New India Assurance Company Ltd vs Rijuwana Sultana @ Rezuwana Sultana And ...
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Gauhati High Court

New India Assurance Company Ltd vs Rijuwana Sultana @ Rezuwana Sultana And ... on 13 June, 2025

                                                                      Page No.# 1/2

GAHC010153462024




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

                                Case No. : MACApp./255/2025

            NEW INDIA ASSURANCE COMPANY LTD
            HAVING ITS REGISTERED AND HEAD OFFICE AT NEW DELHI ASSURANCE
            BUILDING, 87, MAHATMA GANDHI ROAD, FORT MUMBAI-400001 AND
            REGIONAL OFFICE AT G. S ROAD, GUWAHATI-5, REPRESENTED BY THE
            CHIEF REGIONAL MANAGER.

            VERSUS

            RIJUWANA SULTANA @ REZUWANA SULTANA AND ANR A
            W/O. DILDAR HUSSAIN, VILL. LAHARIGHAT, P.S. LAHARIGHAT, DIST.
            MORIGAON, ASSAM.

            2:MD. HARUN AL RASHID
             S/O. MD. JONAB ALI
             R/O. SARU RADHA ATI
             P.S. DHING
             DIST. NAGAON
            ASSAM

Advocate for the Petitioner   : MR. S DUTTA, MS S MOCHAHARI

Advocate for the Respondent : MR. M TALUKDAR,


                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

13.06.2025

Heard Mr. S. Dutta, learned counsel for the appellant and also heard Mr. M. Talukdar, learned counsel for the respondent No.1.

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This appeal under Section 173 of the Motor Vehicles Act, 1988, is directed against the judgment and award dated 03.02.2024 passed by the learned Member, Motor Accident Claims Tribunal (MACT), Nagaon, in MAC Case No.20/2021. It is to be noted here that vide impugned judgment and award dated 03.02.2024, the learned Tribunal has directed the appellant herein to pay a sum of Rs.7,77,160/-, being the compensation to the respondent No.1 with interest @6% per annum from the date of filing the claim petition and if the amount is not paid within 3 months, then the interest shall be calculated @9% per annum.

Perused the memo of appeal and the grounds mentioned therein.

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.

However, no formal notice is required to be issued to the respondent No.1, as Mr. Talukdar has entered appearance and received notice. However, extra requisite copy of the memo of appeal be furnished to him during the course of the day.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant