United India Insurance Company Ltd vs Nikhil Singha @ Nikhil Singh
2025 Latest Caselaw 3445 Gua

Gauhati High Court

United India Insurance Company Ltd vs Nikhil Singha @ Nikhil Singh on 24 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/3

GAHC010026082025




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

                          Case No. : MACApp./46/2025

         UNITED INDIA INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI-600014
         AND ONE OF THE REGIONAL OFFICE AT CHIBBAR HOUSE, G.S. ROAD,
         GUWAHATI-5, REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL
         OFFICE, GUWAHATI.



         VERSUS

         NIKHIL SINGHA @ NIKHIL SINGH
         S/O. LT. NARESH SINGHA, R/O. POLARPAR, P/O. BAGMARA, P/S.
         PANCHGRAM, DIST. HAILAKANDI, ASSAM.

         2:AFTAB UDDIN CHOUDHARI
          S/O. SAMSUL HOQUE CHOUDHURY
          R/O. VILL.- OKANTU GAON
          P/O. KHARIKHANA
          DIST. NAGAON
         ASSAM
          PIN-782446.

         3:MAMOTAJ AHMED TALUKDAR
         W/O. NUR UDDIN TALUKDAR
          R/O. VILL.- AND P/O. BARARAMPUR
          P/S. BORKHOLA
          DIST. CACHAR
         ASSAM.

         4:JAKIR HUSSAIN
          S/O. MUJAMIL ALI
          R/O. VILL.- BORDOLOI PATHAR
         P/O. TINIALI BAZAR
          P/S. LANKA
          DIST. NAGAON
                                                                     Page No.# 2/3

             ASSAM.

             5:FAZIR UDDIN BHARBHUYAN
              S/O. MUZAMIL ALI BARBHUIYA
              R/O. VILL. AND P/O.- BORJATRAPUR
              UJANGRAM
              P/S. BORKHOLA
              DIST. CACHAR
             ASSAM.

             6:HDFC ERGO GIC CO. LTD.
              REP. BY THE CLAIMS MANAGER
             THE HDFC ERGO G.I.C. CO. LTD.
              6TH FLOOR
              LEELA BUISNESS PARK
             ANDHERI KURLA ROAD
             ANDHERI (EAST0
              MUMBAR-400059
              MAHARASTRA


Advocate for the appellant(s): Mr. PJ Barman


Advocate for the respondent(s): X X


                                    BEFORE
                  HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                      ORDER

24.02.2025

Heard Mr. PJ Barman, the learned counsel appearing on behalf of the appellant.

2. This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988, challenging the judgment and award dated 16.11.2024 passed in MAC Case No.135/2018 by the learned Member, Motor Accident Claims Tribunal, Cachar.

Page No.# 3/3

3. The appeal is admitted.

4. Call for the records.

5. The appellant is directed to take steps upon the respondent Nos.1 to 6 by way of registered post with A/D as well as through usual process within three days.

7. List the appeal after completion of service.

JUDGE

Comparing Assistant