Taybur Rahman Mazarbhuiya vs Tapon Sen And Anr
2022 Latest Caselaw 4530 Gua

                                                                   Page No.# 1/2

GAHC010197342022




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

                                Case No. : MACApp./786/2022

            TAYBUR RAHMAN MAZARBHUIYA
            S/O LATE ASAB ALI MAZARBHUIYA, HAILAKANDI TOWN WARD NO. 3,
            NEW TOWN, PO RATANPUR ROAD, PS HAILAKANDI NEAR TELEPHONE
            EXCHANGE, DIST HAILAKANDI, ASSAM 788163



            VERSUS

            TAPON SEN AND ANR.
            S/O SRI DIPAK SEN
            VILLAGE CHOTO JALENGA, PS SILCHAR, DIST CACHAR, ASSAM 788119

            2:THE NATIONAL INSURANCE COMPANY LIMITED
             REPRESENTED BY THE DIVISIONAL MANAGER
            THE NATIONAL INS. CO. LTD. CAPITAL TRAVELS BUILDING
             CLUB ROAD
             PS AND PS SILCHAR
             DIST CACHAR
            ASSAM 78800

Advocate for the Petitioner   : MR. K A MAZUMDER

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 16.11.2022 Page No.# 2/2

Mr. K.A. Mazumdar, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the ex-parte judgment and award dated 21.07.2022, passed by the learned Member, MACT, Cachar, Silchar in MAC Case No. 279/2017.

The appeal is admitted for hearing.

Call for the LCR.

Let a notice returnable on 20.01.2023 be issued.

The appellant shall take steps within 2 days for service of notice on the respondent by registered post with A/D as well as by usual process.

List on 20.01.2023.

JUDGE

Comparing Assistant