The Oriental Insurance Company ... vs Debajani Changmai And 2 Ors
2021 Latest Caselaw 803 Gua

                                                                   Page No.# 1/2

GAHC010037302021




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

                                Case No. : MACApp./44/2021

            THE ORIENTAL INSURANCE COMPANY LTD.
            HAVING ITS REGISTERED OFFICE AT ASSAF ALI ROAD, NEW DELHI AND
            REGIONAL OFFICE AT G.S. ROAD, ULUBARI, GUWAHATI, REP. BY ITS
            REGIONAL MANAGER, REGIONAL OFFICE, GUWAHATI.



            VERSUS

            DEBAJANI CHANGMAI AND 2 ORS.
            W/O- JADAV CHANGMAI, R/O- BETBARI CHANGMAI GAON, P.S. AND
            DIST.- SIVASAGAR, ASSAM.

            2:M/S. B. K. SONS INFRASTRUCTURE PVT. LTD.

             5TH FLOOR
             BEE KAY TOWER
             GANESHGURI
             DISPUR
             GUWAHATI- 781005
             DIST.- KAMRUP(M)
             ASSAM.

            3:KULAMANI SINGH
             S/O- B. SINGH
             R/O- C/O- SURJIT SINGH
             ULUBARI
             P.S. PALTANBAZAR
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781007

Advocate for the Petitioner   : MR. A DUTTA
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Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

03.03.2021 Heard Mr. A. Dutta, learned counsel for the appellant.

This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and order dated 19.11.2020 passed by the learned Member, MACT No.1, Kamrup (M) at Guwahati in MAC Case No.2620/2015.

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