Gauhati High Court
National Insurance Company Ltd vs On The Death Of Ikbal Ahmed And Ors. H on 22 November, 2024
Page No.# 1/7
GAHC010136652022
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./721/2022
NATIONAL INSURANCE COMPANY LTD.
REGISTERED HEAD OFFICE AT 3 MIDDLETON STREET, CALCUTTA 700071
REPRESENTED BY THE ASSISTANT MANAGER, GAUHATI REGIONAL
OFFICE, BHANGAGARH, GUWAHATI 781005
VERSUS
ON THE DEATH OF IKBAL AHMED AND ORS. H
S/O JAMAL UDDIN AHMED, RESIDENT OF VILLAGE DOTURI, DIST
CHIRANG, BTAD, ASSAM, 783390
1.1:JAMAL UDDIN AHMED
FATHER
1.2:JUBEN NESSA AHMED
MOTHER
1.3:DOLI AGARWALA
WIFE
1.4:REHMAN AHMED
SON (MINOR)
ALL ARE RESIDENTS OF VILLAGE DOTURI
P.O. KAWATIKA
DIST. CHIRANG BTAD
ASSAM
2:MAFIDUL ISLAM
S/O ALIF ALI
RESIDENT OF VILLAGE NO. 1 JAMDOHA
PO GERUKABARI
Page No.# 2/7
PS MANIKPUR
DIST BONGAIGAON
ASSAM 783390
3:ALTAP HUSSAIN
S/O LATE NOBAB ALI
RESIDENT OF VILLAGE NO. 2 JAMDOHA
PO GERUKABARI
PS MANIKPUR
DIST BONGAIGAON
ASSAM 78339
Advocate for the Petitioner : MS R D MAZUMDAR, MS. C MOZUMDAR,MR. S P SHARMA
Advocate for the Respondent : MR. K R PATGIRI, MR. M KHAN,MS CHITRALEKHA DAS,MS.
U HAZARIKA,MS K BARMAN
Linked Case : I.A.(Civil)/2954/2022
NATIONAL INSURANCE COMPANY LTD.
REGISTERED HEAD OFFICE AT 3 MIDDLETON STREET
CALCUTTA 700071 REPRESENTED BY THE ASSISTANT MANAGER
GAUHATI REGIONAL OFFICE
BHANGAGARH
GUWAHATI 781005
VERSUS
IKBAL AHMED AND 2 ORS. H
S/O JAMAL UDDIN AHMED
RESIDENT OF VILLAGE DOTURI
DIST CHIRANG
BTAD
ASSAM
783390
2:MAFIDUL ISLAM
S/O ALIF ALI
RESIDENT OF VILLAGE NO. 1 JAMDOHA
PO GERUKABARI
Page No.# 3/7
PS MANIKPUR
DIST BONGAIGAON
ASSAM 783390
3:ALTAP HUSSAIN
S/O LATE NOBAB ALI
RESIDENT OF VILLAGE NO. 2 JAMDOHA
PO GERUKABARI
PS MANIKPUR
DIST BONGAIGAON
ASSAM 783390
------------
Advocate for : MS R D MAZUMDAR
Advocate for : MR. K R PATGIRI appearing for IKBAL AHMED AND 2 ORS. H
Linked Case : CO/51/2022
JAMAL UDDIN AHMED AND ORS.
S/O LATE ABDUL BAREK
VILL.- DOTURI
P.O.- KAWATIKA
DIST.- CHIRANG
BTAD
ASSAM.
1.2: JUBEN NESSA AHMED
W/O JAMAL UDDIN AHMED
VILL.- DOTURI
P.O.- KAWATIKA
DIST.- CHIRANG
BTAD
ASSAM.
1.3: DOLI AGARWALA
W/O LATE IKBAL AHMED
VILL.- DOTURI
P.O.- KAWATIKA
Page No.# 4/7
DIST.- CHIRANG
BTAD
ASSAM.
1.4: REHAN AHMED
(MINOR) AND IS REPRESENTED BY THE CROSS OBJECTOR NO. 1(3)
S/O LATE IKBAL AHMED
VILL.- DOTURI
P.O.- KAWATIKA
DIST.- CHIRANG
BTAD
ASSAM.
VERSUS
NATIONAL INSURANCE COMPANY LTD. AND 2 ORS.
HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3
MIDDLETON STREET
KOLKATA AND REPRESENTED BY THE REGIONAL MANAGER OF ITS
REGIONAL OFFICE AT G.S. ROAD
BHANGAGARH
GUWAHATI- 05.
2:MAFIDUL ISLAM
S/O ALIF ALI
VILL.- NO. 1 JAMDOHA
P.O.- GERUKABARI
P.S.- MANIKPUR
DIST.- BONGAIAGON
ASSAM
PIN- 783390.
3:ALTAP HUSSAIN
S/O LATE NOBAB ALI
VILL.- NO. 1 JAMDOHA
P.O.- GERUKABARI
P.S.- MANIKPUR
Page No.# 5/7
DIST.- BONGAIGAON
ASSAM
PIN- 783390.
------------
Advocate for : MR. M KHAN
Advocate for : MS R D MAZUMDAR appearing for NATIONAL INSURANCE
COMPANY LTD. AND 2 ORS.
Linked Case : I.A.(Civil)/3826/2022
NATIONAL INSURANCE COMPANY LTD.
REGISTERED HEAD OFFICE AT 3 MIDDLETON STREET
CALCUTTA 700071 REPRESENTED BY THE ASSISTANT MANAGER
GAUHATI REGIONAL OFFICE
BHANGAGARH
GUWAHATI 781005
VERSUS
ON THE DEATH OF IKBAL AHMED AND ORS.
S/O JAMAL UDDIN AHMED
RESIDENT OF VILLAGE DOTURI
DIST CHIRANG
BTAD
ASSAM
783390
1.1:JAMAL UDDIN AHMED
FATHER
1.2:JUBEN NESSA AHMED
MOTHER
1.3:DOLI AGARWALA
WIFE
1.4:REHAN AHMED
SON (MINOR)
ALL ARE RESIDENTS OF VILLAGE DOTURI
P.O. KAWATIKA
DIST. CHIRANG BTAD
ASSAM
2:MAFIDUL ISLAM
Page No.# 6/7
S/O ALIF ALI
RESIDENT OF VILLAGE NO. 1 JAMDOHA
PO GERUKABARI
PS MANIKPUR
DIST BONGAIGAON
ASSAM 783390
3:ALTAP HUSSAIN
S/O LATE NOBAB ALI
RESIDENT OF VILLAGE NO. 2 JAMDOHA
PO GERUKABARI
PS MANIKPUR
DIST BONGAIGAON
ASSAM 783390
------------
Advocate for : MS R D MAZUMDAR
Advocate for : appearing for ON THE DEATH OF IKBAL AHMED AND ORS.
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 22.11.2024
Heard Mr. S. P. Sarma, learned counsel for the appellant and Mr. M. Khan
learned counsel for the respondent Nos. 1(1),1(2),1(3),1(4) and Ms. K. Barman,
learned counsel for the respondent No.2.
This appeal under Section 173 of the Motor vehicles Act, 1988, is directed
against the Judgment/award dated 23.07.2021 passed by the Learned Member,
MACT, Bongaigaon in MAC Case No. 65/2019.
It is to be noted here that vide impugned Judgment/award dated
23.07.2021 the learned Tribunal has directed the appellant National Insurance
Company Ltd to pay a sum of Rs.70,05,480/-.
Perused the memo of appeal and the grounds mentioned therein and also
perused the impugned judgement/award dated 23.07.2021.
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Appeal is admitted subject to depositing of 50% of the awarded amount
before the Registry of this Court
Issue notice to the respondents, returnable 4(four) weeks.
However, no formal notice is required to be issued to the respondent Nos.
1(1),1(2),1(3),1(4) and respondent No.2, since Mr. Khan and Ms. K. Barman
have entered appearance and received notice, however extra requisite copies of
the memo of appeal be furnished to them during the course of the day.
Steps be taken upon the respondent No.3, by Registered post with A/D as
well as usual process within a week from today
List the matter after 4 (four) weeks.
JUDGE
Comparing Assistant
