Ranjit Basumatary @ Janam Basumatary vs New India Assurance Co. Ltd. And 2 Ors
2025 Latest Caselaw 1398 Gua

Gauhati High Court

Ranjit Basumatary @ Janam Basumatary vs New India Assurance Co. Ltd. And 2 Ors on 23 July, 2025

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GAHC010028312025




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

                                  Case No. : MACApp./292/2025

            RANJIT BASUMATARY @ JANAM BASUMATARY
            S/O. MERGHA BASUMATARY, R/O. VIIL.- SESAPANI, P/S. TAMULPUR, PIN-
            781367, DIST. BAKSA, ASSAM.



            VERSUS

            NEW INDIA ASSURANCE CO. LTD. AND 2 ORS
            REP. BY THE REGIONAL MANAGER, REGIONAL OFFICE BHANGAGARH,
            GUWAHATI-5, G.S. ROAD.

            2:ABDUL RAHMAN SK
             S/O. LT. CIKRU SK
             R/O. WARD NO. 04
             P/O. GOSSAIGAON
             PIN-783360
             DIST. KOKRAJHAR
            ASSAM

            3:JAHANGIR MIAH
             S/O. LT. JAMALUDDIN MIAH
            VILL.- CHAGOLIA
             P/O. CHAGOLIA
             PIN-783335
             DIST. DHUBRI
            ASSAM

Advocate for the Petitioner   : MR. N D BHUYAN, MR P D BHUYAN,MR. A. M. SIDDIQUE

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 23.07.2025

Heard Mr. P.D. Bhuyan, learned counsel for the appellant.

2. This appeal, under Section 173 of the M.V. Act, 1988, is directed against the judgment and award dated 12.11.2024, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup(M), Guwahati, in MAC Case No. 897/2017.

3. It is to be noted here that vide impugned judgment and award dated 12.11.2024, the learned Tribunal had directed the respondent No. 1 herein to pay a sum of Rs. 2,28,477.60/-, being the compensation to the appellant herein with interest @ 9% per annum from the date of filing of the case till realization.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and award dated 12.11.2024.

5. Admit.

6. Let notice be issued to the respondents returnable in four weeks.

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

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

9. List the matter after four weeks.

JUDGE

Comparing Assistant