Oriental Insurance Company Ltd vs Pranab Phonglo @ Pranab Johori And Anr
2025 Latest Caselaw 1510 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Pranab Phonglo @ Pranab Johori And Anr on 28 July, 2025

                                                                       Page No.# 1/2

GAHC010121782025




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

                                Case No. : MACApp./303/2025

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

            VERSUS

            PRANAB PHONGLO @ PRANAB JOHORI AND ANR.
            S/O. RADHARAM JOHORI, R/O. VILL.- MOSOKA, P/O. AND P/S. KHERONI,
            DIST. KARBI ANGLONG, ASSAM, PIN-782480, REP BY HIS WIFE SMT.
            ANURADHA PHONGLO.

            2:GURPREET SINGH
             S/O. SUKHWANT SINGH
             R/O. BASTI DIDAR SINGH WALI
            VILL.- BEHAK GUJRAN TEHSIL
             ZIRA
             P/O. BEHAK GUJJARAN
             DIST. FEROZEPUR
             PUNJAB-142044

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

Advocate for the Respondent : FOR CAVEATOR, MR ADITYA AGARWALA,MR. A R
AGARWALA


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

28.07.2025

Heard Ms. R.D. Mozumdar, learned counsel for the appellant and Mr. A.R. Page No.# 2/2

Agarwala, learned counsel for the respondent No. 1.

2. In this appeal, under Section 173 of the M.V. Act, the appellant has put to challenge the correctness or otherwise of the judgment and award dated 03.03.2025, passed by the learned Member, M.A.C.T. No. 3, Kamrup (M) at Guwahati, in M.A.C. Case No. 454/2022.

3. It is to be noted here that vide impugned judgment and award dated 03.03.2025, the learned tribunal had directed the appellant to pay a sum of Rs. 19,54,200/- being the compensation to the claimants with interest @ 6% per annum.

4. Perused the memo of appeal as well as the grounds mentioned therein and the impugned judgment and award dated 03.03.2025.

5. Admit.

6. Let notice be issued to the respondents, within a week from today, by registered post with A/D as well as by usual process, returnable in 4 weeks. As Mr. Agarwala has appeared and accepted notice on behalf of the respondent No. 1, no formal notice is required to be issued. However, extra requisite copy of the appeal memo be furnished to him during the course of the day.

7. The registry shall call for the record from the learned tribunal.

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

JUDGE

Comparing Assistant