Page No.# 1/2 vs Barnali Das And 2 Ors
2026 Latest Caselaw 122 Gua

Gauhati High Court

Page No.# 1/2 vs Barnali Das And 2 Ors on 7 January, 2026

                                                                          Page No.# 1/2

GAHC010274862025




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

                                  Case No. : MACApp./4/2026

            ORIENTAL INSURANCE CO. LTD.
            A CENTRAL GOVT. UNDERTAKING HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI - 781 007 REPRESENTED BY
            THE MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI -
            781007.

            VERSUS

            BARNALI DAS AND 2 ORS
            D/O DINESH DAS, R/O. VILLAGE - ABADIBALA, P. O. - CHAKIHALI, P.S. -
            MANIKPUR, DISTRICT - BONGAIGAON, ASSAM. PIN 783392

            2:UTPAL NATH

             S/O MAHANANDA NATH
             R/O. - VILLAGE - BAREGAON
             P.O. P.S. - SORBHOG
             DISTRICT - BARPETA
             ASSAM. PIN -781317

            3:AMARENDRA NATH

             S/O RAJEN NATH
             R/O.- VILLAGE - LABDANGURI
             P.O. - LABDANGGURI
             P.S. - GOBARDHANA
             DISTRICT - BAKSA
             ASSAM. PIN -78131

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

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


                                     BEFORE
                      HON'BLE MRS. JUSTICE MITALI THAKURIA


                                        ORDER

Date : 07.01.2025.

Heard Ms. R.D. Mozumdar, learned counsel for the appellant.

This is an appeal under Section 173 of the M.V. Act, 1988, against the judgment and award dated 02.09.2025, passed by the learned Member, MACT, Barpeta in MAC Case No.540/2020.

It is submitted by Ms. Morumdar, learned counsel that the present appeal has been filed challenging the quantum as well as the recovery of the awarded amount from the owner of the offending vehicle i.e. the respondent No.2.

The appeal is admitted.

Let the TCR be called for.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant