Gauhati High Court
And One Of The Branch Offices At B.R. ... vs Smti Parul Deka Dutta And 3 Ors on 28 May, 2025
Page No.# 1/4
GAHC010069602025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./144/2025
SHRIRAM GENERAL INSURANCE CO. LTD.
HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8, EPIP, RIICO
INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN, INDIA PIN 302022
AND ONE OF THE BRANCH OFFICES AT B.R. ARCADE, 3RD FLOOR,
OPPOSITE TO PRIYA PALACE HOTEL 21, JANAPATH, ULUBARI, GUWAHATI
781007, KAMRUP.
VERSUS
SMTI PARUL DEKA DUTTA AND 3 ORS
W/O LATE ARUP DUTTA,
2:MISS RIYA DUTTA
D/O LATE ARUP DUTTA
R/O GANGA PATH
HOUSE NO 9
ANANDAPUR
NEAR PHE OFFICE HENGRABARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN 781016
(RESPONDENT NO 2 BEING MINOR WILL BE REPRESENTED BY MOTHER
AND NATURAL GUARDIAN THE RESPONDENT NO 1)
3:MD. MAINUL HAQUE
S/O ALI HUSSAIN
R/O KATAHBARI
MASJID GALI
A.K. DEV ROAD
Page No.# 2/4
P.S. GARCHUK
DIST. KAMRUP (M)
ASSAM
PIN 781035 (OWNER OF THE VEHICLE NO AS -01/BW-6170 (MOTOR CYCLE)
4:MD. JAFAR ALI
S/O SOHRAB ALI
R/O VILL. NO 2
KHOPNIKUCHI
P.S. HAJO
DIST.KAMRUP
ASSAM
PIN 781102
(RIDER OF THE VEHICLE NO AS -01/BW -6170 (MOTOR CYCLE
Advocate for the Petitioner : MR. A J SAIKIA, MR. S. PEGU
Advocate for the Respondent : ,
Linked Case : I.A.(Civil)/1199/2025
SHRIRAM COMPANY INSURANCE CO. LTD.
HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8
EPIP
RIICO INDUSTRIAL AREA
SITAPURA
JAIPUR
RAJASTHAN
INDIA PIN 302022 AND ONE OF THE BRANCH OFFICES AT B.R. ARCADE
3RD FLOOR
OPPOSITE TO PRIYA PALACE HOTEL 21
JANAPATH
ULUBARI
GUWAHATI 781007
KAMRUP.
VERSUS
SMTI PARUL DEKA DUTTA AND 3 ORS
W/O LATE ARUP DUTTA.
Page No.# 3/4
2:MISS RIYA DUTTA
D/O LATE ARUP DUTTA
R/O GANGA PATH
HOUSE NO 9
ANANDAPUR
NEAR PHE OFFICE HENGRABARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM
PIN 781016
(RESPONDENT NO 2 BEING MINOR WILL BE REPRESENTED BY MOTHER
AND NATURAL GUARDIAN THE RESPONDENT NO 1)
3:MD. MAINUL HAQUE
S/O ALI HUSSAIN
R/O KATAHBARI
MASJID GALI
A.K. DEV ROAD
P.S. GARCHUK
DIST. KAMRUP (M)
ASSAM
PIN 781035 (OWNER OF THE VEHICLE NO AS -01/BW-6170 (MOTOR CYCLE)
4:MD. JAFAR ALI
S/O SOHRAB ALI
R/O VILL. NO 2
KHOPNIKUCHI
P.S. HAJO
DIST.KAMRUP
ASSAM
PIN 781102
(RIDER OF THE VEHICLE NO AS -01/BW -6170 (MOTOR CYCLE)
------------
Advocate for : MR. A J SAIKIA
Advocate for : appearing for SMTI PARUL DEKA DUTTA AND 3 ORS
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BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 28-05-2025
Heard Mr. A. J. Saikia, learned counsel for the appellant.
This is an appeal filed under section 173 of the Motor Vehicle Act, 1988
against the judgment and order dated 31.12.2024 passed by the learned
Member, MACT-2, Kamrup (M), Guwahati in MAC case no.806/2016.
The appeal is admitted.
Call for the relevant records.
Issue notice.
The appellant shall take steps upon the respondents by a registered
post with AD as well as by usual process within a week from today.
List these matters after 4 (four) weeks.
JUDGE
Comparing Assistant
