The National Insurance Company ... vs Md Moniruddin Ahmed And Anr
2022 Latest Caselaw 3324 Gua

                                                               Page No.# 1/2

GAHC010118512018




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

                        Case No. : I.A(Civil) 2388-2018


         THE NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET
         KOLKATA-700071 AND REGIONAL OFFICE AT G.S ROAD
         BHANGAGARH
         GUWAHATI-5
         REPRESENTED BY ITS REGIONAL MANAGER
         REGIONAL OFFICE
         GUWAHATI. (INSURER OF THE VEHICLE NO AS-01BN-5350 MOTOR CYCLE)


          VERSUS

         MD MONIRUDDIN AHMED AND ANR
         S/O MD. MUMED ALI
         R/O VILLAGE- PUB RANGADORIA
         P.O- HABIBARANGABARI
         PIN-
         P.S- MIKIRBHETA
         DIST- MORIGAON
         ASSAM

         2:TRIBAL INTEGRATED DEVL. EDUCATION TRUST
         DINESH OJAH PATH
          RAJGARH ROAD
          HOUSE NO- 25
          BHANGAGARH
          GUWAHATI-5
          DIST- KAMRUP (M)
         ASSAM (OWNER OF THE VEHICLE NO. AS-01BN-5350 MOTOR CYCLE)
          ------------
         Advocate for : MR. A DUTTA
         Advocate for : appearing for MD MONIRUDDIN AHMED AND ANR
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                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 31.08.2022

Heard Mr. A Dutta, learned counsel for the appellant and Mr. A Shakil, learned counsel appearing on behalf of respondent No.1.

This is an application under Order XLI Rule 27 of the CPC to adduce additional evidence.

Issue notice, returnable by 4 (four) weeks. Steps upon respondent No.2 by Registered Post with A/D as well as through usual process within 3 (three) days.

Taking into consideration the judgment of the Supreme Court rendered in the case of Union of India Vs. Ibrahim Uddin reported in (2012) 8 SCC 148, this Court shall take into consideration the said application at the time of hearing of the appeal.

As Mr. A Shakil, learned counsel accepts notice on behalf of respondent No.1, so no notice need be sent to respondent No.1, however, extra copy of the application be served upon the learned counsel for the aforesaid respondent within 3 (three) days.

JUDGE

Comparing Assistant