Sri Gautam Talukdar vs The New India Assurance Co. Ltd And ...
2022 Latest Caselaw 2151 Gua

                                                                        Page No.# 1/2

GAHC010053062019




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

                                Case No. : MACApp./232/2022

            SRI GAUTAM TALUKDAR
            S/O- SRI KAMESWAR TALUKDAR, R/O- VILL.- NIZ-BAHJANI, P.O. NIZ-
            BAHJANI, DIST.- NALBARI, ASSAM.



            VERSUS

            THE NEW INDIA ASSURANCE CO. LTD AND 2 ORS
            ABC, G.S. ROAD, BHANGAGARH, GUWAHATI-5, POLICY NO.
            530300/31/04/00754 VALID UPTO 16/06/2005. (INSURER OF THE VEHICLE NO.
            AS-19/A-0092).

            2:MD. MUZAHERUL HAQUE
             S/O- ABDUL HAI
             R/O- VILL.- DOLOIGAON
             P.O. BONGAIGAON
             DIST.- BONGAIGAON
            ASSAM. (OWNER CUM RIDER OF THE VEHICLE NO. AS-19/A-0092).

            3:SRI DILIP KR. ROY
             S/O- LATE SARAT CH. ROY
             R/O- VILL.- SIDALSATI
             P.S. NORTH SALMARA
             DIST.- BONGAIGAON
            ASSAM. (OWNER CUM RIDER OF THE VEHICLE NO. AS-19/A-0092)

Advocate for the Petitioner   : MR S C PANDIT

Advocate for the Respondent :

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BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

15.06.2022

Heard Mr. SC Pandit, learned counsel for the appellant. Also heard Mr. AJ Saikia, learned counsel for the respondent No. 1.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 14.11.2018 passed by the learned Member, Motor Accident Claims Tribunal, Nalbari in MAC case No. 148 (Indury)/2005.

Admit the appeal. Call for the record.

Issue notice to the respondent. Mr. AJ Saikia, learned counsel represents respondent No. 1. Appellant to take steps for service of notice upon the respondent Nos. 2 and 3 by registered post with A/D as well as usual process.

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

The name of Mr. AJ Saikia, learned counsel for the respondent no. 1 be shown in the cause list.

JUDGE

Comparing Assistant