The Reliance General Insurance Co Ltd vs Udit Kumar Borah And 2 Ors
2025 Latest Caselaw 630 Gua

Gauhati High Court

The Reliance General Insurance Co Ltd vs Udit Kumar Borah And 2 Ors on 16 May, 2025

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GAHC010222672024




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

                                Case No. : MACApp./118/2025

            THE RELIANCE GENERAL INSURANCE CO LTD
            HAVING ITS REGISTERED OFFICE AT 19, RELIANCE CENTRE, WALCHAND
            HIRACHAND 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 BRANCH OFFICE AT PRAG PLAZA, 5TH FLOOR G.S. ROAD,
            BHANGAGARH, GUWAHATI, PIN-781005.

            VERSUS

            UDIT KUMAR BORAH AND 2 ORS
            S/O. SRI PRASANNA KUMAR, BORAH.

            2:BANDITA BORDOLOI
            W/O. UDIT KUMAR BORAH
            BOTH ARE RESIDENT OF VILL.- PAGHALI PANBARI
             P/S. MIKIBHETA
             DIST. MORIGAON
            ASSAM
             PIN-782001. (OPPOSITE PARTY NO.1 BEING REP. BY THE OPPOSITE PARTY
            NO. 2 HIS WIFE)

            3:BABU HUSSAIN
             R/O. MORI MUSALMANGAON
             P/O. AND P/S. MORIGAON
             DIST. MORIGAON
            ASSAM
             PIN-782105

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

Advocate for the Respondent : MR. M TALUKDAR,
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                                 BEFORE
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

Date : 16.05.2025

Learned counsel Mr. A. J. Saikia is present for appellant and Mr. M. Talukdar is present for the respondent Nos. 1 and 2.

2. This appeal is preferred against the judgment and order in MAC (Injury) Case No.23/2019 passed by the learned Member, MACT, Morigaon on 20.06.2024.

3. I have scrutinized the memo of appeal. It appears that the appeal lies against the impugned judgment and order. The appeal is admitted subject to the condition that the appellant shall deposit 50% of the awarded amount along with interest within 4 (four) weeks from today.Respondent No.2 is given liberty to withdraw the said amountsubject to the condition that the respondent No.2 shall furnish indemnity bond to the satisfaction of the registry of this Court.

4. It is also submitted that the respondent No.2 is willing to furnish the bank details before the Registry for disbursement of the amount into her bank account. The Registry is directed to transfer the said amount in the bank account of the respondent No.2.

5. The appellant is to take steps to issue notice to the respondent No.3.

6. Call for the trial Court record, returnable in 4 (four) weeks.

JUDGE

Comparing Assistant