Gauhati High Court
M/S Liberty Videocon General Insurance ... vs Riju Moni Hazarika And 4 Ors E on 10 February, 2025
Page No.# 1/6
GAHC010014602024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./657/2024
M/S LIBERTY VIDEOCON GENERAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 10TH FLOOR,
TOWER A, PENINSULA BUSINESS PARK, GANPATRAO KADAM PARK,
LOWER PAREL, DELISLE ROAD, MUMBAI, MAHARASTRA- 400013 AND
BRANCH OFFICE AT 1ST FLOOR, GANPATI ENCLAVE, BORA SERVICE, G.S.
ROAD, ULUBARI, GUWAHATI- 781007, ASSAM.
VERSUS
RIJU MONI HAZARIKA AND 4 ORS E
W/O SRI BHUPEN SAIKIA, VILL.- BAMPARBATIA, P.S.- TEZPUR, DIST.-
SONITPUR, ASSAM, PIN- 784001.
2:BHANU KALITA DEKA
W/O LATE TINKU DEKA
R/O USHANAGAR
WARD NO. 17
P.O. AND P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
3:PARBATI DEKA
W/O SRI PRAN KRISHNA @ PRAN KANTA DEKA
R/O USHANAGAR
WARD NO. 17
P.O. AND P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
Page No.# 2/6
4:BHUPEN SAIKIA
S/O SRI SARBESWAR SAIKIA
VILL.- BAMPARBATIA
P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
5:ORIENTAL INSURANCE CO. LTD
TEZPUR BRANCH
NEAR HDFC BANK HATIBILKHANA ROAD
TEZPUR
ASSAM
PIN- 784001
Advocate for the Petitioner : MR. R GOSWAMI, MS. M SAIKIA,MS. P BORTHAKUR
Advocate for the Respondent : , MR. A GANGULY (r-1),MR. A DHANUKA (r-1),MR. J KALITA (r-
4),MS. R D MOZUMDAR(R-4),MS. C MOZUMDAR(R-4),MR. S P SHARMA(R-4)
Linked Case : I.A.(Civil)/4085/2024
M/S LIBERTY VIDEOCON GENERAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 10TH FLOOR
TOWER A
PENINSULA BUSINESS PARK
GANPATRAO KADAM PARK
LOWER PAREL
DELISLE ROAD
MUMBAI
MAHARASTRA- 400013 AND BRANCH OFFICE AT 1ST FLOOR
GANPATI ENCLAVE
BORA SERVICE
G.S. ROAD
ULUBARI
GUWAHATI- 781007
ASSAM.
VERSUS
RIJU MONI HAZARIKA AND 4 ORS E
W/O SRI BHUPEN SAIKIA
VILL.- BAMPARBATIA
Page No.# 3/6
P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
2:BHANU KALITA DEKA
W/O LATE TINKU DEKA
R/O USHANAGAR
WARD NO. 17
P.O. AND P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
3:PARBATI DEKA
W/O SRI PRAN KRISHNA @ PRAN KANTA DEKA
R/O USHANAGAR
WARD NO. 17
P.O. AND P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
4:BHUPEN SAIKIA
S/O SRI SARBESWAR SAIKIA
VILL.- BAMPARBATIA
P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
5:ORIENTAL INSURANCE CO. LTD
TEZPUR BRANCH
NEAR HDFC BANK HATIBILKHANA ROAD
TEZPUR
ASSAM
PIN- 784001.
------------
Advocate for : MR. R GOSWAMI
Advocate for : appearing for RIJU MONI HAZARIKA AND 4 ORS E
Linked Case : I.A.(Civil)/530/2024
Page No.# 4/6
M/S LIBERTY VIDEOCON GENERAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 10TH FLOOR
TOWER A
PENINSULA BUSINESS PARK
GANPATRAO KADAM PARK
LOWER PAREL
DELISLE ROAD
MUMBAI
MAHARASTRA- 400013 AND BRANCH OFFICE AT 1ST FLOOR
GANPATI ENCLAVE
BORA SERVICE
G.S. ROAD
ULUBARI
GUWAHATI- 781007
ASSAM.
VERSUS
RIJU MONI HAZARIKA AND ORS.
W/O SRI BHUPEN SAIKIA
VILL.- BAMPARBATIA
P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
2.1:BHANU KALITA DEKA
W/O LATE TINKU DEKA
R/O USHANAGAR
WARD NO. 17
P.O. AND P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
2.2:PARBATI DEKA
W/O SRI PRAN KRISHNA @ PRAN KANTA DEKA
R/O USHANAGAR
WARD NO. 17
P.O. AND P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
Page No.# 5/6
3:BHUPEN SAIKIA
S/O SRI SARBESWAR SAIKIA
VILL.- BAMPARBATIA
P.S.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
4:ORIENTAL INSURANCE CO. LTD
TEZPUR BRANCH
NEAR HDFC BANK HATIBILKHANA ROAD
TEZPUR
ASSAM
PIN- 784001.
------------
Advocate for : MR. R GOSWAMI
Advocate for : MR. S K SINGH (r-1) appearing for RIJU MONI HAZARIKA AND
ORS.
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 10.02.2025
Heard Ms. M. Saikia, learned counsel for the appellant, who has filed the
instant appeal under Section 173 of the Motor Vehicles Act, 1988 for setting
aside the impugned Judgment & Order dated 11.08.2023 passed by the learned
Member, Motor Accident Claims Tribunal, Sonitpur in MAC Case No. 57/2020.
The learned counsel for the appellant submits that there are sufficient
grounds for setting aside the impugned judgment and order and the appellants
are not liable to pay the full awarded amount, since the accident is a head on
collision.
Appeal is admitted.
Page No.# 6/6
LCR is to be called for.
Issue notice to the respondents.
Mr. J. Kalita appears on behalf of respondent No. 4, while Mr. A. Dhanuka
appears on behalf of respondent No. 1. Requisite copies of the appeal memo to
be duly furnished to the learned counsels.
Issue notice to the remaining respondents through registered post with
A/D as well as through usual process, within 3 days returnable by three weeks.
List the matter after 3 (three) weeks.
JUDGE
Comparing Assistant
