Gauhati High Court
Habizur Rahman vs Smt Rowshanara Khatun And 4 Ors on 13 November, 2019
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/5
GAHC010168322017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp. 460/2019
1:HABIZUR RAHMAN
S/O ABDUL KARIM @ KARIM ALI, R/O VILL. SONPURA, SONTOLI, P.S. and
DIST. BARPETA, ASSAM.
VERSUS
1:SMT ROWSHANARA KHATUN and 4 ORS
W/O LATE ABDUR RAHMAN @ ABDUR RAHIM, R/O VILL. BANGALIPARA,
P.S. and DIST. BARPETA, ASSAM, PIN 781314
2:ARIFA KHATUN
D/O LATE ABDUR RAHMAN @ ABDUR RAHIM
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
3:SHAMEJ UDDIN
S/O LATE SUKUR ALI
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
4:NABIRAN NESSA
W/O SHAMEJ UDDIN
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
5:NOZIR HUSSAIN
S/O MD. AKRAM HUSSAIN
R/O VILL. DEWRIKUCHI
Page No.# 2/5
P.S. and DIST. BARPETA
ASSAM
PIN 78130
Advocate for the Petitioner : MS.R CHOUDHURY
Advocate for the Respondent : MR A CHOUDHURY (R- 1-4)
Linked Case : I.A.(Civil) 763/2017
1:HABIZUR RAHMAN
S/O ABDUL KARIM @ KARIM ALI
R/O VILL. SONPURA
SONTOLI
P.S. and DIST. BARPETA
ASSAM.
VERSUS
1:SMT. ROWSHANARA KHATUN and 4 ORS
W/O LATE ABDUR RAHMAN @ ABDUR RAHIM
R/O VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
2:ARIFA KHATUN
D/O LATE ABDUR RAHMAN @ ABDUR RAHIM
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
3:SHAMEJ UDDIN
S/O LATE SUKUR ALI
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
Page No.# 3/5
4:NABIRAN NESSA
W/O SHAMEJ UDDIN
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
5:NOZIR HUSSAIN
S/O MD. AKRAM HUSSAIN
R/O VILL. DEWRIKUCHI
P.S. and DIST. BARPETA
ASSAM
PIN 781301
Advocate for the Petitioner : MS.R CHOUDHURY
Advocate for the Respondent : MR.A CHOUDHURYR- 1-4
Linked Case : I.A.(Civil) 3115/2019
1:HABIZUR RAHMAN
S/O ABDUL KARIM @ KARIM ALI
R/O VILL. SONPURA
SONTOLI
P.S. and DIST. BARPETA
ASSAM.
VERSUS
1:SMT. ROWSHANARA KHATUN and 4 ORS
W/O LATE ABDUR RAHMAN @ ABDUR RAHIM
R/O VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
2:ARIFA KHATUN
D/O LATE ABDUR RAHMAN @ ABDUR RAHIM
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
3:SHAMEJ UDDIN
S/O LATE SUKUR ALI
VILL. BANGALIPARA
Page No.# 4/5
P.S. and DIST. BARPETA
ASSAM
PIN 781314
4:NABIRAN NESSA
W/O SHAMEJ UDDIN
VILL. BANGALIPARA
P.S. and DIST. BARPETA
ASSAM
PIN 781314
5:NOZIR HUSSAIN
S/O MD. AKRAM HUSSAIN
R/O VILL. DEWRIKUCHI
P.S. and DIST. BARPETA
ASSAM
PIN 781301
Advocate for the Petitioner : MS.R CHOUDHURY
Advocate for the Respondent : MR.A CHOUDHURY (R-1-4)
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 13-11-2019 Heard Ms. R. Choudhury, learned counsel for the appellant, who submits that the learned Tribunal has awarded the compensation amount to be paid by the owner of the vehicle and the driver. She submits that the driver/appellant is not liable to pay any compensation amount, as it is the duty of the owner to pay the same. She also submits that there was no negligence on the part of the driver of the vehicle.
Admit the appeal.
Call for the LCR.
Page No.# 5/5 Issue notice returnable in 4 (four) weeks. Appellant to take steps for service of notice upon the respondent No. 5 by registered post with A/D and as per usual process within 1 (one) week.
List the matter after 4 (four) weeks.
JUDGE Comparing Assistant