New India Assurance Co. Ltd vs Smt. Renu Choudhury And 3 Ors
2025 Latest Caselaw 5163 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Smt. Renu Choudhury And 3 Ors on 30 May, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                               Page No.# 1/3

GAHC010102992025




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

                           Case No. : MACApp./224/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING
         87 MAHATMA GANDHI ROAD, MUMBAI AND ONE OF THE REGIONAL
         OFFICE AT STAR CITY COMPLEX, 5TH FLOOR, LACHIT NAGAR, NEAR
         HANUMAN MANDIR, G.S. ROAD, ULUBARI, GUWAHATI 07



         VERSUS

         SMT. RENU CHOUDHURY AND 3 ORS
         W/O LATE BIPUL CHOUDHURY

         2:BIKASH CHOUDHURY

          S/O LATE BIPUL CHOUDHURY
          BOTH ARE R/O VILL. SIMLAGURI
          P.S. HOWLY
          BARPETA
          ASSAM
          PIN 781313

         3:MD. KHAIRUL ALI

          S/O MASHEN ALI
          R/O VILL. SARIAHTOLI
          P.S. NALBARI
          DIST. NALBARI
          PIN 781337
          ASSAM.

         4:AHMED ALI

          S/O FARID ALI
                                                                     Page No.# 2/3

             R/O VILL. MOROWA
             P.S. AND DIST. NALBARI
             ASSAM
             PIN 78134




Advocate for the appellant(s): Ms. A Biyani


Advocate for the respondent(s):


                                      BEFORE
                  HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                       ORDER

30.05.2025

Heard Ms. A Biyani, the learned counsel appearing on behalf of the appellant.

2. This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 challenging the judgment and award dated 11.03.2025 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup(M) Guwahati in MAC Case No.1201/2022.

3. Taking into account the grounds of objection so taken in the appeal, the instant appeal is admitted.

4. Call for the records.

5. Steps for service of notice upon the respondents by way of registered post with A/D as well as through usual process within 3(three) days from today.

Page No.# 3/3

6. List the appeal on 16.07.2025.

JUDGE

Comparing Assistant