United India Insurance Co. Ltd vs Jarifuddin Sheikh And 6 Ors
2023 Latest Caselaw 1226 Gua

                                                                  Page No.# 1/3

GAHC010046672023




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

                         Case No. : MACApp./109/2023

         UNITED INDIA INSURANCE CO. LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT WHITES ROAD, CHENNAI
         600014 AND ONE OF THE REGIONAL OFFICE AT GS ROAD,
         DISPUR,GUWAHATI 781005



         VERSUS

         JARIFUDDIN SHEIKH AND 6 ORS.
         S/O LATE DACHAMUDDIN SHEIKH,
         RESIDENT OF VILLAGE GURIA PART I, PO AND PS KRISHNAI, DIST
         GOALPARA, ASSAM 783126

         2:ACHAMA KHATUN
         W/O JARIFUDDIN SHEIKH
         RESIDENT OF VILLAGE GURIA PART I
          PO AND PS KRISHNAI
          DIST GOALPARA
         ASSAM 783126

         3:DIVISIONAL MANAGER
         THE ORIENTAL INSURANCE COMPANY LIMITED
          BONGAIGAON BRANCH

         REPRESENTED BY THE CHIEF REGIONAL MANAGER
         REGIONAL OFFICE
         M.S.S PATH
         ULUBARI GUWAHATI
         KAMRUP M ASSAM 781007

         4:TORAB ALI
          S/O FARIUDDIN AHMED
         RESIDENT OF VILLAGE GURIA PART I
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             PO AND PS KRISHNAI
             DIST GOALPARA
             ASSAM 783126

            5:BAJLUL HOQUE
             S/O NAZMUL HOQUE
            RESIDENT OF VILLAGE BHELTARGHAT
             PO AND PS KRISHNAI
             DIST GOALPARA
            ASSAM 783126

            6:ENAMUL ISLAM
             S/O BAINUDDIN SARKAR
            RESIDENT OF VILLAGE AM ROAD
             MOKOKCHUNG
             PO
             PS AND DIST MOKOKCHUNG
            ASSAM 798601

            7:MUKUL SK.
             S/O ATOWAR RAHMAN
            RESIDENT OF VILLAGE PABOMARI
             PO HOLAIDANGA
             PS PHULBARI
             DIST WEST GARO HILLS
             MEGHALAYA 79410

Advocate for the Petitioner   : MR. A J SAIKIA

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 27.03. 2023 Heard Mr. A.J. Saikia, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant against the judgment and award dated 07.12.2022, passed by the learned Member, Motor Accident Claims Tribunal, Goalpara in MAC Case No. 212/2018.

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The appeal is admitted for hearing.

Call for the LCR.

Issue notice to the respondents.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant