Page No.# 1/2 vs M/S National Insurance Company ...
2022 Latest Caselaw 3650 Gua

                                                                    Page No.# 1/2

GAHC010049712021




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

                          Case No. : MACApp./117/2021

         MD. NURMAHMUD ALI AND ANR
         S/O- LATE HASIM ALI, R/O- VILL.- MUKTAPUR, P.S. BAIHATA CHARIALI,
         DIST.- KAMRUP, ASSAM.

         2: NARGISH MAHMUD
          D/O- MD. NURMAHMUD ALI
         APPELLANT NO. 2 IS BEING MINOR TO BE REP. BY HIS FATHER
         APPELLANT NO. 1
          R/O- VILL.- MUKTAPUR
          P.S. BAIHATA CHARIALI
          DIST.- KAMRUP
         ASSAM

         VERSUS

         M/S NATIONAL INSURANCE COMPANY LIMITED AND 2 ORS.
         HAVING ITS REGIONAL OFFICE AT BHANGAGARH, G.S. ROAD,
         GUWAHATI, ASSAM, PIN- 781005.

         2:GOURAV BORDOLOI
          S/O- PRABIN CH. BORDOLOI
          R/O- NIRIBILIPATH
          HOUSE NO. 37
          P.O. BELTOLA
          P.S. BASISTHA
          DIST.- KAMRUP(M)
         ASSAM.

         3:BITUPAN BORDOLOI
          S/O- PRABIN CH. BORDOLOI
          R/O- NIRIBILIPATH
          HOUSE NO. 37
          P.O. BELTOLA
          P.S. BASISTHA
                                                                           Page No.# 2/2

             DIST.- KAMRUP(M)
             ASSAM

Advocate for the Petitioner   : MR. K K DUTTA

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                         ORDER

Date : 19.09.2022

Heard Mr. K.K. Dutta, learned counsel for the appellant who submits that this appeal is filed against the Judgment & Order dated 10.02.2021 passed by the learned Tribunal Motor Accident Claims Tribunal No.3, Kamrup (M), Guwahati in MAC Case No. 1844/2017.

The grounds for appeal amongst other grounds is that the victim in the accident died due to the accident however, the learned Tribunal has considered the compensation only for the injury sustained due to the accident.

The appeal is admitted.

Issue notice to the respondents through Registered post with A/D within 1(one) week and returnable by 3 (three) weeks.

The appellant is to take necessary steps.

Notice may also be issued through the usual process.

List the matter after 3 (three) weeks. Meanwhile, LCR is to be called for.

JUDGE

Comparing Assistant