Page No.# 1/2 vs The New India Assurance Co. Ltd. And Anr
2025 Latest Caselaw 8234 Gua

Gauhati High Court

Page No.# 1/2 vs The New India Assurance Co. Ltd. And Anr on 31 October, 2025

                                                                         Page No.# 1/2

GAHC010234212025




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

                                  Case No. : MACApp./489/2025

            SMTI KALPANA BISWAS
            RESIDENT OF KOKRAJHAR TOWN, WARD NO 6, PO AND PS KOKRAJHAR,
            DISTRICT KOKRAJHAR BTR, ASSAM

            2: SHRI PRITAM BISWAS
             RESIDENT OF KOKRAJHAR TOWN
            WARD NO 6
             PO AND PS KOKRAJHAR
             BTR
            ASSA

            VERSUS

            THE NEW INDIA ASSURANCE CO. LTD. AND ANR
            REPRESENTED BY THE DIVISIONAL MANAGER, THE NEW INDIA
            ASSURANCE CO LTD, BONGAIGAON DIVISION OFFICE, KAKOTI
            COMPLEX, 1ST FLOOR, MAIN ROAD, BONGAIGAON, PO AND PS AND
            DISTRICT BONGAIGAON, ASSAM, PIN 783380

            2:SRI TAPAN KUMAR DAS
             R/O SUBHASPALLY
            WARD NO 4
             KOKRAJHAR TOWN
             PO AND PS AND DIST KOKRAJHAR BTR
            ASSAM
             PIN 78337

Advocate for the Petitioner   : MR. S SUTRADHAR, MR. J P BARUAH

Advocate for the Respondent : ,
                                                                           Page No.# 2/2

                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 31.10.2025

Heard Mr. S. Sutradhar, learned counsel for the appellants.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, challenging the judgment & award, dated 17.07.2025, passed by the learned Member, Motor Accident Claim Tribunal, Bongaigaon, in MAC Case No. 242/2022.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice, returnable within 5 weeks.

The learned counsel for the appellants shall take necessary steps for causing service of notice upon the respondents by registered post with A/D as well as by usual process within a week from today.

List it after 5(five) weeks on a date to be fixed by the Registy.

JUDGE

Comparing Assistant