Gauhati High Court

Page No.# 1/2 vs Md Helal Uddin And Anr. B on 3 May, 2024

                                                                         Page No.# 1/2

GAHC010242222023




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

                                Case No. : MACApp./84/2024

            RIJIA BEGUM @ RAJIA BEGOM AND ANR.
            W/O LATE JAMSHED KHAN, VILL.- MEDOL PART II, P.O.- KANISHAIL, P.S.
            AND DIST.- KARIMGANJ, ASSAM, PIN- 788711.

            2: DILWARA BEGUM
            W/O LATE MANIK KHAN

            VILL.- MEDOL PART II
            P.O.- KANISHAIL
            P.S. AND DIST.- KARIMGANJ
            ASSAM
            PIN- 788711

            VERSUS

            MD HELAL UDDIN AND ANR. B
            S/O LATE SURAJ ALI,, VILL.- DHIT BOTOROSHI, P.O.- TILLABAZAR, P.S.
            AND DIST.- KARIMGANJ, ASSAM, PIN- 788709.

            2:THE NEW INDIA ASSURANCE CO. LTD.
            TO BE REP. BY THE INCHARGE NEW INDIA ASSURANCE CO. LTS.
            KARIMGANJ MICRO OFFICE
             DAK BUNGLOW ROAD
             P.O.
             P.S. AND DIST.- KARIMGANJ
            ASSAM
             PIN- 783380

Advocate for the Petitioner   : MR. M H RAJBARBHUIYAN

Advocate for the Respondent :
                                                                              Page No.# 2/2

                                     BEFORE
                           HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 03.05.2024

Heard Mr. M.H. Rajbarhuiyan, learned counsel for the appellant.

The present appeal has been filed under section 173 of the M.V Act, 1988 read with Article 227 of the Constitution of India against the impugned judgment & order dated 09/03/2022 passed by the learned MACT, Karimganj in MAC Case No. 19/2017 as well as the impugned judgment & order dated 23/05/2023 passed in Misc (Review) Case No. 1/2022.

Issue notice to the respondents returnable after 4(four) weeks.

The learned counsel for the appellant shall take steps for service of notice upon the respondents by registered post with AD within a period of 7 days from today.

JUDGE

Comparing Assistant