Page No.# 1/2 vs Md. Bilal Hussain And 2 Ors
2022 Latest Caselaw 3064 Gua

                                                                      Page No.# 1/2

GAHC010072492019




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

                          Case No. : MACApp./504/2022

         SRI BISHNU BAISHYA AND 4 ORS
         S/O- LATE KALIRAM BAISHYA

         2: MISS ANJU BAISHYA
          D/O- SRI BISHNU BAISHYA

         3: MISS BABITA BAISHYA
          D/O- SRI BISHNU BAISHYA

         4: MISS PINKI BAISHYA
          D/O- SRI BISHNU BAISHYA

         5: SRI DHIRAJ BAISHYA
          S/O- SRI BISHNU BAISHYA
         ALL ARE RESIDENTS OF VILL.- GELABIL
          P.S. ORANG
          DIST.- UDALGURI
          BTAD
         ASSAM

         VERSUS

         MD. BILAL HUSSAIN AND 2 ORS
         S/O- HASEN ALI, R/O- VILL.- GODAIJHER, P.S. AND P.O. DALGAON, DIST.-
         DARRANG, ASSAM. (OWNER OF OFFENDING VEHICLE NO. AS-13-E-1688)

         2:MD. MAHOR ALI
          S/O- ARAB ALI
          R/O- VILL.- GODAIJHER
          P.S. AND P.O. DALGAON
          DIST.- DARRANG
         ASSAM. (DRIVER OF OFFENDING VEHICLE NO. AS-13-E-1688).

         3:THE UNITED INDIA INSURANCE COMPANY LTD.
                                                                              Page No.# 2/2


             REP. BY ITS REGIONAL OFFICE
             REGIONAL OFFICE
             CHRISTIANBASTI
             GUWAHATI-5. (INSURER OF THE OFFENDING VEHICLE NO. AS-13-E-1688)

Advocate for the Petitioner   : MR. S K TALUKDAR

Advocate for the Respondent : MR H BURAGOHAIN

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

17.08.2022

Heard Mr. S. T. Bokth, learned counsel appearing for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 27.09.2018 in MAC Case No. 1881/2016 passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup.

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 6(six) weeks.

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

List this matter after 6(six) weeks.

JUDGE

Comparing Assistant