Md Golam Hussain @ Gulam Hussain vs East India Carriers And 2 Ors
2022 Latest Caselaw 3024 Gua

                                                                      Page No.# 1/2

GAHC010206502018




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

                                Case No. : MACApp./505/2022

            MD GOLAM HUSSAIN @ GULAM HUSSAIN
            S/O MD. SONTESH ALI MUNSHI, R/O VILL. UTTAR RAIPUR PART-I, P.O.AND
            P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM, PIN 783334



            VERSUS

            EAST INDIA CARRIERS AND 2 ORS
            PROPRIETOR BHOLA NATH SAHA, 73 CHETIA ROAD, KOLKATA 70002

            2:MANOJ KR. SINGH
             S/O SRI MADAN MOHAN SINGH
             9-IC HEYSHAM ROAD
             KOLKATA 20

            3:ORIENTAL INSURAN CO. LTD.
             REPRESENTED BY THE REGIONAL MANAGER
             GUWAHATI REGIONAL OFFICE
             ULUBARI
             GUWAHATI-

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent :

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order Page No.# 2/2

16.08.2022

Heard learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 12.06.2017 passed by the learned Member, Motor Accident Claims Tribunal, Dhubri, Assam in MAC Case No. 34/2009.

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 as well as by usual process.

JUDGE

Comparing Assistant