Fazal Ali @ Fazil Haque vs M/S Oriental Insurance Co . Ltd And 2 Ors A
2024 Latest Caselaw 5899 Gua

Gauhati High Court

Fazal Ali @ Fazil Haque vs M/S Oriental Insurance Co . Ltd And 2 Ors A on 14 August, 2024

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GAHC010163612022




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

                           Case No. : MACApp./284/2024

         FAZAL ALI @ FAZIL HAQUE.
         S/O LATE ASORUDDIN @ ACHURADDIN, VILL.- TAPABORI, P.S.- HAJO,
         DIST.- KAMRUP(R), ASSAM.



         VERSUS

         M/S ORIENTAL INSURANCE CO . LTD AND 2 ORS A
         REP. BY THE REGIONAL MANAGER (GRO), G.S. ROAD, ULUBARI,
         GUWAHATI- 07.

         2:KAMAL HASAN
          S/O MD. ANOWAR HASAN

         VILL.- BELLA

         P.S.- BARPETA

         DIST.- BARPETA
         ASSAM
         PIN- 781309.

         3:RUPAM NATH
          S/O DEBEN NATH

         VILL.- INDRA NAGAR
         GAME VILLAGE

         P.O. AND P.S.- BASISTHA

         DIST.- KAMRUP (M)
         ASSAM
         PIN- 781034
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Advocate for the Petitioner   : MR. S ROY, MR. M H LASKAR

Advocate for the Respondent : MR. J KALITA, MR. S RANA (r- 2),MR. M RAHMAN (r- 2)




                                         BEFORE

                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

14.08.2024

1. Heard Ms. S. Roy, learned counsel for the appellant. Also heard Mr. J. Kalita, learned counsel appearing for respondent No. 1.

2. This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant/claimant impugning the Judgment and Award dated 18.02.2022, passed by the learned Member, Motor Accident Claims Tribunal, No. 3, Kamrup(M) in MAC Case No. 2229/2018, dismissing the claim petition filed by the appellant.

3. This appeal is admitted.

4. Call for the case record of MAC Case No. 2229/2018 from the concerned Tribunal.

5. Issue notice to the respondents.

6. Since Mr. J. Kalita and Mr. S. Rana has appeared for respondent Nos. 1 and 2, no formal notice needs to be issued to them. However, the appellant shall take steps for issuance of notice on respondent No. 3, by registered post with A/D as well as by usual mode within 7(seven) days from the date of this order, returnable after 4(four) weeks.

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7. List accordingly.

JUDGE

Comparing Assistant