Page No.# 1/2 vs Neharun Nessa And 2 Ors
2021 Latest Caselaw 797 Gua

Citation : 2021 Latest Caselaw 797 Gua
Judgement Date : 3 March, 2021

Gauhati High Court

Page No.# 1/2 vs Neharun Nessa And 2 Ors on 3 March, 2021

                                                                       Page No.# 1/2

GAHC010031982021




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

                                Case No. : MACApp./47/2021

            MD. JAKIR HUSSAIN
            S/O- LATE GULAM ALI, R/O- VILL.- JALUGURI, P.S. MURAJHAR, DIST.-
            NAGAON, ASSAM, PIN- 782439. (OWNER OF THE VEHICLE NO. AS-21/C-
            1353).



            VERSUS

            NEHARUN NESSA AND 2 ORS.
            W/O- MD. AJIJUR RAHMAN, R/O- SAMARALI BAZAR, P.S. MURAJHAR,
            DIST.- NAGAON, ASSAM, PIN- 782439.

            2:MD. SAMSUL HOQUE
             S/O- MD. S. ALI
             R/O- VILL.- TAKUNABORI
             P.S. AND DIST.- MORIGAON
            ASSAM
             PIN- 782104. (DRIVER OF THE VEHICLE NO. AS-21/C-1353).

            3:NEW INDIA ASSURANCE CO. LTD.

             REP. BY THE BRANCH MANAGER
             B.O. MORIGAON
             PIN- 782105
             MORIGAON MICRO OFFICE/530709
             MAIN ROAD
             W/NO. 7. (INSURER OF VEHICLE NO. AS-21/C-1353)

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :
                                                                                  Page No.# 2/2


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 03.03.2021

Heard Mr. S.K. Goswami, learned counsel for the appellant. By this appeal under section 173 of the Motor Vehicles Act, 1988, the petitioner, who is also the owner of the vehicle has challenged the judgment and award dated 30.05.2020 passed by the learned Member, MACT, Nagaon in MAC Case No. 200/15.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 6 (six) weeks. 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 2 (two) days.

List after 6 (six) weeks.

JUDGE

Comparing Assistant