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Faruk Abdulla @ Abdula @ Ahmed vs United India Insurance Co. Ltd And ...
2023 Latest Caselaw 1470 Gua

Citation : 2023 Latest Caselaw 1470 Gua
Judgement Date : 10 April, 2023

Gauhati High Court
Faruk Abdulla @ Abdula @ Ahmed vs United India Insurance Co. Ltd And ... on 10 April, 2023
                                                          Page No.# 1/3

GAHC010068692023




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

                          Case No. : MACApp./130/2023

         FARUK ABDULLA @ ABDULA @ AHMED
         S/O NUR AHMED @ ABDULLA @ NUR AHOMOD @ MOHAMMAD ALI,
         VILL.- SIMLAGURI,
         P.S.- KACHUA,
         DIST.- NAGAON.



         VERSUS

         UNITED INDIA INSURANCE CO. LTD AND 4 ORS.
         REP. BY ITS REGIOANL MANAGER,
         G.S. ROAD, CHRISTIAN BASTI,
         P.O.- GUWAHATI- 781005,
         DIST.- KAMRUP (M) (ASSAM).

         2:TAIZUL ISLAM MULLA
          S/O NURUL AMIN MULLA

         VILL.- NO. 1
         PAKHALI

         P.O.- KACHUA TINIALI- 782426

         DIST.- NAGAON (ASSAM).

         3:MD. SALIM AHMED
          S/O RAHIMUDDIN AHMED

         VILL.- NO. 1
         PAKHALI

         P.O.- KACHUA TINIALI- 782426.
                                                                     Page No.# 2/3

             DIST.- NAGAON (ASSAM).

             4:BHARATI AXA GEN. INSURANCE CO. LTD
              2ND FLOOR
              SIX MILESTONE BUILDING G.S. ROAD
              P.O.- GUWAHATI- 781022

             DIST.- KAMRUP (M) ASSAM.

             5:INAMUL ISLAM
              S/O AIN UDDIN

             VILL. AND P.O.- SIMLAGURI- 782426

             P.S.- KACHUA DIST.- NAGAON (ASSAM)

Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

10.04.2023

Heard Mr. A. R. Agarwala, learned counsel for the appellant.

This appeal is filed against the judgment and award dated 29.11.2022 passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup (M) at Guwahati in MAC Case No. 341/2018.

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 Page No.# 3/3

way of registered post with A/D as well as by usual process within a period of 3 (three) days from today.

JUDGE

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