Niranjan Das vs Jhuma Das @ Juma Das And 7 Ors
2023 Latest Caselaw 4835 Gua

Gauhati High Court

Niranjan Das vs Jhuma Das @ Juma Das And 7 Ors on 1 December, 2023

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                          Page No.# 1/3

GAHC010207272023




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

                            Case No. : MACApp./427/2023

         NIRANJAN DAS
         NIRANJAN DAS,
         S/O PARESH DAS,
         VILL.-KHERUKHANDA,
         DIST.- SONITPUR, ASSAM, PIN- 784110.



         VERSUS

         JHUMA DAS @ JUMA DAS AND 7 ORS.
         W/O LATE NARENDRA DAS,
         VILL.-KHERUKHANDA PATHAR,
         P.O.- KHERUKHANDA,
         P.S.- DHEKIAJULI,
         DIST.- SONITPUR, ASSAM, PIN- 784110.

         2:PARBATI DAS
         W/O LATE HARENDRA DAS

         VILL.-KHERUKHANDA PATHAR

         P.O.- KHERUKHANDA

         P.S.- DHEKIAJULI

         DIST.- SONITPUR
         ASSAM
         PIN- 784110.

         3:SAMIR DAS
          S/O LATE NARENDRA DAS

         VILL.-KHERUKHANDA PATHAR
                                                  Page No.# 2/3


            P.O.- KHERUKHANDA

            P.S.- DHEKIAJULI

            DIST.- SONITPUR
            ASSAM
            PIN- 784110.

            4:SIBA DAS
            W/O LATE NARENDRA DAS

            VILL.-KHERUKHANDA PATHAR

            P.O.- KHERUKHANDA

            P.S.- DHEKIAJULI

            DIST.- SONITPUR
            ASSAM
            PIN- 784110.

            5:RAJENDRA BASFORE
             S/O INDRAJIT BASFORE

            R/O WARD NO. 5
            DHEKIAJULI

            P.O. AND P.S.- DHEKIAJULI

            DIST.- SONITPUR
            ASSAM
            PIN- 784110.

            6:MD SIDDIK ALI
             S/O JASUMUDDIN

            VILL.- THELAMARA GHAT

            P.O. AND P.S.- THELAMARA

            DIST.- SONITPUR
            ASSAM
            PIN- 784149

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent :
                                                                        Page No.# 3/3




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                     ORDER

Date : 01.12.2023 Heard Ms. A. Borah, learned counsel for the appellant.

By filing this appeal under section 173 of the Motor Vehicles Act, the appellant has assailed the judgment and award dated 07.07.2023, passed by the learned Member, MACT, Sonitpur in MAC(D) Case No.47/2021.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4 (four) weeks.

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

The learned counsel for the appellant has prayed for interim relief.

The appellant is at liberty to file a separate application for prayer for interim relief.

List after 4 (four) weeks, awaiting receipt of LCR.

JUDGE

Comparing Assistant