MAZNUR ALI Vs. JONALI DAS

JUDGEMENT

(1.) Mr. M. S. Mandal, learned counsel appearing on behalf of Mr. D. A. Kaiyum, learned counsel submits that the client/appellant has taken away the brief from them. Also heard Mr. R. C. Paul, learned counsel for the respondent No. 6 and Ms. C. Mozumdar, learned counsel for the respondent Nos. 8 and 9. None appears for the other respondents though notice has duly been served.

(2.) The accident took place on 7/3/2014, the claim was awarded on 13/10/2016. This matter is pending in this Court since 2017. Record reflects that no new counsel has been engaged after return of the brief as submitted by the learned counsel. In that view of the matter, this Court shall proceed with the matter on its own merit.

(3.) The present appeal is preferred against the Judgment and Order dtd. 13/10/2016, passed in MAC Case No. 854/2014 by the learned Member of MACT, No. 2, Kamrup,(M) at Guwahati.