Md Anuwar Khan vs Arpan Kr Nath And Anr (E)
2025 Latest Caselaw 3002 Gua

Gauhati High Court

Md Anuwar Khan vs Arpan Kr Nath And Anr (E) on 10 February, 2025

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GAHC010160082023




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

                                  Case No. : MACApp./436/2024

            MD ANUWAR KHAN
            S/O LT MD ABDU GAFUR, VILL.- WARD NO- 4, HAIDAR PATTY, P.O.-
            TEZPUR, DIST.- SONITPUR, ASSAM.



            VERSUS

            ARPAN KR NATH AND ANR (E)
            S/O TARUN CHNADRA NATH, VILL.- PUKHRIA, P.O.- BESSERIA, P.S.-
            TEZPUR, DIST.- SONITPUR, ASSAM.

            2:NATIONAL INSURANCE COMPANY
            TEZPUR BRANCH
             SONITPUR
            ASSAM
             PIN- 784001

Advocate for the Petitioner   : MR. S KHAN, MR. K BHATTACHARJEE,MS B TALUKDAR

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/2336/2023

            MD ANUWAR KHAN
            S/O LT MD ABDU GAFUR

            VILL.- WARD NO- 4
            HAIDAR PATTY
            P.O.- TEZPUR
                                                                          Page No.# 2/3

            DIST.- SONITPUR
            ASSAM.


            VERSUS

            ARPAN KR NATH AND ANR.
            S/O TARUN CHNADRA NATH

            VILL.- PUKHRIA
            P.O.- BESSERIA
            P.S.- TEZPUR
            DIST.- SONITPUR
            ASSAM.

            2:NATIONAL INSURANCE COMPANY
            TEZPUR BRANCH
             SONITPUR
            ASSAM
             PIN- 784001.
             ------------
            Advocate for : MR. S KHAN
            Advocate for : MR C PHUKAN(R-2) appearing for ARPAN KR NATH AND ANR.



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

Date : 10.02.2025

Heard Mr. K. Bhattacharjee, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988, wherein the Judgment & Order dated 01.03.2023 passed by the Member, Motor Accident Claims Tribunal, Sonitpur, Tezpur in MAC Case No. 31/2019 has been challenged on the grounds that the award made by the learned Tribunal is less than the amount due to the appellant.

Appeal is admitted.

Page No.# 3/3

LCR is to be called for.

Issue notice to the respondents through registered post with A/D as well as through usual process, within 3 days returnable by three weeks.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant