Page No.# 1/3 vs Gonga Deb Nath And 7 Ors (H)
2022 Latest Caselaw 2699 Gua

                                                               Page No.# 1/3

GAHC010120502020




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

                        Case No. : MACApp./399/2022

         RELIANCE GENERAL INSURANCE CO LTD
         HAVING ITS REGISTERED OFFICE AT 19 RELIANCE CENTRE, WALCHAND
         HIRACHAND MARG, BALLARD ESTATE, MUMBAI- 400001 AND ONE OF ITS
         BRANCH OFFICE AT ANIL PLAZA, 5TH FLOOR, G.S. ROAD, GUWAHATI-
         781005.



         VERSUS

         GONGA DEB NATH AND 7 ORS (H)
         W/O- LATE BABUL DEB NATH, R/O- GUNOMOYEE ROAD, SWATI PALLY,
         P.O. SILCHAR- 788003, P.S. SILCHAR, DIST.- CACHAR, ASSAM.

         2:BISHAL DEB NATH
          S/O- LATE BABUL DEB NATH
          R/O- GUNOMOYEE ROAD
          SWATI PALLY
          P.O. SILCHAR- 788003
          P.S. SILCHAR
          DIST.- CACHAR
         ASSAM.

         3:BIJIT DEB NATH
          S/O- LATE BABUL DEB NATH
          R/O- GUNOMOYEE ROAD
          SWATI PALLY
          P.O. SILCHAR- 788003
          P.S. SILCHAR
          DIST.- CACHAR
         ASSAM.

         4:KRISHNA DEB NATH
          S/O- LATE BABUL DEB NATH
                                                  Page No.# 2/3

             R/O- GUNOMOYEE ROAD
             SWATI PALLY
             P.O. SILCHAR- 788003
             P.S. SILCHAR
             DIST.- CACHAR
             ASSAM.

            5:SMTI. BASANA DEB NATH
            W/O- LATE SATYENDRA DEB NATH
             R/O- GUNOMOYEE ROAD
             SWATI PALLY
             P.O. SILCHAR- 788003
             P.S. SILCHAR
             DIST.- CACHAR
            ASSAM.

            6:PARUL BALA DEB NATH
            W/O- LATE SATYENDRA DEB NATH
             R/O- GUNOMOYEE ROAD
             SWATI PALLY
             P.O. SILCHAR- 788003
             P.S. SILCHAR
             DIST.- CACHAR
            ASSAM.

            7:MD. LAYAK UDDIN BARBHUIYA
             S/O- LATE ABDUL KAYAM BARBHUIYAN
             R/O- VILL.- NOONNAGAR
             P.O. HILARA
             P.S. KATIGORAH
             DIST.- CACHAR
            ASSAM
             PIN- 788001.

            8:LUSHON BHUMIJ
             S/O- ROMA KANTI BHUMIJ
            VILL.- BOROIRTOLI PT-V
             P.O. HILARA
             P.S. KATIGORAH
             DIST.- CACHAR
            ASSAM
             PIN- 788001

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent : MS. M BORUAH

Page No.# 3/3

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

03.08.2022

Heard Mr. K. K. Bhatta, learned counsel appearing for the appellant as well as Mr. M. Talukdar, learned counsel appearing for the respondent nos. 1 to 6.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 30.09.2019 in MAC Case No. 474/2015 passed by the learned Member, Motor Accidents Claims Tribunal, Cachar, Silchar.

Appeal is admitted for hearing.

As the learned counsel for the respondent nos. 1 to 6 has entered appearance, no formal notice is required to be served upon the said respondents. However, extra copies be served to the learned counsel for the respondent nos. 1 to 6 within the course of the day.

Issue notice to the respondent nos. 7 and 8 by registered post with A/D as well as by usual process, returnable within 4(four) weeks.

The appellant is to take steps for service of notice upon the respondent nos. 7 and 8 within 7(seven) days.

Call for the LCR.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant