Nur Jahan Begum vs Liberty General Insurance Company Ltd
2025 Latest Caselaw 1842 Gua

Citation : 2025 Latest Caselaw 1842 Gua
Judgement Date : 8 January, 2025

Gauhati High Court

Nur Jahan Begum vs Liberty General Insurance Company Ltd on 8 January, 2025

                                                                           Page No.# 1/2

GAHC010276122024




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

                                  Case No. : MACApp./2/2025

            NUR JAHAN BEGUM
            W/O. LATE GOFUR ALI, R/O. OF VILL. HATIPOTA, P/O. AND P/S.
            DHALIGAON, DIST. CHIRANG, BTAD, ASSAM, PIN-783385.



            VERSUS

            LIBERTY GENERAL INSURANCE COMPANY LTD.
            REP. BY ITS REGIONAL MANAGER, 3B, GANAPATI ENCLAVE, BORA
            SERVICE, G.S. ROAD, GHY-781007.



Advocate for the Petitioner   : MR. M KHAN, MR A K DAS,MS J AKTAR

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

08.01.2025

Heard Mr. A.K. Das, learned counsel for the appellant.

This appeal under Section 173(1) of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 19.09.2024 passed by the learned Member, Motor Page No.# 2/2

Accident Claims Tribunal (MACT), Bongaigaon, in MAC Case No.30/2019. It is to be noted here that vide impugned judgment and award dated 19.09.2024, the learned Member, MACT, Bongaigaon, has directed the respondent insurance company to pay a sum of Rs.9,18,000/- being the compensation to the claimant with interest at @7.5% per annum from the date of filing the evidence of the claimant i.e. 26.09.2022.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 19.09.2024.

Admit.

Let notice be issued to the respondent, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Tribunal.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant