New India Assurance Co. Ltd vs Musstt. Rujuma Begum And 2 Ors
2021 Latest Caselaw 511 Gua

                                                                    Page No.# 1/2

GAHC010179332020




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

                                Case No. : MACApp./286/2020

            NEW INDIA ASSURANCE CO. LTD
            A COMPANY REGISTERED AND INCORPORATED UNDER THE COMPANIES
            ACT 1956 HAVING ITS REGISTERED OFFICE AT 87, MAHATMA GANDHI
            ROAD, FORT MUMBAI 400001 AND ONE OF ITS REGIONAL OFFICE AT G.S.
            ROAD, BHANGAGARH, GUWAHATI 781005 AND REPRESENTED BY ITS
            CHIEF REGIONAL MANAGER.



            VERSUS

            MUSSTT. RUJUMA BEGUM and 2 ORS,
            W/O MD. FARUG HUSSAIN @ JAMALUDDIN, R/O VILL. KACHARIGAON,
            P.S. TEZPUR, DIST. SONITPUR, ASSAM.
            Advocate - MR. P P BORTHAKUR,

            2:MD. IMANUDDIN

             S/O MD. A MTALIB
             VILL. KAMARCHUBURI
             P.S. TEZPUR
             P.O. PITHAKHOWA
             SONITPUR
             ASSAM.

            3:SYED ALTAF HUSSAIN

             S/O SYED AMIR HUSSAI
             VILL. BESSERIA
             P.S. TEZPUR
             DIST. SONITPUR
             ASSA

Advocate for the Petitioner   : MR. R C PAUL
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Advocate for the Respondent : MR. P P BORTHAKUR




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                               ORDER

12.02.2021 Heard Mr. R.C. Paul, learned counsel for the appellant and Mr. P.P. Borthakur, learned counsel for the respondent no.1.

This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and order dated 17.07.2014 passed by the learned Member, MACT, Sonitpur, Tezpur in MAC Case No.450/2008.

Appeal is admitted for hearing.

Call for the records.

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

As the learned counsel for the respondent no.1 accepts notice on his behalf, no step is required to be taken. However, the appellant shall take steps for service of notice on the respondent nos.2 and 3 by usual process as well as by registered post with A/D. Steps to be taken within 3(three) days.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant