Oriental Insurance Company Limited vs Aamena Begum And Ors
2025 Latest Caselaw 8022 Gua

Gauhati High Court

Oriental Insurance Company Limited vs Aamena Begum And Ors on 24 October, 2025

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GAHC010161172025




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

                           Case No. : MACApp./367/2025

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



         VERSUS

         AAMENA BEGUM AND ORS
         W/O LATE SAIDUL BASHER @ SAIDUL BASAR,

         2:SADIKUL ISLAM

          S/O LATE SAIDUL BASHER @ SAIDUL BASAR
          BOTH ARE R/O VILL. BORGHAT
          P.O. KHALIHAMARI
          P.S. TEZPUR
          DIST. SONITPUR
          ASSAM
          PIN 784026

         3:MD. HUSSAIN AHMED
          S/O MANSUR ALI
          R/O DIGHALDHARI
          P.O. AND P.S. DOKMOKA
          DIST. KARBI ANGLONG
         ASSAM
          PIN 782441

         4:SAJID ALOM

          S/O ABDUL ROHIM
          R/O VILL. NO. 3 SARTHEY GAON
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             P.O. NAKHUTI
             P.S. LUMDING
             DIST. HOJAI
             ASSAM
             PIN 782447

            5:ANJUMA BEGUM

             D/O LATE SAIDUL BASHER @ SAIDUL BASAR
             R/O VILL. BORGHAT
             P.O. KHALIHAMRI
             P.S. TEZPUR
             DIST. SONITPUR
             ASSAM
             PIN 784026

            6:AMINUL HAQUE

             S/O LATE SAIDUL BASHER @ SAIDUL BASAR
             R/O VILL. BORGHAT
             P.O. KHALIHAMARI
             P.S. TEZPUR
             DIST. SONITPUR
             ASSAM
             PIN 784026

            7:THE BRANCH MANAGER

             THE NATIONAL INSURANCE CO. LTD.
             MAIN ROAD TEZPUR
             P.O. AND P.S. TEZPUR
             DIST. SONITPUR
             ASSAM
             PIN 78402

Advocate for the Petitioner   : MAMANI CHOUDHURY, MS. M CHOUDHURY,S K BEGUM

Advocate for the Respondent : ,
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                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                        ORDER

24.10.2025

Heard Ms. M. Choudhury, learned counsel for the appellant/Insurance Company.

This appeal, under Section 173 of the Motor Vehicles Act, 1988, has been filed by the appellant challenging the judgment dated 24.03.2025, passed by the learned Member, Motor Accident Claim Tribunal, Sonitpur, Tezpur, in MAC Case No. 137/2022.

Admit.

Issue notice to the respondents, returnable within 4 (four) weeks.

The learned counsel for the appellant/Insurance Company shall take steps for service of notice upon respondents by registered post with A/D as well as by usual process within one week from today.

Also, call for the Trial Court Record.

List the matters after 4 (four) weeks.

JUDGE

Comparing Assistant