United India Insurance Co. Ltd vs Kanta Dutta And 5 Ors
2025 Latest Caselaw 5735 Gua

Gauhati High Court

United India Insurance Co. Ltd vs Kanta Dutta And 5 Ors on 25 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/4

GAHC010136942025




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

                           Case No. : MACApp./275/2025

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT 24, WHITES ROAD,
         CHENNAI-600014 AND ONE OF THE REGIONAL OFFICE AT G. S. ROAD,
         DISPUR, GUWAHATI-781005, ASSAM



         VERSUS

         KANTA DUTTA AND 5 ORS.
         S/O. LT. DURLABH DUTTA

         2:RANTU DUTTA
          S/O. SRI KANTA DUTTA

         3:MINTU DUTTA
          S/O. SRI KANTA DUTTA

         4:MRINAL DUTTA
          S/O. SRI KANTA DUTTA

         ALL ARE R/O. VILL.- JORKATA NAGAKHELIA
          P/O. JORKATA
          P/S. DHEMAJI
          DIST. DHEMAJI
          ASSAM
          PIN-787058.
         (CLAIMANT NO. 3 MINTU DUTTA IS REP. BY FATHER SRI KANTA DUTTA
         AS HE IS RESIDING OUTSIDE ASSAM)

         5:INDIBOR DUTTA
          DHEMAJI
         ASSAM
                                                         Page No.# 2/4

6:RAMESH AGARWALLA
 S/O. SRI SITARAM AGARWALLA
 R/O. MAJGAON
 P/O. MACHKHOWA
 P/S. AND DIST. DHEMAJI
ASSAM
 PIN-787058

Linked Case : I.A.(Civil)/2064/2025

UNITED INDIA INSURANCE CO. LTD.
HAVING ITS REGISTERED AND HEAD OFFICE AT 24
WHITES ROAD
CHENNAI-600014 AND ONE OF THE REGIONAL OFFICE AT G. S. ROAD
DISPUR
GUWAHATI-781005
ASSAM


VERSUS

KANTA DUTTA AND 5 ORS.
S/O. LT. DURLABH DUTTA

2:RANTU DUTTA
S/O. SRI KANTA DUTTA

3:MINTU DUTTA
S/O. SRI KANTA DUTTA

4:MRINAL DUTTA
S/O. SRI KANTA DUTTA

ALL ARE R/O. VILL.- JORKATA NAGAKHELIA
 P/O. JORKATA
 P/S. DHEMAJI
 DIST. DHEMAJI
 ASSAM
 PIN-787058.
(CLAIMANT NO. 3 MINTU DUTTA IS REP. BY FATHER SRI KANTA DUTTA AS
HE IS RESIDING OUTSIDE ASSAM)

5:INDIBOR DUTTA
DHEMAJI
ASSAM

6:RAMESH AGARWALLA
                                                                 Page No.# 3/4

           S/O. SRI SITARAM AGARWALLA
           R/O. MAJGAON
           P/O. MACHKHOWA
           P/S. AND DIST. DHEMAJI
           ASSAM
           PIN-787058.


For the appellant (s)   : Mr. A. J. Saikia, Advocate

For the respondent (s) : XXXX



                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

25.06.2025

This is an Appeal filed under Section 173 of the Motor Vehicles Act, 1988 challenging the judgment and award dated 25.03.2025 passed by the learned Member, Motor Accident Claims Tribunal, Dhemaji in MAC Case No.01/2022.

2. The ground of objection taken in the instant Appeal is that the deceased was a pillion rider and the motor cycle bearing registration No.AS-22B-3367 was only covered by Act Policy whereby the pillion rider is not covered. Taking into account the said ground of objection, the Appeal is admitted.

3. Call for the record(s).

4. Steps be taken upon the respondent by way of registered post Page No.# 4/4

with A/D as well as through usual process within 2 (two) days.

JUDGE

Comparing Assistant