National Insurance Company Ltd vs Smt. Rukmini Thapa And 2 Ors
2021 Latest Caselaw 379 Gua

                                                                      Page No.# 1/2

GAHC010011022021




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

                                Case No. : MACApp./14/2021

            NATIONAL INSURANCE COMPANY LTD.
            REGISTERED HEAD OFFICE AT 3 MIDDLETON STREET, CALCUTTA-
            700071, REP. BY THE MANAGER, GAUHATI REGIONAL OFFICE,
            BHANGAGARH, GUWAHATI- 781005, KAMRUP(M), ASSAM.



            VERSUS

            SMT. RUKMINI THAPA AND 2 ORS.
            W/O- LATE BISHNU THAPA, R/O- VILL.- GOLMAGAON, P.O. AND P.S.
            UDALGURI, DIST.- BAKSA, ASSAM, PIN- 784509.

            2:RANABIR BASUMATARY
             S/O- HAREN CH. BASUMATARY
             C/O- LOKEFH SARMA
             BIMAL AUTO AGENCY
             OPPOSITE ADABARI BUS STAND
             P.O. JALUKBARI
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781014.

            3:RAJU BORO
             S/O- RANJIT BORO
             R/O- VILL.- KUMRIKATA
             P.O. KUMARIKATA
             P.S. TAMULPUR
             DIST.- BAKSA
            ASSAM
             PIN- 78136

Advocate for the Petitioner   : MS. R D MOZUMDAR
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Advocate for the Respondent :




                                      BEFORE
                      HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

Date : --04.02.2021

Heard Ms. R.D. Mozumdar, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and order dated 15.02.2020 passed by the learned Member, MACT No. 2, Kamrup (M) in MAC Case No. 2565 of 2014.

Appeal is admitted for hearing.

Call for the records.

Issue usual notice on the respondents returnable in 6 (six) weeks.

The appellant shall take steps for service of notice upon the respondents by registered post A/D as well as by usual process within a period of 2 (two) days.

List the matter after 6 (six) weeks.

JUDGE

Comparing Assistant