Gauhati High Court
Md. Abidur Rahman vs Sri Eajal Marak @ Hijar Marak @ ... on 13 September, 2022
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GAHC010309862019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./678/2022
MD. ABIDUR RAHMAN
S/O LATE SAMSUL SHEIKH, R/O VILLAGE KAZIPARA, P.O. CHAPAR, P.S.
CHAPAR, DIST. DHUBRI, ASSAM, PIN 783371. OWNER OF THE VEHICLE NO.
AS-17-7919 TATA SUMO.
VERSUS
SRI EAJAL MARAK @ HIJAR MARAK @ SIGIAN MARAK AND 3 ORS
S/O PORENDRA SANGMA @ FORINJA MARAK, R/O VILLAGE HARIGHOLA,
P.O. SILGARA, P.S. AND DIST. KOKRAJHAR, BTAD, ASSAM. PIN 783348.
2:THE DIVISIONAL MANAGER
ORIENTAL INSURANCE CO. LTD.
BONGAIGAON DIVISIONAL OFFICE
P.O.
P.S. AND DIST. BONGAIGAON
ASSAM
PIN 783380. INSURER OF THE OFFENDING VEHICLE NO. AS-17-7919 TATA
SUMO
3:THE BRANCH MANAGER
ORIENTAL INSURANCE CO. LTD.
KOKRAJHAR BRANCH OFFICE
P.O.
P.S. AND DIST. KOKRAJHAR
ASSAM
PIN 783380. INSURER OF THE OFFENDING VEHICLE NO. AS-17-7919 TATA
SUMO.
4:MD. NAZIR HUSSAIN
S/O LATE SABIRUDDIN MUNCHI
R/O VILLAGE TINTILA
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P.O. SILGARA
P.S. AND DIST. KOKRAJHAR
BTAD
ASSAM
PIN 783348. DRIVER
Advocate for the Petitioner : MR. P K DEKA
Advocate for the Respondent : MS M BORCHETIYA (R-2)
Linked Case : I.A.(Civil)/2798/2022
MD. ABIDUR RAHMAN
S/O LATE SAMSUL SHEIKH
R/O VILLAGE KAZIPARA
P.O. CHAPAR
P.S. CHAPAR
DIST. DHUBRI
ASSAM
PIN 783371. OWNER OF THE VEHICLE NO. AS-17-7919 TATA SUMO.
VERSUS
SRI EAJAL MARAK @ HIJAR MARAK @ SIGIAN MARAK AND 3 ORS
S/O PORENDRA SANGMA @ FORINJA MARAK
R/O VILLAGE HARIGHOLA
P.O. SILGARA
P.S. AND DIST. KOKRAJHAR
BTAD
ASSAM. PIN 783348.
2:THE DIVISIONAL MANAGER
ORIENTAL INSURANCE CO. LTD.
BONGAIGAON DIVISIONAL OFFICE
P.O.
P.S. AND DIST. BONGAIGAON
ASSAM
PIN 783380. INSURER OF THE OFFENDING VEHICLE NO. AS-17-7919 TATA
SUMO
3:THE BRANCH MANAGER
ORIENTAL INSURANCE CO. LTD.
KOKRAJHAR BRANCH OFFICE
Page No.# 3/5
P.O.
P.S. AND DIST. KOKRAJHAR
ASSAM
PIN 783380. INSURER OF THE OFFENDING VEHICLE NO. AS-17-7919 TATA
SUMO.
4:MD. NAZIR HUSSAIN
S/O LATE SABIRUDDIN MUNCHI
R/O VILLAGE TINTILA
P.O. SILGARA
P.S. AND DIST. KOKRAJHAR
BTAD
ASSAM
PIN 783348. DRIVER.
------------
Advocate for : MR. P K DEKA
Advocate for : MS M BORCHETIYA (R-2) appearing for SRI EAJAL MARAK @
HIJAR MARAK @ SIGIAN MARAK AND 3 ORS
Linked Case : I.A.(Civil)/417/2020
MD. ABIDUR RAHMAN
S/O LATE SAMSUL SHEIKH
R/O VILLAGE KAZIPARA
P.O. CHAPAR
P.S. CHAPAR
DIST. DHUBRI
ASSAM
PIN 783371. OWNER OF THE VEHICLE NO. AS-17-7919 TATA SUMO.
VERSUS
SRI EAJAL MARAK @ HIJAR MARAK @ SIGIAN MARAK AND 3 ORS
S/O PORENDRA SANGMA @ FORINJA MARAK
R/O VILLAGE HARIGHOLA
P.O. SILGARA
P.S. AND DIST. KOKRAJHAR
BTAD
ASSAM. PIN 783348.
2:THE DIVISIONAL MANAGER
ORIENTAL INSURANCE CO. LTD.
BONGAIGAON DIVISIONAL OFFICE
P.O.
P.S. AND DIST. BONGAIGAON
ASSAM
Page No.# 4/5
PIN 783380. INSURER OF THE OFFENDING VEHICLE NO. AS-17-7919 TATA
SUMO
3:THE BRANCH MANAGER
ORIENTAL INSURANCE CO. LTD.
KOKRAJHAR BRANCH OFFICE
P.O.
P.S. AND DIST. KOKRAJHAR
ASSAM
PIN 783380. INSURER OF THE OFFENDING VEHICLE NO. AS-17-7919 TATA
SUMO.
4:MD. NAZIR HUSSAIN
S/O LATE SABIRUDDIN MUNCHI
R/O VILLAGE TINTILA
P.O. SILGARA
P.S. AND DIST. KOKRAJHAR
BTAD
ASSAM
PIN 783348. DRIVER.
------------
Advocate for : MR. P K DEKA
Advocate for : MS M BORCHETIYA (R-2) appearing for SRI EAJAL MARAK @
HIJAR MARAK @ SIGIAN MARAK AND 3 ORS
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 13.09.2022
Heard Mr. P.K. Deka, learned counsel for the appellant alongwith Mr. S.
Dutta, learned counsel for the respondent Nos. 2 & 3.
This is an appeal against the Judgment & Order passed by the learned Tribunal
Kokrajhar dated 20.05.2019.
On hearing both the parties, the matter is admitted.
Issue notice to the respondent Nos. 1 & 4 through Registered post with A/D
returnable within 3 (three) weeks and also through the usual process.
Mr. S. Dutta, learned counsel for the respondent Nos. 2 & 3 accepts notice, no
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need to issue notice upon the respondent Nos. 2 & 3.
List the matter after 3 (three) weeks. In the meantime, LCR is to be called
for.
JUDGE
Comparing Assistant
