Magma Hdi General Insurance Company Ltd vs Nayanmani Pegu @S Nayanmoni Pegu And 5 ...
2025 Latest Caselaw 8406 Gua

Gauhati High Court

Magma Hdi General Insurance Company Ltd vs Nayanmani Pegu @S Nayanmoni Pegu And 5 ... on 10 November, 2025

                                                                  Page No.# 1/3

GAHC010171992025




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

                         Case No. : MACApp./507/2025

         MAGMA HDI GENERAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT MAGMA HOUSE NO. 24, PARK
         STREET, KOLKATA-700016 AND A REGIONAL OFFICE AT BLOCK 3B, B201-
         202 ECOSPACE BUSINESS PARK, AMBUJA REALITY CAMPUS, ACTION
         AREA 110, NORTH TWENTY FOUR PARGANA, WEST BENGAL AND
         BRANCH OFFICE AT F-FORT BUILDING, 2ND FLOOR, SOUTH SARANIA,
         G.S. ROAD, GUWAHATI-781007.



         VERSUS

         NAYANMANI PEGU @S NAYANMONI PEGU AND 5 ORS
         W/O. LT. DHANUJ PEGU @ DHONUJ PEGU

         2:DEVASHREE PEGU
          D/O. LT. DHANUJ PEGU @ DHONUJ PEGU

         3:PUSPANJALI PRGU
          D/O. LT. DHANUJ PEGU @ DHONUJ PEGU

         4:HEMESWARI PEGU @ HIMESWARI
         W/O. SRI BHABAKANTA PEGU @ BHAWAKANTA PEGU
         ALL ARE R/O. VILL.- TINGIRI GAON
          P/S. GOGAMUKH
          DIST. DHIMAJI
         ASSAM
          PIN-787035
         PRESENT ADDRESS- R/O. ADABARI
          P/S JALUKBARI
          DIST. KAMRUP (M)
         ASSAM
          PIN-781126
                                                                         Page No.# 2/3

            5:ARUP GOGOI
             S/O. SRI PURNANDA GOGOI
             R/O. VILL.- MANGALATI
             P/O. BORDOLONI
             P/S. GOGAMUKH
             DIST. DHEMAJI
            ASSAM
             PIN-787026

            6:DEBESWAR PAIT
             S/O. LT. RUKESWAR PAIT
             R/O. VILL.- NAMANI TAJIK GAON
             P/O. AND P/S. GOGAMUKH
             DIST. DHEMAJI
            ASSAM
             PIN-78703

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

Advocate for the Respondent : FOR CAVEATOR, MR. A R AGARWALA,MR ADITYA
AGARWALA




                                      BEFORE
                       HON'BLE MRS. JUSTICE MITALI THAKURIA


                                        ORDER

Date : 10.11.2025.

Heard Mr. R. Goswami, learned counsel for the appellant Insurance Company. The names of two counsel for the respondents are also reflected in the cause list but none appears on call for them.

This is an appeal under Section 173 of the M.V. Act, 1988, against the judgment and award dated 05.05.2025, passed by the learned Member, MACT No.2, Kamrup (M) at Guwahati in MAC Case No.722/2022, filed under Section 166 of the M.V. Act, 1988, basically challenging the quantum of compensation.

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Appeal is admitted.

Call for the TCR.

No formal notice needs to be served upon the respondent/claimants. But copy of the appeal memo be served during the course of the day.

Issue notice to the respondent Nos.4, 5 & 6 through usual process. Steps within seven (7) days.

List the matter after four (4) weeks.

JUDGE

Comparing Assistant