National Insurance Company Ltd vs Jahanara Begum
2025 Latest Caselaw 3609 Gua

Gauhati High Court

National Insurance Company Ltd vs Jahanara Begum on 28 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/3

GAHC010032812025




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

                           Case No. : MACApp./54/2025

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGD. OFFICE AT 3 MIDDLETON STREET, KOLKATA AND ONE
         OF THE REGIONAL OFFICE KNOWN AS GUWAHATI REGIONAL OFFICE AT
         GS ROAD, BHANGAGARH, GHY- 5



         VERSUS

         JAHANARA BEGUM
         W/O- MUSLIM UDDIN, R/O- VILL- NO.1 SIVPUR, PS MURJHAR, PIN- 782435,
         DIST- HOJAI, ASSAM

         2:ENAMUL HUSSAIN
          S/O. MUSLIM UDDIN
          R/O. VILL.- NO. 1
          SIVPUR
          P/S. MURJHAR
          PIN-782435
          DIST. HOJAI
         ASSAM.

         3:BITU MUDOI
          S/O. BHUPEN MUDOI
          R/O. KAKI NO.1 P/S. KAKI
          PIN-782446
          DIST. NAGAON
         ASSAM
                                                                Page No.# 2/3

          Linked Case : I.A.(Civil)/547/2025

          NATIONAL INSURANCE COMPANY LTD
          HAVING ITS REGD OFFICE AT 3 MIDDLETON STREET KOLKATA AND ONE
          OF THE REGIONAL OFFICE KNOWN AS GUWAHATI REGIONAL OFFICE AT
          GS ROAD
          BHANGAGARH
          GHY- 5


          VERSUS

          JAHANARA BEGUM
          W/O- MUSLIM UDDIN
           R/O- VILL- NO.1 SIVPUR
           PS MURJHAR
           PIN- 782435
           DIST- HOJAI
           ASSAM

          2:ENAMUL HUSSAIN
          S/O. MUSLIM UDDIN
           R/O. VILL.- NO. 1
           SIVPUR
           P/S. MURJHAR
           PIN-782435
           DIST. HOJAI
          ASSAM.

          3:BITU MUDOI
          S/O. BHUPEN MUDOI
          R/O. KAKI NO.1 P/S. KAKI
          PIN-782446
          DIST. NAGAON
          ASSAM.


For the appellant (s)       : Mr. K. K. Bhatta, Advocate

For the respondent (s) : XXXX
                                                             Page No.# 3/3

                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

28.02.2025

Heard Mr. K. K. Bhatta, the learned counsel appearing on behalf of the appellant.

2. This is an Appeal filed under Section 173 of the Motor Vehicles Act, 1988 challenging the judgment and award dated 03.01.2025 passed by the learned Member, MACT No.2, Kamrup (M) in MAC Case No.1435/2019.

3. The Appeal is admitted.

4. Call for the record(s).

5. Steps be taken upon the respondent by way of registered post with A/D as well as through usual process within 2 (two) days.

JUDGE

Comparing Assistant