Page No.# 1/3 vs National Insurance Co Ltd And 2 Ors
2024 Latest Caselaw 8238 Gua

Gauhati High Court

Page No.# 1/3 vs National Insurance Co Ltd And 2 Ors on 11 November, 2024

                                                                Page No.# 1/3

GAHC010228522024




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

                         Case No. : MACApp./581/2024

         SULMINA BEGUM AND 3 ORS
         W/O. NURUL ISLAM SHIEK @ NUR ISLAM,

         2: SULTAN MAHMUD
          S/O. LATE NURUL ISLAM SHIEK @ NUR ISLAM.

         3: SELIM SULTAN
          S/O. LATE NURUL ISLAM SHIEK @ NUR ISLAM.

         4: SADDAM MAHMUD
          S/O. LATE NURUL ISLAM SHIEK @ NUR ISLAM.
         ALL ARE R/O VILL.- VTC ASUDUBI
          P/O AND P/S. KRISHNAI
          DIST.- GOALPARA
          ASSAM.
         (THE APPELLANT NO. 3 AND 4 BEING MINOR ARE REPRESENTED BY
         THEIR NATURAL GUARDIAN I.E. APPELLANT NO.1

         VERSUS

         NATIONAL INSURANCE CO LTD AND 2 ORS
         HAVING ITS REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
         GUWAHATI-781005.
         (REPRESENTED BY ITS REGIONAL MANAGER)

         2:RANJAN CHANDRA SARKAR
          S/O. LATE ANIL SARKAR
          R/O. VILL.- SEALI
          P/O. AND P/S. KRISHNAI
          DIST.- GOALPARA
         ASSAM.

         3:MAJJAMUL HOQUE
          S/O. JAHIRUDDIN AHMED
                                                                       Page No.# 2/3

             R/O. VILL.-PAIKAN PART-1
             P/O. AND P/S. KRISHNAI
             DIST. GOALPARA
             ASSAM

Advocate for the Petitioner   : MR D MONDAL,

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 11.11.2024

Heard Mr. D. Mondal, learned counsel for the appellants.

2. This appeal, under Section 173 of the M.V. Act, 1988, is directed against the judgment and award dated 08.08.2024, passed by the learned Member, Motor Accident Claims Tribunal, Goalpara, in MAC Case No. 126/2017.

3. It is to be noted here that vide impugned judgment and award dated 08.08.2024, the learned Member, Motor Accident Claims Tribunal, Goalpara has directed the respondent No. 2, namely, Ranjan Chandra Sarkar, who happens to be the owner of the vehicle, to pay a sum of Rs. 14,75,200/-, being the compensation to the appellants.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 08.08.2024.

5. Admit.

6. Let notice be issued to the respondents returnable in four weeks.

7. Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within a week from today.

8. Registry shall call for the record from the learned Tribunal.

Page No.# 3/3

9. List the matter after four weeks.

JUDGE

Comparing Assistant