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2025 Latest Caselaw 1592 Gua

Gauhati High Court

Page No.# 1/3 vs Page No.# 2/3 on 30 July, 2025

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GAHC010153962025




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

                           Case No. : MACApp./306/2025

         REKHA DAS
         W/O. LT. DIPAK CH. DAS

         2: PROTIM JYOTI DAS
          S/O. LT. DIPAK CH. DAS

         3: JIRI DAS
          S/O. LT. DIPAK CH. DAS

         4: DURGESWAR DAS
          S/O. LT. HOLIRAM DAS
         ALL ARE R/O. VILL. NO. 2 DEWHATI
          PARBOTIPUR
          P/O. DEWHATI
          P/S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM.

         5: RONJITA DAS
         W/O. DURGESWAR DAS
          R/O. VILL.- NO. 2
          DEWHATI
          P/S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM

         PRESENT ADDRESS- C/O. PABITRA BARMAN
         VILL.- HASRAOBARI
         P/S. DHALIGAON
         DIST. CHIRANG
         ASSAM

         VERSUS
                                                                            Page No.# 2/3

            BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. AND 2 ORS.
            G.E. PLAZA, AIR PORT ROAD, PUNE-411006
            REP. BY THE LEGAL MANAGER, BAJAJ ALLIANZ GENERAL INSURANCE
            COMPANY LTD. BASANTA ENCLAVE, 4TH FLOOR, DR. B. BARUAH ROAD,
            ULUBARI, GUWAHATI-781007

            2:ASHOK KUMAR BAJAJ
             LT. JAGDISH KR. BAJAJ
            VILLAGE RICE MILL
             STATION ROAD
             P/O. AND P/S. AND DIST. NALBARI
            ASSAM.

            3:SUDARSHAN BAJAJ
             S/O. SRI ASHOK KUMAR BAJAJ
            VILLAGE RICE MILL
             STATION ROAD
             P/O.
             P/S. AND DIST. NALBARI
            ASSAM

Advocate for the Petitioner : MR. S C BISWAS, MS. U NANDA,MS A DAS,MR. MEHUL
SHAH,MS. S. CHANDA,MR. F A HASSAN

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

30.07.2025

Heard Mr. S.C. Biswas, learned counsel for the appellants.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and order dated 23.05.2025 passed by the learned Member, Motor Accident Claims Tribunal (MACT), Chirang, Kajalgaon, in MAC(Death) Case No.30/2021. It is to be noted here that vide impugned judgment and order dated 23.05.2025, the learned Tribunal has directed the respondent No.1 herein to pay a sum of Rs.6,11,600/-, being the compensation to the appellants with interest @6% per annum from the date of filing Page No.# 3/3

of the claim petition till receipt of award.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 23.05.2025.

Admit.

Issue notice to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Tribunal.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant