M/S United India Insurance Co. Ltd vs Smti Saleha Khatun And 2 Ors
2022 Latest Caselaw 3555 Gua

                                                                    Page No.# 1/4

GAHC010029202019




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

                                Case No. : MACApp./618/2022

            M/S UNITED INDIA INSURANCE CO. LTD
            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD, CHENNAI- 600014
            WITH ONE OF ITS REGIONAL OFFICE AT G.S. ROAD, CHRISTIANBASTI,
            GUWAHATI- 5, REP. BY ITS CHIEF REGIONAL MANAGER.



            VERSUS

            SMTI SALEHA KHATUN AND 2 ORS
            W/O- LATE SURHAQUE ALI R/O- BISWANATH GHAT, NA BAZAR, P.S.-
            BISWANATH CHARI ALI, P.O.- BISWANATH GHAT- 784177, DIST.-
            SONITPUR, ASSAM

            2:SRI ANUP KUMAR DAS
             S/O- LATE JOY MOHAN DAS
            R/O- VILL.- WARD NO. 4
             MAIN ROAD
             DHEKIAJULI
             P.S. AND P.O.- DHEKIAJULI- 784110
             DIST.- SONITPUR
            ASSAM

            3:DULAL CHANDRA BORAH
             R/O- VILL. NO. 1
             KALITAGAON
             P.S. AND P.O.- TEZPUR- 784001
             DIST.- SONITPUR
            ASSA

Advocate for the Petitioner   : MD. A AHMED

Advocate for the Respondent : MR S C DAS
                                                               Page No.# 2/4




Linked Case : I.A.(Civil)/819/2019

M/S. UNITED INDIA INSURANCE CO. LTD.
HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
CHENNAI- 600014 WITH ONE OF ITS REGIONAL OFFICE AT G.S. ROAD
CHRISTIANBASTI
GUWAHATI- 5
REP. BY ITS CHIEF REGIONAL MANAGER.


VERSUS

SMTI. SALEHA KHATUN AND 2 ORS.
W/O- LATE SURHAQUE ALI
R/O- BISWANATH GHAT
NA BAZAR
P.S.- BISWANATH CHARI ALI
P.O.- BISWANATH GHAT- 784177
DIST.- SONITPUR
ASSAM

2:SRI ANUP KUMAR DAS
S/O- LATE JOY MOHAN DAS
R/O- VILL.- WARD NO. 4
 MAIN ROAD
 DHEKIAJULI
 P.S. AND P.O.- DHEKIAJULI- 784110
 DIST.- SONITPUR
ASSAM
 3:DULAL CHANDRA BORAH
R/O- VILL. NO. 1
 KALITAGAON
 P.S. AND P.O.- TEZPUR- 784001
 DIST.- SONITPUR
ASSAM
 ------------
Advocate for : MD. A AHMED
Advocate for : MR S C DAS appearing for SMTI. SALEHA KHATUN AND 2 ORS.



Linked Case : I.A.(Civil)/2653/2022

M/S UNITED INDIA INSURANCE CO. LTD
                                                                          Page No.# 3/4

            HAVING ITS REGISTERED OFFICE AT 24 WHITES ROAD
            CHENNAI- 600014 WITH ONE OF ITS REGIONAL OFFICE AT G.S. ROAD
            CHRISTIANBASTI
            GUWAHATI- 5
            REP. BY ITS CHIEF REGIONAL MANAGER


            VERSUS

            SMTI SALEHA KHATUN AND 2 ORS
            W/O- LATE SURHAQUE ALI R/O- BISWANATH GHAT
            NA BAZAR
            P.S.- BISWANATH CHARI ALI
            P.O.- BISWANATH GHAT- 784177
            DIST.- SONITPUR
            ASSAM

            2:SRI ANUP KUMAR DAS
            S/O- LATE JOY MOHAN DAS
            R/O- VILL.- WARD NO. 4
             MAIN ROAD
             DHEKIAJULI
             P.S. AND P.O.- DHEKIAJULI- 784110
             DIST.- SONITPUR
            ASSAM
             3:DULAL CHANDRA BORAH
            R/O- VILL. NO. 1
             KALITAGAON
             P.S. AND P.O.- TEZPUR- 784001
             DIST.- SONITPUR
            ASSAM
             ------------
            Advocate for : MD. A AHMED
            Advocate for : MR S C DAS appearing for SMTI SALEHA KHATUN AND 2 ORS



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 14.09.2022

Heard Ms. M. Choudhury, learned counsel for the appellant who submits that this appeal is against the Judgment & Order dated 07.12.2017 in MACT Case No.1390/2015 passed by the learned Tribunal No.1, Kamrup.

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The learned counsel for the appellant submits that the learned Tribunal had erred in not taking into consideration the fact that are the accident vehicle was not having a valid permit at the time of the accident.

The appeal is admitted.

Issue notice to the respondents through Registered post with A/D returnable within 4 (four) weeks as well as through the usual process.

List the matter after 4 (four) weeks. In the meantime, LCR is to be called for.

JUDGE

Comparing Assistant