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The Oriental Insurance Co Ltd vs Sattar Ali @ Chattar Ali And 3 Ors
2024 Latest Caselaw 8021 Gua

Citation : 2024 Latest Caselaw 8021 Gua
Judgement Date : 4 November, 2024

Gauhati High Court

The Oriental Insurance Co Ltd vs Sattar Ali @ Chattar Ali And 3 Ors on 4 November, 2024

                                                              Page No.# 1/3

GAHC010190562024




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

                         Case No. : MACApp./563/2024

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



         VERSUS

         SATTAR ALI @ CHATTAR ALI AND 3 ORS
         S/O. MD. MUNTAZ ALI.

         2:JUBEDA KHATUN
         W/O. MD SATTAR ALI @ CHATTAR ALI
          BOTH ARE RESIDENT OF - VILL. KHERKATA BARI
          P/O. AND P/S. BHURAGAON
          DIST.- MORIGAON
         ASSAM
          PIN-782121.
         PRESENT ADDRESS-
         VILL. 10 NO. BALIMUKH
          P/O. KARATIPAM
          P/S. MAYONG
          DIST.- MORIGAON
         ASSAM
          PIN-782105.

         3:MAZIBUR RAHMAN
          S/O. LATE JABED ALI
          R/O. VILL.- GAGALMARI
         ASHIGARH
          P/S. MAYONG
          DIST.- MORIGAON
         ASSAM
                                                                 Page No.# 2/3

             PIN-782105.

            4:BAHARUL ISLAM
             S/O. MD. ABED ALI
             R/O. VILL. KENDUGURI
             O/O. TINSUKIA
             P/S. JURIA
             DIST.- NAGAON
            ASSAM
             PIN-782124

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. R SHARMA

Advocate for the Respondent : ,


             Linked Case : I.A.(Civil)/3315/2024

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


             VERSUS

            SATTAR ALI @ CHATTAR ALI AND 3 ORS
            S/O. MD. MUNTAZ ALI.

            2:JUBEDA KHATUN
            W/O. MD SATTAR ALI @ CHATTAR ALI
             BOTH ARE RESIDENT OF - VILL. KHERKATA BARI
             P/O. AND P/S. BHURAGAON
             DIST.- MORIGAON
            ASSAM
             PIN-782121.
            PRESENT ADDRESS-
            VILL. 10 NO. BALIMUKH
             P/O. KARATIPAM
             P/S. MAYONG
             DIST.- MORIGAON
            ASSAM
             PIN-782105.
                                                                                Page No.# 3/3

            3:MAZIBUR RAHMAN
            S/O. LATE JABED ALI
            R/O. VILL.- GAGALMARI
            ASHIGARH
            P/S. MAYONG
            DIST.- MORIGAON
            ASSAM
            PIN-782105.

            4:BAHARUL ISLAM
            S/O. MD. ABED ALI
            R/O. VILL. KENDUGURI
            O/O. TINSUKIA
            P/S. JURIA
            DIST.- NAGAON
            ASSAM
            PIN-782124.
            ------------
            Advocate for : MR. S K GOSWAMI
            Advocate for : appearing for SATTAR ALI @ CHATTAR ALI 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 12/06/2024 passed by the learned Member Motor Accident Claims Tribunal, Morigaon in MAC Case No. 39/2016.

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

The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with AD within a period of 7 days from today.

JUDGE Comparing Assistant

 
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