Someswar Das vs Smt Sangita Das And Ors
2026 Latest Caselaw 1577 Gua

Gauhati High Court

Someswar Das vs Smt Sangita Das And Ors on 23 February, 2026

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GAHC010143452025




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

                          Case No. : MACApp./61/2026

         SOMESWAR DAS
         S/O BABAI DAS, R/O BHITOR KAKILA, P.O. NEMATI GHAT, P.S. JORHAT,
         DIST. JORHAT, ASSAM, PIN 785111



         VERSUS

         SMT SANGITA DAS AND ORS
         W/O LATE RINKU DAS VILLAGE GARIABHANGA GAON, PO AND PS
         NIMATI, DISTRICT JORHAT, ASSAM, PIN 785111

         2:MRS. GOBINDI DAS

          W/O LAE SUNDER DAS.

         3:RITURAJ DAS

          S/O LATE RINKU DAS
          (ALL ARE R/O VILL. GORIABHANGA GAON
          P.O. AND P.S. NIMATI
          DIST. JORHAT
          ASSAM
          PIN 785111)

         4:SBI GENERAL INSURANCE CO. LTD.
          G.S. ROAD
          GUWAHATI
          POLICY NO. 000000000667269-07

         5:JITU SONOWAL

          S/O SONA SONOWAL
          R/O SONOWAL KACHARI GAON
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             P.S. AND P.O. JENGRAIMUKH
             DIST. MAJULI
             ASSAM
             PIN 785104
             D/ NO AS 13 2015003890

Advocate for the Petitioner   : Accaito Sarania, MR. P P GOGOI,MR A SARANIA,MR
R.BEZBARUAH

Advocate for the Respondent : B R DAS,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 23.02.2026

1. Heard Mr. N. Gogoi, learned counsel for the appellant. Also heard Mr. B. R. Das, learned counsel appearing for the respondent Nos.1, 2 & 3.

2. This Appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed by the appellant Sri. Soneswar Das impugning the Judgment and Award dated 10.01.2025, passed in MAC Case No.791/2020, by the Motor Accident Claims Tribunal, Guwahati No.1, whereby an compensation amount of Rs.18,14,460/- was awarded to the claimants along with an interest @ 6% per annum from the date of filing of the claim petition.

3. This Appeal is admitted.

4. Issue notice to the respondents.

5. Since Mr. B. R. Das has already appeared for the respondent No.1, no formal notice need to be issued to the said respondent.

6. As regard the respondent Nos. 4 and 5, the appellant shall take steps Page No.# 3/3

for issuance of notice upon the respondents by speed post as well as by usual mode within 7 (seven) days from the date of this order, returnable on 06.04.2026.

7. List accordingly.

JUDGE

Comparing Assistant