Page No.# 1/2 vs Abu Sayed Sarkar And 4Ors
2025 Latest Caselaw 8041 Gua

Gauhati High Court

Page No.# 1/2 vs Abu Sayed Sarkar And 4Ors on 27 October, 2025

                                                                 Page No.# 1/2

GAHC010082712025




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

                         Case No. : MACApp./252/2025

         THE NATIONAL INSURANCE COMPANY LTD
         3 MIDDLETON STREET, KOLKATA-700071, AND REGIONAL OFFICE AT GS
         ROAD, BHANGAGARH, GUWAHATI-5, REPRESENTED BY ITS REGIONAL
         MANAGER, REGIONAL OFFICE GUWAHATI



         VERSUS

         ABU SAYED SARKAR AND 4ORS
         S/O-LATE ABDUL AZIZ ALIAS ABDUL AZIZ SARKAR R/O-FANCY VALLEY,
         TURA, DISTRICT-WEST GARO HILLS, MEGHALAYA

         2:ANISA BEGUM
          D/O. LT. ABDUL AZIZ @ ABDUL AZIZ SARKAR
          R/O. BILASIPARA TOWN
          P/O. BILASIPARA
          DIST. DHUBRI
         ASSAM.

         3:MAHFOOZUR RAHMAN
          S/O. LT. ABDUL AZIZ @ ABDUL AZIZ SARKAR
          R/O. BEPARIPATTY
          P/O. GAURIPUR
          DIST. DHUBRI
         ASSAM.

         4:S. RAVI KUMAR
          S/O. SRINIVASA REDDY
          R/O. 2/10
          KOGUR POST
          SARJAPURAM VIA BANGLORE
          KARNATAKA
                                                                          Page No.# 2/2

           5:B. S. SHANMUGOM
            S/O. SIDDANAJAPPA
            R/O. BAGALUR
            HOSUR TALUK
            DIST. DHARAMOPURI
           TAMUILNADU-635109

Advocate for the Petitioner : MR PRANABJYOTI BARMAN, MS P PHUKAN
Advocate for the Respondent : ,

                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG

                                       ORDER

Date : 27.10.2025

Heard Mr. P. J. Barman, learned counsel for the appellant.

This is an appeal filed under Section 173 of the Motor Vehicle Act, 1988, challenging the judgment & order, dated 30.12.2024, passed by the learned Member, Motor Accident Claim Tribunal, Dhubri, in MAC Case No. 195/2012.

The appeal is admitted for hearing.

Call for the relevant trial Court records.

Issue notice, returnable within 4 weeks.

The learned counsel for the appellant shall take necessary steps for causing service of notice upon the respondents by registered post with A/D as well as by usual process within a week from today.

List it after 4(four) weeks on a date to be fixed by the Registry by reflecting the name of Mr. P. J. Barman, learned counsel for the appellant in the Cause List.

JUDGE

Comparing Assistant