Bhaskar Ray vs Gita Bala Arjya And 2 Ors
2025 Latest Caselaw 2959 Gua

Gauhati High Court

Bhaskar Ray vs Gita Bala Arjya And 2 Ors on 7 February, 2025

                                                                           Page No.# 1/2

GAHC010254422024




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

                                  Case No. : MACApp./28/2025

            BHASKAR RAY
            S/O. LT. ASWINI KR. RAY, VILL. NO.1 CHAPAGURI, P/S. KAJOL GAON, DIST.
            CHIRANG, BTR, ASSAM, PIN-783383.



            VERSUS

            GITA BALA ARJYA AND 2 ORS
            W/O. LT. RAJENDRA @ RAJEN ARJYA

            2:BIKASH ARJYA
             S/O. LT. RAJENDRA @ RAJEN ARJYA

            3:PRAKASH ARJYA
             S/O. LT. RAJENDRA @ RAJEN ARJYA
            (BEING THE RESPONDENT NO.3 IS MINOR SO HE IS REP. BY HIS MOTHER
            I.E. RESPONDENT NO.1)
            ALL ARE R/O. VILL. KIRTANPARA
             P/O. KIRTANPARA
             P/S. ABHYAPURI
             DIST. BONGAIGAON
             ASSAM
             PIN-783384

Advocate for the Petitioner   : MR. A M AHMED, B DAS,MRS S RAHANA

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG
                                                                       Page No.# 2/2

                                      ORDER

07.02.2025 Heard Mr. AM Ahmed, learned counsel for the appellant.

This is an application filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 02.09.2024 passed by the learned Member, Motor Accident Claims Tribunal, Chirang, BTR, Assam in MAC (Death) Case No. 13/2023.

The appeal is admitted.

Issue notice.

The appellant shall take steps upon the respondents by registered post with A/D as well as by usual process within a week from today.

List this case after 4(four) weeks.

JUDGE

Comparing Assistant