Gauhati High Court
Page No.# 1/4 vs Hamida Sikdar And 4 Ors on 3 June, 2024
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/4
GAHC010099092024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./240/2024
RABIA KHATUN @ RABIYA KHATUN AND ANR.
W/O MAHAMMAD ALI,
VILL.- BANIARAPARA, P.O.- GEREMARI, PIN- 781314, P.S.- BARPETA, DIST.-
BARPETA, ASSAM.
2: MAHAMMAD ALI
S/O LATE PANDIT ALI
VILL.- BANIARAPARA
P.O.- GEREMARI
PIN- 781314
P.S.- BARPETA
DIST.- BARPETA
ASSAM
VERSUS
HAMIDA SIKDAR AND 4 ORS.
PERMANENT RESIDENT OF-
VILL.- BANIARAPARA, P.O.- GEREMARI, P.S.- BARPETA, PIN- 781314, P.S.-
BARPETA, DIST.- BARPETA, ASSAM.
PRESENTLY RESIDENT AT HATIGAON, LAHKIMI NAGAR, P.O. AND P.S.-
HATIGAON, DIST.- KAMRUP (M), ASSAM.
2:JERIFA HABIB RUNA
PERMANENT RESIDENT OF-
VILL.- BANIARAPARA
P.O.- GEREMARI
P.S.- BARPETA
PIN- 781314
P.S.- BARPETA
DIST.- BARPETA
ASSAM.
PRESENTLY RESIDENT AT HATIGAON
Page No.# 2/4
LAHKIMI NAGAR
P.O. AND P.S.- HATIGAON
DIST.- KAMRUP (M)
ASSAM.
(BEING MINOR
REP. BY NATURAL GUARDIAN
THE MOTHER
RESPONDENT NO. 1).
3:SHARIFA HABIB RUBI
PERMANENT RESIDENT OF-
VILL.- BANIARAPARA
P.O.- GEREMARI
P.S.- BARPETA
PIN- 781314
P.S.- BARPETA
DIST.- BARPETA
ASSAM.
PRESENTLY RESIDENT AT HATIGAON
LAHKIMI NAGAR
P.O. AND P.S.- HATIGAON
DIST.- KAMRUP (M)
ASSAM.
(BEING MINOR
REP. BY NATURAL GUARDIAN
THE MOTHER
RESPONDENT NO. 1).
4:HABIB REKIBUZ ZAMAN
PERMANENT RESIDENT OF-
VILL.- BANIARAPARA
P.O.- GEREMARI
P.S.- BARPETA
PIN- 781314
P.S.- BARPETA
DIST.- BARPETA
ASSAM.
PRESENTLY RESIDENT AT HATIGAON
LAHKIMI NAGAR
P.O. AND P.S.- HATIGAON
DIST.- KAMRUP (M)
ASSAM.
(BEING MINOR
REP. BY NATURAL GUARDIAN
THE MOTHER
RESPONDENT NO. 1).
5:LEGAL MANAGER
Page No.# 3/4
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. 3RD FLOOR
SREEJI TOWER
C/O GAUHATI TEA WARE HOUSING PVT. LTD.
CHRISTIAN BASTI
ADJACENT TO MAHINDRA SHOWROOM
NEAR GANESHGURI FLYOVER
GUWAHATI- 781005
ASSAM
Advocate for the Petitioner : MR. B K SEN
Advocate for the Respondent : FOR CAVEATOR
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
03.06.2024 Heard Shri B.K. Sen, learned counsel for the appellant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 06.03.2024 passed by the learned MACT No. 3, Kamrup (M) in MAC Case No. 665/2019. By the said judgment, an amount of Rs.59,68,598 /- along with interest has been awarded.
Admit.
Call for the records.
Shri A.T. Sarkar, learned counsel has entered appearance for the respondent nos. 1 to 4 (claimants) and accepts notice. Let extra copies of the memo of appeal along with enclosure be served upon him by tomorrow.
Let notice upon the respondent no. 5 be issued by usual course as well as by registered post with A/D. Steps within three days.
Page No.# 4/4 List after 4(four) weeks.
JUDGE Comparing Assistant