The Bharati Axa General Insurance ... vs Smti Runuka Das And 2 Ors
2022 Latest Caselaw 2749 Gua

                                                                        Page No.# 1/2

GAHC010169282017




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

                                Case No. : MACApp./435/2022

            THE BHARATI AXA GENERAL INSURANCE CO. LTD.
            HAVING ITS HEAD OFFICE AT FIRST FLOOR, THE FARMS ICON, SURVEY
            NO. 28 NEXT TO AKME BALLET, DODDANKUNDI VILL., K.R. PURAM,
            HOBLI, BANGALORE 560037 AND ITS REGIONAL OFFICE AT 49,
            SAKHARAM GANESH DAUSKAR SARANI, TOWNSHEND ROAD, KOLKATA-
            700025



            VERSUS

            SMTI RUNUKA DAS and 2 ORS
            W/O LATE LILADHAR DAS, R/O VILL. SONESWAR, P.S. KAMALPUR, DIST.
            KAMRUP, ASSAM, 781380

            2:DHANESWAR DAS

             S/O LATE JADAV DAS
             C/O DINESH KR. BASUMATARY
             R/O VILL. DANGPARA
             BORGHULI
             DIST. KAMRUP
             ASSAM 781354 OWNER OF THE VEHICLE NO. AS-01/CC-2573 WINGER

            3:KAMALESWAR DAS

             S/O SRI AKSHAY KR. DAS
             R/O VILL. ROUMARI
             P.S. BARPETA ROAD
             DIST. BARPETA
             ASSAM
             PIN 781301 DRIVER OF THE VEHICLE NO. AS-01/CC-2573 WINGE

Advocate for the Petitioner   : MS.M SAIKIA
                                                                                  Page No.# 2/2


Advocate for the Respondent :

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

04.08.2022

Heard Mr. R. Goswami, learned counsel appearing for the appellant and none appears for the respondent nos. 1 and 3.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 01.12.2016 in MAC Case No. 1375/2010 passed by the learned Member, Motor Accidents Claims Tribunal No. 3, Kamrup (M). Service is completed against respondent nos. 1 and 3.

The appeal is admitted for hearing. Call for the LCR.

Issue notice to the respondent no. 2 by registered post with A/D as well as by usual process, returnable within 8(eight) weeks.

The appellant is to take steps for service of notice upon the respondent no. 2 within 7(seven) days.

List this matter after 8(eight) weeks.

JUDGE

Comparing Assistant