The Bajaj Allianz General ... vs Md Assadar Ali And 2 Ors
2022 Latest Caselaw 3063 Gua

                                                                          Page No.# 1/2

GAHC010165622018




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

                                Case No. : MACApp./721/2018

            THE BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
            HAVING ITS REGD. AND HEAD OFFICE AT GE PLAZA, AIRPORT ROAD,
            NERADA, PUNE- 411006 AND NORTH EASTERN REGIONAL OFFICE AT
            SREEJI TOWER, 2ND FLOOR, C/O GAUHATI TEA WARE HOUSING PVT.
            LTD., ADJACENT TO MAHINDRA SHOWROOM, CHRISTIAN BASTI, GHY-5,
            KAMRUP (M) DISTRICT, ASSAM (REP. BY ITS LEGAL EXECUTIVE, CLAIMS
            DEPTT., MR. RANJAN JYOTI BORAH)



            VERSUS

            MD ASSADAR ALI AND 2 ORS
            S/O- LT RASHID ALI, R/O- VILL- TELTIKAR, PART-II, P.S. KATIGORAH, DIST-
            CACHAR, ASSAM, PIN- 788805

            2:MD. MOTIUR RAHMAN
             S/O- LT ATAUR RAHMAN
             R/O- VILL- KORAIKANDI PART-II
             P.S. KATIGORAH
             DIST- CACHAR
            ASSAM
             PIN- 788805 (OWNER OF THE OFFENDING VEHICLE)

            3:MD. AHMED MUSTAFA
             S/O- MOTIUR RAHMAN
             R/O- VILL- KORAIKANDI PART-II
             P.S. KATIGORAH
             DIST- CACHAR
            ASSAM
             PIN- 788805 (DRIVER OF THE OFFENDING VEHICLE

Advocate for the Petitioner   : MR. A BHATTACHARYYA
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Advocate for the Respondent : MR. S NATH

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

17.08.2022

Heard Mr. A. Bhattacharyya, learned counsel appearing for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 13.11.2017 in MAC Case No. 14/2011 passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar.

The appeal is admitted for hearing. Call for the LCR.

Issue notice to the respondents by registered post with A/D as well as by usual process, returnable within 4(four) weeks.

The appellant is to take steps for service of notice upon the respondents within 7(seven) days.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant