Page No.# 1/2 vs Dilara Begum And Anr
2025 Latest Caselaw 1477 Gua

Gauhati High Court

Page No.# 1/2 vs Dilara Begum And Anr on 25 July, 2025

                                                                         Page No.# 1/2

GAHC010165102024




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

                                  Case No. : MACApp./296/2025

            ORIENTAL INSURANCE CO. LTD.
            A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI-781007 REP. BY THE
            DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-
            781007.



            VERSUS

            DILARA BEGUM AND ANR.
            D/O. LT. ABDUL MATIN, R/O. VILL.- TARKATA, P/O. KAPASHBARI, P/S.
            MURAJHAR, DIST. HAJOI, ASSAM, PIN-782445.
            TRMPORARY ADDRESS-
            AZAD NAGAR, P/O. NAGAON, P/S. NAGAON SADAR, DIST. NAGAON,
            ASSAM, PIN-782001

            2:M/S. SANGEETA SERVICE STATION
             DEALER IOC LTD
             MD HAFLONG ROAD
             P/O. LUMDING
             DIST. NAGAON (HOJAI)
            ASSAM
             PIN-782447

Advocate for the Petitioner   : MS. C MOZUMDAR, MR. S P SHARMA,MS. R D MOZUMDAR

Advocate for the Respondent : ,
                                                                       Page No.# 2/2


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 25.07.2025

Heard Ms. R.D. Mozumdar, 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 09.05.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in MAC Case No. 302/2019.

3. It is to be noted here that vide impugned judgment and award dated 09.05.2024, the learned Tribunal had directed the appellant herein to pay a sum of Rs. 2,50,000/- being the compensation to the respondent No. 1 herein with interest @ 6% per annum from the date of filing of the application till date of payment.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and award dated 09.05.2024.

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