Tata Aig General Insurance Co. Ltd vs Maheshwar Das And 2 Ors
2025 Latest Caselaw 5076 Gua

Gauhati High Court

Tata Aig General Insurance Co. Ltd vs Maheshwar Das And 2 Ors on 28 May, 2025

                                                                 Page No.# 1/3

GAHC010086892025




                                                          undefined

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

                          Case No. : MACApp./166/2025

         TATA AIG GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT PENINSULA CORPORATE PARK,
         NICOLAS PIRAMAL TOWER 9TH FLOOR, GANPATRO KADAM MARG,
         MUMBAI, PIN 400013, ZONAL OFFICE AT CONSTANTIA OFFICE COMPLEX,
         2ND FLOOR, 11, DR. U.N. BRAHMACHARI STREET, KOLKATA 70017 AND
         BRANCH OFFICE AT ABC, G.S. ROAD, GUWAHATI 781005



         VERSUS

         MAHESHWAR DAS AND 2 ORS
         S/O LATE ABHESHWAR DAS @ ABHESWAR,

         2:KAMLESWAR DAS

          S/O LATE ABHESHWAR DAS @ ABHESWAR

         ALL ARE RESIDENTS OF VILL. NISHLAMARI
         P.S. BARAMA
         DIST. BAKSA
         BTAD
         ASSAM
         PIN 781346

         3:PAPUMONI DAS

          S/O SRI DABEN DAS
          R/O VILL. JARTALUK
          P.O. NICHALAMARI
          P.S. BARAMA
          DIST. BAKSA
          BTAD
          ASSAM
                                                                             Page No.# 2/3

             PIN 78134

Advocate for the Petitioner   : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA

Advocate for the Respondent : MR. A T SARKAR (R-1,2), MR A HUSSAIN(R-1,2),S R DAS(R-1,2)




                                     BEFORE
                         HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

Date : 28-05-2025

Heard Mr. R. Goswami, learned counsel for the appellant.

This is an appeal filed under section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 27.01.2025 passed by the learned Member, MACT-1, Kamrup (M) in MAC case no. 2611/2019.

The appeal is admitted.

Call for the relevant record.

Issue notice.

Since Mr. A. T. Sarkar, learned counsel appeared and accepted notice on behalf of respondent nos. 1 and 2, no formal notice need be issued to the said respondents.

However, Mr. R. Goswami, learned counsel for the appellant shall furnish requisite extra copies of the petition to the learned counsel for the respondent nos. 1 and 2 during the course of the day.

The appellant shall take steps upon the respondent no. 3 by a Page No.# 3/3

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