Cholamandalam Ms General Insurance Co ... vs Sri Paramananda Bhuyan And 4 Ors
2025 Latest Caselaw 8214 Gua

Gauhati High Court

Cholamandalam Ms General Insurance Co ... vs Sri Paramananda Bhuyan And 4 Ors on 31 October, 2025

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GAHC010127392025




                                                           undefined

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

                        Case No. : MACApp./486/2025

         CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
         HAVING ITS BRANCH OFFICE AT- AASTHA PLAZA, OPPOSITE OF S.B.
         DEORAH COLLEGE, 4TH FLOOR, BORA SERVICE, GUWAHATI, DIST.
         KAMRUP (M), ASSAM, (REP. BY ITS DY. MANAGER, LEGAL CLAIMS MR.
         SABIR AHMED CHOUDHURY)



         VERSUS

         SRI PARAMANANDA BHUYAN AND 4 ORS
         S/O. BHUBAN BHUYAN

         2:SRI AMRIT KR. BHUYAN
          S/O SRI PARAMANANDA BHUYAN

         3:SRI ABHIJIT BHUYAN
          S/O SRI PARAMANANDA BHUYAN
         ALL ARE R/O VILLAGE-01 KAHAL GAON
          P.O.-BONGAON
         P.S.- MAJULI
          DIST.- MAJULI
         ASSAM
          PIN-785106

         4:SRI BIBHUTY TAID
          S/O SRI BAPUDHAR TAID
         R/O NA-ALI BONGAL PUKHURI
          P.O. AND P.S.- JORHAT
          DIST- JORHAT
         ASSAM
          PIN-785001

         5:SRI MANTU BORDOLOI
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            S/O. SRI RUPESWAR BORDOLOI
            R/O. VILL.- SORBAIBANDH
            P/O. AND P/S. JORHAT
            DIST. JORHAT
            ASSAM
            PIN-78500

Advocate for the Petitioner : ABHILASH BHATTACHARYYA,
Advocate for the Respondent : MR. S ALIM, MR. M H ANSARI (R-2,3)

                                 BEFORE
                     HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

Date : 31.10.2025

Heard Mr. Abhilash Bhattacharyya, 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. 1, Kamrup(M), Guwahati, in MAC Case No. 1466/2017.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice, returnable within 4 weeks.

As Mr. S. Alim, learned counsel, has appeared and accepted notice on behalf of respondents No. 2 & 3; no formal notice need be issued to the respondents. However, a copy of the memo of appeal be furnished to him during the course of the day.

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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 Registy.

JUDGE

Comparing Assistant