Oriental Insurance Company Ltd vs Rekha Gogoi And Ors
2025 Latest Caselaw 8137 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Rekha Gogoi And Ors on 29 October, 2025

                                                                             Page No.# 1/3

GAHC010044682025




                                                                      undefined

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

                                Case No. : MACApp./464/2025

            ORIENTAL INSURANCE COMPANY LTD
            HAVING ITS REGIONAL OFFICE AT GUWAHATI, G.S. ROA,D ULUBARI,
            GUWAHATI-781007, REP. BY THE DEPUTY MANAGER, GUWAHATI
            REGIONAL OFFICE, ULUBARI, GUWAHATI, KAMRUP (M), ASSAM, PIN-
            781007



            VERSUS

            REKHA GOGOI AND ORS
            W/O. LATE SUNIL GOGOI, R/O. LOHARI KACHARI GAON (THARMAL),
            NEAR NAMGHAR, P. O. AND P.S. - TINSUKIA, DISTRICT - TINSUKIA,
            ASSAM, PIN - 786125, PRESENT ADDRESS GANESHGURI, NEAR GANESH
            MANDIR, GUWAHATI, DISTRICT - KAMRUP (M), ASSAM. PIN - 781006

            2:RINKUMONI TAID DOLEY
            W/O. SRI RAKESH KUMAR TAID
             R/O. DHEMAJI NAGAR
            WARD NO. 3
             P/O. AND P/S. DHEMAJI
             DIST. DHEAJI
            ASSAM
             PIN-787057.

            3:JIBON BORAH
             S/O. SRI DHARMESWAR BORAH
             R/O. BADHAKARA
             P/O. BADHAKARA
             P/S. NORTH LAKHIMPUR
            ASSAM
             PIN-78703

Advocate for the Petitioner   : Samujjal Pratim Sharma, MS. R D MOZUMDAR,MS. C
                                                                        Page No.# 2/3

MOZUMDAR

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG
                                   ORDER

29.10.2025

Heard Ms. R. D. Mazumdar, learned counsel for the appellant.

2. This appeal, under Section 173 of the Motor Vehicles Act, 1988, has been filed by the appellant challenging the judgment and award dated 16.11.2024, passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup (M), Guwahati in MAC Case No. 300/200.

3. Admit.

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

5. Ms. Mozumdar, learned counsel for the appellant, submits that respondent Nos. 2 and 3, being the owner and driver respectively, are not necessary parties in this case and, therefore prays for their names to be struck off from the cause title. She also requests that the name of Mr. A. Mannaf, learned counsel for respondent No.1, be reflected in the cause list.

6. The prayer is allowed.

7. The Registry is hereby directed to struck off the names of respondent Nos. 2 and 3 from the cause title and to reflect the name of Mr. A. Mannaf, learned counsel for respondent No.1, in the cause list.

8. Further, the learned counsel for the appellant is directed to serve a copy of Page No.# 3/3

the memo of appeal to respondent No. 1 in person during the course of the day.

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

JUDGE

Comparing Assistant