Gauhati High Court
Page No.# 1/4 vs The Oriental Insurance Co. Ltd And 4 Ors on 21 November, 2025
Page No.# 1/4
GAHC010008432017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/95/2022
ASHIQUE IKBAL AND 5 ORS.
S/O LT. SIKANDAR MULLAH
VILL. MAHAMAYA NAGAR
HATSINGIMARI
P.O. HATSINGIMARI
P.S. SOUTH SALMARA MANKACHAR
ASSAM 783
DIST. SOUTH SALMARA MANKACHAR
ASSAM 783
2: AMENA BEGUM
D/O LT. SIKANDAR MULLAH
VILL. MAHAMAYA NAGAR
HATSINGIMARI
P.O. HATSINGIMARI
P.S. SOUTH SALMARA
DIST. SOUTH SALMARA MANKACHAR
ASSAM 7831
3: ANOWARA BEGUM
D/O LT. SIKANDAR MULLAH
VILL. MAHAMAYA NAGAR
HATISINGIMARI
P.O. HATSINGIMARI
P.S. SOUTH SALMARA
DIST. SOUTH SALMARA MANKACHAR
ASSAM 7831
4: MONOWARA BEGUM
D/O LT. SIKANDAR MULLAH
VILL. MAHAMAYA NAGR
HATSINGIMARI
P.O. HATISINGIMARI
Page No.# 2/4
P.S. SOUTH SALMARA
DIST. SOUTH SALMARA MANKACHAR
ASSAM 7831
5: AYUB HUSSAIN
S/O LT. SIKANDAR MULLAH
VILL. MAHAMRA NAGR
HATSINGIMARI
P.O. HATISINGIMARI
P.S. SOUTH SALMARA
DIST. SOUTH SALMARA MANKACHAR
ASSAM 7831
6: RAJIBUZ ZMAN
S/O LT. SIKANDAR MULLAH
VILL. MAHAMARA NGAR
HATSINGIMARI
P.O. HATISINGIMARI
P.S. SOUTH SALMARA
DIST. SOUTH SALMARA MANKACHAR
ASSAM 7831
VERSUS
THE ORIENTAL INSURANCE CO. LTD AND 4 ORS
A CO. REGISTERED UNDER THE COMPANY ACT 1956
REPRESENTED BY ITS REGIONAL MANAGER
ULUBARI
GUWAHATI 781007
2:HOSNEARA BEGUM
W/O LT. AKBAR HUSSAIN MULLAH
R/O GANDHIBASTI
P.S. CHANDMARI
GUWAHATI 781005
DIST. KAMRUP
ASSAM
3:ZENIFAR RASUL
D/O LT. AKBAR HUSSAIN MULLAH
R/O GANDHIBASTI
P.S. CHANDMARI
GUWAHATI 781005
DIST. KAMRUP
ASSAM.
4:IJZAZ RAHAMAN
S/O LT. AKBAR HUSSAIN MULLAH
Page No.# 3/4
R/O GANDHIBASTI
P.S. CHANDMARI
GUWAHATI 781005
DIST. KAMRUP
ASSAM.
5:K NAGARAJ
S/O KAMAIAH
VILL. NO. 224/26 JAUARAM COMPOUND
RAJARAJESWARI NAGAR 560098
BENGALORE
------------
Advocate for : MISS. M DAS
Advocate for : MR. S K GOSWAMI appearing for THE ORIENTAL INSURANCE
CO. LTD AND 4 ORS
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : 21.11.2025
1. Heard Mr. S. Islam, learned counsel for the applicant. Also heard Mr. R.
Sarma, learned counsel for the respondent/Insurance Company.
2. This application has been filed by the applicants, namely, 1. Ashique
Ikbal, 2. Amena Begum, 3. Anowara Begum, 4. Monowara Begum, 5. Ayub
Hussain and 6. Rajibuz Zman praying for allowing them to be impleaded as
respondents in this case being the legal heirs of late Rokeya Bewa who was also
granted a share of compensation awarded by the impugned judgment and
award.
3. The learned counsel for the respondent/Insurance Company raise no
objection to the said prayer.
4. Considering the fact that Rokeya Bewa was one of the claimant to
whom a share of awarded amount was directed to be given by the Motor
Accident Claims Tribunal No. 3, Kamrup(M) by the impugned judgment and
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award which has been impugned in the connected MAC Appeal and since the
present applicants are the legal heirs of Rokeya Bewa, this Court is of
considered opinion that they are necessary parties in this appeal and, therefore,
their impleadment application is allowed.
5. The appellant is directed to file amended cause-title in the connected
MAC Appeal by showing the names of present applicants as respondent Nos. 5
to 10.
6. This interlocutory application is disposed of.
7. List the connected MAC Appeal after submission of amendment cause-
title by the appellant on 28.01.2026.
JUDGE
Comparing Assistant
