National Insurance Company Ltd vs Foize Uddin Barbhuiya And 2 Ors
2023 Latest Caselaw 1826 Gua

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GAHC010051102023




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

                                Case No. : MACApp./166/2023

            NATIONAL INSURANCE COMPANY LTD .
            HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3 MIDDLETON
            STREET KOLKATA AND ITS REGIONAL OFFICE AT GS ROAD,
            BHANGAGARH GUWAHATI



            VERSUS

            FOIZE UDDIN BARBHUIYA AND 2 ORS .
            S/O ABDUL MOTIN BARBHUIYA, RESIDENT OF VILLAGE BAWARGHAT,
            PART I, PS AND DIST HAILAKANDI ASSAM 788164

            2:JEAB UDDIN BARBHUIYA
             S/O A. ALI BARBHUIYA

            RESIDENT OF VILLAGE VICHINGCHA

            PS AND DIST HAILAKANDI
            ASSAM 788164

            3:NAZIR UDDIN LASKAR

             S/O M. M LASKAR

            RESIDENT OF VILLAGE VICHINGCHA
            PS AND DIST HAILAKANDI
            ASSAM 78816

Advocate for the Petitioner   : MS. P BORTHAKUR

Advocate for the Respondent :
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                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

Date : 8.5.2023

Heard Mr. R. Goswami, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and order dated 22.11.2022 passed by the learned Member, MACT, Hailakandi in MAC Case No. 85 / 2008.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable after six weeks.

Appellant to take steps for service of notice upon the respondents within a period of one week from today by way of registered post with A/D as well as by usual process .

JUDGE

Comparing Assistant