M/S Bajaj Allianz General ... vs Md Habibur Rahman
2021 Latest Caselaw 590 Gua

                                                                       Page No.# 1/2

GAHC010008032018




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

                                Case No. : MACApp./88/2018

            M/S BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
            HAVING ITS REGISTERED OFFICE AT GE PLAZA, AIRPORT ROAD,
            YERWADA, PUNE-411006 AND A BRANCH OFFICE AT B. BAROOAH ROAD,
            ULUBARI, GUWAHATI.



            VERSUS

            MD HABIBUR RAHMAN
            R/O VILL. JAGADISHPUR, P.O. JAGADISHPUR, P.S. KATIGORAH, DIST.
            CACHAR, ASSAM.

            2:MD. MUZIBUR RAHMAN
             R/O VILL. JAGADISHPUR
             PRT-V
             P.O. KATIGORAH
             DIST. CACHAR
            ASSAM.

            3:MD. MAUSHIK AHMED BARBHUYA
             R/O VILL. LATHIMARA
             P.O. KATIGORAH
             DIST. CACHAR
            ASSAM

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent : MR. M TALUKDAR (OP1)




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                                                                                 Page No.# 2/2


                                            ORDER

Date : 19.02.2021

Heard Mr. K.K. Bhatta, learned counsel for the appellant and Mr. M. Talukdar, learned counsel for the respondent no.1.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 20.07.2017, passed by the learned Member, MACT, Cachar, Silchar in MAC Case No. 1975/2009.

This appeal is admitted for hearing.

Call for the records.

Issue formal notice returnable in 6(six) weeks.

The learned counsel for the respondent no.1 accepts notice, as such, no steps is required to be taken in respect of respondent no.1.The appellant shall take steps for service of notice on respondent nos. 2 and 3 by registered post with A/D as well as by usual process within 2 days.

List after 6(six) weeks.

JUDGE

Comparing Assistant