National Insurance Company Ltd vs Vanlalpeka And 2 Ors
2025 Latest Caselaw 1015 Gua

Gauhati High Court

National Insurance Company Ltd vs Vanlalpeka And 2 Ors on 14 July, 2025

                                                                          Page No.# 1/3

GAHC010080552021




                                                                   undefined

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

                                Case No. : MACApp./183/2021

            NATIONAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED AND HEAD OFFICE AT 3, MIDDLETON STREET,
            KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S. ROAD,
            GUWAHATI- 781005, REP. BY THE CHIEF REGIONAL MANAGER,
            GUWAHATI REGIONAL OFFICE.



            VERSUS

            VANLALPEKA AND 2 ORS.
            S/O- JANARDHAN, R/O- BANGLA VENG, P.S. KAWPUI, P.S. KAWPUI, DIST.-
            KOLASIB, MIZORAM, PIN- 796070 AND PRESENT ADDRESS- VILL.-
            DHOLAI, P.S. DHOLAI, DIST.- CACHAR, ASSAM, PIN- 788114.

            2:ZAWMMAWIA
             S/O- VANLALTHANGA
             R/O- VILL.- VENGLAI
             DIST.- KOLASIB
             MIZORAM
             PIN- 796012.

            3:LALRINNGHETA
             S/O- LALZIKA
             R/O- VILL.- VENGLAI
             DIST.- KOLASIB
             MIZORAM
             PIN- 796012

Advocate for the Petitioner   : MR T KALITA, MR. A KAKATI

Advocate for the Respondent : MR. M TALUKDAR (R1), MR. A SHAKIL (R1)
                                                      Page No.# 2/3




Linked Case : I.A.(Civil)/1317/2021

NATIONAL INSURANCE COMPANY LTD.
HAVING ITS REGISTERED AND HEAD OFFICE AT 3
MIDDLETON STREET
KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH
G.S. ROAD
GUWAHATI- 781005
REP. BY THE CHIEF REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE.


VERSUS

VANLALPEKA AND 2 ORS.
S/O- JANARDHAN
R/O- BANGLA VENG
P.S. KAWPUI
P.S. KAWPUI
DIST.- KOLASIB
MIZORAM
PIN- 796070 AND PRESENT ADDRESS- VILL.- DHOLAI
P.S. DHOLAI
DIST.- CACHAR
ASSAM
PIN- 788114.

2:ZAWMMAWIA
S/O- VANLALTHANGA
 R/O- VILL.- VENGLAI
 DIST.- KOLASIB
 MIZORAM
 PIN- 796012.

3:LALRINNGHETA
S/O- LALZIKA
R/O- VILL.- VENGLAI
DIST.- KOLASIB
MIZORAM
PIN- 796012.
------------
Advocate for : MR T KALITA
Advocate for : appearing for VANLALPEKA AND 2 ORS.
                                                                                 Page No.# 3/3


                                  BEFORE
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                          ORDER

Date : 14.07.2025

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

Mr. M Talukdar, learned counsel appears for respondent No. 1.

Office note dated 30.11.2023 indicates that the A/D cards as well as un-served reports of service on respondent No. 2 & 3 has not been received back.

Mr. T Kalita, learned counsel for the appellant is allowed to take steps on respondent No. 2 & 3 by dasti service and to file an affidavit thereafter.

Having gone through the pleadings it is seen that the appellant is not challenging the impugned judgment and award dated 28.01.2021 in MAC Case No. 04/2014 on the quantum but regarding the question of liability. Accordingly, this Court is of the view that the ingredients for settlement are not present in this Case.

Accordingly, list the matter after 4(four) weeks awaiting notice on the respondent No. 2 & 3.

JUDGE

Comparing Assistant