Oriental Insurance Company Ltd vs Hamida Bibi And 7 Ors. A
2025 Latest Caselaw 2280 Gua

Gauhati High Court

Oriental Insurance Company Ltd vs Hamida Bibi And 7 Ors. A on 24 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                   Page No.# 1/3

GAHC010124192023




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

                         Case No. : MACApp./53/2024

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
         ROAD, A 25/27 ASAF ALI ROAD, NEW DELHI 110002 AND REGIONAL
         OFFICE AT GUWAHATI 7, REPRESENTED BY THE REGIONAL MANAGER



         VERSUS

         HAMIDA BIBI AND 7 ORS. A
         W/O LATE ABDUS SAMAD VILLAGE NO. BHANDARA, PO BHANDARA
         BAZAR. PS MANIKPUR, DIST. BONGAIGAON, ASSAM

         2:NASER ALI
          S/O LATE ABDUS SAMAD VILLAGE NO. BHANDARA
          PO BHANDARA BAZAR. PS MANIKPUR
          DIST. BONGAIGAON
         ASSAM

         3:HASEN ALI
          S/O LATE ABDUS SAMAD VILLAGE NO. 4 BHANDARA
          PO BHANDARA BAZAR. PS MANIKPUR
          DIST. BONGAIGAON
         ASSAM

         4:AMJAD ALI
          S/O AHER ALI VILLAGE NO. BHANDARA
          PO BHANDARA BAZAR. PS MANIKPUR
          DIST. BONGAIGAON
         ASSAM

         5:ASHIRUDDIN AHMED
          S/O MD. ABDUL REZZAK
          RESIDENT OF VILLAGE DOLAIGAON
                                                                           Page No.# 2/3

            PO
            PS AND DIST BONGAIGAON
            ASSAM

           6:THE UNIVERSAL SOMPO GENERAL INSURANCE CO. LTD.
            UNIT NO. 1
            COM B 1ST FLOOR
           ADAMS PLAZA
            GS ROAD
            CHRISTIAN BASTI
            BONGAIGAON
           ASSAM

           7:SHRI. NARAYAN PAL
            S/O R. PAL RESIDENT OF B/28
            HARIDARSHAN SOCIETY
            NAVA VASTRAL
            R.T.O ROAD
           VASTRAL AHMEDABAD
            380027

           8:SRI NARAYAN R. BAGHEL
            S/O RAMSEWAK RESIDENT OF B/28
            HARIDARSHAN SOCIETY
            NAVA VASTRAL
            R.T.O ROAD
           VASTRAL AHMEDABAD
            38002

Advocate for the Petitioner : MR. S DUTTA, MS. P BORTHAKUR (r-6),MS. M SAIKIA (r-6),MR
SISHIR DUTTA,MR S DUTTA,MR. S DUTTA,MS S MOCHAHARI

Advocate for the Respondent : , MR. M KHAN (R-1,3),MS J AKTAR (R-1,3)
                                                                            Page No.# 3/3


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

24.01.2025 Heard Mr. S. Dutta, learned counsel for the appellant. Also heard Mr. M. Khan, learned counsel for the respondent nos.1, 2 and 3.

This appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the judgment and Award dated 06.02.2023, passed by the learned Member, Motor Accident Claims, Tribunal, Bongaigaon, in MAC Case No. 125/2018.

Appeal is admitted.

Issue notice to respondent Nos. 7 and 8 through registered post with A/D as well as usual process returnable within 4(four) weeks.

Registry is directed to reflect the name of learned counsel Mr. K. R. Patgiri representing respondent nos. 4 and 5 in the cause-list.

Call for the trial court records.

Registry to procure the same.

List the matter accordingly after 4 (four) weeks.

JUDGE

Comparing Assistant