Dulumoni Das vs The New India Assurance Co Ltd And 2 Ors
2025 Latest Caselaw 1720 Gua

Gauhati High Court

Dulumoni Das vs The New India Assurance Co Ltd And 2 Ors on 3 January, 2025

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GAHC010274952024




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

                                  Case No. : MACApp./647/2024

            DULUMONI DAS
            W/O. LATE PHANIDHAR DAS, VILL. KEOTPARA, P/S. SUALKUCHI, DIST.
            KAMRUP, ASSAM.

            VERSUS

            THE NEW INDIA ASSURANCE CO LTD AND 2 ORS
            ULUBARI, GHY-7, DIST. KAMRUP (M), ASSAM.

            2:JURIMONI DAS
            W/O. RANJAN DAS
             R/O. PASCHIM SUALKUCHI, DIST. KAMRUP, ASSAM.

            3:ARUP DAS
             S/O. LATE LILADHAR DAS
             R/O. KEOTPARA
             SUALKUCHI, DIST. KAMRUP, ASSAM

Advocate for the Petitioner   : MR. H K SHARMA, MRS K GOSWAMI

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

03.01.2025

Heard Ms. K. Goswami, learned counsel for the appellant.

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This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment dated 10.09.2024 passed by the learned Member, Motor Accident Claims Tribunal No.3, Kamrup(M), Guwahati, in MAC Case No.1453/2018. It is to be noted here that vide impugned judgment dated 10.09.2024, the learned Tribunal has dismissed the claim petition filed by the appellant herein.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment dated 10.09.2024.

Admit.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Tribunal.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant