National Insurance Company Ltd vs Pratap Singh Kharka And 2 Ors
2021 Latest Caselaw 592 Gua

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GAHC010023822021




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

                                Case No. : MACApp./31/2021

            NATIONAL INSURANCE COMPANY LTD.
            (SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA)
            REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA-
            700071, REP. BY THE MANAGER, GAUHATI REGIONAL OFFICE,
            BHANGAGARH, GUWAHATI- 781005.



            VERSUS

            PRATAP SINGH KHARKA AND 2 ORS.
            S/O- LATE D. S. KHARKA, R/O- ITABHATA, DIGBOI, P.O. AND P.S. DIGBOI,
            DIST.- TINSUKIA, ASSAM- 786171, REP. BY HIS WIFE SMTI. GOWRI
            KHARKA.

            2:RITUPARNA BORGOHAIN
             S/O- LATE BIPIN BORGOHAIN
             R/O- BAPAPUNG AREA
             DIGBOI
             P.O. AND P.S. DIGBOI
             DIST.- TINSUKIA
            ASSAM
             PIN- 786171.

            3:BIPIN CH. BORGOHAIN
             S/O- LATE MONESWAR BORGOHAIN
             R/O- BAPAPUNG
             DIGBOI
             P.O. AND P.S. DIGBOI
             DIST.- TINSUKIA
            ASSAM
             PIN- 786171

Advocate for the Petitioner   : MS R D MAZUMDAR
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Advocate for the Respondent :




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

19.02.2021 Heard Ms. R.D. Mazumdar, learned counsel for the appellant. This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment dated 12.03.2020 passed by the learned Additional Member-1, MACT, Margherita in MAC Case No.14(M)/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 with A/D as well as by usual process within a period of 3(three) days.

List the matter after 6(six) weeks awaiting LCR and service on the respondents.

JUDGE

Comparing Assistant