The National Insurance Company Ltd vs Sewali Borah And 2 Ors
2026 Latest Caselaw 99 Gua

Gauhati High Court

The National Insurance Company Ltd vs Sewali Borah And 2 Ors on 7 January, 2026

                                                                Page No.# 1/2

GAHC010248472024




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

                         Case No. : MACApp./432/2025

         THE NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET KOLKATA
         AND ITS REGIONAL OFFICE AT GS ROAD, BHANGAGARH GUWAHATI 05,
         REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE,
         GUWAHATI



         VERSUS

         SEWALI BORAH AND 2 ORS
         W/O LATE ANIL CH. BORAH, RESIDENT OF VILLAGE BHADOI PANCHALI,
         PS DULIAJAN, DIST DIBRUGARH, ASSAM 786191 TEMPORARY RESIDING
         AT C/O JIBAN BORAH, HENGRABARI, PS DISPUR GUWAHATI ASSAM

         2:SARAT BORAH
          S/O LATE ANIL CH. BORAH

         RESIDENT OF VILLAGE BHADOI PANCHALI
         PS DULIAJAN
         DIST DIBRUGARH
         ASSAM 786191
         TEMPORARY RESIDING AT C/O JIBAN BORAH
         HENGRABARI
         PS DISPUR GUWAHATI ASSAM

         3:MONI RAM BORAH
          S/O LATE KAMAL CHANDRA BORAH
          RESIDENT OF VILLAGE MADHUPUR TINIALI
          PO JALONI DIBRUDHAR
          PS DULIAJAN
          DIST DIBRUGARH
         ASSAM 78660
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Advocate for the Petitioner   : MR. P J BARMAN, MS R TADO

Advocate for the Respondent : MR. D MONDAL (R-3), DR. U BARUAH (R-1,2),MR. K K DUTTA
(R-1,2),RANJU R S BARUAH (R-1,2),MR. DEBANUJ DUTTA (R-1,2)

                                      BEFORE
                       HON'BLE MRS. JUSTICE MITALI THAKURIA


                                         ORDER

Date : 07.01.2025.

Heard Mr. P.J. Barman, learned counsel for the appellant. Also heard Mr. K.K. Dutta, learned counsel appearing for the respondent Nos. 1 & 2 and Mr. D. Mondal, learned counsel 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 No.2, Kamrup (M) at Guwahati in MAC Case No.577/2014, awarding a sum of Rs.90,00,244/- with interest @ 9% per annum from the date of filing of evidence on affidavit i.e. 23.02.2018 till payment.

The appeal is already admitted.

Let the TCR be called for.

List the matter after 4 (four) weeks for hearing, immediately after the receipt of the TCR.

JUDGE

Comparing Assistant