Md. Rohim Uddin Laskar vs Musstt Newarun Begum Barbhuiya And 2 ...
2025 Latest Caselaw 859 Gua

Gauhati High Court

Md. Rohim Uddin Laskar vs Musstt Newarun Begum Barbhuiya And 2 ... on 4 June, 2025

                                                                         Page No.# 1/3

GAHC010288242023




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

                                Case No. : MACApp./571/2024

            MD. ROHIM UDDIN LASKAR
            S/O LATE NUR UDDIN LASKAR, RESIDENT OF VILLAGE DAKSHIN
            MOHANPUR PART X, PO SONAIMUKH, PS SONAI, DIST CACHAR, ASSAM
            788119



            VERSUS

            MUSSTT NEWARUN BEGUM BARBHUIYA AND 2 ORS. F
            W/O LATE AFTABUR RAHMAN BARBHUIYAN @ ALHAZ AFTABUR
            RAHMAN BARBHUIYAN RESIDENT OF VILLAGE MAZIR GRAM (WARD
            NO. 5) PO SONAIMUKH, PS SONAI, DIST CACHAR, ASSAM 788119

            2:ASADUL ALAM BARBHUIYA

            S/O LATE AFTABUR RAHMAN BARBHUIYAN @ ALHAZ AFTABUR
            RAHMAN BARBHUIYAN
            RESIDENT OF VILLAGE MAZIR GRAM (WARD NO. 5) PO SONAIMUKH
            PS SONAI
            DIST CACHAR
            ASSAM 788119

            3:ICICI LOMBARDE GENERAL INSURANCE CO. LTD
             REPRESENTED BY THE AREA SALES MANAGER

            3RD FLOOR
             MADHAB TOWER
             GS ROAD
             RUKMINIGAON
             GUWAHATI 78102

Advocate for the Petitioner   : MR. M H RAJBARBHUIYAN, MRS R CHETRI,MS. S RASUL
                                                                        Page No.# 2/3

Advocate for the Respondent : , MR. A KAKATI (R-3)




            Linked Case : I.A.(Civil)/19/2024

           MD. ROHIM UDDIN LASKAR
           S/O LATE NUR UDDIN LASKAR

           RESIDENT OF VILLAGE DAKSHIN MOHANPUR PART X
           PO SONAIMUKH
           PS SONAI
           DIST CACHAR
           ASSAM 788119


            VERSUS

           MUSSTT NEWARUN BEGUM BARBHUIYA AND 2 ORS.
           W/O LATE AFTABUR RAHMAN BARBHUIYAN @ ALHAZ AFTABUR
           RAHMAN BARBHUIYAN
           RESIDENT OF VILLAGE MAZIR GRAM (WARD NO. 5) PO SONAIMUKH
           PS SONAI
           DIST CACHAR
           ASSAM 788119

           2:ASADUL ALAM BARBHUIYA

           S/O LATE AFTABUR RAHMAN BARBHUIYAN @ ALHAZ AFTABUR RAHMAN
           BARBHUIYAN
           RESIDENT OF VILLAGE MAZIR GRAM (WARD NO. 5) PO SONAIMUKH
           PS SONAI
           DIST CACHAR
           ASSAM 788119

           3:ICICI LOMBARDE GENERAL INSURANCE CO. LTD
           REPRESENTED BY THE AREA SALES MANAGER

           3RD FLOOR
            MADHAB TOWER
            GS ROAD
            RUKMINIGAON
            GUWAHATI 781022
            ------------
           Advocate for : MR. M H RAJBARBHUIYAN
           Advocate for : MR T KALITA (R-3) appearing for MUSSTT NEWARUN BEGUM
                                                                     Page No.# 3/3

           BARBHUIYA AND 2 ORS.



                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                    ORDER

Date : 04.06.2025

Heard Mr. M.H. Rajbarbhuiyan, learned counsel for the appellant.

This is an appeal filed under section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 21.08.2023 passed by the learned Member, Motor Accident Claims Tribunal Cachar, Silchar in MAC Case No.657/2019.

The appeal is admitted.

Call for the record.

Issue notice.

Since Mr. T. Kalita, learned counsel appears and accepts notice on behalf of the respondent No3, no formal notice need be issued to the said respondent. However, the appellant shall take steps for service of notice upon the respondent Nos. 1 and 2 by registered post with A/D as well as by usual process within one week from today.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant