B.R Arcade vs Jahanara Khatun And 9 Ors. E
2024 Latest Caselaw 312 Gua

Gauhati High Court

B.R Arcade vs Jahanara Khatun And 9 Ors. E on 19 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/3

GAHC010131352023




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

                        Case No. : MACApp./428/2023

         M/S SHRIRAM GENERAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT E-8, EPIP, SITAPURA INDUSTRIES
         AREA. JAIPUR, RAJASTHAN 302022 WITH ONE OF ITS BRANCH OFICE AT
         B.R ARCADE, 3RD FLOOR, ULUBARI, GUWAHATI 781007, REPRESENTED
         BY ITS ASSISTANT MANAGER (LEGAL) SRI RAJENDRA DUTTA, 36 YEARS



         VERSUS

         JAHANARA KHATUN AND 9 ORS. E
         W/O LATE ABDUL RASHID, RESIDENT OF KHUDNABARI PATHER, PO
         CHUKRANGBARI, PS SORBHOG, DIST BARPETA, ASSAM 781317

         2:GAKIR HUSSAIN
          S/O LATE ABDUL RASHID

         RESIDENT OF KHUDNABARI PATHER
         PO CHUKRANGBARI
         PS SORBHOG
         DIST BARPETA
         ASSAM 781317

         3:ABJAL HUSSSAIN
          S/O LATE ABDUL RASHID

         RESIDENT OF KHUDNABARI PATHER
         PO CHUKRANGBARI
         PS SORBHOG
         DIST BARPETA
         ASSAM 781317

         4:NARJINA KHATUN
          D/O LATE ABDUL RASHID
                                                  Page No.# 2/3


            RESIDENT OF KHUDNABARI PATHER
            PO CHUKRANGBARI
            PS SORBHOG
            DIST BARPETA
            ASSAM 781317

            5:ZAHAN ALI
             S/O LATE ABDUL RASHID

            RESIDENT OF KHUDNABARI PATHER
            PO CHUKRANGBARI
            PS SORBHOG
            DIST BARPETA
            ASSAM 781317

            6:RASHMITARA

             D/O LATE ABDUL RASHID

            RESIDENT OF KHUDNABARI PATHER
            PO CHUKRANGBARI
            PS SORBHOG
            DIST BARPETA
            ASSAM 781317

            7:SIRAJUL HOQUE
             FATHER LATE ABDUL RASHID

            RESIDENT OF KHUDNABARI PATHER
            PO CHUKRANGBARI
            PS SORBHOG
            DIST BARPETA
            ASSAM 781317

            8:SUFIA KHATUN
             MOTHER LATE ABDUL RASHID

            RESIDENT OF KHUDNABARI PATHER
            PO CHUKRANGBARI
            PS SORBHOG
            DIST BARPETA
            ASSAM 78131

Advocate for the Petitioner   : MR. P HAZARIKA

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




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 19.01. 2024 Heard Mr. P. Hazarika, learned counsel for the appellant/ Insurance Company and Mr. H. R. Ahmed, learned counsel for the respondent Nos. 1 to 8.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, against the judgment and award dated 13.02.2023, passed by the learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No. 225/2020.

The appeal is admitted for hearing.

Call for the LCR.

As Mr. H.R. Ahmed, learned counsel has entered appearance and accepted notice on behalf of respondent Nos. 1 to 8, no formal notice is required to be issued to the said respondents.

However, extra copy of the memo of appeal be furnished to the learned counsel for the respondents.

List the matter after 4 weeks.

JUDGE

Comparing Assistant