The National Ins. Co. Ltd vs Dinesh Das And 2 Ors
2022 Latest Caselaw 3021 Gua

                                                                   Page No.# 1/2

GAHC010283302018




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

                                Case No. : MACApp./503/2022

            THE NATIONAL INS. CO. LTD.
            HAVING ITS REGISTERED OFFICE AT 3 MIDDLETON STREET, KOLKATTA,
            700071 AND REGIONAL OFFICE AT GS ROAD, BHANGAGARH, GUWAHATI 5
            REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE
            GUWAHATI INSURER OF THE VEHICLE NO. AS-14C-1624(TATA WINGER)



            VERSUS

            DINESH DAS AND 2 ORS.
            S/O SRI BHABEN DAS, R/O VILLAGE ABHYAPUR PS HAJO. DIST KAMRUP,
            ASSAM. 781102

            2:SRI HARKUMAR TALUKDAR
             S/O SRI HARESWAR TALUKDAR
            R/O VILLAGE RAMPUR. PO RAMPUR

            DIST NALBARI
            ASSAM
            781335
            OWNER OF THE VEHICLE NO. AS-14C-1624(TATE WINGER

Advocate for the Petitioner   : MR. A DUTTA

Advocate for the Respondent :

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order Page No.# 2/2

16.08.2022

Heard Mr. A Dutta, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 08.08.2018 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (M) in MAC Case No. 923/2015.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

Appellant to take steps for service of notice upon the respondents within a period of one week from today by way of registered post with A/D and usual process.

JUDGE

Comparing Assistant