Page No.# 1/2 vs Md Anisur Rahman And 2 Ors
2022 Latest Caselaw 3019 Gua

                                                                        Page No.# 1/2

GAHC010145092015




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

                                Case No. : MACApp./502/2022

            SRI DILIP RAJBONGSHI
            S/O SRI KESHAB RAJBONGSHI, R/O BALITARA, P.S. GHOGRAPAR, DIST.
            NALBARI.

            2: DIPAK CH. KALITA

             S/O BHAGIRAM KALITA
             R/O THANMA
             DIST. BASKA
             ASSAM.

            3: THE ORIENTAL INSURANCE CO. LTD.

             REGIONAL OFFICE AT ULUBARI
             GUWAHATI-7
             KAMRUP
             ASSAM

            VERSUS

            MD ANISUR RAHMAN and 2 ORS
            S/O LATE HASIM ALI, R/O NALBARI, WARD NO. 1, P.S. NALBARI, DIST.
            NALBARI.

            2:RESPONDENT 3

RESPONDENT

Advocate for the Petitioner : MR.S K TALUKDAR

Advocate for the Respondent :

BEFORE Page No.# 2/2

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 25.06.2015 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup in MAC Case No. 1398/2012.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

Appellant 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