New India Assurance Co. Ltd vs Basa Engtipi And 2 Ors. (A)
2022 Latest Caselaw 3025 Gua

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GAHC010078822020




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

                         Case No. : MACApp./481/2022

         NEW INDIA ASSURANCE CO. LTD.
         HAVING ITS REGISTERED OFFICE AND HEAD OFFICE AT 87 M.G. ROAD,
         FORT MUMBAI AND ITS REGIONAL OFFICE AT STAR CITY COMPLEX, 5TH
         FLOOR LACHIT NAGAR NEAR HANUMAN MANDIR G.S. ROAD,
         GUWAHATI 781007



         VERSUS

         BASA ENGTIPI AND 2 ORS. (A)
         W/O SRI BEREN BEY, R/O VILL. CHARPUBAY, P.S. RANGMONGWAY, DIST.
         KARBI ANGLONG, ASSAM, PIN 782461

         2:NIKHILSUR
          S/O NIKUNJA SUR
          R/O VILL. WEST SRIPURIA
          P.S. TINSUKIA
          DIST. TINSUKIA
         ASSAM
         PIN 786146

         3:SAMED ALI
          S/O MOJIBUR ALI
          C/O MD. SAMSUL HOQUE
          R/O VILL. GHORAMARA
          SHIVAM PATH
          H/N 7
         WARD NO. 60
          GUWAHATI
          DIST. KAMRUP
         ASSAM
          PIN 78103
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Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent :

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

16.08.2022

Heard Mr. R Goswami, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 05.07.2019 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon in MAC Case No. 481/2014.

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