New India Assurance Company Limited vs Md Akhtar Hussain Alias Alam Hussain
2025 Latest Caselaw 8093 Gua

Gauhati High Court

New India Assurance Company Limited vs Md Akhtar Hussain Alias Alam Hussain on 28 October, 2025

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GAHC010076162025




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

                                Case No. : MACApp./354/2025

            NEW INDIA ASSURANCE COMPANY LIMITED
            HAVING ITS REGIONAL OFFICE AT GUWAHATI, STARCITY COMPLEX, GS
            ROAD, LACHITNAGAR, GUWAHATI-781007, REPRESENTED BY THE
            MANAGER, GAUHATI REGIONAL OFFICE, LACHITNAGAR, GUWAHATI-
            781007



            VERSUS

            MD AKHTAR HUSSAIN ALIAS ALAM HUSSAIN
            SON OF KHURSHED ALI, RESIDENT OF VILLAGE BURAHDOICHAPAR, P/O.
            BURHA, P/S. SIPAJHAR, DIST. DARRANG, ASSAM-784148

            2:RAFIQUL ALI
             SON OF LATE HAJRAT ALI
             RESIDENT OF VILLAGE SARUMATARIA
             GIRIJA NAGAR
             NEAR S.S ACADEMY
             P/O. ASSAM SACHIVALAYA
             P/S. DISPUR
             DIST. KAMRUP METRO
            ASSAM-781006.

            3:AMIN ALI
             SON OF LATE KHASNUR ALI
             RESIDENT OF VILLAGE JAGAR
             P/O.JAGARA
             P/S. BELSOR
             DIST. NALABARI
            ASSAM-78131

Advocate for the Petitioner   : Samujjal Pratim Sharma, MS. R D MOZUMDAR,MS. C
MOZUMDAR
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Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

28.10.2025

Heard Ms. R. D. Mozumdar, learned counsel for the appellant.

2. This appeal, under Section 173 of the Motor Vehicles Act, 1988, has been filed by the appellant challenging the judgment and award dated 20.12.2024, passed by the learned Member, Motor Accident Claims Tribunal No.1, Kamrup (M), Guwahati in MAC Case No. 2075/2016.

3. Admit.

4. Issue notice to the respondent, returnable within 5(five) weeks.

5. The learned counsel for the appellant shall take steps for service of notice upon respondent by registered post with A/D within one week from today.

6. Also, call for the Trial Court Record.

7. List the matters after 5 (five) weeks.

JUDGE

Comparing Assistant