Oriental Insurance Co. Ltd vs On The Death Of Goma Dhar Her Legal ...
2022 Latest Caselaw 2655 Gua

                                                                     Page No.# 1/2

GAHC010140552015




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

                                Case No. : MACApp./344/2022

            ORIENTAL INSURANCE CO. LTD.
            HAVING ITS REGISTERED OFFICE AT ORIENTAL HOUSE, A-25/27 ASAF ALI
            ROAD, NEW DELHI 110002 AND REGIONAL OFFICE AT GUWAHATI-7,
            REPRESENTED BY THE REGIONAL MANAGER.



            VERSUS

            ON THE DEATH OF GOMA DHAR HER LEGAL HEIRS 1.(1) SMTI NEHA
            DHAR and 2 ORS, and 2 ORS,
            - D/O LATE GOMA DHAR, PERMANENT ADDRESS- VILL. BIROLA, P.S.
            DIPHU, DIST. KARBI ANGLONG ASSAM PRESENT ADDRESS NINEMILE,
            DIST. KAMRUP, ASSAM.

            2:BHASKAR JYOTI KALITA

             S/O HAREN CH. KALITA
             R/O DIPHU BAZAR
             P.S. and P.O. DIPHU
             DIST. KARBI ANGLONG ASSAM
             PIN 782460 OWNER OF TRUCK NO. AS-09-C-156

Advocate for the Petitioner   : MR. S DUTTA

Advocate for the Respondent : MR. S DAS




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 01-08-2022 Page No.# 2/2

Heard Mr. S. Dutta, learned counsel appearing for the appellant and Ms. D. Baruah, learned counsel appearing for the respondent No. 1.

This appeal has been filed under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 25.03.2014, passed by the learned Member, MACT No. 2, Kamrup, Guwahati in MAC case No. 446/2012.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice, returnable by four weeks.

As Ms. D. Baruah, learned counsel has entered appearance and accepted notice on behalf of the respondent No. 1, no formal notice is required to be served on the said respondent.

However, extra copy of the memo of appeal be served to the learned counsel for the respondent No. 1 during the course of the day.

The appellant shall take steps for service of notice upon the respondent Nos. 2 and 3by registered post with A/D as well as by usual process.

Steps be taken within 7 days.

List after four weeks.

JUDGE

Comparing Assistant