Tafir Ali @ Md. Tafar Ali And Anr vs Bistarning Khyllait And Anr
2023 Latest Caselaw 770 Gua

                                                                    Page No.# 1/2

GAHC010035162023




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

                                Case No. : MACApp./52/2023

            TAFIR ALI @ MD. TAFAR ALI AND ANR.
            S/O MD. MOHOR ALI @ MD. MAHAR UDDIN,
            THE CASE IS REPRESENTED BY FATHER OF THE INJURED NAMELY MD.
            MOHAR ALI @ MD. MAHAR UDDIN,
            S/O LATE AMED ALI,
            PERMANENET RESIDENT OF VILLAGE- SIMLAI PATHAR,
            P.S.- LANKA,
            DIST.- LANKA, ASSAM.
            PRESENTLY RESIDING AT- AMTOLA, BYRNIHAT,
            P.O. AND P.S.- SONAPUR, DIST.- KAMRUP (METRO), ASSAM.



            VERSUS

            BISTARNING KHYLLAIT AND ANR.
            S/O TRUN RYNTATHIANG,
            R/O 147 NONGLYPUT, MAIRANG, WEST KHASI HILLS, P.O.- MEGHALAYA,
            MEGHALAYA, PIN- 793120.

            2:THE UNITED INDIA INSURANCE COMPANY LIMITED
             REPRESENTED BY ITS BRANCH MANAGER
             DON BOSCO POINT (MAIN ROAD)
             SHILLONG
             MEGHALAYA
             PIN- 793003

Advocate for the Petitioner   : MISS. A BARUAH

Advocate for the Respondent :
                                                                                            Page No.# 2/2


                                     BEFORE
                       HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                              ORDER

Date : --24.02.2023 Heard Miss. A. Baruah, learned counsel for the appellants. This is an appeal under Section 173 of the M.V. Act, 1988 as amended in 2019 filed against the impugned judgment and award dated 17.11.2022 passed by the learned Member MACT No. 3, Kamrup (M) at Guwahati in MAC Case No. 955/2018. The appeal is with regard to the quantum of the award passed by the learned Tribunal, at Guwahati. After hearing the learned counsel for the appellants and on perusal of the contents of the appeal, the appeal is admitted for hearing.

Issue notice to the respondents returnable 3 weeks. Call for the LCR.

The appellants 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 3 weeks.

JUDGE

Comparing Assistant