Janapath vs Sri Sohan Das @ Hun Das And 3 Ors
2025 Latest Caselaw 6832 Gua

Gauhati High Court

Janapath vs Sri Sohan Das @ Hun Das And 3 Ors on 29 August, 2025

                                                                  Page No.# 1/2

GAHC010280142019




                                                           undefined

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

                         Case No. : MACApp./282/2025

         SHRIRAM GENERAL INSURANCE COMPANY LIMITED
         1000-E/8, RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN-
         302022 AND HAVING A BRANCH OFFICE AT B.R. ARCADE, 3RD FLOOR, 21
         JANAPATH, ULUBARI, GUWAHATI-781007 IS REPRESENTED BY THE
         BRANCH MANAGER AS O.P. NO.3 IN MAC CASE NO. 226/2015



         VERSUS

         SRI SOHAN DAS @ HUN DAS AND 3 ORS
         S/O LATE SAILENDRA DAS, R/O VILLAGE PANIGAON DIMARUGURI, P.S.
         SADAR, DISTRICT NAGAON, ASSAM, PIN 782001

         2:MISS SANJANA DAS
          D/O LATE SAILENDRA DAS
          R/O VILLAGE PANIGAON DIMARUGURI
          P.S. SADAR
          DISTRICT NAGAON
         ASSAM
          PIN 782001

         3:SRI RAJIB SINGH
          S/O LATE RAMESH SINGH
          RESIDENT OF VILLAGE NEPALIPATTY
          TEZPUR
          DISTRICT SONITPUR
          ASSAM
          PIN 784001
         (OWNER OF THE VEHICLE NO. AS-09-C-6843 TRUCK)

         4:SRI SUBUDH DAS
          S/O LATE H.DAS
          RESIDENT OF VILLAGE DULABARI
                                                                        Page No.# 2/2

              NO.2
             P.S. TEZPUR
              DISTRICT SONITPUR
              ASSAM
              PIN 784001
             (DRIVER OF THE VEHICLE NO. AS-09-C-6843 TRUCK

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MR D DEKA

Advocate for the Respondent : ,


                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG
                                   ORDER

29.08.2025 Heard Mr. R. Goswami, learned counsel for the appellant.

This appeal, under Section 173 of the Motor Vehicles Act, 1988, has been filed by the appellant challenging the judgment and award dated 01.07.2019, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in MAC Case No.226/2015.

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 respondent Nos. 1 to 4 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.

JUDGE

Comparing Assistant