Gauhati High Court
Magma Hdi General Insurance Company Ltd vs Rina Maheli And 6 Ors on 12 February, 2025
Page No.# 1/4
GAHC010269502024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./641/2024
MAGMA HDI GENERAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AT MAGMA HOUSE NO. 24, PARK
STREET, KOLKOTTA-700016 AND A REGIONAL OFFICE AT BLOCK 3B, B201-
202 ECOSPACE BUSINESS PARK, AMBUJA REALITY CAMPUS, ACTION
AREA 110, NORTH TWENTY FOUR PARGANA, WEST BENGAL AND A
BRANCH OFFICE AT F-FORT BUILDING, 2ND FLOOR, SOUTH SARANIA, GS
RAOD, GUWAHATI-781007.
VERSUS
RINA MAHELI AND 6 ORS
W/O. LATE BITU MAHELI
2:ANUSKA MAHELI
D/O. LATE BITU MAHELI
3:SUMISTRI MAHELI
D/O. LATE BITU MAHELI
4:JHUNI MAHELI
D/O. LATE BITU MAHELI
5:PUCHANI MAHELI
M/O. LATE BITU MAHELI
ALL ARE R/O. VILL.- LAHPOHIA GAON
P/O. RRL. P/S. PULIBOR
DIST. JORHAT
ASSAM
PIN-785006.
6:PRABHAT BORA
S/O. SRI PRATAP BORA
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R/O. C/O. SRI RAJIB SHARMA
VILL. CHAKARI GAON
P/S. NAGAON SADAR
DIST. NAGAON
ASSAM
PIN-782003
7:FARMUZ ALI
S/O. MD. MANTAZ ALI
R/O. VILL. PANIGAON
P/O. PANIGAON
P/S.BELSOR
DIST. NALBARI
ASSAM
PIN-781304
Advocate for the Petitioner : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA
Advocate for the Respondent : ,
Linked Case : I.A.(Civil)/4002/2024
MAGMA HDI GENERAL INSURANCE COMPANY LTD
HAVING ITS REGISTERED OFFICE AT MAGMA HOUSE NO. 24
PARK STREET
KOLKOTTA-700016 AND A REGIONAL OFFICE AT BLOCK 3B
B201-202 ECOSPACE BUSINESS PARK
AMBUJA REALITY CAMPUS
ACTION AREA 110
NORTH TWENTY FOUR PARGANA
WEST BENGAL AND A BRANCH OFFICE AT F-FORT BUILDING
2ND FLOOR
SOUTH SARANIA
GS RAOD
GUWAHATI-781007.
VERSUS
RINA MAHELI AND 6 ORS
W/O. LATE BITU MAHELI
2:ANUSKA MAHELI
Page No.# 3/4
D/O. LATE BITU MAHELI
3:SUMISTRI MAHELI
D/O. LATE BITU MAHELI
4:JHUNI MAHELI
D/O. LATE BITU MAHELI
5:PUCHANI MAHELI
M/O. LATE BITU MAHELI
ALL ARE R/O. VILL.- LAHPOHIA GAON
P/O. RRL. P/S. PULIBOR
DIST. JORHAT
ASSAM
PIN-785006.
6:PRABHAT BORA
S/O. SRI PRATAP BORA
R/O. C/O. SRI RAJIB SHARMA
VILL. CHAKARI GAON
P/S. NAGAON SADAR
DIST. NAGAON
ASSAM
PIN-782003
7:FARMUZ ALI
S/O. MD. MANTAZ ALI
R/O. VILL. PANIGAON
P/O. PANIGAON
P/S.BELSOR
DIST. NALBARI
ASSAM
PIN-781304.
------------
Advocate for : MR. R GOSWAMI
Advocate for : appearing for RINA MAHELI AND 6 ORS
BEFORE
HON'BLE MRS. JUSTICE MARLI VANKUNG
ORDER
12.02.2025
Heard Ms. M. Saikia, learned counsel for the appellant.
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This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988
against the Judgment & Award dated 17.09.2024 passed by the learned
Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC
Case No. 1908/2021.
The learned counsel for the appellant submits that the impugned judgment
and award is liable to be set aside, since the learned Tribunal had erred in
calculating the awarded amount without considering the correct income of the
deceased and that the awarded amount is on the higher side.
Appeal is admitted.
LCR is to be called for.
Issue notice to the 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
