Icici Lombard General Insurance Co. Ltd vs Md Hasibul Rahman And 2 Ors
2025 Latest Caselaw 1275 Gua

Gauhati High Court

Icici Lombard General Insurance Co. Ltd vs Md Hasibul Rahman And 2 Ors on 9 June, 2025

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GAHC010116692025




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

                                Case No. : MACApp./248/2025

            ICICI LOMBARD GENERAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
            TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL
            OFFICE AT APPEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA
            700016 AND A BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR,
            OFFICE NO. 305 AND 306, G.S. ROAD, GUWAHATI 781005, ASSAM.

            VERSUS

            MD HASIBUL RAHMAN AND 2 ORS
            S/O MD. ABDUL RAHIM, R/O VILL. PANIAKHAT, P.O. AND P.S. DHULA, DIST.
            DARRANG, ASSAM, PIN 784146

            2:MD. ABDUL RACID

             S/O TAUZI SHEIKH
             R/O VILL. KHATANIAPARA
             P.O. DHULIA
             P.S. DHULA
             DIST. DARRANG
             ASSAM
             PIN 784146

            3:MD. AZAD ALI

             S/O LATE MONAZUDDIN
             R/O VILL. BALABARI
             P.O. BALABARI
             P.S. DHULA
             DIST. DARRANG
             ASSAM
             PIN 78414

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

                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 09.06.2025

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

This appeal under Section 173 of the Motor vehicles Act, 1988, is directed against the Judgment and award dated 07.03.2025, passed by the learned Member, MACT No.2, Kamrup (M) in MAC Case No. 463/2022, field under Section 166 of the Motor Vehicles Act, 1988.

It is to be noted here that vide impugned judgement and award dated 07.03.2025, the learned tribunal has directed the appellant/insurance company to pay a sum of Rs. 3,78,262/- being compensation with interest at the rate of 9% per annum from the date of filing the claim petition till its realisation.

Perused the memo of appeal and the grounds mentioned therein.

Admit.

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

Step be taken upon respondents by registered post with A/D as well as usual process within a week from today.

Registry shall call for the records from the learned Tribunal.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant