Hashem Ali vs Iffco Tokio General Insurance Co Ltd And ...
2026 Latest Caselaw 179 Gua

Gauhati High Court

Hashem Ali vs Iffco Tokio General Insurance Co Ltd And ... on 9 January, 2026

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GAHC010000222026




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

                                  Case No. : MACApp./10/2026

            HASHEM ALI
            SON OF OSMAN ALI- RESIDENT OF VILLAGE- BALAIPATHAR- P.S.
            KALGACHIA- DISTRICT- BARPETA, ASSAM PIN-781319

            VERSUS

            IFFCO TOKIO GENERAL INSURANCE CO LTD AND 2 ORS
            REPRESENTED BY ITS GENERAL MANAGER 44 PARKSTREET, SAKET
            BUILDING5TH FLOOR- KOLKATA, 700016, WEST BANGLE

            2:RAHIM UDDIN
             RESIDENT OF VILLAGE- KALGACHIA- P.O. P.S.- KALGACHIA- DISTRICT-
            BARPETA
            ASSAM PIN-781319

            3:RAJIBUL HOQUE
             SON OF AYNAL HOQUE
             RESIDENT OF VILLAGE- AMGURI
             P.O.- KALGACHIA
             P.S. KALGACHIA- DISTRICT- BARPETA
            ASSAM PIN-78131

Advocate for the Petitioner   : MR. P P DAS, MR. SURAJIT DAS

Advocate for the Respondent : ,
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                                         BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

09-01-2026

Heard Mr. S. Das, learned counsel for the appellant.

This appeal is filed under Section 173 of the MV Act, 1988 against the impugned judgment and award dated 03.10.2025, passed by the learned Member, MACT, Barpeta in MAC Case No. 465/2022.

It is submitted by Mr. Das, learned counsel that the present appeal has been filed challenging the quantum of the award.

Let the appeal be admitted for hearing.

Issue notice to the respondents through speed post as well as 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