Page No.# 1/2 vs Reliance General Insurance Co. Ltd
2025 Latest Caselaw 1491 Gua

Gauhati High Court

Page No.# 1/2 vs Reliance General Insurance Co. Ltd on 25 July, 2025

                                                                           Page No.# 1/2

GAHC010150432025




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

                                  Case No. : MACApp./294/2025

            NAYAN KALITA AND ANR
            S/O LATE KANDARPA KALITA @ JOGEN KALITA, R/O BESIMARI, P.O.
            ADLAGURI, P.S. MANIKPUR, DIST. BONGAIGAON, ASSAM.

            2: ANITA DAS

             D/O LATE KANDARPA KALITA @ JOGEN KALITA
             R/O CHITKAGAON
             P.S. AND DIST. BONGAIGAON
             ASSAM
             PRESENT ADDRESS VILL. CHAPAGUR PT-I
             P.O. CHAPAGURI
             P.S. KAJALGAON
             DIST. CHIRANG
             ASSAM

            VERSUS

            RELIANCE GENERAL INSURANCE CO. LTD.
            REPRESENTED BY ITS LEGAL MANAGER, ANIL PLAZA, 5TH FLOOR
            (BESIDE IDBI BUILDING) G.S. ROAD, ABC, GUWAHATI, KAMRUP (M),
            ASSAM, PIN 781005



Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

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


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 25.07.2025

Heard Mr. M. Khan, learned counsel for the appellants.

2. This appeal, under Section 173(1) of the M.V. Act, 1988, is directed against the judgment and award dated 22.04.2025, passed by the learned Member, Motor Accident Claims Tribunal, Chirang, Kajalgaon, in MAC Case No. 22/2024.

3. It is to be noted here that vide impugned judgment and award dated 22.04.2025, the learned Tribunal had directed the respondent herein to pay a sum of Rs. 1,10,000/-, being the compensation to the appellants herein with interest @ 6% per annum from the date of filing of the application till receipt of the award.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and award dated 22.04.2025.

5. Admit.

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

7. Steps be taken upon the respondent 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