New India Assurance Company Ltd vs Musstt. Mita Begum Laskar And 6 Ors
2021 Latest Caselaw 105 Gua

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GAHC010193112020




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

                          Case No. : MACApp./5/2021

         NEW INDIA ASSURANCE COMPANY LTD.
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING, 87, MAHATMA GANDHI ROAD, FORT, MUMBAI- 400001 AND
         REGIONAL OFFICE AT G.S. ROAD, GUWAHATI-5, REP. BY THE CHIEF
         REGIONAL MANAGER.



         VERSUS

         MUSSTT. MITA BEGUM LASKAR AND 6 ORS.
         W/O- LATE JAINUL HAQUE LASKAR, R/O- VILL.- BIDRUIPAR, P.O.
         HATIKHAL BAZAR, P.O. KACHUDARAM, DIST.- CACHAR, ASSAM.

         2:MD. IMDADUL HUSAIN LASKAR
          R/O- VILL.- BIDRUIPAR
          P.O. HATIKHAL BAZAR
          P.O. KACHUDARAM
          DIST.- CACHAR
         ASSAM.

         3:MISS MUSTAKANA BEGUM LASKAR
          R/O- VILL.- BIDRUIPAR
          P.O. HATIKHAL BAZAR
          P.O. KACHUDARAM
          DIST.- CACHAR
         ASSAM.

         4:MISS MOMTAJUN BEGUM LASKAR
          R/O- VILL.- BIDRUIPAR
          P.O. HATIKHAL BAZAR
          P.O. KACHUDARAM
          DIST.- CACHAR
         ASSAM.

         5:MD. ABDULLA CHOUDHURY
          S/O- TAYEB ALI
         VILL.- KHAYRABAD FOREST VILLAGE
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             P.O. AND P.S. JIRIGHAT
             DIST.- CACHAR
             ASSAM.

            6:MD. BABAREL CHOUDHURY
             S/O- JAMAL UDDIN
             R/O- VILL.- NEW KHAYRABAD
             P.O. AND P.S. JIRIGHAT
             DIST.- CACHAR
            ASSAM

Advocate for the Petitioner    : MR SISHIR DUTTA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

Date : 12.01.2021

Heard Mr. S. Dutta, learned senior counsel assisted by Mr. S. Dutta, learned counsel for the appellant.

By this appeal under section 173 of the Motor Vehicles Act, the appellant has challenged the judgment and award dated 17.02.2020 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No.53/2016.

The appeal is admitted for hearing. Call for the records.

Issue notice returnable on 22.02.2021. The appellant shall take steps for service of notice on the respondents by usual process as well as by registered post with A/D within a week from today.

List on 22.02.2021.

JUDGE

Comparing Assistant