Sbi General Insurance Company Ltd vs Ratanadeep Dey Anr Anr
2025 Latest Caselaw 3185 Gua

Gauhati High Court

Sbi General Insurance Company Ltd vs Ratanadeep Dey Anr Anr on 14 February, 2025

                                                                        Page No.# 1/2

GAHC010014602025




                                                                 undefined

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

                                  Case No. : MACApp./36/2025

            SBI GENERAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT NATRAJ BY
            RUSTOMJEE, 101, JUNCTION OF MV ROAD AND WESTERN EXPRESS
            HIGHWAY, ANDHERI (EAST), MUMBAI-400069, ITS REGIONAL OFFICE 4TH
            FLOOR, BLOCK, APEEJAY HOUSE, 15, PARK STREET, KOLKOTA-700016,
            WEST BENGAL, AND ITS BRANCH OFFICE AT 2ND FLOOR, LAKSHMI
            DARSHAN, OPPOSITE BORA SERVICE STATION, ULUBARI, G.S. ROAD,
            GUWAHATI-781007 REP. BY SR. EXECUTIVE LITIGATION AND TP,
            GUWAHATI



            VERSUS

            RATANADEEP DEY ANR ANR
            S/O. RAKHAL RANJAN DEY, R/O. VILL.- JAIL ROAD BAZAR, SHILLONG,
            P/S. SHILLONG SADAR, DIST. EAST KHASI HILLS, MEGHALAYA, PIN-
            793001.
            PRESENT RESIDENT OF- BISHNU JYOTI PATH, HATIGAON, GUWAHATI,
            P/O. HATIGAON, P/S. HATIGAON, DIST. KAMRUP (M), ASSAM, PIN-781038.

            2:SOURAV DATTA
             S/O. SOUMENDRA NATH DUTTA
             R/O. VILL.- JAIL ROAD BAZAR
             SHILLONG
             P/S. SHILLONG SADAR
             DIST. EAST KHASI HILLS
             MEGHALAYA
             PIN-793001.MEGHALAY

Advocate for the Petitioner   : MR T KALITA,

Advocate for the Respondent : ,
                                                                            Page No.# 2/2




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 14.02.2025

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

This appeal is filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment & order dated 29.10.2024 passed by the learned Member, MACT No.2, Kamrup(M) at Guwahati in MAC Case No.92/2018.

The learned counsel for the appellant submits that the learned member had erred in allowing compensation for disability when there is no evidence of any permanent disability of the claimant amongst other grounds.

Appeal is admitted.

Issue notice to the respondent through registered post with A/D as well as through usual process.

List the matter after 3 (three) weeks on a date to be fixed by the Registry.

Meanwhile, LCR is to be call for.

JUDGE

Comparing Assistant