Cholamandalam M/S. General Insurance ... vs Bibha Barman And 3 Ors
2025 Latest Caselaw 1469 Gua

Gauhati High Court

Cholamandalam M/S. General Insurance ... vs Bibha Barman And 3 Ors on 25 July, 2025

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GAHC010142632025




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

                         Case No. : MACApp./298/2025

         CHOLAMANDALAM M/S. GENERAL INSURANCE CO. LTD.
         HAVING ITS BRANCH OFFICE AT AASTHA PLAZA, OPPOSITE OF S.B.
         DEORAH COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST.
         KAMRUP (M), ASSAM. REP. BY ITS DEPUTY MANAGER, CLAIMS LEGAL,
         MR. KAIFI ANAM.



         VERSUS

         BIBHA BARMAN AND 3 ORS.
         W/O. SRI DIPAK BARMAN, M/O. LT. DHRUBA JYOTI BARMAN

         2:DIPAK BARMAN
          S/O. LT. GANARAM BARMAN
          F/O. LT. DHRUBA JYOTI BARMAN

         3:ASHRULEKHA BARMAN
          D/O. DIPAK BARMAN (UMARRIED SISTER OF LT. DHRUBA JYOTI
         BARMAN)
         ALL ARE R/O. VILL.- JAPARKUCHI
          P/O. TERECHIA
          P/S. NALBARI
         ASSAM
          PIN-781334.

         4:SUTHRYA SYAMSUNDARA RAO @ SYAM SUNDARA RAO
          S/O. VITAL RAO @ VITHAL RAO
          R/O. 49-3-141
          GANDHIJI COLONY
         VIJAYAWADA
          GUNDALA VIJAYAWADA URBAN
          KRISHNA
         ANDHRA PRADESH
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               PIN-520004

Advocate for the Petitioner   : MR. A BHATTACHARYYA,

Advocate for the Respondent : ,




                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 25.07.2025

Heard Mr. A. Bhattacharyya, 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 06.05.2025, passed by the learned Member, Motor Accident Claims Tribunal, Nalbari, in MAC Case No. 28/2022 (Death).

3. It is to be noted here that vide impugned judgment and award dated 06.05.2025, the learned Tribunal had directed the appellant herein to pay a sum of Rs. 17,83,600/- being the compensation to the respondent Nos. 1 to 3 herein with interest @ 6% per annum from the date of filing of the claim petition till realization.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and award dated 06.05.2025.

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.

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9. List the matter after four weeks.

JUDGE

Comparing Assistant