Gauhati High Court
Sadhan Karmakar vs National Insurance Co. Ltd. And ... on 16 August, 2023
Page No.# 1/6
GAHC010172672023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./321/2023
SADHAN KARMAKAR
S/O MANTU KARMAKAR,
RESIDENT OF VILLAGE SANTI NAGAR, PO BALDAMARI, PS AND DIST
GOALPARA, ASSAM
VERSUS
NATIONAL INSURANCE CO. LTD. AND AND.
REGIONAL OFFICE, GUWAHATI, PO GUWAHATI, DIST KAMUP M ASSAM
2:DEBO KUMAR NATH
S/O LATE T.NATH
VILLAGE BELTOLA
PO AND PS BALADMARI
DIST GOALPARA
ASSAM 78312
Advocate for the Petitioner : MR. A R AGARWALA
Advocate for the Respondent :
Linked Case : MACApp./324/2023
MANOWARA KHATUN AND 3 ORS.
W/O LATE AFAZUDDIN MULLAH @ AFAZ UDDIN MOLLAH
VILL.- NIZ BAGHBOR
P.O. AND P.S.- BAGHBOR
Page No.# 2/6
DIST.- BARPETA
ASSAM.
2: AFRUJA PARBIN
D/O LATE AFAZUDDIN MULLAH @ AFAZ UDDIN MOLLAH
VILL.- NIZ BAGHBOR
P.O. AND P.S.- BAGHBOR
DIST.- BARPETA
ASSAM.
3: AL-MARUF MULLAH
S/O LATE AFAZUDDIN MULLAH @ AFAZ UDDIN MOLLAH
VILL.- NIZ BAGHBOR
P.O. AND P.S.- BAGHBOR
DIST.- BARPETA
ASSAM.
4: MD. HUSSAIN ALI
F/O LATE AFAZUDDIN MULLAH @ AFAZ UDDIN MOLLAH
VILL.- NIZ BAGHBOR
P.O. AND P.S.- BAGHBOR
DIST.- BARPETA
ASSAM.
VERSUS
RELIANCE GENERAL INSURANCE COMPANY LTD AND 5 ORS.
ANIL PLAZA
G.S. ROAD
BHANGAGARH
GUWAHATI- 781005
ASSAM.
2:M/S BAGHBOR YUBA KALYAN SOCIETY
REP. BY ITS PRESIDENT/ SECRETARY
VILL. AND P.O.- BAGHBOR
ASSAM
PIN- 781308.
3:MD. AKASH ALI @ AKKAS ALI
S/O MD. ABED ALI
VILL.- NIZ BAGHBOR
P.S.- BAGHBOR
DIST.- BARPETA
ASSAM- 781308.
4:NEW INDIA ASSURANCE COMPANY LTD
Page No.# 3/6
REGIONAL OFFICE
GUWAHATI
ULUBARI
G.S. ROAD
P.O.- GUWAHATI- 781007
DIST.- KAMRUP (M)
ASSAM.
5:DEENDAYAL SHARMA
S/O RAM NIWAS SHARMA
NEW MARKET
KABAITARY
P.O. AND PS.- JOGIGHOPA
DIST.- BONGAIGAON
ASSAM- 783330.
6:SURESH PAL
S/O R.G. PAL
VILL.- BALIJANA
P.O.- BALADMARI- 783121
DIST.- GOALPARA
ASSAM.
------------
Advocate for : MR. A R AGARWALA
Advocate for : appearing for RELIANCE GENERAL INSURANCE COMPANY LTD
AND 5 ORS.
Linked Case : MACApp./323/2023
SHILA BHOWMIK @ DEBNATH AND 3 ORS.
W/O LATE UTTAM DEBNATH
VILL.- GERJAIPAM
P.O. AND P.S- KACHUA
DIST.- NAGAON
ASSAM.
2: TANMAYEE DEBNATH
D/O LATE UTTAM DEBNATH
VILL.- GERJAIPAM
P.O. AND P.S- KACHUA
DIST.- NAGAON
ASSAM.
Page No.# 4/6
(BEING MINOR
REP. BY HER MOTHER
APPELLANT NO. 1).
3: BASANA DEBNATH
W/O UMESH DEBNATH
VILL.- GERJAIPAM
P.O. AND P.S- KACHUA
DIST.- NAGAON
ASSAM.
4: UMESH DEBNATH
S/O LATE PIYARI MOHAN DEBNATH
VILL.- GERJAIPAM
P.O. AND P.S- KACHUA
DIST.- NAGAON
ASSAM.
VERSUS
UNITED INDIA INSURANCE CO. LTD AND 2 ORS.
G.S. ROAD
CHRISTIAN BASTI
GUWAHATI- 781005
ASSAM.
2:TAJUL ISLAM
S/O MUNSUR ALI
VILL.- KACHUA NO. 2
P.O. AND P.S.- KACHUA- 782426
DIST.- NAGAON
ASSAM.
3:JITU BORDOLOI
S/O DILIP BORDOLOI
VILL.- BINGAATI
P.O.- GEJAIPAM- 782426
DIST.- NAGAON
ASSAM.
------------
Advocate for : MR. A R AGARWALA
Advocate for : appearing for UNITED INDIA INSURANCE CO. LTD AND 2 ORS.
Page No.# 5/6
Linked Case : MACApp./322/2023
DHARMAN DAS @ DHARMENDRA DAS
S/O NAGEN DAS
RESIDENT OF VILLAGE SANKAR NAGAR
PO BALADMARI
PS AND DIST GOALPARA
ASSAM
VERSUS
NATIONAL INSURANCE CO. LTD. AND 2 ORS.
REGIONAL OFFICE
GUWAHATI
G S ROAD
BHANGAGARH
DIST KAMRUP M ASSAM 781005
2:MRS. MOROMI TALUKDAR
W/O ABALA TALUKDAR
PO AND PS CHAYGAON
781124
DIST KAMRUP ASSAM
3:ANATA NATH
S/O LATE PRABIN NATH
VILLAGE BATKUCHI
PO CHAYGAON
DIST KAMRUP
ASSAM 781124
------------
Advocate for : MR. A R AGARWALA
Advocate for : appearing for NATIONAL INSURANCE CO. LTD. AND 2 ORS.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
16.08.2023
All these appeals arise from the judgments and awards passed by the learned
MACT, Goalpara in different claim petitions. The appeals are mainly for enhancement
of the awarded amount.
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This Court has however noticed some anomalies in the certified copies of the
concerned judgment and award. Such anomalies are with regard to the dates on
which such certified copy was applied for, the date fixed for depositing the requisite
Folio and Court Fee and the subsequent dates. Over writings in the dates are
apparent, including the date appearing in other parts of the certified copies of the
judgments and award. Ex facie, there are interpolations in the said certified copies,
mainly with regard to the dates. The impugned concerned judgments are of the year
2022 and one judgment is of the year 2021. It also appears that the interpolations
were overlooked at the time of filing of the appeals.
In view of the above, let the records of these appeals be placed before the
learned Registrar (Judicial) to examine and cause an enquiry by calling for report from
the concerned Tribunal. Such reports be called within a period of three weeks.
List thereafter along with the report.
JUDGE
Comparing Assistant
