Gauhati High Court
Oriental Insurance Co. Ltd vs Rodingpui Anr 4 Ors on 10 March, 2025
Page No.# 1/6
GAHC010026722024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./77/2025
ORIENTAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
ROAD, NEW DELHI- 110002, AND REGIONAL OFFICE AT GUWAHATI- 7, REP.
BY THE REGIONAL MANAGER.
VERSUS
RODINGPUI ANR 4 ORS
W/O LATE LALBIEKLIEN, VILL.- STATE VENG, PHAINUAM ROAD, P.O.-
VAIRENGTE, P.S.- VAIRENGTE, DIST.- KOLASIB MIZORAM, PIN- 796101.
2:IMANUEL LALCHUNGAUNG
S/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
3:RAMDINMAWI
D/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
4:JEHU LALTHANGLIEN
Page No.# 2/6
S/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101
Advocate for the Petitioner : MR SISHIR DUTTA, MS. M CHOUDHURY
Advocate for the Respondent : , MR. M TALUKDAR(R-1 TO 4)
Linked Case : I.A.(Civil)/423/2024
ORIENTAL INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
A-25/27
ASAF ALI ROAD
NEW DELHI- 110002
AND REGIONAL OFFICE AT GUWAHATI- 7
REP. BY THE REGIONAL MANAGER.
VERSUS
RODINGPUI ANR 4 ORS.
W/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
2:IMANUEL LALCHUNGAUNG
S/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
Page No.# 3/6
DIST.- KOLASIB MIZORAM
PIN- 796101.
3:RAMDINMAWI
D/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
4:JEHU LALTHANGLIEN
S/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
------------
Advocate for : MR SISHIR DUTTA
Advocate for : X appearing for RODINGPUI ANR 4 ORS.
Linked Case : I.A.(Civil)/656/2025
ORIENTAL INSURANCE CO. LTD
HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE
A-25/27
ASAF ALI ROAD
NEW DELHI- 110002
AND REGIONAL OFFICE AT GUWAHATI- 7
REP. BY THE REGIONAL MANAGER.
VERSUS
RODINGPUI ANR 4 ORS
W/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
Page No.# 4/6
PIN- 796101.
2:IMANUEL LALCHUNGAUNG
S/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
3:RAMDINMAWI
D/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
4:JEHU LALTHANGLIEN
S/O LATE LALBIEKLIEN
VILL.- STATE VENG
PHAINUAM ROAD
P.O.- VAIRENGTE
P.S.- VAIRENGTE
DIST.- KOLASIB MIZORAM
PIN- 796101.
------------
Advocate for : MR SISHIR DUTTA
Advocate for : appearing for RODINGPUI ANR 4 ORS
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 10.03.2025
Heard Ms. M. Choudhury, learned counsel for the appellant, who has filed
the instant appeal under Section 173 of the Motor Vehicles Act, 1988 against the
Judgment dated 01.11.2023 passed by the learned Member, Motor Accident
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Claims Tribunal, Cachar, Silchar, Assam in MAC Case No. 472/2022.
The learned counsel for the appellant submits that the appeal is against the
quantum of the award by the learned Tribunal which is excessive to the amount
entitled to the claimant/respondent.
Appeal is admitted.
Issue notice to the respondents through registered post with A/D within 2
days returnable by three weeks as well as through usual process.
Mr. M. Talukdar accepts notice on behalf of the respondent Nos. 1 to 4. No
need to issue formal notice.
The learned counsel for the appellant submits that respondent No. 5 is the
owner-cum-driver of the accident vehicle and his name may be struck off, since
his presence may not be necessary in the instant MAC Appeal.
Accordingly, the name of respondent No. 5 is to be struck off. Requisite
copies of the memo of appeal to be duly furnished to the learned counsel for
the respondent, if not already done.
List the matter after 3 (three) weeks.
Meanwhile, LCR is to be called for.
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JUDGE
Comparing Assistant
