National Insurance Co. Ltd vs Anupama Kalita And 3 Ors
2025 Latest Caselaw 9557 Gua

Gauhati High Court

National Insurance Co. Ltd vs Anupama Kalita And 3 Ors on 15 December, 2025

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GAHC010258412025




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

                         Case No. : MACApp./557/2025

         NATIONAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S.
         ROAD, GUWAHATI781005 REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GUWAHATI REGIONAL OFFICE.

         VERSUS

         ANUPAMA KALITA AND 3 ORS
         AGED ABOUT 39 YEARS, W/O LATE UMESH KALITA

         2:SUBHASANA KALITA
         AGED ABOUT 7 YEARS
          DAUGHTER OF LATE UMESH KALITA
          BOTH ARE RESIDENTS OF- VILLAGE NAGARBERA
          POLICE STATION NAGARBERA
          POST OFFICE- NAGARBERA
          DISTRICT- KAMRUP
         ASSAM
          PIN 781127

         3:INDRAJIT TALUKDAR
          SON OF BENUDHAR TALUKDAR
          RESIDENT OF VILLAGE- PIJUPARA
          POLICE STATIONNAGARBERA
          POST OFFICE- NAGARBERA
          DISTRICT- KAMRUP
         ASSAM
          PIN781127

         4:DEBABRAT DAS
          SON OF HARICHARAN DAS
          RESIDENT OF VILLAGE- TIPLAI
          POST OFFICE- TIPLAI
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             POLICE STATIONRANJULI
             DISTRICT- GOALPARA
             ASSAM
             PIN-78313

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 15.12.2025

1. Heard Mr. T. Kalita, learned counsel for the appellant.

2. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant/Insurance Company impugning the Judgment and Order dated 22.08.2025 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup, Amingaon in MAC Case No. 14/2022.

3. The appellant is mainly aggrieved with the quantum of the compensation awarded to the claimants/respondents.

4. This appeal is admitted.

5. Issue notice to the respondents.

6. 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.

7. Call for the records of MAC Case No. 14/2022 from the concerned Tribunal.

8. The Registry to take steps for requisitioning the aforesaid record.

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9. List this matter after four weeks on receipt of the aforesaid records.

JUDGE

Comparing Assistant