The Bajaj Allianz General Insuance Co. ... vs Sefali Gope And 3 Ors. (H)
2025 Latest Caselaw 128 Gua

Gauhati High Court

The Bajaj Allianz General Insuance Co. ... vs Sefali Gope And 3 Ors. (H) on 2 May, 2025

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GAHC010131852020




                                                              undefined

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

                          Case No. : MACApp./156/2025

         THE BAJAJ ALLIANZ GENERAL INSUANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT GE PLAZA, AIRPORT
         ROAD, NERADA, PUNE - 411006 AND NORTH EASTERN REGIONAL OFFICE
         AT SREEJI TOWER, 2ND FLOOR, C/O GAUHATI TEA WAREHOUSING PVT.
         LTD, ADJACENT TO MAHINDRA SHOWROOM, CHRISTIANBASTI,
         GUWAHATI, PIN 781005, KAMRUP METROPOLITAN DISTRICT, ASSAM,
         REPRESENTED BY IT'S LEGAL EXECUTIVE, CLAIMS DEPARTMENT, MR
         NAYAN CHOUDHURY



         VERSUS

         SEFALI GOPE AND 3 ORS. (H)
         W/O- LT. PORIMAL GOPE, R/O- LEDO, DIST.- TINSUKIA, ASSAM, PIN-
         786182.

         2:MISS PAROMITA @ BULTI GOPE
          D/O- LT. PORIMAL GOPE
          R/O- LEDO
          DIST.- TINSUKIA
         ASSAM
          PIN- 786182.

         3:SANTOSH SINGH
          S/O- SRI RAJ NARAYAN SINGH
          R/O VILL.- RANGPI
          P.O.- RANGPI
          P.S.- DIGBOI
          DIST.- TINSUKIA
         ASSAM
          PIN- 786171.

         4:PAWAN KUMAR SHARMA
                                                                        Page No.# 2/3

             S/O- SRI DILIP KUMAR SHARMA
             R/O- TINSUKIA
             NEAR TINSUKIA TRUCK STAND
             P.O.
             P.S. AND DIST.- TINSUKIA
             ASSAM
             PIN- 786125

Advocate for the Petitioner   : MR. A BHATTACHARYYA,

Advocate for the Respondent : MR. A K GUPTA, MR. R S MISHRA (R-1)




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

Date : 02-05-2025

Heard Mr. A. Bhattacharyya, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 15.12.2019, passed by the learned Additional Member-1, Motor Accident Claims Tribunal, Margherita, Tinsukia in MAC case no. 19/2012.

The appeal is admitted.

Call for the Trial court records.

Issue notice.

Since Mr. A. K. Gupta, learned counsel appears and accepts notice on behalf of the respondent nos. 1 and 2, no formal notice need be issued to the said respondents.

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However, the appellant shall take steps upon the respondent nos. 3 and 4 by a registered post with AD as well as by usual process within a week from today.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant