New India Assurance Company Ltd vs Priyanka Singha And 4 Ors
2025 Latest Caselaw 8439 Gua

Gauhati High Court

New India Assurance Company Ltd vs Priyanka Singha And 4 Ors on 10 November, 2025

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GAHC010241742025




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

                         Case No. : MACApp./505/2025

         NEW INDIA ASSURANCE COMPANY LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING 87 MAHATMA GANDHI ROAD FORT MUMBAI AND REGIONAL
         OFFICE AT GS ROAD GUWAHATI REPRESENTED BY THE CHIEF REGIONAL
         MANAGER



         VERSUS

         PRIYANKA SINGHA AND 4 ORS.
         WIFE OF LATE PRIYO KUMAR SINGH RESIDENT OF FOREST BLOCK
         UDAYPUR PO AND PS MERAPANI 2 MOUZA GHILADHARI DISTRICT
         GOLAGHAT ASSAM

         2:NITYA SINGHA
          (MINOR) DAUGHTER OF LATE PRIYO KUMAR SINGH RESIDENT OF
         FOREST BLOCK UDAYPUR PO AND PS MERAPANI 2 MOUZA GHILADHARI
         DISTRICT GOLAGHAT ASSAM

         3:PURNIMA DEVI
          MOTHER OF LATE PRIYO KUMAR SINGH RESIDENT OF FOREST BLOCK
         UDAYPUR PO AND PS MERAPANI 2 MOUZA GHILADHARI DISTRICT
         GOLAGHAT ASSAM

         4:IMTAZ AHMED
          SON OF LT. SAIFUDDIN AHMED
          RESIDENT OF MOINAPARA GAON
          PO MOINAPARA
          PS GOLAGHAT
          DISTRICT GOLAGHAT
         ASSAM

         5:SALEH AHMED
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             SON OF LATE TAMIJUDDIN AHMED
             RESIDENT OF SANTIPUR WARD NO 4 GOLAGHAT TOWN
             PO AND PS GOLAGHAT
             DISTRICT GOLAGHAT
             ASSA

Advocate for the Petitioner   : MR. S DUTTA, MR. S DUTTA,MS S MOCHAHARI,MR S DUTTA

Advocate for the Respondent : ,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

Date : --10.11.2025

Heard Mr. S. Dutta, the learned counsel for the appellant.

This is an appeal u/s 173 of M.V. Act, 1988 against the impugned Judgment & Award dated 14.08.2025 passed by the learned Member, MACT, Golaghat in MAC Case No. 154/2018 challenging the quantum of the appeal.

Appeal is admitted.

Call for the TCR.

Issue Notice to the respondents through registered post with A/D as well as usual process.

List the matter accordingly after 4 (four) weeks, as on a date to be fixed by the Registry.

JUDGE

Comparing Assistant