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The National Insurance Company ... vs Smti. Dipti Sarmah And 2 Ors
2021 Latest Caselaw 120 Gua

Citation : 2021 Latest Caselaw 120 Gua
Judgement Date : 12 January, 2021

Gauhati High Court
The National Insurance Company ... vs Smti. Dipti Sarmah And 2 Ors on 12 January, 2021
                                                                    Page No.# 1/2

GAHC010193492020




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

                                 Case No. : MACApp./2/2021

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



            VERSUS

            SMTI. DIPTI SARMAH AND 2 ORS.
            W/O- LATE DULENDRA NATH SARMAH, R/O- VILL.- KURUKATOLI, P.O.
            AND P.S. JORHAT, DIST.- JORHAT, ASSAM, PIN- 785001.

            2:JYOTI PRASAD DUTTA
             S/O- LATE G.C. DUTTA
             R/O- T.R.P. ROAD
             P.O.
             P.S. AND DIST.- JORHAT
            ASSAM
             PIN- 785001.

            3:NIPUL BORA
             S/O- LATE JATIN BORA
             R/O- VILL.- HAWAJAN KATONI
             MAJGAON
             DHOLPUR
             P.O. AND P.S. DHOLPUR
             DIST.- LAKHIMPUR
            ASSAM
             PIN- 784145

Advocate for the Petitioner   : MS R D MAZUMDAR

Advocate for the Respondent :
                                                                             Page No.# 2/2




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 12.01.2021

Heard Ms. R.D. Mazumdar, 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 21.03.2020 passed by the learned Member, MACT, Jorhat in MAC Case No.29/2006.

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

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