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Page No.# 1/2 vs The Divisional Manager And 2 Ors
2024 Latest Caselaw 8512 Gua

Citation : 2024 Latest Caselaw 8512 Gua
Judgement Date : 20 November, 2024

Gauhati High Court

Page No.# 1/2 vs The Divisional Manager And 2 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010239252024




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

                        Case No. : MACApp./595/2024

         MADHUMALA BARMAN AND ANR
         W/O RAJ KISHORE BARMAN,
         RESIDENT OF VILLAGE BARCHARA PO BILASHPUR, PS AND DIST
         BONGAIGAON, ASSAM.

         2: EKADASHI BARMAN
          D/O RAJ KISHORE BARMAN

         RESIDENT OF VILLAGE BARCHARA PO BILASHPUR
         PS AND DIST BONGAIGAON
         ASSAM

         VERSUS

         THE DIVISIONAL MANAGER AND 2 ORS
         BONGAIGAON DIVISION BONGAIGAON, ASSAM

         2:BORUM BHOUMIK
          S/O LATE AKSHOY KR. BHOUMIK

         RESIDENT ASHRAM ROARD
         THURIBARI
         PO AND PS BASUGAON
         DIST CHIRANG
         ASSAM

         3:BIKRAM BHOUMIK
          S/O BORUN BHOUMIK

         RESIDENT ASHRAM ROARD
         THURIBARI
         PO AND PS BASUGAON
         DIST CHIRANG
         ASSA
                                                                           Page No.# 2/2


Advocate for the Petitioner   : MR. S C BISWAS, MR. A K DAS,MS A DAS,MS. U NANDA

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

20.11.2024 Heard Ms. A. Borah, learned counsel for the petitioner.

This appeal has been preferred under Section 173 of the MV Act against the judgment and award dated 31.08.2024 passed by the learned Member MACT, Chirang, Kajalgaon in MAC (Death) Case No. 18/2022.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks.

The appeal is admitted.

Call for the trial court record pertaining to MAC (Death) Case No. 18/2022 from the court of learned Member MACT, Chirang, Kajalgaon.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant

 
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