Gauhati High Court
The National Insurance Company Limited vs Smti. Pinky Lahon And 3 Ors on 27 January, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/6
GAHC010167062019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./114/2023
THE NATIONAL INSURANCE COMPANY LIMITED
REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA-
700071, REP. BY THE MANAGER, GAUHATI REGIONAL OFFICE,
BHANGAGARH, GUWAHATI- 781005.
VERSUS
SMTI. PINKY LAHON AND 3 ORS
W/O- LATE MANOJ LAHON, R/O- HARANCHWAR, CHATIA GAON, P.O.
HARANCHARA, P.S. TEOK, DIST.- JORHAT, ASSAM, PIN- 785112.
2:SRI JAYANTA MADHAB BORAH
S/O- SRI JAGESWAR BORAH
R/O- CHAKALIBARI GAON
P.O. AND P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112. (OWNER OF VEHICLE NO. AS-03F-0713).
3:SRI HARI CH. SAIKIA
S/O- LATE PADMA SAIKIA
C/O- MANAS KHOUND
R/O- CHEROTIA GAON
P.S. AND P.O. JORHAT
DIST.- JORHAT
ASSAM
PIN- 785001. (DRIVER OF VEHICLE NO. AS-03F-0713).
4:SRI BIJIT BORTHAKUR
S/O- SIDDANANDA BORTHAKUR
R/O- HANCHARA
CHURAMONI GAON
Page No.# 2/6
P.O. HANCHARA
JANJHI
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785683. (OWNER OF VEHICLE NO. AS-03-5080)
Advocate for the Petitioner : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR
Advocate for the Respondent : MR. P KALITA (R-4), MS. A BHATTACHARYYA (R-4)
Linked Case : I.A.(Civil)/864/2023
THE NATIONAL INSURANCE COMPANY LIMITED
REGISTERED HEAD OFFICE AT 3
MIDDLETON STREET
CALCUTTA- 700071
REP. BY THE MANAGER
GAUHATI REGIONAL OFFICE
BHANGAGARH
GUWAHATI- 781005.
VERSUS
SMTI. PINKY LAHON AND 3 ORS
W/O- LATE MANOJ LAHON
R/O- HARANCHWAR
CHATIA GAON
P.O. HARANCHARA
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112.
2:SRI JAYANTA MADHAB BORAH
S/O- SRI JAGESWAR BORAH
R/O- CHAKALIBARI GAON
P.O. AND P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112. (OWNER OF VEHICLE NO. AS-03F-0713).
Page No.# 3/6
3:SRI HARI CH. SAIKIA
S/O- LATE PADMA SAIKIA
C/O- MANAS KHOUND
R/O- CHEROTIA GAON
P.S. AND P.O. JORHAT
DIST.- JORHAT
ASSAM
PIN- 785001. (DRIVER OF VEHICLE NO. AS-03F-0713).
4:SRI BIJIT BORTHAKUR
S/O- SIDDANANDA BORTHAKUR
R/O- HANCHARA
CHURAMONI GAON
P.O. HANCHARA
JANJHI
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785683. (OWNER OF VEHICLE NO. AS-03-5080).
------------
Advocate for : MS. R D MOZUMDAR
Advocate for : appearing for SMTI. PINKY LAHON AND 3 ORS
Linked Case : I.A.(Civil)/1693/2023
SMTI. PINKY LAHON @ PINKI LAHON
W/O- LATE MANOJ LAHON
R/O- HARANCHWAR
CHATIA GAON
P.O. HARANCHARA
P.S. TEOK
DIST.- JORHAT
ASSAM
PRESENTLY RESIDING AT MANGALDOI POLICE RESERVE
VERSUS
THE NATIONAL INSURANCE COMPANY LIMITED
REGISTERED HEAD OFFICE AT 3
MIDDLETON STREET
CALCUTTA- 700071
REPRESENTED BY THE MANAGER
GUWAHATI REGIONAL OFFICE
BHANGAGARH
GUWAHATI- 781005
Page No.# 4/6
------------
Advocate for : MR D MONDAL
Advocate for : MS R D MAZUMDAR appearing for THE NATIONAL INSURANCE
COMPANY LIMITED
Linked Case : I.A.(Civil)/123/2023
SMTI. PINKY LAHON AND 3 ORS.
W/O- LATE MANOJ LAHON
R/O- HARANCHWAR
CHATIA GAON
P.O. HARANCHARA
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112.
2: RAJ LAHON
S/O- LATE MANOJ LAHON
R/O- HARANCHWAR
CHATIA GAON
P.O. HARANCHARA
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112.
3: TONMOI LAHON
W/O- LATE MANOJ LAHON
R/O- HARANCHWAR
CHATIA GAON
P.O. HARANCHARA
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112. BEING MINOR REPRESENTED BY HIS NATURAL GUARDIAN
(MOTHER) I.E. APPLICANT NO. 1
VERSUS
THE NATIONAL INSURANCE COMPANY LIMITED AND 2 ORS.
W/O- LATE MANOJ LAHON
R/O- HARANCHWAR
CHATIA GAON
P.O. HARANCHARA
Page No.# 5/6
P.S. TEOK
DIST.- JORHAT
ASSAM
PIN- 785112.
2:DIPJYOTI BORAH
S/O- DILIP BORAH
R/O- VILLAGE KOLAKHUAGAON
P.S. AND P.O. JORHAT
DIST.- JORHAT
ASSAM
3:JADUMONI DAS
S/O- BASANTA DAS
R/O BARIGAON
P.S. AND DIST. JORHAT
ASSAM.
------------
Advocate for the appellant/claimant(s): Ms. RD Mozumdar
Advocate for the respondent(s): Mr. D Mondal
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
27.01.2025
Ms. RD Mozumdar, the learned counsel appearing on behalf of the appellant
submits that the respondent No.3 may be struck off from the array of parties,
taking into account that he was the Driver and the judgment and award dated
17.01.2019 passed by the learned Tribunal has been assailed on the ground of
fraud.
Page No.# 6/6
2. Taking into account the said submission, the name of the respondent No.3
is struck off at the risk of the appellant.
3. The learned counsel for the appellant is directed to file a fresh memo of
parties before the Registry of this Court and the Registry on the basis of the
instant order shall make the necessary corrections in the cause-title of the
appeal and also update the same in the CIS.
4. The learned counsel for the claimant/respondent submits that 50% of the
awarded amount has been deposited for which an application has been filed for
release of the said amount.
5. Ms. RD Mozumdar, the learned counsel submits that the appeal has been
filed on the ground of fraud and as such, the relief may not be granted.
6. Taking into account the above, this Court is of the opinion that early
disposal of the instant appeal would be in the interest of both the parties.
Accordingly, list the matter again on 13.02.2025 at the top of the list.
JUDGE
Comparing Assistant
