Page No.# 1/2 vs New India Assurance Co Ltd. And Anr
2023 Latest Caselaw 1251 Gua

                                                                  Page No.# 1/2

GAHC010034112023




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

                                Case No. : MACApp./107/2023

            NUR HUSSAIN ALI AND ANR.
            S/O LATE NIZAM ALI,
            RESIDENT OF KAMARPARA(PACHIM LACHIMA) PS SARTHEBARI, DIST
            BARPETA, ASSAM

            2: NUR MAHAMMAD ALI
             S/O LATE NIZAM ALI

            RESIDENT OF KAMARPARA(PACHIM LACHIMA) PS SARTHEBARI
            DIST BARPETA
            ASSA

            VERSUS

            NEW INDIA ASSURANCE CO LTD. AND ANR.
            REPRESENTED BY THE DIVISIONAL MANAGER, NEW INDIA ASSURANCE
            CO. LTD. BONGAIGAON DIVISIONAL OFICE, BONGAIGOAN, ASSAM

            2:SRI PINKU HAZARIKA
            VILLAGE HALDIBARI
             PS SARTHEBARI
            DIST BARPETA
            ASSAM 78132

Advocate for the Petitioner   : MR S S SHARMA

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Page No.# 2/2

Date : 27.03. 2023 Heard Mr. H. Buragohain, learned counsel for the appellants.

This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellants against the judgment and award dated 22.12.2022, passed by the learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No. 496/2020 whereby the claim of the claimants was not allowed.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice to the respondents.

The appellants shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant