Page No.# 1/2 vs The New India Assurance Co. Ltd. ...
2022 Latest Caselaw 1941 Gua

                                                              Page No.# 1/2

GAHC010099192022




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

                        Case No. : MACApp./286/2022

         RAHIMA KHATUN AND 2 ORS.
         W/O LATE SAKANDER ALI
         RESIDENT OF VILLAGE NIZ BAGHBAR,PO AND PS BAGHBAR, DIST
         BARPETA, ASSAM 781308

         2: RAKIBUL HASSAN
          S/O LATE SAKANDER ALI
         RESIDENT OF VILLAGE NIZ BAGHBAR
         PO AND PS BAGHBAR
          DIST BARPETA
         ASSAM 781308

         3: RASHIDUL HASSAN
          S/O LATE SAKANDER ALI
         RESIDENT OF VILLAGE NIZ BAGHBAR
         PO AND PS BAGHBAR
          DIST BARPETA, ASSAM 78130

         VERSUS

         THE NEW INDIA ASSURANCE CO. LTD. AND 3 ORS.
         REPRESENTED BY ITS REGIONAL MANAGER, BHANGAGARH, G.S ROAD,
         GUWAHATI,

         2:PANNALAL JAIN
          S/O MOHANLAL JAIN
         R/O KRISHNA MIL BUILDING
          2ND FLOOR
          BONGAIGAION, ASSAM 783380

         3:MISRI LAL RAY
          S/O BASHDEV RAY
         VILLAGE CHOAGURI 31 NH WAR CENTER
         PO AND PS DHALIGAON
         L DIST BONGAIGAON
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             4:RABIUL HASSAN
              S/O LATE SAKANDER ALI
             PO AND PS BAGHBAR
              DIST BARPETA
             ASSAM 78130

Advocate for the Petitioner : MS. R CHOUDHURY
Advocate for the Respondent :

                                  BEFORE
                 HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                      ORDER

01-06-2022

Heard Ms. R. Choudhury, learned counsel representing the appellants. The appeal, under Section 173 of the Motor Vehicles Act, 1988, is preferred challenging the Judgment and Award dated 29-03-2022, passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup (M), Guwahati, in MAC Case No. 1831 of 2016.

The appeal is admitted for hearing. Issue notice.

Call for the LCR.

The appellant shall, within five days from today, take steps for service of notice upon the respondents, by registered post with A/D Card as well as under usual process.

List this appeal after five weeks after service of notice is complete.

JUDGE

Comparing Assistant