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Page No.# 1/2 vs New India Assurance Co Ltd And 2 Ors
2025 Latest Caselaw 8155 Gua

Citation : 2025 Latest Caselaw 8155 Gua
Judgement Date : 29 October, 2025

Gauhati High Court

Page No.# 1/2 vs New India Assurance Co Ltd And 2 Ors on 29 October, 2025

                                                                   Page No.# 1/2

GAHC010188902025




                                                            undefined

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

                              Case No. : CO/16/2025

         RANI BARMAN AND 2 ORS
         W/O. ABANI BARMAN

         2: ASHA BARMAN
          D/O. ABANI BARMAN

         3: JUNU BARMAN
          D/O. ABANI BARMAN
         ALL ARE R/O. VILL.- GATANGA
          P/O. RANGAGARAH
          DIST. NAGAON
         ASSAM

         VERSUS

         NEW INDIA ASSURANCE CO LTD AND 2 ORS
         HAVING ITS REGD. OFFICE AND HEAD OFFICE AT 87, M.G. ROAD, FORT,
         MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
         FLOOR, G.S. ROAD, ULUBARI, GUWAHATI-781007, REP. BY ITS REGIONAL
         MANAGER.

         2:PARAM PRATAM SINGH SADANA
          S/O. BHUPENDER SINGH SADANA
          R/O. RAJSINGH PALACE
          FANCY BAZAR
          S.S. ROAD
          DIST. KAMRUP (M)
         ASSAM.

         3:PRADIP PATAR
          S/O. SRI NANDA RAM PATAR
          C/O. RAJ KUMAR DAS
          R/O. VILL.- SOUTH HAIBARGAON
          DIST. NAGAON
                                                                      Page No.# 2/2

             ASSAM

Advocate for the Petitioner   : MR D MONDAL,

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

Date : 29.10.2025 Heard Mr. D. Mondal, learned counsel for the cross-objectors. Also heard Ms. P. Borthakujr, learned counsel for the respondent No. 1.

This cross objection has been filed under Order XLI, Rule 22 of the CPC, 1908 against the judgment and award dated 31.07.2024, passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, Assam in MAC Case No. 75/2019 for enhancement of the awarded amount.

The cross-objection is admitted. It shall be heard alongwith the main MAC Appeal No. 567/2024.

List the matter after 2 weeks.

JUDGE

Comparing Assistant

 
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