Smti Jaya Saikia vs Smti Prastuti Bhuyan
2023 Latest Caselaw 3544 Gua

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GAHC010116052020




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

                                Case No. : MACApp./243/2023

            SMTI JAYA SAIKIA
            W/O SRI HAREN SAIKIA, KALYANPUR, WARD NO. 10, P.O. BISWANATH
            CHARIALI 784176, DIST. SONITPUR, ASSAM.


            VERSUS

            SMTI PRASTUTI BHUYAN
            W/O LATE BIDYUT SAIKIA, LAKHIMI NAGAR APARTMENT, LAKHIMI
            NAGAR, GUWAHATI 781006, DIST.KAMRUP (M), ASSAM.


Advocate for the Petitioner   : MR. A R AGARWALA

Advocate for the Respondent : Ms. J BARUAH




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 01-09-2023

Heard Mr. AR Agarwala, learned counsel for the appellant. Mrs. S Roy, learned counsel appears on behalf of respondent.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and Award dated 05.06.2018, passed by the learned Member, MACT No. 3, Kamrup, in MAC Case No. 680/2015.

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Appeal is admitted.

As the learned counsel for the respondent has entered appearance, no formal notice need be served upon her. However, extra copies be served to her by the appellant within 2 (two) days.

Call for the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant