National Insurance Company Limited vs Md Khairul Islam And 2 Ors
2024 Latest Caselaw 5938 Gua

Gauhati High Court

National Insurance Company Limited vs Md Khairul Islam And 2 Ors on 14 August, 2024

                                                                      Page No.# 1/2

GAHC010080222018




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

                                  Case No. : MACApp./372/2018

            NATIONAL INSURANCE COMPANY LIMITED
            REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA 700071
            REPRESENTED BY THE ASSTT. MANAGER, GAUHATI REGIONAL OFFICE,
            BHANGAGARH, GUWAHATI 781005

            VERSUS

            MD KHAIRUL ISLAM AND 2 ORS
            S/O MD. MOHIBULLA KHAN, VILL. JURIA, DIST. NAGAON, ASSAM, PIN
            782124

            2:MD. FARUQUE HUSSAIN
             S/O LATE IBRAHIM ALI
            VILL. AZAD NAGAR
            AMINPATTY
             P.S. SADAR
             DIST. NAGAON
            ASSAM
             PIN 782001

            3:MD. KASHEM ALI
             S/O MD. MUSLUMUDDIN
            VILL. BHAKATGAON
             P.S. SADAR
             DIST. NAGAON
            ASSAM

Advocate for the Petitioner   : MS. R D MOZUMDAR, MS. C MOZUMDAR,MR. S P SHARMA

Advocate for the Respondent : ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 14.08.2024

Heard Ms. R. D. Mozumdar, learned counsel for the appellant.

This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been filed by the appellant Insurance Company impugning the judgment and award dated 20.06.2017 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No. 414/2012 whereby the appellant was directed to pay the compensation amount of Rs.1,19,000/- along with 7% interest per annum thereon to the claimants respondents.

The appeal is admitted.

Let the record of MAC Case No. 414/2012 be called for from the concerned Tribunal.

Issue notice to the respondents.

The appellant shall take steps for issuance of notice to the respondents by registered post with A/D as well as usual mode within seven days from the date of this order, returnable after four weeks.

JUDGE

Comparing Assistant