Musst. Rahima Khatun And 2 Ors vs Smti. Shefeli Debnath And 2 Ors
2023 Latest Caselaw 258 Gua

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GAHC010002122019




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

                                Case No. : MACApp./728/2022

            MUSST. RAHIMA KHATUN AND 2 ORS
            Address - REPRESENTED BY SANT KUMAR RAY, S/O SRI BEHARI RAY, R/O
            NAMSAI, P.S. NAMSAI, PRESENTLY RESIDING AT HATIGAON, GUWAHATI,
            P.S. DISPUR, ASSAM, PIN 781005



            VERSUS

            SMTI. SHEFELI DEBNATH AND 2 ORS
            Address - REPRESENTED BY SANT KUMAR RAY, S/O SRI BEHARI RAY, R/O
            NAMSAI, P.S. NAMSAI, PRESENTLY RESIDING AT HATIGAON, GUWAHATI,
            P.S. DISPUR, ASSAM, PIN 781005

            2:RESPONDENT 2
             RESPONDENT

Advocate for the Petitioner   : MR C P SHARMA

Advocate for the Respondent : MR. M RAHMAN




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

23. 01. 2023

Heard Mr. S Dutta, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 Page No.# 2/2

agianst the judgment and award dated 08.10.2015 passed by the learned Member, Motor Accident Claims Tribunal, Cachar, Silchar in MAC case No. 1107/2004.

Issue notice, returnable after four weeks.

Appellant to take steps on the respondents for service of notice both by way of registered post with A/D and by usual process within a period of three days from today.

Call for the records.

Registry to list this matter in the Admission column after receipt of LCRs and completion of notice.

JUDGE

Comparing Assistant