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Sri Jaman Singh Brahma vs M/S Bajaj Allianz General ...
2022 Latest Caselaw 3200 Gua

Citation : 2022 Latest Caselaw 3200 Gua
Judgement Date : 24 August, 2022

Gauhati High Court
Sri Jaman Singh Brahma vs M/S Bajaj Allianz General ... on 24 August, 2022
                                                                    Page No.# 1/3

GAHC010153322019




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

                          Case No. : MACApp./139/2021

         SRI JAMAN SINGH BRAHMA
         - S/O- LATE ARJUN BRAHMA, R/O- H/NO. 10, BISHNU RABHA PATH,
         JANAKPUR, BELTOLA, GUWAHATI- 781028, DIST.- KAMRUP(M), ASSAM



         VERSUS

         M/S BAJAJ ALLIANZ GENERAL INSURANCE LIMITED AND 8 ORS
         REP. BY ITS BRANCH MANAGER, GUWAHATI BRANCH, ULUBARI,
         GUWAHATI, DIST.- KAMRUP(M), PIN- 781007, ASSAM

         2:SRI SANJIB KR. BORO
          S/O- MAHENDRA BORO
         VILL.- SILBARI
          P.O. BAMAKHATA
          DIST.- BAKSA
          BTAD
          PIN- 781327. (DRIVER OF THE VEHICLE NO. AS-01-AM-7850).

         3:MUSSTT. ASHMA BEGUM @ KHATOON
         W/O- LATE HAZRAT ALI
          R/O- VILL.- MADHUPUR
          P.S. DALGAON
          DIST.- DARRANG
          PIN- 784178
         ASSAM.

         4:MD. AHAMAD ALI
          S/O- LATE HAZRAT ALI
          R/O- VILL.- MADHUPUR
          P.S. DALGAON
          DIST.- DARRANG
          PIN- 784178
                                                   Page No.# 2/3

           ASSAM.

           5:MD. NUR MAHAMMAD ALI
            S/O- LATE HAZRAT ALI
            R/O- VILL.- MADHUPUR
            P.S. DALGAON
            DIST.- DARRANG
            PIN- 784178
           ASSAM.

           6:MD. ABU BAKKAR SIDDIQUE
            S/O- LATE HAZRAT ALI
            R/O- VILL.- MADHUPUR
            P.S. DALGAON
            DIST.- DARRANG
            PIN- 784178
           ASSAM.

           7:MD. AMARAT ALI
            S/O- LATE HAZRAT ALI
            R/O- VILL.- MADHUPUR
            P.S. DALGAON
            DIST.- DARRANG
            PIN- 784178
           ASSAM.

           8:MISS REJIA KHATOON
            D/O- LATE HAZRAT ALI
            R/O- VILL.- MADHUPUR
            P.S. DALGAON
            DIST.- DARRANG
            PIN- 784178
           ASSAM.

           9:MISS FARIDA KHATOON
            D/O- LATE HAZRAT ALI
            R/O- VILL.- MADHUPUR
            P.S. DALGAON
            DIST.- DARRANG
            PIN- 784178
           ASSAM

Advocate for the Petitioner : MR. P P BORTHAKUR
Advocate for the Respondent : MR. R GOSWAMI
                                                                                Page No.# 3/3

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

Date : 24.08.2022 Heard Mr. PP Borthakur, learned counsel for the appellant and Ms. P. Borthakkur, learned counsel for the respondent No. 1. Also heard Ms. Ivy Hussain, learned counsel for the respondent No. 2.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 31.03.2018, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Guwahati in MAC Case No. 2160/2013.

The appeal is admitted.

Call for the LCR.

Issue notice to the other respondents i.e. respondent Nos. 3 to 9.

The appellant shall take steps for service of notice upon the respondent Nos. 3 to 9 by usual process , returnable by four weeks.

Steps be taken within three days.

No formal notice need be served upon the respondent Nos. 1 and 2 as Ms. P. Borthakur and Ms. I Hussain, learned counsels have entered appearance and accepted notice on behalf of the respondent Nos. 1 and 2.

However, extra copy of the memo of appeal and its annexures appended thereto be furnished to the learned counsels for the respondent Nos. 1 and 2 within three days from today.

List the matter after four weeks.

JUDGE

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