National Insurance Company ... vs Smti. Runumi Kakoti And 4 Ors
2022 Latest Caselaw 2722 Gua

                                                               Page No.# 1/2

GAHC010144212022




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

                         Case No. : MACApp./403/2022

         NATIONAL INSURANCE COMPANY LIMITED
         HAVING ITS REGD. OFFICE AT KOLKATA AND ONE OF THE REGIONAL
         OFFICES AT G.S. ROAD, GUWAHATI.



         VERSUS

         SMTI. RUNUMI KAKOTI AND 4 ORS.
         W/O- PREM NARAYAN KAKOTI

         2:SRI DEBASHISH KAKOTI
          S/O- PREM NARAYAN KAKOTI

         3:SMT. NEELAM NISHI KAKOTI
          D/O- PREM NARAYAN KAKOTI
         ALL ARE R/O- LAKHIMI NAGAR BARUAPARA
         WARD NO. 7
          MANGALDAI TOWN
          P.S. MANGALDAI
          DIST.- DARRANG
         ASSAM.

         4:SRI SONESWAR DEKA
          S/O- BODHESWAR DEKA
          R/O- BATAGHULI
         WARD NO. 52
          H/NO. 234
          PANJABARI
          P.O. AND P.S. SATGAON
          DIST.- KAMRUP(M)
         ASSAM
          PIN- 781037.
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            5:SRI MUKUL DEKA
             S/O- BIDYA DEKA
             R/O- VILL.- GOPAL BAZAR
             P.O. GOPALBAZAR
             DIST.- NALBARI
            ASSAM
             PIN- 781037

Advocate for the Petitioner   : MR S S SHARMA

Advocate for the Respondent : MR. L R MAZUMDER

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

03.08.2022

Heard Mr. S.S. Sharma, learned counsel appearing for the appellant as well as Mr. L. R. Mazumder, learned counsel appearing for the respondent nos. 1, 2 and 3. None appears for the respondent nos. 4 and 5.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and Award dated 03.04.2019 passed by the Member, Motor Accident Claims Tribunal, Darrang in MAC Case No.(D) 13/2017.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice to the respondent nos. 4 and 5 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. 4 and 5 within 7(seven) days.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant