Oriental Insurance Co. Ltd vs Koche Rongpipi And 7 Ors
2026 Latest Caselaw 167 Gua

Gauhati High Court

Oriental Insurance Co. Ltd vs Koche Rongpipi And 7 Ors on 9 January, 2026

                                                                  Page No.# 1/3

GAHC010280762025




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

                          Case No. : MACApp./9/2026

         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

         KOCHE RONGPIPI AND 7 ORS
         W/O LT. BA ENGLENG

         2:ANJALI RONGPIPI (LETHIPI)
         W/O LATE BABU ALIAS BIDYA ENGLENG

         3:ELIAS ENGLENG
          S/O LATE BABU ALIAS BIDYA ENGLENG

         4:ROBEN ENGIENG
          S/O LATE BABU ALIAS BIDYA ENGLENG

         5:ELVISION ENGLEY
          S/O LATE BABU ALIAS BIDYA ENGLENG


         6:JONIUS ENGLENG
          S/O LATE BABU ALIAS BIDYA ENGLENG
         ALL ARE RESIDENT OF - VILLAGE - THENKO RONGFARGAON
          KANCHANJURI
          P. O. - KANCHANJURI
          P.S. - JAKHALABONDHA
          DISTRICT - NAGAON
         ASSAM. PIN -782136 OPPOSITE PARTY NO. 3 TO 6 ARE REPRESENTED BY
         OPPOSITE PARTY NO. 2
                                                                       Page No.# 2/3

            7:TRIDIP DEURI
             (OWNER)
             S/O MOHOT CH. DEURI
             R/O. - VILLAGE - HARMOTI
             P.O. P.S. - JAKHALABONDHA
             DISTRICT - NAGAON
            ASSAM. PIN -782136

            8:MD ROFIQUL ISLAM
             (DRIVER)
             S/O MD. AHMED ALI
             R/O. - VILLAGE - HARMOTI
             P.O. P.S. - JAKHALABONDHA
             DISTRICT - NAGAON
            ASSAM. PIN -78213

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

Advocate for the Respondent : ,




                                        BEFORE
                 HON'BLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

09-01-2026

Heard Mr. S. P. Sharma, learned counsel for the appellant.

This is an appeal filed under Section 173 of the M.V. Act, 1988 against the judgment, award and order dated 16.09.2025, passed by the learned Member, MACT, Nagaon in MAC Case No. 180/2022.

It is submitted by Mr. Sharma, learned counsel that they have basically challenged the principle applied by the learned Member, MACT, Nagaon and it is also seen that the learned Trial Court did not consider the fact that there was policy violation by the driver/owner.

Let the appeal be admitted for hearing.

Page No.# 3/3

Issue notice to the respondents through usual process.

Registry shall call for the TCR.

List this matter after 4(four) weeks, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant