Oriental Insurance Company Ltd vs Almina Parbin And 3 Ors
2025 Latest Caselaw 1704 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Almina Parbin And 3 Ors on 3 January, 2025

                                                                Page No.# 1/3

GAHC010134152024




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

                          Case No. : MACApp./643/2024

         ORIENTAL INSURANCE COMPANY LTD.
         (A CENTRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S. ROAD, ULUBARI, GHY-07 REP. BY THE DEPUTY
         MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GHY-07.



         VERSUS

         ALMINA PARBIN AND 3 ORS
         W/O. JAMAL ALI.

         2:JAMAL ALI
          S/O. TAIJUDDIN ALI

         BOTH ARE R/O. VILL. KHONGRA
         P/O. KHONGRA
         P/S. TARABARI
         DIST. BARPETA
         ASSAM
         PIN-781305.

         3:MALEQUE AKAND
          S/O. LATE NOBURUDDIN SEIKH
          C/O. HANIF KHAN
          R/O/ H/NO. 122
          P/O. PANJABARI
          KHANAPARA
          P/O. PANJABARI
          P/S. KHANAPARA
          DIST. KAMRUP(M)
         ASSAM
          PIN-781037.
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            4:DHANMONI MEDHI
             S/O. ANURAM MEDHI
             R/O. VILL. DAULASHAL
             P/O. DAULASHAL
             P/S. MUKALMUA
             DIST. NALBARI
            ASSAM
             PIN-781312

Advocate for the Petitioner   : MS. R D MOZUMDAR, MR. S P SHARMA,MS. C MOZUMDAR

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 03.01.2025

Heard Ms. R.D. Mozumdar, learned counsel for the appellant.

2. This appeal, under Section 173 of the M.V. Act, is directed against the judgment and award dated 18.04.2024, passed in MAC Case No. 234/2019, passed by the learned Member, Motor Accident Claims Tribunal (MACT), Barpeta.

3. It is to be noted here that vide impugned judgment and award dated 18.04.2024, the learned Member, MACT, Barpeta has directed the appellant herein to pay a sum of Rs. 3,47,000/- as compensation to the respondent Nos. 1 and 2, along with interest @ 9% per annum w.e.f. the date of filing of the examination-in-chief on affidavit i.e. 27.12.2023 till the date of realization.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and award dated 18.04.2024.

5. Admit.

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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.

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

10. List the matter after four weeks.

JUDGE

Comparing Assistant