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Gauhati High Court

Sabina Yeasmin And 4 Ors vs The Regional Manager United India ... on 9 May, 2019

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                 Page No.# 1/4

GAHC010059032019




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

                         Case No. : I.A.(Civil) 986/2019

         1:SABINA YEASMIN AND 4 ORS
         W/O LATE HASHEM ALI KHAN, VILL. AZAD NAGAR, WARD NO. 19, P.O.
         BALADMARI-783121, DIST. GOALPARA, ASSAM

         2: HABIBA KHANOM
          D/O LATE HASHEM ALI KHAN
          R/O VILL. AZAD NAGAR
         WARD NO. 19
          P.O. BALADMARI 783121
          DIST. GOALPARA
         ASSAM.


         3: UMME ANJUMA KHANOM
          D/O LATE HASHEM ALI KHAN
          R/O VILL. AZAD NAGAR
         WARD NO. 19
          P.O. BALADMARI 783121
          DIST. GOALPARA (ASSAM) (APPLICANTS NO. 2 AND 3 BEING MINORS
         REPRESENTED BY THEIR LEGAL GUARDIAN/MOTHER
         THE APPLICANT NO. 1

         VERSUS

         1:THE REGIONAL MANAGER UNITED INDIA INSURANCE CO. LTD AND 2
         ORS
         REGIONAL OFFICE, GUWAHATI, P.O. GUWAHATI 781005, DIST. KAMRUP
         (M), ASSAM.

         2:SAHAB ALI
          S/O LATE SAMAN ALI
         VILL. HELAPAKHARI
          P.O. BALADMARI CHAR
          P.S. MORNI
                                                           Page No.# 2/4

             DIST. GOALPARA (ASSAM)
             PIN 783101


            3:RAJU HUSSAIN
             S/O HASEN ALI
            VILL. HELAPAKHRI
             P.O. BALADMARI CHAR
             P.S. MORNOI
             DIST. GOALPARA
            ASSAM
             PIN 783101


            4:ABDUL KADER KHAN
             S/O LATE ROSUL UDDIN KHAN
             R/O VILL. AZAD NAGAR
            WARD NO. 19
             GOALPARA TOWN
             P.O. BALADMARI 783121
             DIST. GOALPARA (ASSAM)


            5:HASINA BEGUM
            W/O ABDUL KADER KHAN
             R/O VILL. AZAD NAGAR
            WARD NO. 19
             GOALPARA TOWN
             P.O. BALADMARI 783121
             DIST. GOALPARA (ASSAM

Advocate for the Petitioner   : MR Z HUSSAIN

Advocate for the Respondent : MR. A R AGARWALA




             Linked Case : MACApp. 1015/2018

            1:ABDUL KADER KHAN AND ANR
             S/O LATE ROSUL UDDIN KHAN
            RESIDENT OF VILLAGE AZAD NAGAR. WARD NO. 19
            GOALPARA TOWN
             PO BALADMARI
             783121
                                                                 Page No.# 3/4

            DIST GOALPARA. ASSAM

           2: HASINA BEGUM
           W/O ABDUL KADER KHAN
           RESIDENT OF VILLAGE AZAD NAGAR. WARD NO. 19
           GOALPARA TOWN
            PO BALADMARI
            783121
            DIST GOALPARA. ASSAM
           VERSUS

           1:THE REGIONAL MANAGER UNITED INDIA INSURANCE CO. LTD AND 2
           ORS
           REGIONAL OFFICE
           GUWAHATI
           GS ROAD
           CHISTAIN BASTI
           PO GUWAHATI 781005
           DIST KAMRUP M ASSAM

           2:SAHAB ALI
           S/O LATE SAMAN ALI
           VILLAGE HELAPAKHRI PO BALADMARI CHAR

           PS MORNAI DIST GOALPARA
           ASSAM
           783101

            3:RAJU HUSSAIN
            S/O HASEN ALI

           VILLAGE HELAPAKHRI PO BALADMARI CHAR

           PS MORNAI DIST GOALPARA
           ASSAM
           783101

            Advocate for the Petitioner : MR. A R AGARWALA
            Advocate for the Respondent :



                                 BEFORE
                     HONOURABLE MR. JUSTICE NELSON SAILO

                                        ORDER

Date : 09-05-2019 Page No.# 4/4 Mr. Z. Hussain, the learned counsel for the applicant, who submits that the applicants by filing this application seek the impleadment Sh. Sabina Yeasmin, Sh. Habiba Khanom and Sh. Umme Anjuma Khanom as appellant Nos. 3, 4 & 5 in MAC Appeal No. 1015/2018. He submits that the applicants were also the claimants before the Tribunal in MAC Case No. 283/2016. He submits that the parents of the deceased have preferred the appeal as appellant Nos. 1 and 2. The present applicants are the wife and children of the deceased person.

Mr. AR Agarwala, the learned counsel for the opposite party Nos. 4 and 5/appellant Nos. 1 and 2 submits that he has no objection.

In view of above, the application stands disposed of as allowed.

JUDGE Comparing Assistant