Md. Abidur Rahman vs Sri Appeal B Marak @ Applile Be ...
2022 Latest Caselaw 5119 Gua

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GAHC010309972019




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

                                Case No. : MACApp./709/2022

            MD. ABIDUR RAHMAN
            S/O- LATE SAMSUL SHEIKH, R/O- VILL.- KAZIPARA, P.O. CHAPAR, P.S.
            CHAPAR, DIST.- DHUBRI, ASSAM, PIN- 783371.



            VERSUS

            SRI APPEAL B MARAK @ APPLILE BE MARAK AND 3 ORS
            S/O- PORENDRA SANGMA @ FORINJA MARAK, R/O- VILL.- HARIGHOLA,
            P.O. SILGARA, P.S. AND DIST.- KOKRAJHAR, BTAD, ASSAM, PIN- 783348.

            2:THE DIVISIONAL MANAGER
             ORIENTAL INSURANCE CO. LTD.
             BONGAIGAON DIVISIONAL OFFICE
             P.O.
             P.S. AND DIST.- BONGAIGAON
            ASSAM
             PIN- 783380.

            3:THE BRANCH MANAGER
             ORIENTAL INSURANCE CO. LTD.
             KOKRAJHAR BRANCH OFFICE
             P.O.
             P.S. AND DIST.- KOKRAJHAR
            ASSAM
             PIN- 783380

Advocate for the Petitioner   : MR. I H LASKAR

Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

21.12.2022

Heard, Mr. S. Alom, the learned counsel for the appellant.

This is an appeal against the judgment and award dated 03.08.2019 passed by the learned Additional Member, MACT, (FTC), Kokrajhar, in MAC Case No. 45/2017.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The appellant to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of seven days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant