Gauhati High Court
Mrs Rasna Ara Begum vs Md Tarik Ahmed And 2 Ors on 25 May, 2026
Page No.# 1/2
GAHC010098562026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./255/2026
MRS RASNA ARA BEGUM
W/O. TAFIKAR RAHMAN
PERMANENT RESIDENT OF VILL.- SIMELIBARI, P/O. BEZERA, P/S.
BAUHATA CHARIALI, DIST. KAMRUP, ASSAM
PRESENT ADDRESS
C/O. ABDUL HALIM, VILL. GAKHIRKHOWA PARA, P.O. JANARAM
CHOWKA, PIN-784529P.S. MANGALDAI, DIST. DARRANG, ASSAM
VERSUS
MD TARIK AHMED AND 2 ORS.
S/O. MD. RAHIM ALI, R/O. VILL. KHOIRAPARA, P.O. MANDAKATA, PIN-
781121, P.S. BAIHATA CHARIALI, DIST. KAMRUP ASSAM
2:MD NIZAM ALI
S/O. MD. RAHIM ALI
R/O. VILL. KHOIRAPARA
P.O. MANDAKATA
PIN-781121P.S. BAIHATA CHARIALI
DIST. KAMRUP ASSAM
3:THE LEGAL MANAGER
TATA AIG GENERAL INSURANCE COMPANY LIMITED
3RD FLOOR
MAYUR GARDEN
OPP. HDFC BANK
G.S. ROAD
GUWAHATI-781005
KAMRUP METRO ASSA
Advocate for the Petitioner : MR Z HUSSAIN, MR. D K AGARWALA,MS B B AHMED
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Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 25.05.2026 Heard Mr. Z. Hussain, learned counsel for the appellant. This appeal, under Section 173 of the Motor Vehicles Act, 1988, is directed against the judgment and award dated 21.02.2026, passed by the learned Member, Motor Accident Claims Tribunal, Darrang, Mangaldai, in MAC(i) Case No. 136/2019, filed under Section 166 of the Motor Vehicles Act, 1988. Perused the memo of appeal and the grounds mentioned therein, and also perused the judgment and award dated 21.02.2026. Admit.
Let notice be issued to the respondents, returnable in four weeks. Steps be taken upon the respondents by way of speed post as well as by usual process within a week from today.
Registry shall call for the records from the learned Tribunal. List the matter after four weeks.
JUDGE Comparing Assistant