New India Assurance Company Ltd vs Md. Anwar Hussain Laskar @ Anwar Hoque @ ...
2026 Latest Caselaw 1049 Gua

Gauhati High Court

New India Assurance Company Ltd vs Md. Anwar Hussain Laskar @ Anwar Hoque @ ... on 11 February, 2026

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GAHC010114892025




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

                        Case No. : MACApp./581/2025


         NEW INDIA ASSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87
         M.G. ROAD
         FORT
         MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX 5TH FLOOR
         LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD
         GUWAHATI 781007


          VERSUS

         MD. ANWAR HUSSAIN LASKAR @ ANWAR HOQUE @ ANOWAR AND 2 ORS
         S/O LATE SUNA RAJA LASKAR
         R/O VILL. LATHIGRAM PT-I
         P.O. AND P.S. UDHARBOND
         DIST. CACHAR
         ASSAM.

         2:MISS F. LALRUATKIMI
         D/O LATE F. HRANGKHUMA
          R/O VILL. CHANDMARY VENG
          P.O. AND P.S. LAWNGTLAI
          STATE MIZORAM
          PIN 796891

         3:MD KABIR HUSSAIN BARBHUIYA
         S/O MANIK UDDIN BARBHUIYA
         R/O VILL. DHOLCHERRA F.V
         P.O. BORTHAL
         P.S. LALA
         DIST. HAILAKANDI (ASSAM)
         PIN 788113
         ------------
                                                                         Page No.# 2/3

            Advocate for : MONDAKINI SAIKIA
            Advocate for : MR A B DEY appearing for MD. ANWAR HUSSAIN LASKAR @
            ANWAR HOQUE @ ANOWAR AND 2 ORS



                                  BEFORE
                     HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

11.02.2026 Heard Mr. R. Goswami, learned counsel for the appellant and Mr. A. B. Dey, learned counsel for the respondent No. 1.

2. This appeal, under Section 173 of the MV Act, is directed against the Judgment and Award, dated 29.01.2025, passed by the learned Member, MACT, Cachar, in MAC Case No. 530/2021, under Section 166 of the MV Act, 1988.

3. It is to be noted here that vide impugned Judgment and Award, dated 29.01.2025, the learned Tribunal has awarded a sum of Rs. 1,01,000/-, being the compensation, with interest @ 9% per annum, from the date of filing of the claim petition, till realisation.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Award, dated 29.01.2025.

5. Admit.

6. Issue notice to the respondents, returnable in two weeks.

7. However, no formal notice is required to be issued to the respondent No. 1, since Mr. Dey has entered appearance and received notice. But, extra copy of the memo of appeal be furnished to him during the course of the day.

8. Steps upon respondent Nos. 2 & 3 be taken by a speed post as well as by Page No.# 3/3

usual process, within a week from today.

9. Registry shall call for the record from the learned Tribunal.

10. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant