Tata Aig General Insurance Co Ltd vs Tuhina Yuhid And 2 Ors A
2025 Latest Caselaw 9558 Gua

Gauhati High Court

Tata Aig General Insurance Co Ltd vs Tuhina Yuhid And 2 Ors A on 15 December, 2025

                                                                        Page No.# 1/2

GAHC010256552023




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

                                Case No. : MACApp./561/2025

            TATA AIG GENERAL INSURANCE CO LTD
            HAVING ITS REGISTERED OFFICE AT PENISULA CORPORATE PARK,
            NICOLAS PIRAMAL TOWER 9TH FLOOR, GANPATRO KADAM MARG,
            MUMBAI, PIN- 400013, ZONAL OFFICE AT CONSTANTIA OFFICE COMPLEX,
            2ND FLOOR, 11, DR U.N. BRAHMACHARI STREET, KOLKATA- 700017 AND
            BRANCH OFFICE AT ABC, G.S. ROAD GUWAHATI- 781005.

            VERSUS

            TUHINA YUHID AND 2 ORS A
            W/O LATE JAHIRUL ISLAM, VILL.- KAPALKATA, P.S.- SONAPUR, DIST.-
            KAMRUP (M), PIN- 782401.

            2:SUBITA BEGUM
             D/O MASDDAR ALI

            R/O SANKAR PATH
            P.O. AND P.S.- NAGAON
            DIST.- NAGAON (ASSAM)
            PIN- 782001.

            3:BULBUL HUSSAIN
             S/O SAMSUL HAQUE

            VILL.- SONAPUR BALIGAON
            P.S.- SONAPUR
            DIST.- KAMRUP (ASSAM)
            PIN- 782401

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

Advocate for the Respondent : , A. N. H PHOM (R2, R-3)
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                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 15.12.2025

1. Heard Mr. R. Goswami, 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 Award dated 09.08.2023 passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup(M) in MAC Case No. 2393/2019.

3. This appeal is admitted for hearing.

4. Issue notice to the respondents.

5. Call for the records of MAC Case No. 2393/2019 from the concerned Tribunal.

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

7. The Registry to take steps for requisitioning the record of MAC Case No. 2393/2019.

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

JUDGE

Comparing Assistant