Sujita Karmakar vs Sunudhar Karmakar And Anr
2025 Latest Caselaw 5090 Gua

Gauhati High Court

Sujita Karmakar vs Sunudhar Karmakar And Anr on 28 May, 2025

                                                                        Page No.# 1/2

GAHC010041372018




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

                                  Case No. : MACApp./185/2025

            SUJITA KARMAKAR
            W/O LATE BASUDEV KARMAKAR, R/O VILL. BISONDOI PART-II
            (BARUNDANGA), P.S. GOLAKGANJ-783334, DIST. DHUBRI (ASSAM)



            VERSUS

            SUNUDHAR KARMAKAR AND ANR
            S/O SUNIL CHANDRA KARMAKAR, VILL.BISONDOI, P.S. GOLAKGANJ
            783334, DIST. DHUBRI, ASSAM.

            2:THE ORIENTAL INSURANCE CO. LTD.
             DHUBRI BRANCH (REPRESENTED BY REGIONAL OFFICE
             GUWAHATI
             G.S. ROAD
             ULUBARI
             GUWAHATI 781007 (ASSAM

Advocate for the Petitioner   : MR. A R AGARWALA,

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                           ORDER

Date :28-05-2025

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

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This is an appeal filed under section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 07.12.2017 passed by the learned Member, MACT, Dhubri in MAC case no. 253/2008 by which the claim petition of the appellant has been dismissed.

The appeal is admitted.

Call for the relevant 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 5 (five) weeks.

JUDGE

Comparing Assistant