National Insurance Company Ltd vs Chamiran Nessa And 4 Ors
2022 Latest Caselaw 2272 Gua

                                                                      Page No.# 1/3

GAHC010113272022




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

                          Case No. : MACApp./336/2022

         NATIONAL INSURANCE COMPANY LTD.
         REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA-
         700071, REPRESENTED BY THE ASSISTANT MANAGER, GAUHATI
         REGIONAL OFFICE, BHANGAGARH, GUWAHATI-781005.



         VERSUS

         CHAMIRAN NESSA AND 4 ORS.
         W/O- LATE SUKUR ALI, R/O- VILL.- BASHBARI NO. 1, P.O. SALABILA, P.S.
         MANIKPUR, DIST. BONGAIGAON, ASSAM, PIN- 783392.

         2:MR. FURKAN
          S/O ABDOOL GAFOOR
          RESIDENT OF VPO KUNDI SONIPAT
          HARYANA
          PO AND PS SONIPAT
          DIST SONIPAT
          HARYANA
          131028 PERMANENT ADDRESS RESIDENT OF HOUSE NO. 120
          DURGA CHOWK
          BHALSWA DAIRY
          PO BHALASWA
          PS BHALSWA DIARY
          DELHI 110042

         3:MR. SUDARSHAN
          S/O SIYA RAM RESIDENT OF VILLAGE NAGLA BALDEV
          PARDHANAPUR
          PO ALIGANJ
          PS JASRATHPUR
         ALIGANJ(DEHAT) DIST ETAH
          UTTAR PRADESH
                                                                         Page No.# 2/3

             207247

             4:AKHIRUL ISLAM
              S/O ABUL HUSSAIN
              RESIDENT OF VUKKAGE PURAN BIJNI
             PO AND PS BIJNI
              DIST CHIRANG
              BTAD
             ASSAM
              783390

             5:MR. ABDUL KADER
              S/O SAHAB ALI
              RESIDENT OF VILLAGE BASHBARI NO. 1
              PO SALABILA
              PS MANIKPUR
              DIST BONGAIGAON
             ASSAM
              78339

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :

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

29.06.2022

Heard learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 04.03.2022 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC case No. 39/2019.

Admit the appeal. Call for the record.

Issue notice to the respondents. Returnable after six weeks.

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Appellant to take steps for service of notice upon the respondent within a period of one week by registered post with A/D as well as usual process.

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

JUDGE

Comparing Assistant