The Branch Manager vs Ajit Lakra And 2 Ors
2026 Latest Caselaw 1092 Gua

Gauhati High Court

The Branch Manager vs Ajit Lakra And 2 Ors on 11 February, 2026

                                                                         Page No.# 1/3

GAHC010008072026




                                                                  undefined

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

                                  Case No. : MACApp./45/2026

            THE BRANCH MANAGER
            BAJAJ ALLIANZ GENERAL INSURANCE SREEJI TOWER, WALLFORD, GS
            ROAD, GUWAHATI DISTRICT- KAMRUPM, ASSAM. INSURER OF VEHICLE
            NO. AS-04-A9579 709 BUS



            VERSUS

            AJIT LAKRA AND 2 ORS
            SON OF LATE SUNIL LAKRA, RESIDENT OF VILLAGE NO. 1 DALDOLI, P.O.-
            RATANPUR, P.S.- MERAPANI, DISTRICT- GOLAGHAT, ASSAM.

            2:SHRI KANDARPA KUMAR MAHANTA

             SON OF T. MAHANTA
             RESIDENT OF RAIDONGAI GAON
             KAMARBANDHA
             P.S. DISTRICT- GOLAGHAT
             ASSAM OWNER OF VEHICLE NO. AS-04-A9579 709 BUS

            3:SHRI NAGEN SAIKAI

             SON OF LATE BUBUL SAIKIA
             RESIDENT OF VILLAGE NO. 2 JAMUGURI
             P.O.- JAMUGURI
             P.S.- GHILADHARI
             DISTRICT- GOLAGHAT
             ASSAM DRIVER OF VEHICLE NO. AS-04-A-9579 709 BU

Advocate for the Petitioner   : MR. P M TALUKDAR, MRS T DEVI,MR. R BAISHYA

Advocate for the Respondent : ,
                                                      Page No.# 2/3




Linked Case : I.A.(Civil)/350/2026

THE BRANCH MANAGER
BAJAJ ALLIANZ GENERAL INSURANCE SREEJI TOWER
WALLFORD
GS ROAD
GUWAHATI DISTRICT- KAMRUPM
ASSAM. INSURER OF VEHICLE NO. AS-04-A9579 709 BUS.


VERSUS

AJIT LAKRA AND 3 ORS
SON OF LATE SUNIL LAKRA
RESIDENT OF VILLAGE NO. 1 DALDOLI
P.O.- RATANPUR
P.S.- MERAPANI
DISTRICT- GOLAGHAT
ASSAM.

2:SHRI KANDARPA KUMAR MAHANTA

SON OF T. MAHANTA
RESIDENT OF RAIDONGAI GAON
KAMARBANDHA
P.S. DISTRICT- GOLAGHAT
ASSAM OWNER OF VEHICLE NO. AS-04-A9579 709 BUS

3:SHRI NAGEN SAIKAI

SON OF LATE BUBUL SAIKIA
RESIDENT OF VILLAGE NO. 2 JAMUGURI
P.O.- JAMUGURI
P.S.- GHILADHARI
DISTRICT- GOLAGHAT
ASSAM DRIVER OF VEHICLE NO. AS-04-A-9579 709 BUS
------------
Advocate for : MR. P M TALUKDAR
Advocate for : appearing for AJIT LAKRA AND 3 ORS



                     BEFORE
  HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                                                        Page No.# 3/3


                                         ORDER

11.02.2026 Learned counsel Mr. P. M. Talukdar is present for the Insurance Company who is aggrieved by the judgment and order dated 17.10.2025 in connection with MAC Case No. 79/2010 passed by the learned Member, MACT, Golaghat. The Insurance Company is aggrieved by the quantum of compensation. It is also submitted that the appellant/Insurance Company has a good case. The judgment and order dated 17.10.2025 in connection with MAC Case No. 79/2010 is stayed until further orders subject to the condition that the Insurance Company deposits 50% of the awarded amount along with the interest accrued before the Registry of this Court within 6 (six) weeks from the date of this order.

Issue notices to the respondents by usual process returnable within 4 (four) weeks.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant