Gauhati High Court
And One Of The Branch Offices At B.R. ... vs John Handrick M Sangma And 7 Ors A on 29 October, 2025
Page No.# 1/3
GAHC010078492024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./438/2025
SHRIRAM GENERAL INSURANCE COMPANY LTD
HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8, EPIP, RIICO
INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN, INDIA PIN- 302022
AND ONE OF THE BRANCH OFFICES AT B.R. ARCADE, 3RD FLOOR,
OPPOSITE TO PRIYA PALACE HOTEL, 21, JANAPATH, ULUBARI,
GUWAHATI- 780507, KAMRUP.
VERSUS
JOHN HANDRICK M SANGMA AND 7 ORS A
S/O LATE BISONSING R. MARAK, R/O HOUSE NO. 717 VILLAGE, BOLDAK
ADING, P.O. AND P.S.- TURA, DIST.- WEST GARO HILLS MEGHALAYA PIN-
794001.
2:LAST BIRTH M. SANGMA
S/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
3:KENNY M. SANGMA
D/O LATE BISONSING R. MARAK
R/O HOUSE NO. 717 VILLAGE
BOLDAK ADING
P.O. AND P.S.- TURA
DIST.- WEST GARO HILLS MEGHALAYA PIN- 794001.
4:NEW INDIA ASSURANCE COMPANY LIMITED
NORTH EASTERN REGIONAL OFFICE
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STAR CITY COMPLEX
M.S.S. PATH
LACHITNAGAR
GUWAHATI
PIN- 781007
KAMRUP (M)
ASSAM.
5:DUDHESWAR TIWARI
S/O LATE JAMUNA TIWARI
R/O FATASIL AMBARI
P.O. AND P.S.- FATASIL AMBARI
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
PIN- 781025.
6:ABDUL KADER
S/O NUREL HUDA
VILL. AND P.O.- CHALANTAPARA
P.S.- JOGIGHOPA
DIST.- BONGAIGAON
ASSAM PIN- 783389.
7:RATAN PAUL
S/O OF ASHOK KUMAR PAUL
VILL.- DOHALIYA
P.S.- KANDI
DIST.- MURSHIDABAD
WEST BENGAL PIN- 742137.
8:BARUN MAHANTA
S/O HOREN MAHANTA
VILL.- HATGOBINDAPUR
P.S. AND DIST.- BURDAWAN
WEST BENGAL PIN- 713407
Advocate for the Petitioner : MR. A J SAIKIA, M CHETIA
Advocate for the Respondent : MR. A R AGARWALA, MR. A ACHARYA (r-4),MR. A R
AGARWALA(R-1,2,3),MR ADITYA AGARWALA(R-1,2,3)
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BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 29.10.2025
Heard Mr. A. J. Saikia, learned counsel for the appellant. Also heard Mr. A.
R. Agarwala, learned counsel for respondents No. 1, 2 & 3, and Mr. Ayusman
Acharya, learned counsel for respondent No. 4.
This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988,
challenging the judgment & award, dated 28.11.2023, passed by the learned
Member, Motor Accident Claim Tribunal, Goalpara, in MAC Case No. 350/2017.
The appeal is admitted for hearing.
Call for the relevant trial Court records.
Issue notice, returnable within 4 weeks.
Since Mr. Agarwala, learned counsel for respondents No. 1, 2 & 3, and Mr.
Acharya, learned counsel for respondent No. 4, have accepted notice on behalf of
their respective respondent, no formal notice need be issued to the said respondents.
However, requisite copies of the memo of appeal be furnished to them.
The learned counsel for the appellant shall take necessary steps for causing
service of notice upon the remaining respondents by registered post with A/D as
well as by usual process within a week from today.
List it after 4(four) weeks on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
