Oriental Insurance Company Ltd vs Mukul Chandra Saikia And Anr. A
2025 Latest Caselaw 7917 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Mukul Chandra Saikia And Anr. A on 22 October, 2025

                                                                       Page No.# 1/2

GAHC010261762023




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

                                Case No. : MACApp./191/2025

            ORIENTAL INSURANCE COMPANY LTD
            A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, GS ROAD, ULUBARI GUWAHATI 781001 REP. BY THE DEPUTY
            MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI 781007



            VERSUS

            MUKUL CHANDRA SAIKIA AND ANR. A
            S/O LATE DEBEKANTA SAIKIA RESIDENT OF VILLAGE BARHAMPUR
            NEDHARGAON, PO BARHAMPUR, PS SADAR, DIST NAGAON, ASSAM
            782102

            2:UOYSHREE SAIKIA
             D/O MUKUL SAIKIA
            RESIDENT OF VILLAGE BARHAMPUR NEDHARGAON
             PO BARHAMPUR
             PS SADAR
             DIST NAGAON
            ASSAM 78210

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : MR D MONDAL,




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

Date : 22.10.2025 Page No.# 2/2

Heard Ms. R. D. Mozumdar, learned counsel appearing for the appellant. Also heard Mr. D. Mondal, learned counsel appearing for the respondent No. 1.

This appeal is presented under Section 173 of the Motor Vehicle Act, 1988, against the judgment/award dated 07.07.2023 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, in M.A.C. Case No. 241/2018.

The requisite statutory deposit of Rs. 25,000/- appears to have been deposited before the Registry of this Court. The instant appeal being a statutory appeal, the appeal stands admitted.

Issue notice, returnable in 2 (two) weeks.

Mr. D. Mondal, learned counsel accepts notice on behalf of respondent No. 1. Extra copies waived of.

Steps in respect of respondent No. 2 be taken through registered post with A/D, within a period of 3 (three) days from today.

Call for the records from the Motor Accident Claims Tribunal, Nagaon.

Re-list the matter after 2 (two) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant