Page No.# 1/4 vs Afjal Hussain And 2 Ors
2024 Latest Caselaw 5553 Gua

Gauhati High Court

Page No.# 1/4 vs Afjal Hussain And 2 Ors on 5 August, 2024

                                                            Page No.# 1/4

GAHC010181852022




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

                              Case No. : MACApp./252/2024

         GULJAN BIBI .
         W/O LATE NUR ISLAM HOQUE,
         VILL.- MOISA PT- I,
         P.S.- AGOMONI,
         DIST.- DHUBRI, ASSAM, PIN- 783335.

         2: MIZANUR RAHMAN
          S/O LATE NUR ISLAM HOQUE

         VILL.- MOISA PT- I

         P.S.- AGOMONI

         DIST.- DHUBRI
         ASSAM
         PIN- 783335.

         3: MINARUL ISLAM
          S/O LATE NUR ISLAM HOQUE

         VILL.- MOISA PT- I

         P.S.- AGOMONI

         DIST.- DHUBRI
         ASSAM
         PIN- 783335.

         4: RABINA BEGUM
          D/O LATE NUR ISLAM HOQUE

         VILL.- MOISA PT- I

         P.S.- AGOMONI
                                                                            Page No.# 2/4


            DIST.- DHUBRI
            ASSAM
            PIN- 783335.

            5: ROSHIDUL HOQUE
             (MINOR) REP. BY THE APPLICANT NO. 1

            S/O LATE NUR ISLAM HOQUE

            VILL.- MOISA PT- I

            P.S.- AGOMONI

            DIST.- DHUBRI
            ASSAM
            PIN- 783335

            VERSUS

            AFJAL HUSSAIN AND 2 ORS.
            S/O RAHIM SK.,
            VILL.- NALIA PT-II,
            P.O.- DIMAKURI,
            P.S.- GOLAKGANJ,
            DIST.- DHUBRI, ASSAM, PIN- 783331.

            2:MOTIOR RAHMAN TALUKDAR
             S/O MOKBUL HUSSAIN

            VILL.- KOIMARI PT- III

            P.S.- GOLAKGANJ

            DIST.- DHUBRI
            ASSAM
            PIN-

            3:ORIENTAL INSURANCE CO. LTD.
             REP. BY ITS REGIONAL MANAGER
             GUWAHATI REGIONAL OFFICE
             ULUBARI
             GUWAHATI- 7

Advocate for the Petitioner   : MR. M TALUKDAR, MR. A SHAKIL

Advocate for the Respondent : , MS. R. D. MOZUMDAR (R-3),MR. S P SHARMA (r-3)
                                                                              Page No.# 3/4




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

05.08.2024

Heard Mr. M. Talukdar, learned counsel for the appellants and Mr. S.P. Sharma, learned counsel appearing for the respondent No.3.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and order dated 05.02.2020 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri, in MAC Case No.174/2016.

It is to be noted here that vide impugned judgment and order dated 05.02.2020, the learned Member, Motor Accident Claims Tribunal, Dhubri, has directed the respondent No.3 to pay a sum of Rs.7,20,000/- being the compensation in favour of the appellants with interest @ 8% per annum from the date of filing the claim petition i.e. from 05.07.2016 till realization.

Perused the memo of appeal and the grounds mentioned therein and also heard the learned Advocates of both the parties.

Admit.

Call for the record.

Issue notice to the respondent Nos.1 and 2 by registered post with A/D and also by usual process within a week from today.

No formal notice is required to be issued to the respondent No.3, since Mr. Sharma, learned counsel has entered appearance and accepts notice on behalf of the said respondent. However, extra requisite copy of the memo of appeal be furnished to him during the course of the day.

Page No.# 4/4

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant