Page No.# 1/3 vs Smti Minu Rai And 2 Ors
2022 Latest Caselaw 4131 Gua

                                                                       Page No.# 1/3

GAHC010002012015




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

                            Case No. : MACApp./682/2022

         MUST FATEMA KHATOON and 3 ORS
         W/O LATE ABDUL KADIR

         2: MD. ABDUL FARUK AHMED
          S/O LATE ABDUL KADIR

         3: MS. KULSUMA BEGUM

          D/O LATE ABDUL KADIR

         4: MD. FAJAR ALI

         S/O LATE ABDUL KADIR
         NOS. 4 BEING MINOR REPRESENTED BY HIS MOTHER MUST. FATEMA
         KHATOON
         ALL ARE R/O VILL. KHUTAKATIA
         P.S. N. LAKHIMPUR
         DIST.N. LAKHIMPUR
         ASSAM ALSO C/O MD. RAFIQUE ALI
         BAMUNIMAIDAM
         P.S. CHANDMARI
         GUWAHATI

         VERSUS

         SMTI MINU RAI and 2 ORS
         W/O SRI MASTER RAI, R/O VILL. and P.O. KETEKIBARI, P.S. TEZPUR, DIST.
         SONITPUR, ASSAM-784001 OWNER OF THE VEHICLE NO. AS-12-B-0083

         2:MONI BORA

          S/O SRI SUNIL BORA
          VILL. and P.O. RAHA DIST. NAGAON
          ASSAM DRIVER OF VEHICLE NO. AS-12-B-0083
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            3:THE REGIONAL MANAGER

              UNITED INDIA INSURANCE CO. LTD.
              CHRISTIAN ASTI
              G.S.ROAD
              GUWAHATI-5 INSURER OF THE VEHICLE NO. AS-12-B-008

Advocate for the Petitioner   : MR. N BHATRA

Advocate for the Respondent : MR. K K DEY (R-3)




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

26.10..2022

Heard the learned counsel for the appellant.

This is an appeal against the judgment and award dated 20.04.2015 passed by the learned Member, MACT, No. 1, Kamrup, Guwahati, in MAC Case No. 205/2012.

Appeal is admitted.

Call for the records.

Issue notice returnable after six weeks.

The 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 five days from today.

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

Page No.# 3/3

JUDGE

Comparing Assistant