Sujit Gupta vs Rengka Tokbipi And 2 Ors
2024 Latest Caselaw 8030 Gua

Gauhati High Court

Sujit Gupta vs Rengka Tokbipi And 2 Ors on 4 November, 2024

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GAHC010219382024




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

                                  Case No. : MACApp./564/2024

            SUJIT GUPTA
            S/O. RAMA SANKAR PRASAD, MANJA TINIALI, KARBI ANGLONG, P/O.
            MANJA, P/S. MANJA, DIST.- KARBI ANGLONG



            VERSUS

            RENGKA TOKBIPI AND 2 ORS
            W/O. LATE JOYRAM ENGTIPI

            2:HEWALI ENGTIPI
             D/O. LATE JOYRAM ENGTI

            3:PARBOTI ENGTIPI
             D/O. LATE JOYRAM ENGTI
            ALL ARE RESIDENT OF- VILL. RONGMIRDAN
             NEAR RADIO CENTRE
             DIPHU
             P/S. DIPHU
             DIST.- KARBI ANGLONG
            ASSAM

Advocate for the Petitioner   : MR. R DE, MS. D PATHAK,MS. J PAUL

Advocate for the Respondent : ,
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                                    BEFORE
                          HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 04-11-2024

Heard Mr. R. De, learned counsel for the appellant.

The appeal has been filed under section 173 of the M.V Act, 1988 against the judgment & award dated 10/07/2024 passed by the learned Member Motor Accident Claims Tribunal No. 2, Kamrup (M) at Guwahati in MAC Case No. 741/2015.

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