Gauhati High Court

Anichul Hoque vs Salim Zaved And Anr on 2 May, 2025

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GAHC010083202025




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

                                  Case No. : MACApp./169/2025

            ANICHUL HOQUE
            S/O. MD. ANARUL ISLAM, VILL. AND P/O. MANKACHAR-783131, DIST.
            SOUTH SALMARA-MANKACHAR, ASSAM.ASSAM



            VERSUS

            SALIM ZAVED AND ANR
            S/O. MD. SAHADAR ALI, VILL. AND P/O. KAKRIPARA, P/S. MANKACHAR,
            DIST. SOUTH SALMARA-MANKACHAR, ASSAM.ASSAM

            2:THE NATIONAL INSURANCE CO. LTD.
             REGIONAL OFFICE
             GUWAHATI
             G.S. ROAD
             BHANGAGARH
             P/O. GUWAHATI-781005
             DIST. KAMRUP (M)
            ASSAM

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

Advocate for the Respondent : ,
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                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 02-05-2025

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

This is an appeal filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 06.02.2025, passed by the learned Member, Motor Accident Claims Tribunal-3, Kamrup (M), Guwahati in MAC case no. 2658/2018, by which the claim petition of the appellant has been dismissed.

The appeal is admitted.

Call for the Trial court records.

Issue notice.

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

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant