Page No.# 1/3 vs Cholamandalam M/S General Insurance ...
2026 Latest Caselaw 188 Gua

Gauhati High Court

Page No.# 1/3 vs Cholamandalam M/S General Insurance ... on 19 January, 2026

                                                                  Page No.# 1/3

GAHC010287272025




                                                           undefined

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

                          Case No. : MACApp./16/2026

         ARIFA AKTARA KHANAM AND 4 ORS
         W/O LATE ISRAFIL @ ESRAFIL ALI

         2: YEASMINA AKTAR KHANAM
          D/OLATE ISRAFIL @ ESRAFIL ALI

         3: MD ASHABUL YEAMIN
          S/O LATE ISRAFIL @ ESRAFIL ALI

         4: MD ARIF ISTIAQUE ALI
          S/O LATE ISRAFIL @ ESRAFIL ALI

         5: JOHURA KHATUN
         W/O LATE ABDUL ALI
          (APPELLANT NO. 2 AND 4 ARE MINORS AND REPRESENTED BY THEIR
         MOTHER APPELLANT NO. 1) ALL ARE RESIDENTS OF VILL. NO 1
         BORCHALA
          P.O. BORCHALA
          P.S.NORTH LAKHIMPUR
          DIST. LAKHIMPUR
         ASSAM
         PIN 262701 PRESENT ADDRESS R/O VILL. GORAIMARI P.S. AND DIST.
         BONGAIGAON
         ASSAM
          PIN 78338

         VERSUS

         CHOLAMANDALAM M/S GENERAL INSURANCE CO. LTD.
         REPRESENTED BY ITS LEGAL MANAGER, G.S. ROAD, OPP. S.B. DEORAH
         COLLEGE, ULUBARI, GHY 781007
                                                                          Page No.# 2/3

Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 19.01.2026

1. Heard Mr. M Khan, the learned counsel for the appellant.

2. This appeal under Section 173(1) of the Motor Vehicle Act, 1988 has been filed by the appellants/claimants impugning the judgment and award dated 16.09.2025 passed by the Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 14/2022, the appellants are aggrieved by the quantum of compensation awarded to them and have prayed for enhancement of the same.

3. Issue notice to the respondent.

4. The appellant shall take steps for issuance of notice upon the respondent by speed post as well as by usual mode within seven days from the date of this order, returnable on 27.02.2026.

5. Let the records of the MAC Case No. 14/2022 be called for from the concerned Tribunal.

6. The Registry to take steps to requisition of the aforesaid records.

Page No.# 3/3

7. List accordingly.

JUDGE

Comparing Assistant