Page No.# 1/2 vs Md Nazrul Haque And Anr
2023 Latest Caselaw 4417 Gua

                                                                    Page No.# 1/2

GAHC010140232016




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

                                Case No. : MACApp./301/2023

            MRS MARRY BEGUM and ANR
            W/O LATE MASARAF ALI

            2: MD. JITU ALI

             BOTH ARE R/O VILL. RADHAKUCHI
             P.S. BIHATA CHARIALI
             DIST. KAMRUP ASSA

            VERSUS

            MD NAZRUL HAQUE and ANR
            S/O LATE BASIR ALI, R/O VILL. BAMA, P.O. KARARA, P.S.
            BIHATACHARIALI, DIST. KAMRUP, PIN 781381

            2:MD. SIDDIK ALI

             S/O LATE DEHJUR ALI
             VILL. RADHAKUCHI
             P.O. KARARA
             P.S. BIHATA CHARIALI
             DIST. KAMRUP ASSA

Advocate for the Petitioner   : MR.J SARMA

Advocate for the Respondent :


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 17.10.2023 Heard Mr. J. Sarma, learned counsel for the appellants.

Page No.# 2/2

By filing this appeal under Section 173(1) of the Motor Vehicles Act, the appellants have assailed the judgment and award dated 29.08.2016, passed by the learned Member, MACT No.3, Kamrup (Metropolitan), Guwahati in MAC Case No.1050/2003 (New) [443/2001 (Old)].

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4 (four) weeks.

The appellants shall take steps within 2 (two) days for service of notice on the respondents by usual process as well as by registered post with A/D.

List after 4 (four) weeks.

JUDGE

Comparing Assistant