Sri Sankar Mahato vs The National Insurance Co. Ltd And ...
2021 Latest Caselaw 479 Gua

Citation : 2021 Latest Caselaw 479 Gua
Judgement Date : 10 February, 2021

Gauhati High Court

Sri Sankar Mahato vs The National Insurance Co. Ltd And ... on 10 February, 2021

                                                                 Page No.# 1/2

GAHC010016312019




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

                                Case No. : MACApp./19/2021

            SRI SANKAR MAHATO
            S/O LATE DURGA MAHATO. R/O WARD NO. 6 DHUBRI PANCHMORE PS
            AND DIST DHUBRI, ASSAM



            VERSUS

            THE NATIONAL INSURANCE CO. LTD AND 2 ORS
            REPRESENTED BY THE BRANCH MANAGER DHUBRI BRANCH, GTB
            ROAD, DHUBRI, PO AND DIST DHUBRI, ASSAM 783301

            2:MD. IMDADUL HOQUE
             S/O MD. MOKTAR ALI

            VILLAGE JHAGRARPAR PART IV.
            PS DHUBRI
            DIST DHUBRI
            ASSAM
            783325

            3:JAMSER ALI
             S/O MONSER ALI

            VILLAGE JHAGRARPAR PART IV.
            PS DHUBRI
            DIST DHUBRI
            ASSAM
            78332

Advocate for the Petitioner   : MR M MONDAL

Advocate for the Respondent :
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                                      BEFORE
                      HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

Date : --10.02.2021

Heard Mr. S. Islam, learned counsel for the appellant. This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 10.10.2018, passed by the learned Member, MACT, Dhubri in MAC Case No. 182/2012.

This appeal is admitted for hearing.

Call for the records.

Issue formal notice, returnable in 6(six) weeks.

The appellant shall take steps for service of notice on respondents by registered post with A/D as well as by usual process within 2 days.

List after 6(six) weeks.

Registry shall reflect the name of Mr. S. Islam, learned counsel for the appellant while listing the matter in the cause list.

JUDGE

Comparing Assistant