Page No.# 1/3 vs The State Of Assam And 5 Ors. (C)
2022 Latest Caselaw 3012 Gua

                                                                  Page No.# 1/3

GAHC010133382020




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

                         Case No. : MACApp./491/2022

         MUSTT. JYOSNARA BEGUM AND 4 ORS.
         W/O- LATE MD. ABDUL SIDDIK, R/O- VILLAGE NO. 2 BACHASIMALU, P.O.
         BORSOLA, P.S. DHEKIAJULI, DIST.- SONITPUR, ASSAM.

         2: MD. UMAR FARUK
          S/O- LATE MD. ABDUL SIDDIK
          R/O- VILLAGE NO. 2 BACHASIMALU
          P.O. BORSOLA
          P.S. DHEKIAJULI
          DIST.- SONITPUR
         ASSAM.

         3: MISS SAMSUN NEHAR
          D/O- LATE MD. ABDUL SIDDIK
          R/O- VILLAGE NO. 2 BACHASIMALU
          P.O. BORSOLA
          P.S. DHEKIAJULI
          DIST.- SONITPUR
         ASSAM.

         4: MD. AZMAL HUSSAIN
          S/O- LATE MD. ABDUL SIDDIK
          R/O- VILLAGE NO. 2 BACHASIMALU
          P.O. BORSOLA
          P.S. DHEKIAJULI
          DIST.- SONITPUR
         ASSAM.

         5: MUSSTT. MUBASARA KHATUN
          D/O- LATE MD. ABDUL SIDDIK
          R/O- VILLAGE NO. 2 BACHASIMALU
          P.O. BORSOLA
          P.S. DHEKIAJULI
          DIST.- SONITPUR
                                                         Page No.# 2/3

ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS. (C)
REP. BY THE SECRETARY, MINISTRY OF AGRICULTURAL DEPARTMENT,
DISPUR, GUWAHATI- 781006.

2:THE DIRECTORATE OF AGRICULTURE

ALL EX. ENGINEER
AGRIL
MANGALDOI
DARRANG
ASSAM. (REGD. OWNER OF TRACTOR AS-13-C-0785 WITH TRAILER NO.
AS-13-C-0798).

3:HAREN DEKA
 PRESIDENT AND SECRETARY OF SAMAY SELF HELP GROUP
 R/O- VILLAGE BEZ BHAGAWATI
 MOUZA- CHINAKONA
 P.S. KALAIGAON
 DIST.- UDALGURI
ASSAM.

4:DIPAK DEKA
 PRESIDENT AND SECRETARY OF SAMAY SELF HELP GROUP
 R/O- VILLAGE BEZ BHAGAWATI
 MOUZA- CHINAKONA
 P.S. KALAIGAON
 DIST.- UDALGURI
ASSAM.

5:DILIP MANDAL
 S/O- LATE SURESH MANDAL
VILL.- SIRAJULI
 P.S. DHEKIAJULI
 DIST.- SONITPUR
ASSAM. (DRIVER OF THE OFFENDING VEHICLE TRACTOR AS-13-C-0785
WITH TRAILER NO. AS-13-C-0798).

6:THE UNITED INDIA INSURANCE COMPANY LIMITED

DHEKIAJULI BRANCH
P.O. AND P.S. DHEKIAJULI
DIST.- SONITPUR
ASSAM. (INSURER OF THE VEHICLE NO. AS-13-C-0785 (TRACTOR) WITH
TRAILER NO. AS-13-C-0798)
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Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent :

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

16.08.2022

Heard Mr. SC Biswas, learned counsel for the appellants.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 11.04.2017 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur in MAC Case No. 275/2011 (D).

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

Appellants to take steps for service of notice upon the respondents within a period of one week from today by way of registered post with A/D and by usual process.

JUDGE

Comparing Assistant