Icici Lombard General Insurance ... vs Anupama Devi And 4 Ors
2025 Latest Caselaw 1522 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Anupama Devi And 4 Ors on 28 July, 2025

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GAHC010146282025




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

                         Case No. : MACApp./302/2025

         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
         TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL
         OFFICE AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA-
         700016, AND BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR, OFFICE
         NO. 305 AND 306, G.S. ROAD, GUWAHATI, ASSAM

         VERSUS

         ANUPAMA DEVI AND 4 ORS
         W/O. LT. BIPUL CHAKRAVARTY

         2:UJJWAL CHAKRAVARTY
          S/O. LT. BIPUL CHAKRAVARTY

         3:BHASWATI CHAKRAVARTY
          D/O. LT. BIPUL CHAKRAVARTY
         ALL ARE RESIDENT OF VILL.- BALIKARIA KHARJARA
          GOPAL BAZAR
          P/O. GOPAL BAZAR
          P/S. NALBARI
          PIN-781353
          DIST. NALBARI
         ASSAM.

         4:SAHAM ALI
          S/O. LT. GIYAS ALI
          R/O. VILL.- MUHIPALKUCHI
          P/S. BAIHATA CHARIALI
          DIST. KAMRUP (R)
         ASSAM
          PIN-781381.

         5:UDER GUWAHATI TAXI SERVICE
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             REP. BY THE BRANCH HEAD
             FIRST FLOOR
             TRIPURA ROAD
             JAYANAGAR
             KHANAPARA
             GUWAHATI
             ASSAM
             PIN-78102

Advocate for the Petitioner   : MS. M SAIKIA, MS. P BORTHAKUR,MR. R GOSWAMI

Advocate for the Respondent : ,


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

28.07.2025

Heard Mr. R. Goswami, learned counsel for the appellant.

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 04.04.2025, passed by the learned Member, M.A.C.T. No. 2, Kamrup (M) at Guwahati, in M.A.C. Case No. 1949/2018.

3. It is to be noted here that vide impugned judgment and award dated 04.04.2025, the learned tribunal had directed the appellant to pay a sum of Rs. 54,21,834/- as compensation to the respondent No. 1 with interest @ 9% per annum.

4. Perused the memo of appeal as well as the grounds mentioned therein and the impugned judgment and award dated 04.04.2025.

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.

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

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

JUDGE Comparing Assistant