Icici Lombard General Insurance ... vs Boijanti Bala Borah And 5 Ors
2025 Latest Caselaw 1305 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Boijanti Bala Borah And 5 Ors on 21 July, 2025

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GAHC010143812025




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

                          Case No. : MACApp./286/2025

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL
         OFFICE AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA-
         700016, AND BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR, OFFICE
         NO. 305 AND 306, G.S. ROAD, GUWAHATI, ASSAM



         VERSUS

         BOIJANTI BALA BORAH AND 5 ORS.
         W/O. LT. BANI KANTA BORAH, R/O. VILL.-KATHALGURI, P/S. BOGINADI,
         P/O. PATHALIPUM, DIST. LAKHIMPUR, ASSAM, PIN-787056.

         2:SUMITRA DOLEY PAIT
         W/O. SRI SURAJ PAIT
          R/O. VILL.- SHITALMARI
          P/O. KULAJAN AND PS. SILAPATHAR
          DIST. DHEMAJI
         ASSAM
          PIN-787110

         3:SURAJ PAIT
          S/O. SRI DIBAKAR PAIT
          R/O. NO. 2
          MAINAPARA
          P/S. GOGAMUKH
          P/O. MAINAPARA
          DIST. DHEMAJI
         ASSAM
          PIN-787034.

         4:JUNTI BORAH
                                                                         Page No.# 2/3

             D/O. LT. BANI KANTA BORAH

            5:JINTU BORAH
             S/O. LT. BANI KANTA BORAH

            6:NANDINI BORAH
             D/O. LT. BANI KANTA BORAH
            ALL ARE R/O. VILL.- KATHALGURI
             P/S. BOGINADI
             P/O. PATHALIPUM

             DIST. LAKHIMPUR
             ASSAM
             PIN-787056

Advocate for the Petitioner   : MS. M SAIKIA, MS. P BORTHAKUR,MR. R GOSWAMI

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date :21.07.2025

Heard Mr. R. Goswami, learned counsel for the petitioner.

2. This appeal under Section 173 of the Motor Vehicles Act of 1988, is directed against the Judgment and Award dated 27.03.2025, passed by the learned Member, MACT, Lakhimpur, in MAC(Death) Case No. 12/2020

3. It is to be noted here that vide impugned Judgment and Award dated 27.03.2025, the learned Tribunal has directed the appellant herein to pay a sum of Rs. 23,42,855/- being the compensation to the respondent No.1.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Award dated 27.03.2025.

5. Admit.

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6. Let notice be issued to the respondents, returnable in 4(four) weeks.

7. Steps be taken upon respondents by registered post with A/D as well as by usual process within a week from today.

8. Registry shall call for the records from the learned Tribunal.

9. List the matter after 4(four) weeks.

JUDGE

Comparing Assistant