Chondon Bordoloi vs Biju Phukan And 2 Ors
2022 Latest Caselaw 4358 Gua

                                                                   Page No.# 1/2

GAHC010219542022




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

                                Case No. : MACApp./776/2022

            CHONDON BORDOLOI
            S/O LATE SANJIB KUMAR BORDOLOI,
            RESIDENT OF VILLAGE NO. 1 SONARI GAON, TARAJAN, PS AND DIST
            JORHAT, ASSAM



            VERSUS

            BIJU PHUKAN AND 2 ORS.
            S/O SRI HEMO PHUKAN ,
            RESIDENT OF VILLAGE HOLOGURI, PS MORANHAT, DIST CHARAIDEO,
            ASSAM 785673

            2:SRI SAILENDRA PHUKAN
             S/O SRI HEMO PHUKAN

            RESIDENT OF VILLAGE HOLOGURI
            PS MORANHAT
            DIST CHARAIDEO
            ASSAM 785673

            3:NEW INDIA ASSURANCE CO. LTD.
             HAVING ITS BRANCH REGIONAL OFFICE AT 5TH FLOOR
             SHREE TOWER
             ULUBARI
             GUWAHATI 781007
            REPRESENTED BY ITS CHIEF REGIONAL MANAGE

Advocate for the Petitioner   : MR D MONDAL

Advocate for the Respondent :
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                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                     ORDER

09.11.2022

Heard Mr. D. Mondal, learned counsel for the appellant.

This appeal filed under section 173 of the Motor Vehicles Act is directed against the judgment and award dated 21.07.2022 passed by the learned Member, MACT, Kamrup, Amingaon in MAC Case No.155/2018 by which the claim of the appellant was dismissed.

Appeal is admitted for hearing.

Call for the records.

Issue notice on the respondents returnable on 02.12.2022.

The appellant shall take steps within 2(two) days for service of notice upon the respondents by registered post with A/D.

List the matter on 02.12.2022.

JUDGE

Comparing Assistant