New India Assurance Co. Ltd vs Kabom Pertin
2025 Latest Caselaw 8133 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Kabom Pertin on 29 October, 2025

                                                                 Page No.# 1/3

GAHC010051442025




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

                        Case No. : MACApp./465/2025

         NEW INDIA ASSURANCE CO. LTD
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87, MG
         ROAD, MUMBAI, AND ONE OF THE REGIONAL OFFICE AT STAR CITY
         COMPLEX, 5TH FLOOR, LACHIT NAGAR, GUWAHATI-781007, NEAR
         HANUMAN MANDIR AND ONE OF ITS DIVISIONAL OFFICE AT
         BONGAIGAON.



         VERSUS

         KABOM PERTIN
         S/O- DHORMESWAR PERTIN

         2:PILU PERTIN
          D/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN.

         3:PIKOLI PERTIN
          D/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN

         4:MIDO PERTIN
          S/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN

         5:PINGKU PERTIN
          D/O. KABOM PERTIN AND LT. AMPING MEGU PERTIN
         ALL ARE PERMANENT RESIDENT OF R/O- NEW BORGULI VILL
          P/O. MEBO
          P/S. PASIGHAT
          EAST SIANG
         ARUNACHAL PRADESH-791104
         PRESENT ADDRESS- BONGAIGAON
         W/NO. 25
          SALBARI
          P/O. AND DIST. BONGAIGAON
                                                                          Page No.# 2/3

             ASSAM
             PIN-783380.

            6:AFTAB KHAN
             S/O. ANAMUL KHAN
             R/O. VILL.- PASIGHAT BAZAR
             PASIGHAT JAIL ROAD
             P/O. AND P/S. PASIGHAT
             EAST SIANG
             DIST. ARUNACHAL PRADESH-791102.

            7:MIRAJ KHAN
             S/O. ANAMUL KHAN
             R/O. GAURA BAZAR
             PAITHAN TOLA VILLAGE
             P/O. GAURA
             P/S. KATYA
             DIST. GOPALGANJ
             BIHAR
             PIN-841437.
            PRESENT ADDRESS
            VILL.- PASIGHAT BAZAR
             PASIGHAT JAIL ROAD
             P/O. AND P/S. PASIGHAT
             EAST SIANG DIST. ARUNACHAL PRADESH-791102

Advocate for the Petitioner   : MR SUNIL KUMAR CHAKMA, L A MAGAR,MS P HUJURI,MR.
A SAIKIA,A BIYANI

Advocate for the Respondent : MR. M. KHAN, MR A K DAS(R-1 TO 5),MS J AKTAR(R-1 TO
5),MS. D. DEVI (R-6,7),MR. K R PATGIRI (R-6,7),MS CHITRALEKHA DAS (R-6,7)
                                                                             Page No.# 3/3

                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                         ORDER

29.10.2025

Heard Mr. R. K. Bhatra, learned counsel for the appellant. Also heard Mr. M. Khan, learned counsel for the respondent Nos. 1 to 5 and Mr. K. R. Patgiri, learned counsel for the respondent Nos. 6 and 7.

2. This appeal, under Section 173 of the Motor Vehicles Act, 1988, has been filed by the appellant challenging the judgment and award dated 04.10.2024, passed by the learned Member, Motor Accident Claims Tribunal, Bongaigoan in MAC Case No. 188/2021.

3. Admit.

4. Issue notice to the respondents, returnable within 4(four) weeks.

5. As Mr. Khan and Mr. Patgiri, learned counsels, have entered appearance on behalf of respondent Nos. 1 to 5 and 6 & 7 respectively, no formal notice is required to be issued to the said respondents. However, they shall be provided with requisite extra-copy of the memo of appeal, if not already served, during the course of the day.

6. Also, call for the Trial Court Record.

7. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant