Citation : 2026 Latest Caselaw 2246 Gua
Judgement Date : 14 March, 2026
Page No.# 1/4
GAHC010100512025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1589/2025
MANU BARMAN
WIFE OF LATE KANDURA BARMAN, RESIDENT OF VILLAGE-HAKAMA,
WARD NO. IX, P.O. AND P.S. BILASIPARA, DIST. DHUBRI, ASSAM. PIN-
783348.
VERSUS
THE CHAIRMAN, BILASIPARA TOWN COMMITTEE AND 5 ORS.
P.O. AND P.S. BILASIPARA, DIST. DHUBRI, ASSAM, PIN- 783348. (OWNER OF
AMBULANCE)
2:RASHIDUR ZAMAN
S/O. MOFIAR RAHMAN
RESIDENT OF VILLAGE-MANDIRJHAR
WARD NO. 6
BILASIPARA
P.O. AND P.S. BILASIPARA DIST. DHUBRI
ASSAM. PIN- 783348. (DRIVER OF AMBULANCE)
3:ORIENTAL INSURANCE CO. LTD.
REPRESENTED BY ITS REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
ULUBARI
GUWAHATI-781007. (INSURER OF AMBULANCE)
5:RAHIMUDDIN
SON OF PAIZUDDIN
RESIDENT OF VILLAGE-JHAGRARPAR PT.I
P.S. AND DIST. DHUBRI
ASSAM. (OWNER OF TRUCK) PIN- 783325.
6:MOKBUL SK.
Page No.# 2/4
SON OF ADSON ALI
RESIDENT OF VILLAGE-PASTIBARI
P.O. TIROGAON
DIST. DHUBRI
ASSAM. (DRIVER OF TRUCK) PIN- 783301.
7:NEW INDIA ASSURANCE CO. LTD.
REPRESENTED BY ITS REGIONAL MANAGER
GUWAHATI REGIONAL OFFICE
STAR CITY COMPLEX
5TH FLOOR
NEAR HANUMAN MANDIR
ULUBARI (LACHIT NAGAR)
GUWAHATI-781007. (INSURER OF TRUCK
Advocate for the Petitioner : MR. M TALUKDAR,
Advocate for the Respondent : MS L SHARMA (R-7), S K BEGUM (R-3),MS. M CHOUDHURY
(R-3),MR SISHIR DUTTA (R-3)
Linked Case : RP(FAM.CT.)/0/0
MANU BARMAN
DHUBRI
VERSUS
THE CHAIRMAN BILASIPARA TOWN COMMITTEE AND 5 ORS
DHUBRI
------------
Advocate for : MR MITHUN TALUKDAR
Advocate for : appearing for THE CHAIRMAN BILASIPARA TOWN COMMITTEE
AND 5 ORS
BEFORE
HONOURABLE MR. JUSTICE RAJESH MAZUMDAR
Page No.# 3/4
ORDER
14.03.2026 Ms. Manu Barman, the claimant/appellant herein is present in person. Ms.
Nena Haflongbar appears for New India Assurance Co. Ltd.
The original amount was of Rs. 7,40,000/- along with the interest @ 7%
from the date of filing of the claim, with equal liability on the two insurers. The
original award had been satisfied and now this appeal has been settled for an
additional amount of Rs. 3,00,000/- bringing the total liability on each of the
insurers at Rs. 7,11,589/- out of which an amount of Rs. 5,61,589/- each has
already been paid. Accordingly, on this settlement, each of the insurers namely,
The New India Assurance Co. Ltd and the Oriental Insurance Co. Ltd shall
deposit an amount of Rs. 1,50,000/- each respectively before the Registry of
this Court within a period of 45 days from today in which event no further
interest shall appear on this settlement amount. In the event, the deposit is not
made within a period of 45 days, Statutory Interest shall apply.
On the settled amount being deposited before the Registry, the same shall
be released to the claimant on proper identification.
The appeal is closed on settlement.
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In view of the settlement arrived today, no further orders are called for in
the Interlocutory Application.
JUDGE
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