Page No.# 1/2 vs Cholamandalam Ms General Insurance ...
2025 Latest Caselaw 7942 Gua

Gauhati High Court

Page No.# 1/2 vs Cholamandalam Ms General Insurance ... on 22 October, 2025

                                                                           Page No.# 1/2

GAHC010210972025




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

                                  Case No. : MACApp./474/2025

            DODHI RAM SUTRADHAR AND 2 ORS.
            S/O. LT. DWARU RAM SUTRADHAR

            2: SANTONA SUTRADHAR
             D/O. LT. DWARU RAM SUTRADHAR

            3: JAYANTI SUTRADHAR
             D/O. LT. DWARU RAM SUTRADHAR
            ALL ARE R/O. VILL.- DAUKIJHAR
             P/O. HAPACHARA
             P/S. AND DIST. BONGAIGAON
            ASSAM

            VERSUS

            CHOLAMANDALAM MS GENERAL INSURANCE COMAPNY LTD
            REP. BY THE LEGAL MANAGER, G.S ROAD, OPP. S.B. DEORAH COLLEGE,
            ULUBARI, GUWAHATI-781007, ASSAM.



Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

22.10.2025

1. Heard Mr. M. Khan, learned counsel appears for the petitioners. Also heard Mr. Page No.# 2/2

R. Ali, learned counsel appears for the respondent.

2. This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been filed by the appellants/claimants impugning the Judgment and Order dated 21.06.2025 passed by the Motor Accident Claims Tribunal, Bongaigaon in MAC Case No.105/2020. The appellants are mainly aggrieved with the quantum of award given by the impugned judgment to the present appellant.

3. This appeal is admitted.

4. Let the records of the MAC Case No.105/2020 be requisitioned from the concerned Motor Accident Claims Tribunal, the Registry to take steps for requisitioning the aforesaid records.

5. Issue notice to the respondent.

6. The appellants shall take steps for issuance of notice upon the respondent by speed post within 7 days from the date of this order, returnable after 4 weeks.

7. List accordingly.

JUDGE Comparing Assistant