New India Assurance Company Ltd vs Md. Siparul Haque Mazumder @ ...
2021 Latest Caselaw 925 Gua

                                                                          Page No.# 1/2

GAHC010041422021




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

                                Case No. : MACApp./58/2021

            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

            MD. SIPARUL HAQUE MAZUMDER @ SEPARUL
            R/O- VILL.- HATIRHAR PT-III, P.O. HAZARIGRAM, P.S. LAKHIPUR, DIST.-
            CACHAR, ASSAM.

            2:MD. ALTAF UDDIN AHMED
             CENTRAL ROAD
             P.O. AND P.S. SILCHAR
             DIST.- CACHAR
            ASSAM. (OWNER OF THE VEHICLE NO. AS-01/EC-7494 (NIGHT SUPER
            BUS)

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 10.03.2021 Page No.# 2/2

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

This appeal under Section 173 of the Motor Vehicles Act, 1988, is directed against the judgment and award dated 30.01.2020 passed by the learned MACT, Cachar, at Silchar in MAC Case No. 1408/2016.

This 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 respondents by registered post with A/D as well as by usual process within 2 days.

List after 6(six) weeks.

JUDGE

Comparing Assistant