Oriental Insurance Company Ltd vs Kedar Ray And 3 Ors
2021 Latest Caselaw 119 Gua

                                                                  Page No.# 1/2

GAHC010192352020




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

                          Case No. : MACApp./3/2021

         ORIENTAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27, ASAF ALI
         ROAD, NEW DELHI- 110002 AND REGIONAL OFFICE AT GUWAHATI-7, REP.
         BY THE REGIONAL MANAGER.



         VERSUS

         KEDAR RAY AND 3 ORS.
         S/O- LATE LACHARMAN RAY, R/O- LANKA TOWN, WARD NO. 1, SWAHID
         KHARGESWAR TALUKDAR PATH, P.S. LANKA, DIST.- HOJAI, ASSAM.

         2:MISS MOON RAI
          D/O- KEDAR RAY
          R/O- LANKA TOWN
         WARD NO. 1
          SWAHID KHARGESWAR TALUKDAR PATH
          P.S. LANKA
          DIST.- HOJAI
         ASSAM.

         3:MRS. KIRAN DEVI JAIN
         W/O- LATE B.R. JAIN
          R/O- DHING ROAD
          HAIBARGAON
          P.O. HAIBARGAON
          DIST.- NAGAON
         ASSAM
          PIN- 782002.

         4:MD. REAZUL ALI
          S/O- SOFIQUE UDDIN
          R/O- VILL.- BALIRAM PATHER
                                                                                  Page No.# 2/2

             P.O. JAMUNAMUKH
             DIST.- NAGAON
             ASSAM

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 12.01.2021

Heard Mr. S. Dutta, learned senior counsel assisted by Mr. S. Dutta, learned counsel for the appellant.

By this appeal under section 173 of the Motor Vehicles Act, the appellant has challenged the judgment and award dated 21.09.2020 passed by the learned Member, MACT No.1, Kamrup in MAC Case No.157/2017.

The appeal is admitted for hearing. Call for the records.

Issue notice returnable on 22.02.2021. The appellant shall take steps for service of notice on the respondents by usual process as well as by registered post with A/D within a week from today.

List on 22.02.2021.

JUDGE

Comparing Assistant