Page No.# 1/2 vs Hatem Ali And Anr
2022 Latest Caselaw 4653 Gua

                                                                Page No.# 1/2

GAHC010236832022




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

                            Case No. : MACApp./805/2022

          ALI RAMJAN ISMAHIL @ MD. RAMJAN ALI AND ANR.
          S/O LATE ISMAHIL NASAR FAKIR ALI, RESIDENT OF VILLAGE GUTLONG
          GAON, PO KALIABHUMURA, PS TEZPUR, DIST SONITPUR, ASSAM

          2: HABIJA BEGUM
          W/O ALI RAMJAN ISMAHIL @ MD. RAMJAN ALI
           RESIDENT OF VILLAGE GUTLONG GAON
           PO KALIABHUMURA
           PS TEZPUR
           DIST SONITPUR
          ASSA

          VERSUS

          HATEM ALI AND ANR.
          S/O FATEMA KHATUN,
          RESIDENT OF KALAKUCHI GAON, PO KALAKUCHI, DIST SONITPUR,
          ASSAM 784149

          2:TATA AIG GENERAL INSURANCE CO. LTD.
           3RD FLOOR GARDENS
           KAMRUP
          ASSAM GUWAHATI 78100

Advocate for the Petitioner : MR. K BHATTACHARJEE
Advocate for the Respondent :




                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                     ORDER

23.11.2022 Page No.# 2/2

Heard Ms. B. Talukdar, learned counsel for the appellant.

By this application under Section 173 of the Motor Vehicles Act, 1988, the petitioner has prayed for setting aside and quashing the judgment and order dated 20.08. 2022 passed by the Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur in MAC No. (D) Case No. 87/2019.

The appeal is admitted.

Call for the LCR.

Issue notice.

The appellant/applicant shall take steps for service of notice upon the respondents within seven days from today by registered post with A/D post as well as under usual process.

List the matter four weeks.

JUDGE

Comparing Assistant