National Insurance Company Ltd vs Mst Morzina Khatun And 5 Ors
2024 Latest Caselaw 8488 Gua

Gauhati High Court

National Insurance Company Ltd vs Mst Morzina Khatun And 5 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/3

GAHC010235722024




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

                        Case No. : MACApp./596/2024

         NATIONAL INSURANCE COMPANY LTD
         HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET, KOLKATA
         AND ONE OF THE REGIONAL OFFICE AT GS ROAD, BHANGAGARH,
         GUWAHATI 05

         VERSUS

         MST MORZINA KHATUN AND 5 ORS
         W/O LATE EKRAMUL HUSSAIN,
         RESIDENT OF VILLAGE NO. 1 RONGAGORAH, PO AND PS DHEKIAJULI,
         DIST SONITPUR, ASSAM 784110

         2:MISS IKTARA KHATUN
          S/O LATE EKRAMUL HUSSAIN

         RESIDENT OF VILLAGE NO. 1 RONGAGORAH
         PO AND PS DHEKIAJULI
         DIST SONITPUR
         ASSAM 784110

         3:MISS MALIKA
          MOTHER OF LATE EKRAMUL HUSSAIN

         RESIDENT OF VILLAGE NO. 1 RONGAGORAH
         PO AND PS DHEKIAJULI
         DIST SONITPUR
         ASSAM 784110

         4:MD. ALI HUSSAIN
          FATHER OF LATE EKRAMUL HUSSAIN

         RESIDENT OF VILLAGE NO. 1 RONGAGORAH
         PO AND PS DHEKIAJULI
         DIST SONITPUR
                                                                        Page No.# 2/3

             ASSAM 784110

            5:MUSST. AKLIMA KHATUN
             S/O MD. INSANUL HUSSAIN
            RESIDENT OF VILLAGE NO. 1 RONGAGORAH
             PO AND PS DHEKIAJULI
             DIST SONITPUR
            ASSAM 784110

            6:MD. EKRAMUL HUSSAIN
             S/O MD. ABDUR KADIR

            RESIDENT OF VILLAGE NO. 1 RONGAGORAH
            PO AND PS DHEKIAJULI
            DIST SONITPUR
            ASSAM 78411

Advocate for the Petitioner   : MR. K K BHATTA, MRS L SHARMA

Advocate for the Respondent : ,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

20.11.2024 Heard Mr. K. K. Bhatta, learned counsel for the petitioner.

This appeal has been preferred under Section 173 of the MV Act against the judgment and award dated 24.07.2024 passed by the learned Member MACT-1, Kamrup(M) in MAC Case No. 54/2020.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks.

The appeal is admitted.

Call for the trial court record pertaining to MAC Case No. 54/2020 from Page No.# 3/3

the court of learned Member MACT-1, Kamrup(M).

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant