Icici Lombard General Insurance ... vs Rambha Dhing And 3 Ors
2025 Latest Caselaw 7288 Gua

Gauhati High Court

Icici Lombard General Insurance ... vs Rambha Dhing And 3 Ors on 15 September, 2025

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GAHC010151782025




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

                                Case No. : MACApp./428/2025

            ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT ICICI BANK
            TOWERS, BANDRA KURLA COMPLEX, MUMBAI 400051, ITS ZONAL
            OFFICE AT APEEJAY HOUSE, 15 PARK STREET, 7TH FLOOR, KOLKATA-
            700016, AND BRANCH OFFICE AT KAMAKHYA TOWER 3RD FLOOR, OFFICE
            NO. 305 AND 306, G.S. ROAD, GUWAHATI, ASSAM

            VERSUS

            RAMBHA DHING AND 3 ORS.
            W/O. LT. KANAK CH. DHING

            2:RITURAJ DHING
             S/O. LT. KANAK CH. DHING

            3:JIMI DHING
             S/O. LT. KANAK CH. DHING
            ALL ARE R/O. VILL.- PIYALIKHATA
             P/S. BAIHATA
             PIN-781381
             DIST. KAMRUP
            ASSAM.

            4:LABA GOSWAMI
             S/O. LT. TARUN GOSWAMI
             R/O. VILL.- KASHUDRA PALAHA
             P/O. AND P/S. BAIHATA CHARIALI
             DIST. KAMRUP
            ASSAM
             PIN-781381

Advocate for the Petitioner   : MS. M SAIKIA, MS. P BORTHAKUR,MR. R GOSWAMI

Advocate for the Respondent : FOR CAVEATOR, MR A N IQBAL
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                                          BEFORE
                 HON'BLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

15-09-2025

Heard Mr. R. Goswami, learned counsel for the appellant and Mr. A. N. Iqbal, learned counsel for the claimant/respondent Nos. 1, 2 and 3.

This appeal is an appeal under Section 173 of the M.V. Act, 1988 against the judgment and award dated 23.04.2025 passed by the learned Member, MACT No.2, Kamrup (M), in MAC Case No. 708/2021 filed under Section 166 of the M. V. Act.

Admit this appeal.

As the claimant/respondent Nos. 1, 2 and 3 are duly represented, by Mr. Iqbal, no formal notice need be issued, however, appellant shall serve copy of the memo of appeal on the learned counsel for the claimant/respondent Nos. 1, 2 and 3 during the course of the day.

Mr. Goswami, learned counsel for the appellant further submitted that the respondent No. 4 is not necessary parties in the case as the entire case is on the quantum of the award and accordingly, Mr. Goswami, learned counsel prayed for striking out the name of the respondent No. 4 from this memo of appeal.

Hearing the submissions made by the learned counsel for the appellant, let the name of respondent No. and 4 be struck off from the cause title of the memo of appeal at the risk of the appellant.

Registry shall do the needful.

Call for the TCR.

List this matter after the ensuing Puja Vacation, on a date to be fixed by the Registry.

JUDGE Page No.# 3/3

Comparing Assistant