The National Insurance Company ... vs Smti. Bina Boruah And 3 Ors
2021 Latest Caselaw 303 Gua

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GAHC010041592020




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

                          Case No. : MACApp./120/2020

         THE NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATA-
         700071 AND REGIONAL OFFICE AT G.S. ROAD, BHANGAGARH,
         GUWAHATI-5, REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL
         OFFICE, GUWAHATI. INSURER OF THE VEHICLE NO. AS-06-P-9723 TATA
         INDIGO CS.



         VERSUS

         SMTI. BINA BORUAH AND 3 ORS
         W/O LATE NARENDRA NATH BORUAH, R/O HALADHIBARI KONWAR
         GAON, P.O. HALADHIBARI, P.S. KHOWANG, DIST. DIBRUGARH, ASSAM,
         PIN 786001

         2:SMTI PURABI BORUAH
          D/O LATE NARENDRA NATH BORUAH
          R/O HALADHIBARI KONWAR GAON
          P.O. HALADHIBARI
          P.S. KHOWANG
          DIST. DIBRUGARH
         ASSAM
          PIN 786001

         3:SRI BHABA CHUTIA
          S/O LATE HEMA KANTA CHUTIA
          R/O MORAN ABHOYPURIA
          P.O. AND PS MORAN
          DISTRICT DIBRUGARH
         ASSAM
          PIN 786001. OWNER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS.

         4:SRI ASHIM CHUTIA
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              S/O LATE HEMA KANTA CHUTIA
              R/O MORAN ABHOYPURIA
              P.O. AND PS MORAN
              DISTRICT DIBRUGARH
              ASSAM
              PIN 786001. DRIVER OF THE VEHICLE NO. AS-06-P-9723 TATA INDIGO CS

Advocate for the Petitioner     : MR. A DUTTA

Advocate for the Respondent :




                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

29.01.2021 Heard Mr. A. Dutta, learned counsel for the appellant. By this appeal under section 173 of the Motor Vehicles Act, the appellant has assailed the judgment and award dated 18.11.2019 passed by the learned Member, MACT, Dibrugarh in MAC Case No.85/2015.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 6(six) weeks. The appellant shall take steps for service of notice on the respondents by registered post with A/D as well as by usual process within 2(two) days. List the matter after 6(six) weeks.

JUDGE

Comparing Assistant