And One Of The Branch Office At B.R Arcade vs Amena Khatun And 11 Ors
2024 Latest Caselaw 6404 Gua

Gauhati High Court

And One Of The Branch Office At B.R Arcade vs Amena Khatun And 11 Ors on 31 August, 2024

                                                                Page No.# 1/3

GAHC010155252024




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

                           Case No. : MACApp./431/2024

         SHRIRAM GENERAL INSURANCE COMPANY LTD
         HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8, EPIP, RIICO
         INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASHTAN, INDIA PIN-302022
         AND ONE OF THE BRANCH OFFICE AT B.R ARCADE, 3D FLOOR, OPPOSITE
         TO PRIYA PALACE HOTEL, 21, JANAPATH, ULUBARI, GUWAHATI-781007,
         KAMRUP.



         VERSUS

         AMENA KHATUN AND 11 ORS
         W/O. LT JAMIRUL ISLAM

         2:ABIDUR RAHMAN
          S/O. LT. JAMIRUL ISLAM

         3:SUHANA AKTARA
          D/O. LT JAMIRUL ISLAM

         4:ARFIN SULTINA
          D/O. LT JAMIRUL ISLAM

         5:OMUE HABIBA
          D/O. LT JAMIRUL ISLAM

         6:MUJAKKIR ALOM
          S/O. LT JAMIRUL ISLAM

         7:RAHIM UDDIN
          S/O. LT. HUSSEN ALI

         8:FATEMA KHATUN
         W/O. RAHIM UDDIN
                                                                        Page No.# 2/3

            ALL ARE RESIDENT OF PACHIM SALPARA
             P.O AND P.S. RUPAHIHAT
             DIST. NAGAON
            ASSAM
             PIN-782125
             (RESPONDENTS 2
            3
            4
            5 AND 6 BEING MINOR WILL BE REPRESENTED BY MOTHER AND
            NATURAL GURDIAN RESPONDENT NO.1)

            9:MR. RAJEN MALAKAR
             S/O. SUDHIR MALAKAR
             R/O. PORUWA HUJGAON
             P.S. TEZPUR
             PIN-784001

            10:MD. ABDUL JALIL
             S/O. RAISUDDIN
             R/O. BATAMARI
             P.S. TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-782122

            11:BHOLA DAS
             S/O. LT. DANDI RAM DAS
             R/O. MAZGAON KHARATI
             P.S. TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-784001.

            12:MD. SORIFUL HASAN
             S/O. HASMAT ULLAH
             R/O. KHATOBORI
             P.O. GAGALMARI
             P.S. MAYONG
             DIST. MORIGAON
            ASSAM
             PIN-782411

Advocate for the Petitioner   : MR. A J SAIKIA, MR. S. PEGU,M CHETIA

Advocate for the Respondent : ,
                                                                         Page No.# 3/3


                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                      ORDER

Date : 31.08.2024

Heard Mr. A. J. Saikia, learned counsel for the appellant.

This is appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Order dated 24.04.2024 passed by the Learned Member, Motor Accident Claims Tribunal, Nagaon, Assam in MAC case no. 98/2021.

Pertinent that the statutory deposit under Section 173 of the MV Act has been deposited before the Registry of this Court.

Admit.

Issue notice, returnable in 4 (four) weeks.

Steps be taken by the registered post with A/D within a period of 1 (one) week from today.

Let the case records of MACT, Nagaon be called for.

List the matter after 4 (four) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant