Md. Injamamul Hoque vs United India Insurance Co. Ltd And ...
2022 Latest Caselaw 3022 Gua

                                                                     Page No.# 1/2

GAHC010104492019




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

                                Case No. : MACApp./490/2022

            MD. INJAMAMUL HOQUE
            S/O. MD. HARJUL HOQUE, VILL. DABLU, P.S. KAMPUR, DIST. NAGAON,
            ASSAM, PIN-782426, THE CLAIMANT/APPELLANT BEING MINOR IS REP.
            BY HIS FATHER, NARJUL HOQUE.



            VERSUS

            UNITED INDIA INSURANCE CO. LTD AND 2 ORS
            REP. BY THE REGIONAL MANAGER, GUWAHATI REGIONAL OFFICE, G.S.
            ROAD, CHRISTIANBASTI, GUWAHATI-05.

            2:MAINUL HOQUE
             S/O. MD SAMSUL HOQUE
            VILL. KAKOTIGAON
             PIN-782426. P.S. KAMPUR
             DIST. NAGAON
            ASSAM.

            3:MD. ALIMUDDIN
             S/O. LT. KHITAB ALI
            VILL. KAKOTIGAON
             PIN-782426
             P.S. KAMPUR
             DIST. NAGAON
            ASSAM

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent :

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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 06.08.2018 passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup (M) in MAC Case No. 1105/2015.

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