National Insurance Company Ltd vs Shorashibala Barman @ Surashi ...
2021 Latest Caselaw 448 Gua

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GAHC010008252021




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

                         Case No. : MACApp./23/2021

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 3, MIDDLETON
         STREET KOLKATA AND ITS REGIONAL OFFICE AT G.S. ROAD,
         BHANGAGARH, GUWAHATI.



         VERSUS

         SHORASHIBALA BARMAN @ SURASHI BARMAN AND 3 ORS.
         W/O- SRI SONESWAR BARMAN @ SONESHWAR BARMAN

         2:W/O- SRI SONESWAR BARMAN @ SONESHWAR
          S/O- LATE NAKHENDRA BARMAN
          BOTH ARE RESIDENT OF VILL.- NAYAGRAM
          P.O. THALIGRAM
          P.S. UDHARBOND
          DIST.- CACHAR
         ASSAM
          PIN- 788030.

         3:MD. ABDUL MATLIB LASKAR
          S/O- MD. ASHAB ALI LASKAR
          R/O- VILL.- BAHADURPUR
          P.S. UDHARBOND
          DIST.- CACHAR
         ASSAM
          PIN- 788030.

         4:AJOY DAS
          S/O- LATE ANIL DAS
          R/O- VILL.- DASHOBONDU NAGAR
          P.S. UDHARBOND
          DIST.- CACHAR
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             ASSAM
             PIN- 788030

Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 09.02.2021

Heard Mr. R. Goswami, learned counsel for the appellant.

This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 03.07.2020, passed by the learned Member, MACT, Cachar in MAC Case No. 217/2017.

This appeal is admitted for hearing.

Call for the records.

Issue formal notice returnable in 6(six) weeks.

The appellant shall take steps for service of notice on respondents by registered post with A/D as well as by usual process within 2 days.

On the prayer made by the learned counsel for the appellant, liberty is granted to file appropriate application for stay of the award.

List after 6(six) weeks.

JUDGE

Comparing Assistant