The Oriental Insurance Co. Ltd vs Habija Begum And 3 Ors
2025 Latest Caselaw 7864 Gua

Gauhati High Court

The Oriental Insurance Co. Ltd vs Habija Begum And 3 Ors on 17 October, 2025

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GAHC010146252025




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

                          Case No. : MACApp./470/2025

         THE ORIENTAL INSURANCE CO. LTD.
         A COMPANY REGD UNDER THE COMPANIES ACT, REP. BY ITS REGIONAL
         MANAGER, ULUBARI, GUWAHATI-07, DIST. KAMRUP (M), ASSAM.



         VERSUS

         HABIJA BEGUM AND 3 ORS
         W/O. LT. BADRUL ISLAM, R/O. VILL.- MOKOIBHANGA, P/O.
         BHANGABAZAR, P/S. BADARPUR, DIST. SRIBHUMI, ASSAM, PIN-788805.

         2:HUSNA BEGUM @ HUSNARA BEGUM
          D/O. LT. SAMSUDDIN @ SAMAR UDDIN
          R/O. VILL.- MAKAIBANGA
          (KAZIRGRAM)
          P/S. BADARPUR
          DIST. SRIBHUMI
         ASSAM
          PIN-788701

         3:AJMOL HUSSAIN
          S/O. ANU BAKKAR
          R/O. VILL.- NAYAGRAM
          P/S. BADARPUR
          DIST. SRIBHUMI
         ASSAM
          PIN-788719

         4:RUHIT PAUL
          S/O. LT. RUPOK PAUL
          R/O. VILL.- MIRJAPUR
          P/S. BADARPUR
          DIST. SRIBHUMI
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             ASSAM
             PIN-788701

Advocate for the Petitioner   : MR. S K GOSWAMI, MS P SARMA,MR. R SHARMA

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

17.10.2025

1. Heard Mr. R. Sharma, the learned counsel for the appellant.

2. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant Insurance Company, i.e. the Oriental Insurance Company Limited, impugning the judgment and award dated 07.04.2025, passed by the learned Member, MACT, Hailakandi, in MAC Case No. 115/2021.

3. The appellant is mainly aggrieved with the quantum of compensation awarded by the MACT, in the aforesaid case.

4. This appeal is admitted.

5. Issue notice to the respondents.

6. The appellant take steps for issuance of notice upon the respondents by registered post with A/D as well as by usual mode within 7(seven) days, from the date of this order, returnable after 4(four) weeks.

7. Let the records of MAC Case No. 115/2021 be called for from the concerned Tribunal.

8. List this case after 4(four) weeks.

JUDGE

Comparing Assistant