Citation : 2025 Latest Caselaw 1279 Gua
Judgement Date : 9 June, 2025
Page No.# 1/5
GAHC010116592025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./247/2025
UNITED INDIA INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI AND
ONE OF THE REGIONAL OFFICE AT G.S. ROAD, DISPUR.
VERSUS
SUNITA TERONPI AND 8 ORS
W/O LATE SANJOY SINGNAR, R/O VILL. BOMRUL ADARSHA GAON, P.S.
BAKALIA, PIN 782482, DIST. KARBI ANGLONG (ASSAM)
2:MRILIN SINGNARPI
D/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
3:MRIDALIN SINGNARPI
D/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
4:KLIRJIR SINGNARPI
D/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG
ASSAM.
Page No.# 2/5
5:BONGPI RONGPIPI
MOTHER OF LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
6:PANIRAM SINGNA
FATHER OF LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
7:DURGA SINGNARPI
UNMARRIED SISTER OF LATE SANJOY SINGNAR
R/O VILL BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
8:RAMANAND YADAV
S/O PUJAN YADAV
VILL./P.O. PUB SILPUTA
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG
ASSAM.
9:KARAN CHOUHAN
S/O LATE SHIVBARAT COUHAN
VILL./P.O. PUB SILPUTA
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG
ASSAM
Advocate for the Petitioner : MR. K K BHATTA, MRS L SHARMA
Advocate for the Respondent : ,
Page No.# 3/5
Linked Case : I.A.(Civil)/1838/2025
UNITED INDIA INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
GUWAHATI 781005
VERSUS
SUNITA TERONPI AND 8 ORS
W/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
2:MRILIN SINGNARPI
D/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
3:MRIDALIN SINGNARPI
D/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
4:KLIRJIR SINGNARPI
D/O LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG
ASSAM.
5:BONGPI RONGPIPI
MOTHER OF LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
6:PANIRAM SINGNA
Page No.# 4/5
FATHER OF LATE SANJOY SINGNAR
R/O VILL. BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
7:DURGA SINGNARPI
UNMARRIED SISTER OF LATE SANJOY SINGNAR
R/O VILL BOMRUL ADARSHA GAON
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG (ASSAM)
8:RAMANAND YADAV
S/O PUJAN YADAV
VILL./P.O. PUB SILPUTA
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG
ASSAM.
9:KARAN CHOUHAN
S/O LATE SHIVBARAT COUHAN
VILL./P.O. PUB SILPUTA
P.S. BAKALIA
PIN 782482
DIST. KARBI ANGLONG
ASSAM.
------------
Advocate for : MR. K K BHATTA
Advocate for : appearing for SUNITA TERONPI AND 8 ORS
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 09.06.2025
Heard Mr. K.K. Bhatta, learned counsel for the appellant.
This appeal under Section 173 of the Motor vehicles Act, 1988, is directed Page No.# 5/5
against the Judgment and award dated 11.03.2025 passed by the learned Member, MACT-3, Kamrup (M) in MAC Case No. 2518/2018, whereby the learned Tribunal has directed the appellant/insurance company to pay a sum of Rs.23,46,144/- with interest at the rate of 9% per annum from the date of filing the claim petition till final payment.
Perused the memo of appeal and the grounds mentioned therein.
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.
Mr. Bhatta, further submits that the appellant/insurance company has already negotiated with the respondent herein and there is possibility of amicable settlement and as such, he prays for listing the matter before the Lok Adalat to be held on 14.06.2025.
Accordingly, it is provided that the Registry shall list the matter before the Lok Adalat ensuing Lok Adalat, to be held on 14.06.2025.
JUDGE
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