Bhupen Chandra Pathak vs Babul Ch. Pathak And Anr
2023 Latest Caselaw 3542 Gua

                                                                     Page No.# 1/2

GAHC010281882019




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

                                Case No. : MACApp./244/2023

            BHUPEN CHANDRA PATHAK
            S/O- HARKESWAR PATHAK, VILL. H.NO. 3, SHANTINAGAR, BYE LANE NO.
            4, P.S. DISPUR, DIST- KAMRUP(M), ASSAM.

            VERSUS

            BABUL CH. PATHAK AND ANR
            S/O- LT. MUKUNDA RAM PATHAK, VILL. 2 NO. BIRKUCHI, KALITAKUCHI,
            H. NO. 35, P.S. NOONMATI, DIST. KAMRUP(M), ASSAM. OWNER CUM
            DRIVER OF VEHICLE NO. AS-01-AH/7824 ( MARUTI 800 CAS).

            2:THE REGIONAL MANAGER
             NEW INDIA ASSURANCE COMPANY LTD.
            ABC
             G.S. ROAD
             GHY.
            ASSAM. INSURER OF VEHICLE NO. AS-01-AH/7824 ( MARUTI 800 CAS)

Advocate for the Petitioner   : MRS. S ROY

Advocate for the Respondent : MS. M CHOUDHURY




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

Date : 01-09-2023

Heard Mrs. S Roy, learned counsel for the appellant. Ms. M Choudhury, learned counsel appears on behalf of the respondent No. Page No.# 2/2

2.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Award dated 29.04.2019, passed by the learned Member, MACT No. 2, Kamrup, Guwahati in MAC Case No. 1620/2014.

Appeal is admitted.

Issue notice, returnable in 4 (four) weeks.

Appellant to take steps for service of notice upon the respondent No. 1 by registered post with A/D as well as through usual process.

Call for the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant