The Oriental Insurance Co. Ltd vs Rejina Begum And 6 Ors
2023 Latest Caselaw 2107 Gua

                                                                 Page No.# 1/4

GAHC010242922018




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

                         Case No. : MACApp./146/2023

         THE ORIENTAL INSURANCE CO. LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT. 1956
         REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI GHY 7



         VERSUS

         REJINA BEGUM AND 6 ORS
         W/O LATE RANJIT ALI, VILLAGE TUKUNABORI, PS MIKIRBHETA, DIST
         MORIGAON, ASSAM 782413

         2:MISS WAHIDA BEGUM
          D/O LATE RANJIT ALI

         VILLAGE TUKUNABORI

         PS MIKIRBHETA
         DIST MORIGAON
         ASSAM 782413
         TO BE REPRESENTED BY HER MOTHER RESPONDENT NO. 1

         3:MISS PINKY ZAMAN
          D/O LATE RANJIT ALI

         VILLAGE TUKUNABORI

         PS MIKIRBHETA
         DIST MORIGAON
         ASSAM 782413
         TO BE REPRESENTED BY HER MOTHER RESPONDENT NO. 1

         4:MISS FARIZA ZAMAN
          D/O LATE RANJIT ALI
                                                                Page No.# 2/4


            VILLAGE TUKUNABORI

            PS MIKIRBHETA
            DIST MORIGAON
            ASSAM 782413
            TO BE REPRESENTED BY HER MOTHER RESPONDENT NO. 1

            5:MISS FARIHA ZAMAN
             D/O LATE RANJIT ALI

            VILLAGE TUKUNABORI

            PS MIKIRBHETA
            DIST MORIGAON
            ASSAM 782413
            TO BE REPRESENTED BY HER MOTHER RESPONDENT NO. 1

            6:ABDUL BHUYAN
             S/O LATE HAZI ABDUL SAHID

            RESIDENT OF AZAD NAGAR

            PO CHOTOHAIBOR

            PS NAGAON SADAR DIST NAGAON
            ASSAM 782001

            7:NAZIR HUSSAIN
             S/O LATE LAL SEKH

            RESIDENT OF AZAD NAGAR

            PO CHOTO HAIBOR

            PS NAGAON SADAR. DIST NAGAON
            ASSAM
            78200

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : MR G BOKALIAL
                                                                         Page No.# 3/4


                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 22.05.2023

Heard Mr. S.K. Goswami, learned counsel for the appellant. Also heard Mr. G Bokolial, learned counsel for respondent Nos.1, 2, 3, 4 and 5.

This appeal is filed under section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 20.01.2017 passed by the Member of Motor Accident Claims Tribunal, Nagaon, Assam in MAC Case No.558/2015.

The appeal is admitted for hearing. Call for the records.

Issue notice, returnable by 6 (six) weeks. Steps for service of notice upon respondent Nos.6 and 7 by way of Registered Post with A.D as well as through usual process within a period of 7 (seven) days.

As Mr. G Bokolial, learned counsel accepts notice on behalf of respondent Nos. 1 to 5, no formal notice is required to be issued. However, extra copies of the Memo of appeal be served upon the learned counsel for the aforesaid respondents during the course of the day.

List accordingly.

JUDGE Page No.# 4/4

Comparing Assistant