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Md. Intaz Ali vs New India Assurance Co. Ltd And 2 ...
2022 Latest Caselaw 3619 Gua

Citation : 2022 Latest Caselaw 3619 Gua
Judgement Date : 16 September, 2022

Gauhati High Court
Md. Intaz Ali vs New India Assurance Co. Ltd And 2 ... on 16 September, 2022
                                                                  Page No.# 1/2

GAHC010170332022




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

                            Case No. : MACApp./639/2022

          MD. INTAZ ALI
          S/O LATE SAHIMUDDIN,
          VILL.- NO. 3, KANDHABARI,
          P.S.- MUKALMUA,
          DIST.- NALBARI, ASSAM.
          VERSUS
          NEW INDIA ASSURANCE CO. LTD AND 2 ORS
          HAVING ITS REGIONAL OFFICE AT G.S. ROAD, ULUBARI, DIST.- KAMRUP
          (M), ASSAM, PIN- 781007.
          2:DWIJEN TALUKDAR
           S/O LATE DEBENDRA TALUKDAR
           C/O BRAHMAPUTRA INFRASTRUCTURE LTD. 4TH FLOOR
           ROYAL PLAZA
           G.S. ROAD
           DIST.- KAMRUP(M)
           ASSAM
           PIN- 781005.
          3:RAHUL TALUKDAR
           S/O PROBODH TALUKDAR
           VILL.- JAPARKUCHI
           P.O.- CHOWBAZAR
           DIST.- NALBARI
           ASSAM
           PIN- 781334

Advocate for the Petitioner : MR D MONDAL
Advocate for the Respondent :
                                                                Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 16.09.2022 Heard Mr. D. Mondal, learned counsel for the appellant.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 24.05.2022, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No. 1221/2016.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondents.

The appellant shall take steps for service of notice upon the respondents in both ways by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within three days from today.

List the matter after four weeks.

JUDGE

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