The Reliance General Insurance Co. Ltd vs Gitanjali Borah And 3 Ors
2025 Latest Caselaw 3964 Gua

Gauhati High Court

The Reliance General Insurance Co. Ltd vs Gitanjali Borah And 3 Ors on 10 March, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/2

GAHC010222632024




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

                          Case No. : MACApp./79/2025

         THE RELIANCE GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
         HARICHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
         CORPORATE OFFICE AT 570, RECTIFIER HOUSE, NAGAUM CROSS, NEST
         TO ROYAL INDUSTRIAL ESTATE, WADALA (W), MUMBAI 400031 AND ONE
         OF THE BRANCHE OFFICE AT PRAG PLAZA, 5TH FLOOR, G.S. ROAD,
         BHANGAGARH, GUWAHATI-781005.



         VERSUS

         GITANJALI BORAH AND 3 ORS
         W/O. LT. DWIJENDRA MOHAN BORAH.

         2:BIDISHA BORAH
          D/O. LT. DWIJENDRA MOHAN BORAH.

         3:PARTHANA BORAH
          D/O. LT. DWIJENDRA MOHAN BORAH
          ALL ARE R/O. OF VILL.- KACHARIGAON
          P/O. KATHIATOLI
          P/S. KAMPUR
          DIST. NAGAON
          ASSAM
          PIN-782427.
         (RESPONDENT NO. 3 BEING MINOR IS REP. BY THE RESPONDENT NO. 1
         BEING MOTHER AND NATURAL GUARDIAN)

         4:BIKASH TIWARI
          S/O. JITENDRA TIWARI
          R/O. A.K. AZAD ROAD
          REHABARI
          GUWAHATI
                                                                         Page No.# 2/2

            KAMRUP (M)
            ASSAM
            PIN-781008

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

      For the Respondent(s)    : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 10.03.2025

Heard Mr. A. J. Saikia, the learned counsel appearing on behalf of the appellant Insurance Company.

2. This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 challenging the judgment and award dated 11.06.2024 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No.228/2020.

3. The instant appeal stands admitted.

4. Call for the records.

5. The appellant is directed to take steps upon the respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

6. List this matter after completion of service and receipt of the LCR.

JUDGE Comparing Assistant