Page No.# 1/3 vs Kabita Maibangsa And Ors
2025 Latest Caselaw 9103 Gua

Gauhati High Court

Page No.# 1/3 vs Kabita Maibangsa And Ors on 8 December, 2025

                                                                   Page No.# 1/3

GAHC010108412025




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

                         Case No. : MACApp./421/2025

         HIRAMA GOGOI ALIAS HIRAMAY BARUAH
         W/O. RANJAN KR. BARUAH, R/O. VILL.- RONGCHEDON, P/O. AN P/S.
         DIPHU, DIST. KARBI ANGLONG, ASSAM, PIN-782460.

         2: RANJAN KR. BARUAH
          S/O. LT. GADADHAR BARUAH
          R/O. VILL.- RONGCHEDON
          P/O. AN P/S. DIPHU
          DIST. KARBI ANGLONG
         ASSAM
          PIN-782460

         VERSUS

         KABITA MAIBANGSA AND ORS
         W/O. LT. PADMA MAIBANGSA, R/O. VILL.- VALLEY VIEW, RONGKHELAN,
         P/S. DIPHU, DIST. KARBI ANGLONG, ASSAM, PIN-782462.

         2:PHAIRING MAIBANGSA
          S/O. LT. PADMA MAIBANGSA
          R/O. VELLEY VIEW
          RONGKHELAN
         WARD NO. 8
          P/O. RONGKHELANM P/S. DIPHU
          DIST. KARBI ANGLONG
         ASSAM
          PIN-782462.

         3:LAIRING MAIBANGSA
          S/O. LT. PADMA MAIBANGSA
          R/O. VELLEY VIEW
          RONGKHELAN
         WARD NO. 8
          P/O. RONGKHELANM P/S. DIPHU
                                                                            Page No.# 2/3

             DIST. KARBI ANGLONG
             ASSAM
             PIN-782462.

            4:THE UNITED INDIA INSURANCE COMPANY LTD.
             DIPHU BRANCH
             M.G. ROAD
             DIPHU
             KARBI ANGLONG
            ASSAM
             PIN-782460

Advocate for the Petitioner   : MR MEHBOOB RAHMAN SODIAL, MR K BROOK

Advocate for the Respondent : , MR. A KAKATI (R4),MR. M P CHOUDHURY (R-1,2,3),MR. S
BATHARI(R-1,2,3)




                                  BEFORE
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                        ORDER

Date : 08.12.2025

This appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed challenging the judgment and award dated 05.03.2025 passed by the learned Member, MACT No.2, Kamrup(M) at Guwahati in MAC Case No.2322/2017.

Heard the learned counsel for the appellant Mr. K. Brook. Mr. M.P. Choudhury, learned counsel appears on behalf of the respondent Nos. 1,2 and 3 and Mr. T. Kalita, learned counsel appears on behalf of the respondent No.4.

The appeal has been filed on the ground that rash and negligent driving of the Driver of the offending vehicle has not been proved before the Tribunal. Hence, the appellant prays for quashing of the impugned judgment and award dated 30.01.2025.

Page No.# 3/3

The appeal is admitted.

Call for the Trial Court Record from the Court of learned Member, MACT No.2, Kamrup (M) at Guwahati.

List the matter on 27.01.2026.

JUDGE

Comparing Assistant