M/S Liberty General Insurance Co Ltd vs Abbas Ali And 3 Ors
2025 Latest Caselaw 9415 Gua

Gauhati High Court

M/S Liberty General Insurance Co Ltd vs Abbas Ali And 3 Ors on 12 December, 2025

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GAHC010243512024




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

                         Case No. : MACApp./553/2025

         M/S LIBERTY GENERAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 10TH FLOOR,
         TOWER A, PENINSULA BUSINESS PARK, GANPATRAO KADAM PARK,
         LOWER PAREL, DELISE ROAD, MUMBAI, MAHARASTRA-400013 AND
         BRANCH OFFICE AT 1ST FLOOR, GANPATI ENCLAVE, BORA SERVICE, G.S.
         ROAD, ULUBARI, GUWAHATI-781007, ASSAM.



         VERSUS

         ABBAS ALI AND 3 ORS
         S/O. LATE AKBAR ALI

         2:SHAIFUL ISLAM
          S/O. LATE AKBAR ALI
          BOTH ARE R/O. VILL.- CHATAICHAPORI
          P/O. KALIABHOMORA
          P/S. TEZPUR
          DIST. SONITPUR
         ASSAM
          PIN-784027.
         REP. BY SURUJ JAMAL
          S/O. LATE SAHIRUDDIN
          R/O. VILL.- CHATAICHAPORI
          P/O. KALIABHOMORA
          P/S. TEZPUR
          DIST. SONITPUR
         ASSAM
          PIN-784027.

         3:SUMAM ENTERPRISE
          PROPRIETOR MD ZIAUR RAHMAN
          R/O. VILL.- AMOLAPAM
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             P/O. NAPAM
             P/S. TEZPUR
             DIST. SONITPUR
             ASSAM
             PIN-784028.

            4:BABOR ALI
             S/O. LATE SAMAR ALI
             R/O. VILL.- SINGITOLI
             P/S. TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-78400

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : , MS. M MEDHI(R-3,4)




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 12.12.2025

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

2. This appeal u/s 173 of Motor Vehicle Act has been preferred by the appellant/Insurance Company impugning the judgment and award dated 03.08.2024 passed by Motor Accident Claims Tribunal, Sonitpur in M.A.C Case No. 121/2022 whereby the appellant was directed to pay a compensation amount of Rs. 21,88,000/- to the claimant/respondents.

3. Learned counsel for the appellant has submitted that the appellant is mainly aggrieved with the quantum of the compensation award to the claimant/respondent.

4. Issue notice to the respondents.

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5. The appellant shall take steps for issuance of notice upon the respondent by speed post as well as by usual mode within 7(seven) days from the date of this order returnable after (four) weeks.

6. Since respondent No. 3 & 4 have already appeared by engaging a counsel in this appeal, no formal notice need to be issued to the said respondent.

7. Let the records of the M.A.C Case No. 121/2022 be called for from the Motor Accident Claims Tribunal, Sonitpur.

8. Registry to take steps for requisitioning the records.

9. List accordingly.

JUDGE

Comparing Assistant