate for the Respondent : MR. S RAHMAN, FOR CAVEATOR,MR A N IQBAL




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

27.08.2025 Learned counsel Mr. R. K. Bhatra is present on behalf of the appellant who is aggrieved by the judgment and award dated 04.06.2025 passed by the learned Member, MACT, Kamrup (M) in connection with MAC Case No. 1920/2020, awarding compensation of Rs. 48,47,500/- to the respondents who are also related to the deceased being mother and brother of the deceased. The appellant is aggrieved by the judgment and award as the family members of the deceased are receiving family pension as the deceased was a State Government employee.

Heard learned counsel Mr. A. N. Iqbal for the respondent Nos. 1 and 2. Learned counsel has accepted notices on behalf of respondent Nos. 1 and 2 and thus no formal notice is required to be issued. Extra copies to be furnished. Admit.

Issue notice to the respondent Nos. 3 and 4 through registered post with A/D as well as usual process returnable within 4 (four) weeks. Call for the Trial Court Records.

List accordingly.

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JUDGE

Comparing Assistant