Bajaj Allianz General Insurance Co. Ltd vs Smti Pranita Barman @ Pranita Barman ...
2025 Latest Caselaw 8046 Gua

Gauhati High Court

Bajaj Allianz General Insurance Co. Ltd vs Smti Pranita Barman @ Pranita Barman ... on 27 October, 2025

                                                                Page No.# 1/2

GAHC010102822025




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

                        Case No. : MACApp./228/2025

         BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT GE PLAZA,
         AIRPORT ROAD, YERAWADA, PUNE 411006 AND ITS LOCAL OFFICE AT
         SREEJI TOWER, 3RD FLOOR (ADJACENT TO MAHINDRA SHOW ROOM),
         CHRISTIA BASTI, GUWAHATI 781005

         VERSUS

         SMTI PRANITA BARMAN @ PRANITA BARMAN TALUKDAR AND 5 ORS
         W/O LATE JAYANTA TALUKDAR,

         2:J. MRIGAKSHYA MADHUKALYA
          S/O LATE JAYANTA TALUKDAR

         3:J. MAYANK MADHUKALYA
          SO LATE JAYANTA TALUKDAR

         4:SMTI NILIMA TALUKDAR
          M/O LATE JAYATA TALUKDAR
         ALL ARE R/O 380
          KAITHALKUCHI
          HARIBHANGA ROAD NEAR RAILWAY STATION
          P.S. BELSOR
          DIST. NALBARI
         ASSAM
          PIN 781370

         5:SIBA TALUKDAR
          S/O SRI DINA NATH DAS R/O H/N-9
          DALUWA NEAR BISHNU JYOTI HIGH SCHOOL
          P.S. GHOGRAPAR
          DIST. NALBARI
         ASSAM
          PIN 781369
                                                                            Page No.# 2/2

           6:RITUL ALI
            S/O SUKUR ALI
            R/O VILL. TILANA
            P.O. BHADRA AND P.S. NALBARI
            DIST. NALBARI
           ASSAM
            PIN 78133

Advocate for the Petitioner : MR. R GOSWAMI, MS. P BORTHAKUR,MS. M SAIKIA
Advocate for the Respondent : ,


                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 27.10.2025

Heard Mr. R. Goswami, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, challenging the judgment & award, dated 01.03.2025, passed by the learned Member, Motor Accident Claim Tribunal No. 2, Kamrup(Metro), in MAC Case No. 1880/2021.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice, returnable within 5 weeks.

The learned counsel for the appellant shall take necessary steps for causing service of notice upon the respondents by registered post with A/D as well as by usual process within a week from today.

List it after 5(five) weeks on a date to be fixed by the Registry.

JUDGE Comparing Assistant