National Insurance Co. Ltd vs Smti Subhasi Das And 2 Ors
2021 Latest Caselaw 45 Gua

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GAHC010015862019




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

                                Case No. : MACApp./131/2020

            NATIONAL INSURANCE CO. LTD
            HAVING ITS REGISTERED OFFICE AT MIDDLETON STREET, KOLKATA AND
            ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
            OFFICE AT G.S. ROAD, BHANGAGARH, GUWAHATI-5, ASSAM.



            VERSUS

            SMTI SUBHASI DAS AND 2 ORS
            W/O LT. SUDHIR CH. DAS, M/O LATE SAMIR KR. DAS, R/O VILL. SOUTH
            TOKRACHARA PART-IV, P.O. AND P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM,
            PIN

            2:ARCHANA DAS
            W/O LT. SAMIR CH. DAS
             R/O VILL. SOUTH TOKRACHARA PART-IV
             P.O. AND P.S. GOLAKGANJ
             DIST. DHUBRI
            ASSAM
             PIN

            3:ECHA HAQUE ALI AHMED
             S/O LATE JANE ALI MUNSHI
            VILL. DEBETTAR HASDAHA
             P.O. GOLAKGANJ
             P.S. GOLAKGANJ
             DIST. DHUBRI
            ASSAM
             PIN 78333

Advocate for the Petitioner   : MR. K K BHATRA

Advocate for the Respondent :
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                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                                 ORDER

06.01.2021 Heard Ms. R. Gangawat, 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 13.09.2018 passed by the learned Member, MACT, Dhubri in MAC Case No.175/2014.

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