The New India Assurance Company Limited vs Roshida Khatun And 11 Ors
2024 Latest Caselaw 3086 Gua

Gauhati High Court

The New India Assurance Company Limited vs Roshida Khatun And 11 Ors on 6 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/4

GAHC010079742024




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

                         Case No. : MACApp./190/2024

         THE NEW INDIA ASSURANCE COMPANY LIMITED
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, REP. BY ITS
         REGIONAL MANAGER, NORTH EASTERN REGIONAL OFFICE, STAR CITY,
         LACHIT NAGAR, GUWAHATI- 7, DIST.- KAMRUP (M), ASSAM.


         VERSUS

         ROSHIDA KHATUN AND 11 ORS.
         W/O LATE MOKAM ALI,
         VILL.- ROWKHAWA (BELLAPURI), P.S.- SUNARI (CHUNARI), DIST.-
         GOALPARA, ASSAM.

         2:AYNAL HOQUE
          S/O LATE SOKER ALI

         VILL.- ROWKHAWA (BELLAPURI)
         P.S.- SUNARI (CHUNARI)
         DIST.- GOALPARA
         ASSAM.

         3:ZAMILA KHATUN
         W/O AYNAL HOQUE

         VILL.- ROWKHAWA (BELLAPURI)
         P.S.- SUNARI (CHUNARI)
         DIST.- GOALPARA
         ASSAM.

         4:SHAHNAZ KHATUN
          D/O LATE MOKAM ALI

         VILL.- ROWKHAWA (BELLAPURI)
         P.S.- SUNARI (CHUNARI)
                                            Page No.# 2/4

DIST.- GOALPARA
ASSAM.

5:MOKMINA KHATUN
 D/O LATE MOKAM ALI

VILL.- ROWKHAWA (BELLAPURI)
P.S.- SUNARI (CHUNARI)
DIST.- GOALPARA
ASSAM.

6:RASHIDUL ISLAM
 S/O LATE MOKAM ALI

VILL.- ROWKHAWA (BELLAPURI)
P.S.- SUNARI (CHUNARI)
DIST.- GOALPARA
ASSAM.

7:MAKMIDUL HOQUE
 S/O LATE MOKAM ALI

VILL.- ROWKHAWA (BELLAPURI)
P.S.- SUNARI (CHUNARI)
DIST.- GOALPARA
ASSAM.

8:TPHLOGISTIC AND PRIVATE LIMITED
 81/1 PHEAR LANE
 GROUND FLOOR
 KOLKATA.

9:MUKESH KUMAR SINGH
 S/O JANAR DHAN SINGH

VILL.- NAWKADHA
P.S.- MAKAR
DIST.- SARAON
BIHAR.

10:THE ORIENTAL INSUANCE COMPANY LIMITED
  REP. BY THE DIVISIONAL MANAGER
  BONGAIGAON DIVISION
  BONGAIGAON
  P.O. AND P.S.- BONGAIGAON
 ASSAM
.
                                                                              Page No.# 3/4

             11:SAMSUL SHEIKH
              S/O NIZAM SHEIKH

             VILL.- SALKOCHA (SRIGRAM)
             P.S.- CHAPAR
             DIST.- DHUBRI
             ASSAM.

             12:MD. SAMSUL ALI
              S/O MD. MAMTA ALI

             VILL.- BELTOLI
             P.S.- BILASIPARA
             DIST.- DHUBRI
             ASSAM

Advocate for the Petitioner   : MS L SHARMA

Advocate for the Respondent :



                                        BEFORE
                   HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                        ORDER

06.05.2024 Heard Ms L Sharma, learned counsel for the appellant.

2. This appeal is an appeal under Section 173 of the Motor Vehicles Act, 1988,

challenging the Judgment and Award dated 18.01.2024, passed by the learned Member,

Motor Accident Claims Tribunal, Dhubri, in MAC Case No. 337/2015. The instant

appeal primarily is directed against the impugned Judgment and Award, on the grounds

that the learned Tribunal failed to take note of the aspect of contributory negligence and

on the ground that the vehicle in question did not have valid insurance.

3. Appeal is admitted.

4. Call for the records.

Page No.# 4/4

5. Issue notice, making it returnable on 24.06.2024.

6. Petitioner to take steps upon the respondents by registered post with A/D as well as

by usual process.

7. Steps within 3 (three) days.

8. List accordingly.

JUDGE

Comparing Assistant