The Bajaj Allianz General ... vs Md Sams Uddin And 2 Ors
2022 Latest Caselaw 4307 Gua

                                                                Page No.# 1/2

GAHC010165662018




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

                        Case No. : MACApp./842/2018

         THE BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT GE PLAZA, AIRPORT
         ROAD, NERADA, PUNE-411006 AND NORTH EASTERN REGIONAL OFFICE
         AT SREEJI TOWER, 2ND FLOOR, C/O GAUHATI TEA WARE HOUSING PVT,
         LTD. ADJACENT TO MAHINDRA SHOWROOM, CHRISTAIN BASTI,
         GUWAHATI 781005, KAMRUP METROPOLITAN DISTRICT ASSAM
         REPRESENTED BY ITS LEGAL EXECUTIVE, CLAIMS DEPARTMENT, MR.
         RANJAN JYOTI BORAH

         VERSUS

         MD SAMS UDDIN AND 2 ORS
         S/O INTAZ ALI
         RESIDENT OF VILLAGE LATHIMARA
         PS KATIGORAH
         DIST CACHAR, ASSAM
         788805

         2:MD. MOTIUR RAHMAN
          S/O LATE ATAUR RAHMAN
         RESIDENT OF VILLAGE KORAIKANDI PART II
         PS KATIGORAH
         DIST CACHAR ASSAM
         788805
         OWNER OF THE OFFENDING VEHICLE

         3:MD. AHMED MUSTAFA
          S/O MOTIUR RAHMAN
         RESIDENT OF VILLAGE KORAIKANDI PARTII
         PS KATIGORAH
         DIST CACHAR
         ASSAM
         788805
         DRIVER OF THE OFFENDING VEHICL
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Advocate for the Petitioner   : MR. A BHATTACHARYYA

Advocate for the Respondent : MR. S NATH (R2)




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

Date : 04.11.2022

Heard Mr. A. Bhattacharyya, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988 by the appellant against the judgment and award dated 13.11.2017 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No.13/2011

Admit the appeal.

Call for the LCR.

Issue notice, returnable within 6(six) weeks.

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 one week from today.

JUDGE

Comparing Assistant