Oriental Insurance Company Ltd vs Rukiya Begum And 4 Ors . A
2023 Latest Caselaw 1430 Gua

                                                                   Page No.# 1/3

GAHC010248862022




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

                            Case No. : MACApp./85/2023

         ORIENTAL INSURANCE COMPANY LTD .
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE A/25A27 ASAF ALI
         ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI- 7.REP.
         BY THE REGIONAL MANAGER.



         VERSUS

         RUKIYA BEGUM AND 4 ORS . A
         W/O LT. HELAL UDDIN, VILL.- BANDARKUNA (JHARALA), P.S.-
         PATHERKANDI, DIST.- KARIMGANJ, ASSAM.

         2:SAHANA WAHIDA PARBEEN
          MINOR DAUGHTER OF THE DECEASED SO
         THEY ARE BEING REP. BY THEIR MOTHER
         THAT IS
          RESPONDENT NO. 1.
         D/O LT. HELAL UDDIN

         VILL.- BANDARKUNA (JHARALA)

         P.S.- PATHERKANDI

         DIST.- KARIMGANJ
         ASSAM.

         3:BEGUM LAHARA AKHATAR
          MINOR DAUGHTER OF THE DECEASED SO
         THEY ARE BEING REP. BY THEIR MOTHER
         THAT IS
          RESPONDENT NO. 1.
         D/O LT. HELAL UDDIN
                                                                     Page No.# 2/3

             VILL.- BANDARKUNA (JHARALA)

             P.S.- PATHERKANDI

             DIST.- KARIMGANJ
             ASSAM.

             4:BEGUM TAHMIDA AKTHAR
              MINOR DAUGHTER OF THE DECEASED SO
             THEY ARE BEING REP. BY THEIR MOTHER
             THAT IS
              RESPONDENT NO. 1.
             D/O LT. HELAL UDDIN

             VILL.- BANDARKUNA (JHARALA)

             P.S.- PATHERKANDI

             DIST.- KARIMGANJ
             ASSAM.

             5:NARAYAN PAUL
              S/O LT. SUDHIR RUDRA PAUL

             VILL.- MOINA

             P.S.- PATHERKANDI

             DIST.- KARIMGANJ
             ASSAM

Advocate for the Petitioner   : MS. S. MOCHAHARI

Advocate for the Respondent : MR. M TALUKDAR (r-1 to 4)




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

05.04.2023

Heard Mr. S. Dutta, learned Senior Counsel assisted by Mr. Sidhant Dutta, the learned counsel for the appellant. Also heard Mr. M. Talukdar, learned Page No.# 3/3

counsel for the respondents.

This is an appeal against the judgment and award dated 18.07.2022 passed by the learned Member, MACT, Karimganj, in MAC Case No. 41/2016.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

As Mr. M. Talukdar, learned counsel accepts notice on behalf of the respondent Nos. 1, 2, 3 and 4, no formal notice need be issued against them.

The appellant to take steps for issuance of notice upon the respondent No. 5, by way of registered post with A/D as well as by usual process within a period of 5(five) days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant