National Insurance Company ... vs Mustt Hasba Khatun And 3 Ors
2022 Latest Caselaw 4578 Gua

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GAHC010062602019




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

                         Case No. : MACApp./793/2022

         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGD. OFFICE AT KOLKATA AND ONE OF THE REGIONAL
         OFFICE AT G.S. ROAD, GUWAHATI.



         VERSUS

         MUSTT HASBA KHATUN AND 3 ORS
         W/O- MD. SIRAJ UDDIN, PERMANENT RESIDENT OF LATHIMARA, P.S.
         KATIGORAH, DIST.- CACHAR, ASSAM.

         2:MUSTT. MINARA BEGUM
          D/O- MD. SIRAJ UDDIN

         PERMANENT RESIDENT OF LATHIMARA
         P.S. KATIGORAH
         DIST.- CACHAR
         ASSAM.

         3:SRI BIJIT HALDER

          S/O- LATE BIPUL HALDER
          VILL.- SHIBAJI NAGAR
          N.S. AVENUE
          P.O.- RANGIRKHARI
          P.S. SILCHAR
          DIST.- CACHAR
          ASSAM.

         4:SRI TUTA BAHADUR CHETRY
          S/O- PREM BAHADUR CHETRY

         RANGIRKHARI
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             P.O. SILCHAR
             DIST.- CACHAR
             ASSAM

Advocate for the Petitioner   : MR S S SHARMA

Advocate for the Respondent : MR. M TALUKDAR




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

Date : 18.11.2022

Heard Mr. H Buragohain, learned counsel for appellant and Mr. M Talukdar, learned counsel for respondent Nos.1 and 2.

By this appeal under Section 173 of the MV Act, the appellant has challenged the legality and correctness of the Judgment and Award dated 01.10.2018 passed by learned Member, MACT, Cachar at Silchar Kamrup in MAC Case No. 1943/2011 whereby an amount of Rs.26,62,430/- is directed to be paid to the resodnent Nos. 2 and 3 by the appellant.

The appeal is admitted.

Call for records.

Issue notice to the respondent Nos. 3 and 4 by registered post with A/D within 7 days.

Copy of memo of appeal be furnished to the learned counsel for respondent Nos. 1 and

2.

List after 6(six) weeks.

JUDGE Page No.# 3/3

Comparing Assistant