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2021 Latest Caselaw 495 Gua

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GAHC010287472018




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

                          Case No. : MACApp./25/2021

         SAJEDA BEGUM AND 4 ORS
         W/O- LATE MAKIM UDDIN AHMED R/O- VILL.- JAGIRPAM, P.S. AND DIST.-
         BARPETA, ASSAM, PIN- 781316

         2: SAFIKUR RAHMAN
          S/O- LATE MAKIM UDDIN AHMED
         R/O- VILL.- JAGIRPAM
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 781316

         3: SAHIDUR RAHMAN
          S/O- LATE MAKIM UDDIN AHMED
         R/O- VILL.- JAGIRPAM
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 781316

         4: MEBTAFUL ZANNAT
          D/O- LATE MAKIM UDDIN AHMED
         R/O- VILL.- JAGIRPAM
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 781316

         5: SAJID IKBAL
          S/O- LATE MAKIM UDDIN AHMED
         R/O- VILL.- JAGIRPAM
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 78131

         VERSUS
                                                                                Page No.# 2/3

             SRI MANOJ KUMAR AND 2 ORS
             S/O- JASWANTA SINGH R/O- VILL.- DHIKOLI, P.S.- CHANDI NAGAR, DIST.-
             BAGPATH (U.P.), PIN- 250001 (OWNER OF THE TRUCK BEARING REGD. NO.
             UP-17/T-3307).

             2:SRI BIR SINGH
              S/O- JASWANTA SINGH
             R/O- VILL.- DHIKOLI
              P.S.- CHANDI NAGAR
              DIST.- BAGPATH (U.P.)
              PIN- 250001 (DRIVER OF THE TRUCK BEARING REGD. NO. UP-17/T-3307).

             3:THE DIVISIONAL MANAGER

              NEW INDIA ASSURANCE CO. LTD.
              BONGAIGAON DIVISIONAL OFFICE
              P.S. AND DIST.- BONGAIGAON
              ASSAM
              PIN- 783380 (INSURER OF THE TRUCK BEARING REGD. NO. UP017/T-3307)

Advocate for the Petitioner    : MR. S A HUSSAIN

Advocate for the Respondent :




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                                 ORDER

11.02.2021 None appears on call for the appellants. This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and order dated 29.05.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.92/2013.

Appeal is admitted for hearing.

Call for the records.

Issue usual notice on the respondents returnable in 6(six) weeks.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process within a period of 2(two) days.

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List the matter after 6(six) weeks.

JUDGE

Comparing Assistant