Gauhati High Court
Page No.# 1/8 vs The Oriental Insurance Company Limited on 19 March, 2025
Page No.# 1/8
GAHC010277772024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/214/2025
LAFURUN NESSA BARBHUIYA AND 2 ORS
W/O LATE SIRAJ UDDIN BARBHUIYA, R/O HIAIRBOND, PT.II, P.S.
BORKHOLA, DIST. CACHAR, ASSAM, PIN 788110.
2: KAMRUN NESSA BARLASKAR
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
3: MACHUMA BEGUM BABHUIYA
D/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110
VERSUS
THE ORIENTAL INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD, NEW DELHI AND
REGIONAL OFFICE AT G.S. ROAD, ULUBARI, GUWAHATI, REPRESENTED
BY ITS REGIONAL MANAGER, REGIONAL OFFICE, GUWAHATI. INSURER
OF THE VEHICLE NO. AS-11G-8213 MOTOR CYCLE.
Advocate for the Petitioner : MR. S SUTRADHAR, MR A B DEY (R1-R3),MR. S SUTRADHAR
(R5, R6)
Page No.# 2/8
Advocate for the Respondent : MR. S K GOSWAMI,
Linked Case : MACApp./152/2020
THE ORIENTAL INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD
NEW DELHI AND REGIONAL OFFICE AT G.S. ROAD
ULUBARI
GUWAHATI
REPRESENTED BY ITS REGIONAL MANAGER
REGIONAL OFFICE
GUWAHATI. INSURER OF THE VEHICLE NO. AS-11G-8213 MOTOR CYCLE.
VERSUS
MAYMUN NESSA BARBHUYIA AND 5 ORS
W/O LATE HABIB ALI BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
2:LAFURUN NESSA BARBHUIYA
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
3:KAMRUN NESSA BARLASKAR
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
4:MACHUMA BEGUM BABHUIYA
D/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
Page No.# 3/8
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
5:BISHNUPAD DHAR
S/O KRIPESH RANJAN DHAR
R/O UTTAR KRISHNAPUR
PT.I
P.O. UTTAR KRISHNAPUR
PIN 788006
P.S. SILCHAR
DIST. CACHAR
ASSAM. OWNER OF VEHICLE NO. AS-11-G-8213 MOTOR CYCLE.
6:BENU DUTTA
S/O LATE PROFULLA DUTTA
R/O UTTAR KRISHNAPUR
PT.I
P.O. UTTAR KRISHNAPUR
PIN 788006
P.S. SILCHAR
DIST. CACHAR
ASSAM. DRIVER OF VEHICLE NO. AS-11-G-8213 MOTOR CYCLE.
------------
Advocate for : MR. A DUTTA
Advocate for : MR. B PURKAYASTHA (R1-R3) appearing for MAYMUN NESSA
BARBHUYIA AND 5 ORS
Linked Case : I.A.(Civil)/989/2020
THE ORIENTAL INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD
NEW DELHI AND REGIONAL OFFICE AT G.S. ROAD
ULUBARI
GUWAHATI
REPRESENTED BY ITS REGIONAL MANAGER
REGIONAL OFFICE
GUWAHATI. INSURER OF THE VEHICLE NO. AS-11G-8213 MOTOR CYCLE.
VERSUS
MAYMUN NESSA BARBHUYIA AND 5 ORS
W/O LATE HABIB ALI BARBHUIYA
R/O HIAIRBOND
Page No.# 4/8
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110
2:LAFURUN NESSA BARBHUIYA
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
3:KAMRUN NESSA BARLASKAR
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
4:MACHUMA BEGUM BABHUIYA
D/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
5:BISHNUPAD DHAR
S/O KRIPESH RANJAN DHAR
R/O UTTAR KRISHNAPUR
PT.I
P.O. UTTAR KRISHNAPUR
PIN 788006
P.S. SILCHAR
DIST. CACHAR
ASSAM. OWNER OF VEHICLE NO. AS-11-G-8213 MOTOR CYCLE.
6:BENU DUTTA
S/O LATE PROFULLA DUTTA
R/O UTTAR KRISHNAPUR
PT.I
P.O. UTTAR KRISHNAPUR
Page No.# 5/8
PIN 788006
P.S. SILCHAR
DIST. CACHAR
ASSAM. DRIVER OF VEHICLE NO. AS-11-G-8213 MOTOR CYCLE.
------------
Advocate for : MR. A DUTTA
Advocate for : appearing for MAYMUN NESSA BARBHUYIA AND 5 ORS
Linked Case : I.A.(Civil)/1325/2023
MAYMUN NESSA BARBHUYIA AND 4 ORS
W/O LATE HABIB ALI BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
2: LAFURUN NESSA BARBHUIYA
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
3: KAMRUN NESSA BARLASKAR
W/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
4: MACHUMA BEGUM BABHUIYA
D/O LATE SIRAJ UDDIN BARBHUIYA
R/O HIAIRBOND
PT.II
P.S. BORKHOLA
DIST. CACHAR
ASSAM
PIN 788110.
VERSUS
Page No.# 6/8
THE ORIENTAL INSURANCE COMPANY LIMITED
HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD
NEW DELHI AND REGIONAL OFFICE AT G.S. ROAD
ULUBARI
GUWAHATI
REPRESENTED BY ITS REGIONAL MANAGER
REGIONAL OFFICE
GUWAHATI. INSURER OF THE VEHICLE NO. AS-11G-8213 MOTOR CYCLE.
------------
Advocate for : MR A B DEY
Advocate for : MR. S K GOSWAMI appearing for THE ORIENTAL INSURANCE
COMPANY LIMITED
Page No.# 7/8
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 19-03-2025
The learned counsel for the applicant has filed the instant application
praying for the modification of the Judgment & Order dated 05.09.2024
passed by this Court in MAC Appeal No. 152/2020 at para 18 of the
judgment and order.
Issue notice to the respondents. Mr. R. Sharma, learned counsel for the
respondent is present and accepts notice. No need to issue formal notice.
The learned counsel for the applicant submits that, this court in MAC
Appeal No. 152/2020 at para 18 had directed that:-
"[18.]Accordingly, the judgment dated 23.12.2019 passed by the learned
MACT Cachar, Silchar in MAC Case No.978/2016,stands modified to the extend
as recalculated, wherein, the awarded amount of Rs.11,66,836/- with an
interest @ 7% per annum, is to be paid to the claimants with effect from the
date of filing of the claimed petition. The interest of 7% per annum shall not
include the amount calculated for future prospects."
However, since the respondent No. 1/claimant No. 1 expired on
05.06.2022, the Registry of this court has objected to the disbursement of the
awarded amount of Rs. 11,66,836/- along with interest at the rate of 7% per
annum.
The learned counsel submits that the said para 18 of the judgment may
be modified by reflecting the demise of the claimant No. 1. Mrs. Maymun Nessa
Barbhuiya w/o Late Habib Neesa Barbhuiya.
Page No.# 8/8
The learned counsel for the opposite party submits that they have no
objection to the modification of para 18 the Judgment & Order dated
05.09.2024 as prayed for.
Accordingly, this court find it fit to modify para 18 of the Judgment &
Order dated 05.09.2024 passed by this court in MAC Appeal No. 152/2020 by
directing that the awarded amount of Rs. 11,66,836/- with an interest at the
rate of 7% per annum, is to be paid to the "surviving claimants" in MAC Case
No. 978/2016, and the said amount is to be accordingly disbursed to the
surviving claimants Nos. 2, 3 & 4 namely Lafurun Neesa Barbhuiya w/o Late
Siraj Uddin Barbhuiya, Kamrun Neesa Barlaskar w/o Late Siraj Uddin Barbhuiya
& Machuma Begum Barbhuiya d/o Late Siraj Uddin Barbhuiya, after due
verification by the Registry.
Accordingly, I.A.(Civil) No. 214/2025 stands allowed and disposed of.
JUDGE
Comparing Assistant
