Mokshed Ali @ Moshed Ali Paramanik vs The Divisional Manager
2025 Latest Caselaw 695 Gua

Gauhati High Court

Mokshed Ali @ Moshed Ali Paramanik vs The Divisional Manager on 2 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                Page No.# 1/3

GAHC010227892022




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

                         Case No. : MACApp./789/2022

         MOKSHED ALI @ MOSHED ALI PARAMANIK
         S/O LATE HOSEN ALI,
         VILL.- AMBARI KADOTIKA,
         P.O.- BALAR BHITA,
         P.O.- BAGUAN,
         DIST.- GOALPARA, PIN- 783129.



         VERSUS

         THE DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. AND 5
         ORS.
         RADHIKA BHABAN, G.S. ROAD, GANESHGURI, P.O.- GANESHGURI,
         GUWAHATI- 781005.

         2:THE DIVISIONAL MANAGER
          UNITED INDIA INSURANCE CO. LTD.
          BONGAIGAON DIVISION

         P.O.- BONGAIGAON

         DIST.- BONGAIGAON
         PIN- 783382.

         3:THE ASSAM BULK CARRIER
          C/O SARDAR KARNAIL SHING

         CHITRALEKHA PATH
         RUKMINIGAON

         DISPUR
         H. NO. 14
         GUWAHATI- 6
                                                                   Page No.# 2/3

            PIN- 781006.

           4:JADU MONI SAIKIA
            S/O GANGA SAIKIA

           VILL.- MORNOI BEBEJIA

           P.O.- DHAKUA KHANA

           DIST.- LAKHIMPUR
           PIN- 787055.

           5:THE DIVISIONAL MANAGER
           THE NEW INDIA INSURANCE CO. LTD.
            BONGAIGAON DIVISION

           P.O.- BONGAIGAON

           DIST.- BONGAIGAON
            PIN- 783382.
           INSURED AT REGIONAL OFFICE OF NEW INDIA INSURANCE CO. LTD.
            G.S. ROAD
            ULUBARI
            GUWAHATI
            PIN- 781007.

           6:MORZINA BEGUM
           W/O LATE JOYNAL ABDIN SHEIKH

           VILL.- AMBARI

           P.O.- AMBARI BAZAR

           DIST.- GOALPARA
           PIN- 783129

For the Appellant(s)            : Mr. A. Roshid, Advocate

For the Respondent(s)           : Mr. K.K. Bhatta, Advocate
                                  Ms. M. Choudhury, Advocate
                                  Mr. M.H. Choudhury, Advocate




                                  BEFORE
                   HONOURABLE MR. JUSTICE DEVASHIS BARUAH
                                                                Page No.# 3/3


                                  ORDER

Date : 02.06.2025

This Court has duly taken note of the office note dated 30.05.2025 wherein it is mentioned that the service upon the respondent No. 3 is not complete.

2. This Court has also taken note of the impugned judgment and award dated 24.08.2022 passed in MAC Case No. 203/2016 whereby the learned Member, MACT, Goalpara had saddled the entire liability upon the United India Insurance Company Limited who are the respondent Nos. 1 and 2 in the instant proceedings.

3. Taking into account that the respondent Nos. 1 and 2 have not filed the counter appeal in the instant proceedings, it is the opinion of this Court that the instant appeal can be proceeded with, in absence of the respondent No. 3.

4. Accordingly, as the other respondents are duly represented, list the instant appeal for hearing.

5. Liberty is given to both the parties to file appropriate application for early hearing.

JUDGE

Comparing Assistant