The Bharati Axa General Insurance ... vs Amela Khatun And 3 Ors
2021 Latest Caselaw 498 Gua

                                                                     Page No.# 1/2

GAHC010207762018




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

                          Case No. : MACApp./29/2021

         THE BHARATI AXA GENERAL INSURANCE COMPANY LTD
         HAVING ITS HEAD OFFICE AT 3RD FLOOR, SPECTRUM TOWERS, B WING,
         MALAD LINK ROAD, MALAD (WEST), MUMBAI- 400064 AND ITS
         REGIONAL OFFICE AT EMAMI MARKET, 4TH FLOOR, 3 LORD SINHA
         ROAD, KOLKATA- 700071.



         VERSUS

         AMELA KHATUN AND 3 ORS
         W/O- LATE FALU MIAH, R/O- VILL.- PATLIKUCHI, P.S. AND DIST. BARPETA,
         ASSAM, PIN- 781314.

         2:BASATI NESSA
         W/O- LATE SABULUDDIN
          R/O- VILL.- PATLIKUCHI
          P.S. AND DIST. BARPETA
         ASSAM
          PIN- 781314.

         3:MASER ALI AHMED
          S/O- ABUL KASHEM
          R/O- VILL.- ALIGAON
          P.S. MANIKPUR
          DIST.- BARPETA
         ASSAM
          PIN- 781308.

         4:MD. MESER ALI
          S/O- KASGUN ALI
          C/O- GANESH BIN GANAPALI NAGAR
          LAL GANESH
          BL NO. 4
                                                                                 Page No.# 2/2

             WARD NO. 15
             H/NO. 28
             GUWAHATI
             DIST.- KAMRUP
             ASSAM
             PIN- 781034

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

11.02.2021 Heard Mr. R. Goswami, learned counsel for the appellant. This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and order dated 09.04.2018 passed by the learned Member, MACT, Barpeta in MAC Case No.695/16.

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.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant