Jahangir Alam Laskar @ Jahangir ... vs Sri Surjya Bh. Raya And 4 Ors
2022 Latest Caselaw 3015 Gua

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GAHC010036122020




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

                          Case No. : MACApp./479/2022

         JAHANGIR ALAM LASKAR @ JAHANGIR ALAM (SAGAR)
         S/O MD. BADRUL LASKAR, R/O VILL. DAKHIN DEBA SATRA, P.S.
         MURAJHAR (HOJAI), DIST. NAGAON, ASSAM, PIN 782445.



         VERSUS

         SRI SURJYA BH. RAYA AND 4 ORS
         S/O BAG BH. RAYA, C/O NIRMAL MEDHI OF UDAYNAGAR RLY. R/O
         GANDHI PATH, HOUSE NO. 45(M), GUWAHATI, DIST. KAMRUP(M), ASSAM,
         PIN 781001. OWNER OF THE VEHICLE NO. AS-01-V-8662 SCORPIO.

         2:SRI BOLIN KUMAR PARAJULI
          S/O SRI DHAN BH. PARAJULI
          R/O VILL. ROWMARI
          P.S. TEZPUR
          DIST. SONITPUR
         ASSAM
          PIN 784001. DRIVER OF THE VEHICLE NO. AS-01-V-8662 SCORPIO.

         3:THE NEW INDIA ASSURANCE CO. LTD.
         TEZPUR BRANCH
          P.O. AND P.S. TEZPUR
          DIST. SONITPUR
         ASSAM
          PIN 784001. INSURER OF THE VEHICLE NO. AS-01-V-8662 SCORPIO.

         4:MD. ABDUS SALAM CHOUDHURY
          S/O MD. AFTAB UDDIN CHOUDHURY
          R/O VILL DAKHIN DEBA SATRA
          P.S. MURAJHAR
          HOJAI
          DIST. NAGAON
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             ASSAM
             PIN 782445. OWNER/DRIVER OF THE VEHICLE NO. AS-01-AY-6930 ALTO
             STD.

             5:NATIONAL INSURANCE CO.LTD
             TEZPUR BRANCH
              P.O. AND P.S. TEZPUR
              DIST. SONITPUR
             ASSAM
              PIN 784001. OWNER/DRIVER OF THE VEHICLE NO. AS-01-AY-6930 ALTO
             STD

Advocate for the Petitioner   : MD. I HUSSAIN

Advocate for the Respondent :

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

16.08.2022

None appears for the appellant, on call.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 07.01.2019 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur at Tezpur in MAC Case No. (Injury) 113/2016.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

As Ms. C Mazumdar, learned counsel accepts notice on behalf of respondent Nos. 3 and 5, no formal notice need to be issued. However, extra copy be furnished on her. Appellant to take steps on the rest of respondents within a period of one week from today by way of registered post with A/D and by usual process.

Registry to list this matter showing the name of Ms. RD Mazumdar, learned Page No.# 3/3

counsel for the Insurance Company.

JUDGE

Comparing Assistant