The Oriental Insurance Company ... vs Sri Arup Rajbongshi And Anr
2021 Latest Caselaw 966 Gua

                                                                      Page No.# 1/2

GAHC010174922017




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

                                Case No. : MACApp./96/2018

            THE ORIENTAL INSURANCE COMPANY LTD
            A CENTRAL GOVT. UNDERTAKING, HAVING ITS REGIONAL OFFICE AT
            GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI 781007 REPRESENTED BY
            THE ASSTT. MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI,
            GUWAHATI-781005



            VERSUS

            SRI ARUP RAJBONGSHI and ANR
            VILL. PUB KENDUKUCHI, P.S. NALBARI, DIST. NALBARI, ASSAM, PIN
            781341

            2:SHOBH NATH MISHRA
             C/O KARUNA KANTA BHUYAN
             HOUSE NO. 7
             PANDIT B.C. BHUYAN PATH
             BAMUNIMAIDAN
             P.O. AND P.S. CHANDMARI
             DIST. KAMRUP
            ASSAM
             PIN 78102

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

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12.03.2021 Heard Ms. R.D. Mozumdar, learned counsel for the appellant.

This appeal is under section 173 of the Motor Vehicles Act is directed against the judgment and award dated 29.02.2016 passed by the learned Member, MACT, Nalbari in MAC Case No.8/2015 as well as in the interlocutory application order dated 21.09.2017 passed in Misc. Case No.22/2016.

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 3(three) days.

List the matter after 6(six) weeks.

JUDGE

Comparing Assistant