The New India Assurance Co. Ltd vs Manggali Roy And Anr
2023 Latest Caselaw 4487 Gua

                                                                    Page No.# 1/2

GAHC010064552023




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

                                Case No. : MACApp./390/2023

            THE NEW INDIA ASSURANCE CO. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956.
            REPRESENTED BBY ITS REGIONAL MANAGER, G.S ROAD,GUWAHATI 07



            VERSUS

            MANGGALI ROY AND ANR.
            W/O LATE JOGESH ROY @ JOGESH CHANDRA ROY, RESIDENT OF
            VILLAGE MENIPUR PAT I, PO SHILDUBI, PS SILCHAR DIST CACHAR,
            ASSAM 788112

            2:KABUL HUSSAIN BARBHUIYA
             S/O LATE SAKAT ALI BARBHUIYA
             RESIDENT OF VILLAGE DHONEHARI PART II
             PO SHILDUBI
             PS SONAI
             DIST CACHAR
            ASSAM 78811

Advocate for the Petitioner   : MR. A ACHARYA

Advocate for the Respondent : MR. M TALUKDAR (R-1)




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 19.10.2023 Page No.# 2/2

Heard Mr. A. Acharya, learned counsel for the appellant and Mr. M. Talukdar, learned counsel for the respondent no.1.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is against the judgment and award dated 30.11.2022 passed by the learned Member, MACT, Cachar, Silchar in MAC Case No. 532/2018.

This appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 6(six) weeks.

As the respondent no.2 has entered appearance in connection with the connected interlocutory application for condonation of delay, the learned counsel for the appellant shall serve a copy of the memo of appeal with enclosures to the learned counsel for the respondent no.2.

Issue notice returnable in 6(six) weeks.

JUDGE

Comparing Assistant