New India Assurance Co. Ltd vs Sajiran Bewa And 3 Ors
2025 Latest Caselaw 9552 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Sajiran Bewa And 3 Ors on 15 December, 2025

                                                                 Page No.# 1/3

GAHC010213552025




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

                          Case No. : MACApp./555/2025

         NEW INDIA ASSURANCE CO. LTD
         A PUBLIC SECTOR UNDERTAKING COMPANY, REGISTERED AND
         INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS
         REGISTERED OFFICE AT 87 M.G. ROAD, FORT MUMBAI 400001 WITH ONE
         OF ITS REGIONAL OFFICE AT STATE CITY COMPLEX, 5TH FLOOR, LACHIT
         NAGAR, G.S. ROAD, ULUBARI, GUWAHATI 781007, REPRESENTED BY ITS
         REGIONAL MANAGER, GUWAHATI, ASSAM.

         VERSUS

         SAJIRAN BEWA AND 3 ORS
         WO KUDDUS ALI

         1.2:AMINUR ALI SK
          S/O LATE SOFIQUL HAQUE
         ALL ARE RESIDING AT VILL. PACHIM GAIKHOWA
          PART II
          P.O. DIMAKURI
          P.S. GOLAKGANJ
          DIST. DHUBRI
         ASSAM
          PIN 783334

         2:CHABAR UDDIN PRODHANI
          S/O TOMIZ UDDIN PRODHANI
          R/O VILL. BINNACHARA
          PART IV
          P.O. BALADOBA
          P.S. GOLAKGANJ
          DIST. DHUBRI
         ASSAM
          PIN 783127

         3:ALI HUSSAIN
                                                                              Page No.# 2/3


             S/O AMIR AKI
             R/O VILL. P.O. BALADOBA
             P.S. GOLAKGANJ
             DIST. DHUBRI
             ASSAM
             PIN 78312

Advocate for the Petitioner   : MR. R C PAUL,

Advocate for the Respondent : ,


                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 15.12.2025

1. Heard Mr. R. C. Paul, learned counsel for the applicant.

2. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant impugning the Judgment and Award dated 16.06.2025 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri in MAC Case No. 51/2019 (D) whereby the appellant was directed to pay a compensation amount of Rs.25,45,200/- along with an interest @ 7% per annum from the date of filing of the claim petition till realization to the claimant respondents.

3. The appeal is admitted.

4. Issue notice to the respondents.

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

6. Let the records of MAC Case No. 51/2019(D) be called for from the concerned Tribunal.

7. The Registry to take steps for requisitioning the aforesaid records.

Page No.# 3/3

8. List accordingly.

JUDGE

Comparing Assistant