The Oriental Insurance Co Ltd vs Sukur Jan Nessa And 3 Ors
2024 Latest Caselaw 8009 Gua

Gauhati High Court

The Oriental Insurance Co Ltd vs Sukur Jan Nessa And 3 Ors on 4 November, 2024

                                                            Page No.# 1/3

GAHC010195652024




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

                         Case No. : MACApp./562/2024

         THE ORIENTAL INSURANCE CO LTD
         A COMPANY REGISTERED UNDER THE COMPANY ACT, REPRESENTED BY
         ITS REGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST.- KAMRUP,
         ASSAM.



         VERSUS

         SUKUR JAN NESSA AND 3 ORS
         W/O. LATE MOMRAJ ALI @ MAMREJ ALI

         2:MALEKAJAN NESSA
         W/O. LATE BACHIR ALI
          BOTH ARE RESIDENT OF- VILL. BADULIPARA
          P/O AND P/S.- NORTH LAKHIMPUR
          DIST.- LAKHIMPUR ASSAM
          PIN-787031.

         3:NABAJIT GOSAI
          S/O. RATAN GOSAI
          R/O. VILL.- NO.1
          DAKHIN RUPAHI
          P/O. PATHALIPAM
          P/S.- BOGINODI
          DIST. LAKHIMPUR
         ASSAM
          PIN-787056.

         4:LILA BORUAH
          S/O. BHOLA BORUAH
          R/O. VILL.- JAPISAGIYA
          P/O. JAPISAGIYA
          P/S.- NORTH LAKHIMPUR
                                                          Page No.# 2/3

             DIST.- LAKHIMPUR
             ASSAM
             PIN-787051

Advocate for the Petitioner   : MR. S K GOSWAMI,

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/3310/2024

            THE ORIENTAL INSURANCE CO LTD
            A COMPANY REGISTERED UNDER THE COMPANY ACT
            REPRESENTED BY ITS REGIONAL MANAGER
            ULUBARI
            GUWAHATI-7
            DIST.- KAMRUP
            ASSAM.


             VERSUS

            SUKUR JAN NESSA AND 3 ORS
            W/O. LATE MOMRAJ ALI @ MAMREJ

            2:MALEKAJAN NESSA
            W/O. LATE BACHIR ALI
             BOTH ARE RESIDENT OF- VILL. BADULIPARA
             P/O AND P/S.- NORTH LAKHIMPUR
             DIST.- LAKHIMPUR ASSAM
             PIN-787031.

            3:NABAJIT GOSAI
            S/O. RATAN GOSAI
            R/O. VILL.- NO.1
            DAKHIN RUPAHI
            P/O. PATHALIPAM
            P/S.- BOGINODI
            DIST. LAKHIMPUR
            ASSAM
            PIN-787056.

            4:LILA BORUAH
            S/O. BHOLA BORUAH
                                                                                 Page No.# 3/3

            R/O. VILL.- JAPISAGIYA
            P/O. JAPISAGIYA
            P/S.- NORTH LAKHIMPUR
            DIST.- LAKHIMPUR
            ASSAM
            PIN-787051.
            ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : appearing for SUKUR JAN NESSA AND 3 ORS



                                    BEFORE
                          HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 04-11-2024

Heard Mr. R. Sharma, learned counsel for the appellant.

The appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & award dated 20/06/2024 passed by the learned Member Motor Accident Claims Tribunal, Sonitpur at Tezpur in MAC Case No. 45/2021.

Issue notice to the respondents returnable after 4(four) weeks.

Ms. M. Bharti, learned counsel appears for the respondent No. 1 & 2, therefore, no formal notice need be issued. The learned counsel for the appellant shall however serve the requisite copies of the appeal petition to the learned counsel for the respondent No. 1 & 2 within a period of 7 days from today.

Insofar as the respondent No. 3 & 4 are concerned, the learned counsel for the appellant shall take steps for service of notice upon the said respondents by registered post with AD within a period of 7 days from today.

JUDGE

Comparing Assistant