National Insurance Company Ltd vs Naim Uddin Barbhuiya And 2 Ors
2024 Latest Caselaw 8517 Gua

Gauhati High Court

National Insurance Company Ltd vs Naim Uddin Barbhuiya And 2 Ors on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                   Page No.# 1/2

GAHC010233592024




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

                                  Case No. : MACApp./597/2024

            NATIONAL INSURANCE COMPANY LTD
            HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET, KOLKATA
            AND ONE OF THE REGIONAL OFFICE AT GS ROAD, BHANGAGARH,
            GUWAHATI 05

            VERSUS

            NAIM UDDIN BARBHUIYA AND 2 ORS
            S/O NIZAM UDDIN BARBHUIYA,
            RESIDENT OF VILLAGE NUTAN RAMNAGAR, PART 1, PO NUTAN
            RAMNAGAR, PS SONAI DIST CACHAR ASSAM 788130

            2:MD. BAHAR UDDIN MAZUMDER
             S/O MD. MASTIK UDDIN MAZUMDER

            RESIDENT OF VILLAGE UTTAR MOHANPUR
            PO KAPTANPUR
            PS SONAI
            DSIT CACHAR ASSAM

            3:MD. RUSTAM ALI LASKAR
             S/O LATE MOZIR UDDIN LASKAR
            VILLAGE RANGIRGHAT PART I
             PO RANGIRGHAT
             PS SONAI
             DIST CACHAR
            ASSAM 78811

Advocate for the Petitioner   : MR. K K BHATTA, MRS L SHARMA

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

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

20.11.2024 Heard Mr. K. K. Bhatta, learned counsel for the petitioner.

This is an appeal under Section 173 of the MV Act against the judgment and award dated 11.07.2024 passed by the learned Member MACT, Cachar, Silchar in MAC Case No. 387/2016.

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 Case No. 387/2016 from the court of learned Member MACT, Cachar, Silchar.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant