The New India Assurance Co. Ltd vs Achan Ali And Ors
2026 Latest Caselaw 306 Gua

Gauhati High Court

The New India Assurance Co. Ltd vs Achan Ali And Ors on 21 January, 2026

                                                                Page No.# 1/3

GAHC010014982025




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

                         Case No. : MACApp./14/2026

         THE NEW INDIA ASSURANCE CO. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1985, REP. BY
         REGIONAL MANAGER, G.S. ROAD, GUWAHATI-7.



         VERSUS

         ACHAN ALI AND ORS
         S/O. LT.SONAULLA SHEIKH.

         2:MAYFUL NESSA
         W/O. ACHAN ALI BOTH ARE R/O. VILL. CHATPARA
          P/O. JOGIGHOPA
          P/S. JOGIGHOPA
          DIST. BONGAIGAON
         ASSAM
          PIN-783382.

         3:THE DIVISIONAL MANAGER
         THE NATIONAL INSURANCE COMPANY LTD. BONGAIGAON DIVISON
          BONGAIGAON
          P/O. JOGIGHOPA
          P/S. JOGIGHOPA
          DIST. BONGAIGAON
         ASSAM
         PIN-783380

         4:NANHOO YADAV
          S/O. RAMPRIT
          C/O. SANJAY KUMAR CHIRIPAL
          PLOT NO. 24
          SPECTRUM PROJECT-1
         WEST 5TH EXT.
                                                                        Page No.# 2/3

             GHANDI NAGAR POST
             BERHAMPUR
             GANJAN
             ODHISHA-760001

            5:SUSHIL KUMAR CHOUDHURY
             S/O. SHREE RAM CHOUDHURY
             R/O. HADHIA KALA
             P/O. HASHIA KALA
             P/S. REOTI
             DIST. BALLIA
             UTTAR PRADESH-277209.

            6:ANAR HUSSAIN
             S/O. ATOWAR HUSSAIN
             R/O. VILL. DOLONI BEEL
             P/O. BALAPARA
             P/S. JOGIGHOPA
             DIST. BONGAIGAON
            ASSAM
             PIN-783388

            7:MEHER ZAMAL
             S/O. ABU BAKKAR SIDDIQUE
             R/O. VILL. KABAITARY PART-V
             P/O. JOGIGHOPA
             P/S. JOGIGHOPA
             DIST. BONGAIGAON
            ASSAM
             PIN-78338

Advocate for the Petitioner   : AYUSMAN ACHARYA, MRS B ACHARYA,MRS S ACHARYA

Advocate for the Respondent : MRS. D DAS BARMAN, MR. M KHAN(R-1,2),MR A K DAS (R-
1,2),MS J AKTAR(R-1,2)




                                      BEFORE
                       HON'BLE MRS. JUSTICE MITALI THAKURIA


                                        ORDER

Date : 21.01.2026.

Page No.# 3/3

Heard Mr. A. Acharya, learned counsel for the appellant. Also heard Mr. M. Khan, learned counsel appearing for the respondent Nos. 1 & 2 and Ms. D.D. Barman, learned counsel appearing for the respondent No.3.

This is an appeal under Section 173 of the M.V. Act, 1988, against the judgment and award dated 30.07.2024, passed by the learned Member, MACT, Bongaigaon in MAC Case No.170/2021, whereby the present appellant was directed to satisfy 50% of the awarded amount.

Appeal is admitted for hearing.

As the respondent Nos. 1, 2 & 3 are represented through their engaged counsel, notice need not to be served upon them. However, necessary copy of the memo of appeal be furnished to them during the course of the day.

Issue notice to the respondent Nos. 4--7, through Speed Post well as through usual process. Steps within three (3) days.

Call for the TCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant