Oriental Insurance Company Ltd vs Sukuntala Choudhury And 4 Ors
2021 Latest Caselaw 542 Gua

                                                              Page No.# 1/3

GAHC010261992018




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

                        Case No. : MACApp./18/2021

         ORIENTAL INSURANCE COMPANY LTD
         HAVING ITS GAUHATI REGIONAL OFFICE AT GUWAHATI ULUBARI,
         KAMRUP M REPRESENTED BY THE DEPUTY MANAGER ,GAUHATI
         REGIONAL OFFICE ULUBARI, GUWAHATI 781007, KAMRUP M ASSAM



         VERSUS

         SUKUNTALA CHOUDHURY AND 4 ORS
         W/O LATE ARUP CHOUDHURY, RESIDENT OF VILLAGE NAMATI, PO
         GALIA, PS BARPETA, DIST BARPETA, ASSAM, 781352 TEMPORARY
         RESIDENT OF PIPELINE SALBAGAN, PO AND PS BONGAIGAON, ASSAM,
         783380

         2:BHUMISKA CHOUDHURY
          D/O LATE ARUP CHOUDHURY

         RESIDENT OF VILLAGE NAMATI
         PO GALIA
         PS BARPETA
         DIST BARPETA
         ASSAM
         781352 TEMPORARY RESIDENT OF PIPELINE SALBAGAN
         PO AND PS BONGAIGAON
         ASSAM
         783380

         3:GITA CHOUDHURY
         W/O LATE RATNESWAR CHOUDHURY
         RESIDENT OF VILLAGE NAMATI
          PO GALIA
          PS BARPETA
          DIST BARPETA
                                                                                         Page No.# 2/3

             ASSAM
             781352 TEMPORARY RESIDENT OF PIPELINE SALBAGAN
             PO AND PS BONGAIGAON
             ASSAM
             783380

             4:DIPAK CHOUDHURY
              S/O LATE GIRINDRA CHOUDHURY
             R/O VILLAGE DOLAIGAON
              MAJPARA
              PO DOLAIGAON
              PS BONGAIGAON
             ASSAM
              783380 OWNER

             5:GOBINDA DAS
              S/O BINOD DAS
             R/O VILLAGE SALBAGAN

             WARD NO
             12
             PO AND PS BONGAIGAON
             DIST BONGAIGAON
             ASSAM 78338

Advocate for the Petitioner    : MS. R D MOZUMDAR

Advocate for the Respondent :



                                            BEFORE
                         HON'BLE MR. JUSTICE KALYAN RAI SURANA
                                             :ORDER:

17.02.2021

Heard Ms. R.D. Mozumdar, learned counsel for the appellant. This appeal is under Section 173 of the Motor Vehicles Act, is directed against the judgment and award dated 25.05.2018 passed by the learned Member, MACT, Barpeta in MAC Case No. 55/2017.

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 with Page No.# 3/3

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