Rajesh Kumar Rai vs National Insurance Company Ltd. ...
2022 Latest Caselaw 3086 Gua

                                                                    Page No.# 1/3

GAHC010185752020




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

                                Case No. : MACApp./514/2022

            RAJESH KUMAR RAI
            S/O- SRI MONARIK RAI, A RESIDENT OF OF M/P STORE, NARENGI
            CHANDRAPUR ROAD, GUWAHATI-26, DIST.- KAMRUP(M), ASSAM.



            VERSUS

            NATIONAL INSURANCE COMPANY LTD. AND 2 ORS. B
            PANBAZAR BRANCH, MOTILAL NEHRU ROAD, GUWAHATI-1.

            2:RAMEN KALITA
             S/O- MODAN CH. KALITA
             R/O- 2 NO. MADHGARIA
             P.S. NOONMATI
             GUWAHATI
             DIST.- KAMRUP
            ASSAM
             PIN- 781020.

            3:RAM BALAK ROY
             S/O- RAM BIKASH ROY
             R/O- CHANDRAPUR NTC
             P.O. AND P.S. CHANDRAPUR
             DIST.- KAMRUP
            ASSAM
             PIN- 781150

Advocate for the Petitioner   : MR. A LAL

Advocate for the Respondent :
                                                              Page No.# 2/3



Linked Case : I.A.(Civil)/2276/2020

RAJESH KUMAR RAI
S/O- SRI MONARIK RAI
A RESIDENT OF OF M/P STORE
NARENGI CHANDRAPUR ROAD
GUWAHATI-26
DIST.- KAMRUP(M)
ASSAM.


VERSUS

NATIONAL INSURANCE CO. LTD. AND 2 ORS.
PANBAZAR BRANCH
 MOTILAL NEHRU ROAD
 GUWAHATI-1.

2:RAMEN KALITA
S/O- MODAN CH. KALITA
 R/O- 2 NO. MADHGARIA
 P.S. NOONMATI
 GUWAHATI
 DIST.- KAMRUP
ASSAM
 PIN- 781020.
 3:RAM BALAK ROY
S/O- RAM BIKASH ROY
 R/O- CHANDRAPUR NTC
 P.O. AND P.S. CHANDRAPUR
 DIST.- KAMRUP
ASSAM
 PIN- 781150.
 ------------
Advocate for : MR. A LAL
Advocate for : MS R DEVI appearing for NATIONAL INSURANCE CO. LTD. AND
2 ORS.
                                                                      Page No.# 3/3

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 18.08.2022 Heard Mr. R. Ali, learned counsel for the appellant.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 14.06.2017, passed by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup (M), Guwahati, in MAC Case No. 1056/2009.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice upon the respondents.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process, returnable by 4 weeks.

Steps be taken within three days.

List the matter after four weeks.

JUDGE

Comparing Assistant