Page No.# 1/2 vs The Divisional Manager And 2 Ors
2025 Latest Caselaw 8236 Gua

Gauhati High Court

Page No.# 1/2 vs The Divisional Manager And 2 Ors on 31 October, 2025

                                                                  Page No.# 1/2

GAHC010224352025




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

                        Case No. : MACApp./488/2025

         BIUTI RABHA AND 2 ORS
         W/O LT ASOK KUMAR RABHA

         2: CHANDRIMA RABHA
          D/O LT ASOK KUMAR RABHA

         3: DISANTA RABHA
          S/O LT ASOK KUMAR RABHA
          R/O VILL RANGSAI
         PO BODAHPUR
          PIN 783120 PS AGIA
          DIST GOALPARA
         ASSAM (APPELLANT NO. 3 IS THE MINOR S/O APPELLANT NO. 1 AND AS
         SUCH APPELLANT NO. 3 IS REPRESENTED BY APPELLANT NO. 1

         VERSUS

         THE DIVISIONAL MANAGER AND 2 ORS
         UNITED INDIA INSURANCE CO LTD, BONGAIGAON DIVISION, PO
         BONGAIGAON, PIN 783380 PS AND DIST. BONGAIGAON, ASSAM

         2:NABAJIT NARZARY

          S/O BHABEN BHUSHAN NARZARY
          R/O 12A
          HASTINAPUR VILL. JAPORIGOG ROAD
          DISPUR
          P.O. JAPORIGOG
          PIN 781005
          DIST. KAMRUP (M)
          ASSAM.

         3:JOGESH CH. KAIBORTYA
                                                                            Page No.# 2/2

            S/O LATE DHANA RAM KAIBORTYA
            R/O RAJA PAKHARY
            P.O. PALASHBARI
            PIN 781128
            P.S. PALASHBARI
            DIST. KAMRUP
            ASSAM

Advocate for the Petitioner : MR. P HAZARIKA, MS. B THAKURIA,MR. H S BORAH
Advocate for the Respondent : ,

                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 31.10.2025

Heard Mr. P. Hazarika, learned counsel for the appellants.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, challenging the judgment, dated 03.07.2025, passed by the learned Member, Motor Accident Claim Tribunal, Goalpara, in MAC Case No. 82/2021.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice, returnable within 4 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 4(four) weeks on a date to be fixed by the Registry.

JUDGE Comparing Assistant