Page No.# 1/3 vs Hdfc Ergo Gic Ltd. And 2 Ors
2025 Latest Caselaw 8824 Gua

Gauhati High Court

Page No.# 1/3 vs Hdfc Ergo Gic Ltd. And 2 Ors on 24 November, 2025

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GAHC010241722025




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

                         Case No. : MACApp./529/2025

         JELAKHA BEGUM AND 2 ORS
         W/O LATE AYUB ALI,

         2: ZAKARIA ALOM
          S/O LATE AYUB ALI


         3: ALRINA BEGUM
         W/O LATE AYUB ALI
         ALL ARE R/O VILL. GARUCHATKA
          P.O. TIPLAI
          P.S. DHUPDHARA
          DIST. GOALPARA
         ASSAM (THE APPELLANT NO. 2 AND 3 BEING MINOR ARE REPRESENTED
         BY THEIR NATURAL GUARDIAN I.E. APPELLANT NO. 1

         VERSUS

         HDFC ERGO GIC LTD. AND 2 ORS
         HAVING ITS BRANCH OFFICE AT MAYUR GARDEN, GROUND FLOOR, G.S.
         ROAD, ABC, GUWAHATI 781005, (REPRESENTED BY IS LEGAL MANAGER).

         2:RASHANIAL AGARWALA
          S/O PRAKASH AGARWALA
         A R/O MENTHIPATHAR
          P.O. AND P.S. RANGJULI
          DIST. GOALPARA
         ASSAM
          PIN 783130

         3:DILBAR HUSSAIN
          RO VILLAGE GARUCHATKA
          PO TIPLAI
          PS DHUPDHARA
                                                                                Page No.# 2/3

             DIST GOALPARA
             ASSAM
             PIN 783130

            3:DILBAR HUSSAIN

             S/O TOPHIAL ALI
             A R/O VILL. GARUCHATKA
             P.O. TIPLAI
             P.S. DHUPDHARA
             DIST. GOALPARA
             ASSAM
             PIN 78313

Advocate for the Petitioner   : MR D MONDAL,

Advocate for the Respondent : ,




                                            BEFORE
                    HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA
                                           ORDER

24/11/2025

Heard Mr. D Mondal, learned counsel for the appellants.

2. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellants/claimants impugning the judgment and award dated 30.08.2025 passed by the Member, Motor Accident Claims Tribunal, Goalpara, in MAC Case No. 154/2020.

3. Issue notice to the respondents.

4. The appeal is admitted.

5. Let the records of MAC Case No. 154/2020 be called for from the concerned Tribunal.

6. Registry to take steps for requisitioning the aforesaid records.

7. The appellants shall take steps for issuance of notice upon the respondents by speed Page No.# 3/3

post as well as by usual mode within 7 (seven) days from the date of this order, returnable after 4 (four) weeks.

8. List accordingly.

JUDGE

Comparing Assistant