Phani Bhushan Hazra vs Sri Ram General Insurance Companyt ...
2024 Latest Caselaw 7948 Gua

Gauhati High Court

Phani Bhushan Hazra vs Sri Ram General Insurance Companyt ... on 30 October, 2024

                                                                          Page No.# 1/2

GAHC010219422024




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

                                  Case No. : MACApp./555/2024

            PHANI BHUSHAN HAZRA
            S/O. LATE ARJUN HAZRA, VILL. PUB KHAMARPARA, P/S. BIJNI, DIST.-
            CHIRANG, ASSAM, PIN-783390.



            VERSUS

            SRI RAM GENERAL INSURANCE COMPANYT LIMITED AND ANR
            E-8, RIICO INDUSTRIAL AREA, SITAPARA JAIPUR, RAJASTHAN-302022.

            2:DEEP SARKAR
             S/O. SRI ASUTOSH SARKAR
            VILL. PUB KHAMARPARA
             P/S. BIJNI
             DIST. CHIRANG
            ASSAM

Advocate for the Petitioner   : MR. J ABBAS, MS. B LASKAR,MS. H G DAS,I HOQUE

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 30.10.2024

Heard Mr. J. Abbas, learned counsel for the appellant.

2. This appeal, under Section 173 of the M.V. Act, 1988, is directed against Page No.# 2/2

the judgment and order dated 23.07.2024, passed by the learned Member, Motor Accident Claims Tribunal, Chirang, Kajalgaon, in MAC (Injury) Case No. 5/2020.

3. It is to be noted here that vide impugned judgment and order dated 23.07.2024, the learned Member, Motor Accident Claims Tribunal, Chirang, Kajalgaon has dismissed the claim petition filed by the appellant.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and order dated 23.07.2024.

5. Admit.

6. Let notice be issued to the respondents returnable in four weeks.

7. 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.

8. Registry shall call for the record from the learned Tribunal.

9. List the matter after four weeks.

JUDGE

Comparing Assistant