Oriental Insurance Company Ltd vs Pinki Kalita And 2 Ors
2025 Latest Caselaw 1623 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Pinki Kalita And 2 Ors on 30 July, 2025

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GAHC010276432024




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

                                  Case No. : MACApp./305/2025

            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

            PINKI KALITA AND 2 ORS
            D/O. LT. RAMESH KALITA, R/O. VILL.- HABLAKHA, P/O. HABLAKHA, P/S.
            HAJO, DIST. KAMRUP, ASSAM, PIN-781102

            2:DINAMONI GOSWAMI
             S/O. HEM KANTA GOSWAMI
             R/O. VILL.- UZANKURI
             P/O. AND P/S. HAJO
             DIST. KAMRUP
            ASSAM
             PIN-781102.

            3:GAUTAM KUMAR
             S/O. BINOD KUMAR
             R/O. VILL.- HAJO PAKHAMELA
             P/O. AND P/S. HAJO
             DIST. KAMRUP
            ASSAM
             PIN-781104

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

Advocate for the Respondent : ,
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                                     BEFORE
                        HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

30.07.2025

Heard Mr. S.P. Sharma, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 24.09.2024 passed by the learned Member, Motor Accident Claims Tribunal (MACT) No.1, Kamrup(M), Guwahati, in MAC Case No.1763/2016. It is to be noted here that vide impugned judgment and award dated 24.09.2024, the learned Tribunal has directed the appellant herein to pay a sum of Rs.1,40,430/-, being the compensation to the respondent No.1.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 24.09.2024.

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