Sbi General Insurance Company Ltd vs Monija Khatun And Ors
2025 Latest Caselaw 7490 Gua

Gauhati High Court

Sbi General Insurance Company Ltd vs Monija Khatun And Ors on 19 September, 2025

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

                                  Case No. : MACApp./440/2025

            SBI GENERAL INSURANCE COMPANY LTD.
            JUNCTION OF WESTERN EXPRESS HIGHWAY AND ANDHERI KURLA
            ROAD, ANDHERI (EAST), MUMBAI-400069 REGIONAL OFFICE AT 4TH
            FLOOR, B BLOCK, APEEJAY HOUSE, 15 PARK STREET, KOLKATA-7000016
            AND BRANCH OFFICE AT 2ND FLOOR, LAKSHMI DARSHAN BUILDING,
            OPPOSITE TO BORA SERVICE, G.S.ROAD, ULUBARI, GUWAHATI-781007,
            ASSAM.

            VERSUS

            MONIJA KHATUN AND ORS.
            W/O ABDUR RAZZAQUE,
            R/O VILLAGE-BATABARI, P.O.-MARKULA, P.S-BAGUAN DISTRICT-
            GOALPARA, ASSAM, PIN-783120 (CLAIMANT)

            2:ABDUL KASHMEM
             S/O ABU TAHER
             R/O VILLAGE-KORICHALA
             BATABARI P.S.-BAGUAN
             DISTRICT-GOALPARA (ASSAM) PIN-783120 (OWNER CUM DRIVER OF THE
            VEHICLE NO. AS-18E-5070

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

Advocate for the Respondent : ,
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                                     BEFORE
              HON'BLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

19-09-2025

Heard Mr. R. Goswami, learned counsel for the appellant.

This appeal is an appeal under Section 173 of the M.V. Act, 1988 against the judgment and award dated 02.06.2025 passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 521/2021, filed under Section 166 of the M.V. Act, 1988.

Mr. Goswami, learned counsel for the appellant submitted that the present appeal has been filed challenging as to whether the victim sustained the injuries out of RTA or not.

Admit this appeal.

The appellant shall take steps for service of notice on the respondents by Registered post with A/D as well as through usual process within a period of one week from today.

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