The Oriental Insurance Co. Ltd vs Dashamani Das And 2 Ors
2021 Latest Caselaw 796 Gua

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GAHC010033342021




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

                                Case No. : MACApp./42/2021

            THE ORIENTAL INSURANCE CO. LTD
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956. REP. BY ITS
            REGIONAL MANAGER, ULUBARI, GUWAHATI-7.



            VERSUS

            DASHAMANI DAS AND 2 ORS.
            S/O- KUNDARI DAS, R/O- VILL.- JATIGAON, P.S. AND DIST.- BARPETA,
            ASSAM, PIN- 781314.

            2:MANTU KALITA
             S/O- DHARAMI KALITA
             R/O- VILL.- CHANDRAPUR
             P.S. CHANDRAPUR
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781150. (OWNER OF THE VEHICLE NO. AS-01/AC-7498).

            3:SAHAJUL ALI
             S/O- RAMJAN ALI
             R/O- VILL.- FOREST GATE H/NO. 12
             P.O. NOONMATI
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781020. (DRIVER OF THE VEHICLE NO. AS-01/AC-7498)

Advocate for the Petitioner   : MR. S K GOSWAMI

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

                                           ORDER

03.03.2021 Heard Mr. S.K. Goswami, learned counsel for the appellant.

This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and order dated 27.11.2020 passed by the learned Member, MACT No.1, Kamrup (M) at Guwahati in MAC Case No.2061/2015.

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 2(two) days.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant