Page No.# 1/2 vs The New India Assurance Co. Ltd. And 2 Ors
2024 Latest Caselaw 5501 Gua

Gauhati High Court

Page No.# 1/2 vs The New India Assurance Co. Ltd. And 2 Ors on 2 August, 2024

                                                                      Page No.# 1/2

GAHC010147322024




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

                          Case No. : MACApp./377/2024

         JULMAT ALI
         S/O LATE IMAN ALI,
         VILL. AND P.O.- HABLAKHA, P.S.- HAJO, DIST.- KAMRUP (R), ASSAM, PIN-
         781102.



         VERSUS

         THE NEW INDIA ASSURANCE CO. LTD. AND 2 ORS.
         REP. BY THE REGIONAL MANAGER, REGIONAL OFFICE, G.S. ROAD,
         BHANGAGARH, GUWAHATI- 5, KAMRUP (METRO), ASSAM.

         2:ASHRAF ALI
          S/O LATE FAIYAZ AHMED

         HOUSE NO. 13
         DHIRENPARA
         ETTABHATTA
         P.S.- FATASIL AMBARI
         DIST.- KAMRUP (METRO)
         ASSAM.

         3:IRSHAD ALI
          S/O MD. ISA
         VILL.- 45 TILJALA SABTALA LANE
          KOLKATA (M CORP)
          KOLKATA- 700019 (W.B.).
         PRESENT ADD- C/O ASHRAF ALI
          HOUSE NO. 13
          DHIRENPARA
          ETTABHATTA
          P.S.- FATASIL AMBARI
          DIST.- KAMRUP (METRO)
                                                                        Page No.# 2/2

             ASSAM

Advocate for the Petitioner   : MR. A MANNAF, MD A S ALI,MUSTAFIJUR RAHMAN

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

Date : --02.08.2024

Heard Mr. A. Mannaf, learned counsel for the appellant.

This appeal under Section 173 of the M.V. Act, 1988 has been filed by the appellant maintaining the judgment and order dated 30.04.2024 passed by learned Member, Motor Accident Claims Tribunal, Kamrup, Amingaon in MAC Case No. 82/2022 whereby the claim case filed by the present appellant was dismissed.

Issue Notice to the respondents.

The appellant shall take steps for issuance of notice to the respondents by registered post with A/D as well as by usual mode within 3 days from the date of this order returnable on 20.09.2024.

List accordingly.

Till returnable date the impugned judgment regarding the imposition of costs of Rs.5,000/- on the appellant shall remain stayed.

JUDGE Comparing Assistant