New India Assurance Company Ltd vs Narzina Khatu And 5 Ors
2024 Latest Caselaw 4743 Gua

Gauhati High Court

New India Assurance Company Ltd vs Narzina Khatu And 5 Ors on 27 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010125962024




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

                           Case No. : MACApp./322/2024

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87, M.G. ROAD,
         FORT, MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
         FLOOR, LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD,
         GUWAHATI- 781007.



         VERSUS

         NARZINA KHATU AND 5 ORS.
         W/O LATE RABIUL AWAL,
         VILL.- ADITPUR, P.O.- SHOWPUR, P.S.- KALGACHIA, DIST.- BARPETA, PIN-
         781319, ASSAM.

         2:AYSHA SIDDIKA
          D/O LATE RABIUL AWAL

         VILL.- ADITPUR
         P.O.- SHOWPUR
         P.S.- KALGACHIA
         DIST.- BARPETA
         PIN- 781319
         ASSAM.

         3:ABDUL HAMID @ A HAMID @ HAMID
         VILL.- ADITPUR
          P.O.- SHOWPUR
          P.S.- KALGACHIA
          DIST.- BARPETA
          PIN- 781319
         ASSAM.

         4:HALIMA KHATUN
                                                                              Page No.# 2/3

             W/O ABDUL HAMID @ A HAMID @ HAMID

            VILL.- ADITPUR
            P.O.- SHOWPUR
            P.S.- KALGACHIA
            DIST.- BARPETA
            PIN- 781319
            ASSAM.

            5:TENZING PHUNTSO THUNGON
             S/O DORJEE KHANDU THUNGON

            VILL.- SHERGAON
            P.O.- SHERGAON
            P.S.- KALAKTANG
            DIST.- WEST KAMENG
            ARUNACHAL PRADESH
            PIN- 790003.

            6:PASANG LAMA
             S/O DAWA LAMA

            VILL.- PATHARKUCHI
            P.O. AND P.S.- BASISTHA
            DIST.- KAMRUP(M)
            PIN- 781029 (ASSAM)

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

27-06-2024 Heard Shri R. Goswami, learned counsel for the appellant, who has preferred this appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 30.03.2024 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M) in MAC Case No. 304 of 2019 filed under Section 166.

It is submitted that the policy involved was not a policy for motor vehicle.

Page No.# 3/3

Admit.

Call for the LCR.

Let steps be taken for service of notice upon the respondents by usual process. Steps within 2 (two) days.

List after 6 (six) weeks along with the service report as well as the receipt of LCR.

JUDGE

Comparing Assistant