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Cholamandalam Ms General ... vs Rukiya Khatun @ Rukia Khatun And 2 ...
2022 Latest Caselaw 4597 Gua

Citation : 2022 Latest Caselaw 4597 Gua
Judgement Date : 21 November, 2022

Gauhati High Court
Cholamandalam Ms General ... vs Rukiya Khatun @ Rukia Khatun And 2 ... on 21 November, 2022
                                                                  Page No.# 1/3

GAHC010233142022




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

                           Case No. : MACApp./801/2022

         CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AR DARE HOUSE,
         2ND FLOOR, NO. 2 N.S.C. BOSE ROAD, CHENNAI- 600001 AND ITS BRANCH
         OFFICE AT AASTHA PLAZA, 4TH FLOOR, OPPOSITE TO S.B. DEORAH
         COLLEGE, G.S. ROAD, GUWAHATI.


         VERSUS

         RUKIYA KHATUN @ RUKIA KHATUN AND 2 ORS.
         W/O INNAS ALI,
         R/O SINGIMARI (PUB SHINGIMARI),
         P.O.- BARGHAT,
         P.S.- RUPAHIHAT,
         DIST.- NAGAON, PIN- 782125 (ASSAM).

         2:MD MIRAJUL ISLAM
          S/O ABDUR RAHMAN

         R/O SINGIMARI (PUB SHINGIMARI)

         P.O.- BARGHAT

         P.S.- RUPAHIHAT

         DIST.- NAGAON
         PIN- 782125 (ASSAM).

         3:MD ABDUL JALIL
          S/O SANMIYA

         R/O SUTARGAON

         P.S.- DHING
                                                                  Page No.# 2/3


            DIST.- NAGAON
            ASSAM
            PIN- 784001

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :


             Linked Case : I.A.(Civil)/3409/2022

            CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AR DARE HOUSE
            2ND FLOOR
            NO. 2 N.S.C. BOSE ROAD
            CHENNAI- 600001 AND ITS BRANCH OFFICE AT AASTHA PLAZA
            4TH FLOOR
            OPPOSITE TO S.B. DEORAH COLLEGE
            G.S. ROAD
            GUWAHATI.


             VERSUS

            RUKIYA KHATUN @ RUKIA KHATUN AND 2 ORS.
            W/O INNAS ALI
            R/O SINGIMARI (PUB SHINGIMARI)
            P.O.- BARGHAT
            P.S.- RUPAHIHAT
            DIST.- NAGAON
            PIN- 782125 (ASSAM).

            2:MD MIRAJUL ISLAM
            S/O ABDUR RAHMAN

            R/O SINGIMARI (PUB SHINGIMARI)

            P.O.- BARGHAT

            P.S.- RUPAHIHAT

            DIST.- NAGAON
            PIN- 782125 (ASSAM).
            3:MD ABDUL JALIL
            S/O SANMIYA
                                                                          Page No.# 3/3

             R/O SUTARGAON

             P.S.- DHING

             DIST.- NAGAON
             ASSAM
             PIN- 784001.
             ------------
             Advocate for : MR. R GOSWAMI
             Advocate for : appearing for RUKIYA KHATUN @ RUKIA KHATUN AND 2 ORS.


                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

21.11.2022 Heard Mr. R. Goswami, learned counsel for the appellant.

This appeal under Section 173 of the M.V. Act, 1988 has been preferred against the impugned Judgment and Award, dated 17.08.2022, passed by the learned Member, MACT, Nagaon in MAC Case No. 67/2017 under Section 166 of the M.V. Act, 1988.

Issue notice. Steps be taken by registered post with A/D within 5(five) days.

Call for the records.

List after 6(six) weeks.

The appeal is admitted subject to deposit of 50% of the awarded amount with interest to be deposited as fixed deposit in any nationalized bank for the next 3(three) years in favour of the minor son of the claimant/respondent No. 1 within a period of 6(six) weeks from today.

JUDGE

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