Jyoti Prasad Baruah vs Safiqul Islam And 2 Ors
2024 Latest Caselaw 5028 Gua

Gauhati High Court

Jyoti Prasad Baruah vs Safiqul Islam And 2 Ors on 22 July, 2024

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GAHC010139822024




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

                                Case No. : MACApp./350/2024

            JYOTI PRASAD BARUAH
            S/O LATE GAJENDRA NATH BARUAH,
            VILL.- CHAMDHARA, P.S.- JURIA, DIST.- NAGAON, ASSAM.

            VERSUS

            SAFIQUL ISLAM AND 2 ORS.
            S/O MD. ABDUL MUTALIB,
            R/O PUB-MUKUNDA- ATI, P.S.- JURIA, DIST.- NAGAON, ASSAM.

            2:RIAZUL ISLAM
             S/O ABDUL MAZID

            R/O MORIKOLONG
            P.S.- NAGAON SADAR
            DIST.- NAGAON (ASSAM).

            3:THE BRANCH MANAGER
             NATIONAL INSURANCE COMPANY LTD
             NAGAON BRANCH

Advocate for the Petitioner   : MR D MAHANTA

Advocate for the Respondent :




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 22.07.2024 Heard Mr. D. Mahanta, learned counsel for the petitioner.

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This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellant impugning the judgment dated 20.03.2024 passed in MAC Case No. 156/2019 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon whereby the claim under Section 166 of the Motor Vehicles Act, 1988 was dismissed.

Issue notice to the respondents.

Call for the case record of MAC Case No. 156/2019 from the concerned Motor Accident Claims Tribunal.

The appellant shall take steps for issuance of notice on the respondents by registered post with A/D as well as through usual mode within three days from the date of this order, returnable after four weeks.

The Registry to take steps for requisitioning the case record.

This appeal is admitted.

List this matter after four weeks.

JUDGE

Comparing Assistant