Page No.# 1/3 vs Cholamandalam Ms General ...
2022 Latest Caselaw 2281 Gua

                                                                 Page No.# 1/3

GAHC010154722017




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

                          Case No. : MACApp./663/2017

         MUSST JAMENA BEGUM and 2 ORS
         W/O LATE ABDUR RAHMAN

         2: MD. JAINUDDIN
          S/O UNI MORAL @ UN MOHAMMAD

         3: MUSST. JARINA KHATUN
          MD. JAINUDDIN
         ALL ARE R/O VILL. NO. 2 KHALABHUYAN
          P.O. KURANIBORI
          P.S. MAYONG
          DIST. MORIGAON
         ASSAM

         VERSUS

         CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD and 3 ORS
         ASTHA PLAZA, 4TH FLOOR, OPP. S.B. DEORA COLLEGE, BORA SERVICE,
         ULUBARI, GUWAHATI-7

         2:SAIFUL ISLAM

          S/O ABDUL JABBAR
          R/O KURANIBORI
          P.S. MAYONG
          DIST. MORIGAON
          ASSAM
          PIN 782411

         3:MD. ALLAUDDIN
          S/O NUR ISLAM
          R/O VILL. BURABURI
          P.S. MAYONG
          DIST. MORIGAON
                                                                           Page No.# 2/3

             ASSAM
             PIN 782411

             4:BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.

             REPRESENTED BY THE EXECUTIVE
             LEGAL
             SREEJI TOWER 2ND FLOOR
             NEAR GUWAHATI TEA WARE HOUSING PVT. LTD. ADJACENT TO
             MAHINDRA SHOWROOM
             CHRISTIAN BASTI
             GUWAHATI-

Advocate for the Petitioner   : MR.T PAUL

Advocate for the Respondent : MR. K K BHATTA

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 03.10.2015 passed by the learned Member, Motor Accident Claims Tribunal, Morigaon, Assam in MAC case No. 71/2011.

Admit the appeal. Call for the record.

Issue notice to the respondents. Returnable after six weeks.

As Mr. KK Bhatta, learned counsel represents respondent No. 1, no formal notice needs to be issued. Appellant to take steps for service of notice upon the respondent Nos. 2,3 and 4 within a period of one week by registered post with A/D as well as usual process.

Page No.# 3/3

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

JUDGE

Comparing Assistant