Page No.# 1/2 vs Icici Lombard General Insurance Co. ...
2024 Latest Caselaw 8578 Gua

Gauhati High Court

Page No.# 1/2 vs Icici Lombard General Insurance Co. ... on 22 November, 2024

                                                                       Page No.# 1/2

GAHC010234612024




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

                                  Case No. : MACApp./601/2024

            ASRUPI @ ASURUPI BEGUM AND ANR
            W/O. LATE CHAFAT ALI

            2: JASMIN BEGUM
             D/O. LATE CHAFAT ALI
            VILL. LOWER MIRZAPUR
             MUSLIMPARA
             P/O. AZARA
             DIST. KAMRUP (M)
            ASSAM

            VERSUS

            ICICI LOMBARD GENERAL INSURANCE CO. LTD. AND 2 ORS
            KAMAKHYA TOWER, G.S. ROAD, CHRISTIAN BASTI, P/O. GUWAHATI-
            781005, DIST. KAMRUP (M), ASSAM.

            2:KORBAN ALI
             S/O. BOCHIR ALI
            VILL. MAHAKUCHI
             P/O. HAJO-781104
             DIST. KAMRUP
            ASSAM.

            3:TAPAN KALITA
             S/O. DILIP KALITA
            VILL.- MANAHCHUKI
             P/O. HAJO
             DIST. KAMRUP
            ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA, MR ADITYA AGARWALA

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




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

Date : 22.11.2024

Heard Mr. A. R. Agarwala, learned counsel for the appellants.

This appeal under Section 173 of the Motor Vehicles Act, 1988, is directed against Judgment & Order dated 13.09.2024, passed by the Learned Member, Motor Accident Claims Tribunal No.2, kamrup (M), Guwahati in MAC Case No. 725/2022.

It is to be noted here that vide impugned Judgment & Order dated 13.09.2024, the Learned Member has dismissed the claim petition.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Order dated 30.09.2024, passed in MAC Case No. 725/2022 passed by the learned Motor Accident Claims Tribunal No.2, kamrup (M), Guwahati.

Admit.

Let notice be issued to the respondents returnable in 4 weeks, Steps be taken upon the respondents by way of Registered post with A/D as well as by usual process within a week from today.

Registry shall call for the records.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant