The Reliance General Insurance Company ... vs Kalpana Bora
2025 Latest Caselaw 424 Gua

Gauhati High Court

The Reliance General Insurance Company ... vs Kalpana Bora on 9 May, 2025

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GAHC010038792025




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

                        Case No. : MACApp./107/2025

         THE RELIANCE GENERAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
         HARICHAND MARG, BALLARD ESTATE, MUMBAI 400001 AND
         CORPORATE OFFICE AT 570, RECTIFIER HOUSE, NAGAUM CROSS, NEXT
         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

         KALPANA BORA
         W/O. LT. BHUPEN CHANDRA BORA.

         2:MEENSMITA BORA
          D/O. LT. BHUPEN CHANDRA BORA.

         3:ANKITA BORA
          D/O. LT. BHUPEN CHANDRA BORA
         ALL ARE R/O. C/O. MONOMOHAN KAKATI HOUSE NO 201
          KAHIKUCHI
          NEW KOLONY
          P/O AND P/S AZRA KAMRUP METRO
          DIST. KAMRUP (M)
         ASSAM
          PIN-781017.

         4:AVINASH TUKARAM KADAM
          S/O. TUKARAM SHANKAR KADAM
          PERMANENT RESIDENT OF 2A BILLET AIR MEN MESS AFS YELAHANKA
         BENGALURU
          PIN- 560063
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            TEMPORARY R/O. C/O. LOHIT DEKA
            BARHATA BAIHATA CHARIALI
            P/O P/S. BAIHATA CHARIALI
            DIST.- KAMRUP RURAL
            PIN-781381

Advocate for the Petitioner   : MR. A J SAIKIA, M CHETIA,MR. S. PEGU

Advocate for the Respondent : FOR CAVEATOR, MR D MONDAL




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                          ORDER

Date : 09.05.2025

1. Heard Mr. A.J Saikia, learned counsel for the petitioner.

2. Also heard Mr. D Mondol, learned counsel appearing on behalf of the respondent No. 1, 2 & 3/Caveator claimants.

3. This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 13.11.2024 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), at Guwahati, Assam in M.A.C Case No. 758/2019.

4. The appeal is admitted.

5. Issue notice.

6. Since Mr. D Mondol, learned counsel has appeared and accepted notice on behalf of the Caveator/respondent No. 1, 2 & 3/Claimants, no formal notice need be issued to the said respondent.

7. However, the appellants to take steps upon the respondent No. 4 by Registered Post with AD as well as by usual process within a week from today.

8. List this matter after 4(four) weeks.

9. Since Mr. D Mondol, learned counsel appeared on behalf of the Caveator and has been heard, the Caveat stands discharged.

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10. After admission, call for the T.C.R.

JUDGE

Comparing Assistant