National Insurance Company ... vs Noor Mostak Choudhury And 2 Ors . A
2023 Latest Caselaw 693 Gua

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GAHC010002132023




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

                            Case No. : MACApp./51/2023

         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET, KOLKATA AND ITS REGIONAL OFFICE AT BHANGAGARH, G.S.
         ROAD, GUWAHATI- 781005 REPRESENTED BY THE CHIEF REGIONAL
         MANAGER, GUWAHATI REGIONAL OFFICE.



         VERSUS

         NOOR MOSTAK CHOUDHURY AND 2 ORS . A
         S/O ABDUL MATLEB AHMED, VILL.- BALAPARA, P.S.- JOGIGHOPA, DIST.-
         BONGAIGAON, ASSAM, PIN- 783382.

         2:SAFIQUL HOQUE
          S/O LATE ABDUL JALIL

         VILL.- KABAITARY

         P.O.- JOGIGHOPA

         P.S.- JOGIGHOPA

         DIST.- BONGAIGAON
         ASSAM
         PIN- 783382.

         3:MANJUR HOQUE
          S/O LATE FAJAL HOQUE

         VILL.- KABAITARY

         P.O.- JOGIGHOPA
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             P.S.- JOGIGHOPA

             DIST.- BONGAIGAON
             ASSAM
             PIN- 783382

Advocate for the Petitioner        : MR T KALITA

Advocate for the Respondent :




                                     BEFORE
                       HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                               ORDER

Date : --22.02.2023 Heard Mr. T. Kalita, learned counsel for the appellant. This is an application under Section 173 of the M.V. Act, 1988 challenging the judgment and order dated 08.09.2022 passed by the learned Member MACT, Bongaigaon in MAC Case No. 143/2018. The main ground of appeal is quantum of the amount awarded by the learned Member, MACT, Bongaigoan.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice returnable 4 weeks.

The appellant shall take steps for service of notice upon the respondents by registered A/D post as well as usual process within one week.

List after 4 weeks.

The name of Mr. M. Khan, learned counsel for the respondent No. 1 be shown in the cause list. Registry to do the needful.

JUDGE

Comparing Assistant