New India Assurance Co. Ltd vs Raju Deka Baruah And 3 Ors
2025 Latest Caselaw 7569 Gua

Gauhati High Court

New India Assurance Co. Ltd vs Raju Deka Baruah And 3 Ors on 22 September, 2025

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GAHC010206672025




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

                           Case No. : MACApp./441/2025

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AT NEW ASSURANCE BUILDING 87,
         MAHATMA GANDHI ROAD, MUMBAI, AND ONE OF THE REGIONAL
         OFFICES AT STAR CITY COMPLEX, 5TH FLOOR, LACHIT NAGAR,
         GUWAHATI- 781005, NEAR HANUMAN MANDIR.

         VERSUS

         RAJU DEKA BARUAH AND 3 ORS.
         FATHER OF DIPU DEKA BARUAH,
         RESIDENT OF -VILL-NAHARANI GAON, P.S-KHOWANG, PIN- 785675,
         DISTRICT - DIBRUGARH (ASSAM)

         2:PABRITRA DEKA BARUAH
          S/O- SRI RAJU DEKA BARUAH

         RESIDENT OF -VILL-NAHARANI GAON
         P.S-KHOWANG
         PIN- 785675
         DISTRICT - DIBRUGARH (ASSAM)

         3:DHIREN CH. HANDIQUE
          S/O- LT. GONDHESWAR HANDIQUE

         RESIDENT OF VILL- TILOI BARI BONGALI GAON
         P.O- TILOI NAGAR PIN NO- 785675
         DISTRICT - DIBRUGARH
         ASSAM. /OWNER OF THE VEHICLE NO-AS-06/AC-1441

         4:RUBUL DIHINGIA
          S/O. SRI A. DIHINGIA

         RESIDENT OF -VILL-PHUKAN NAGAR
         P.S- SIVSAGAR
                                                                              Page No.# 2/3

            PIN NO-785640
            DISTRICT-SIVSAGAR
            ASSAM

Advocate for the Petitioner : P GOSWAMI, MS JONA TALUKDAR,A K
BHATTACHARYYA,MR. K K BHATTA

Advocate for the Respondent : ,




                                        BEFORE
                HON'BLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

22-09-2025

Heard Mr. K. K. Bhatta, 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 06.06.2025 passed by the learned Member, MACT No.1, Kamrup (M) in MAC Case No. 2048/2019.

It is submitted by Mr. Bhatta, learned counsel that basically they have challenged the claim of the dependency.

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