Page No.# 1/3 vs Sri Nayanmoni Nath And 2 Ors
2022 Latest Caselaw 3090 Gua

                                                                  Page No.# 1/3

GAHC010063232018




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

                          Case No. : MACApp./232/2018

         SMTI GIRIBALA RABHA AND 2 ORS
         W/O LATE PRABIN RABHA, R/O VILL. MANIKPUR, P.S. PALASHBARI, DIST.
         KAMRUP, ASSAM.

         2: MISS CHANDANA RABHA
          D/O PRABIN RABHA
          R/O VILL. MANIKPUR
          P.S. PALASHBARI
          DIST. KAMRUP
         ASSAM.

         3: MISS SANDINA RABHA
          D/O PRABIN RABHA
          R/O VILL. MANIKPUR
          P.S. PALASHBARI
          DIST. KAMRUP
         ASSAM

         VERSUS

         SRI NAYANMONI NATH AND 2 ORS
         S/O DHARANI NATH, R/O VILL. NALBARI, P.S. PALASHBARI, DIST.
         KAMRUP (ASSAM), PIN 781128, (OWNER OF THE VEHICLE NO. AS-07-A-
         6661)

         2:SRI BIPUL DAS
          S/O RAI DAS
          R/O VILL. SOTPUR
          P.S. PALASHBARI
          DIST. KAMRUP (ASSAM)
          PIN 781128 (DRIVER OF THE VEHICLE NO. AS-07-A-6661)

         3:THE GENERAL MANAGER
         THE NEW INDIA ASSURANCE CO. LTD. REGIONAL OFFICE
                                                                    Page No.# 2/3

           BHANGAGARH
           GUWAHATI 781005 (INSURER OF VEHICLE NO. AS-07-A-6661

Advocate for the Petitioner : MR. A BHATTACHARYYA
Advocate for the Respondent : MR S DUTTA (R3)
             Linked Case : I.A.(Civil)/1163/2018

          SMTI GIRIBALA RABHA AND 2 ORS
          W/O LATE PRABIN RABHA
          R/O VILL. MANIKPUR
          P.S. PALASHBARI
          DIST. KAMRUP
          ASSAM.

          2: MISS CHANDANA RABHA
          D/O PRABIN RABHA
           R/O VILL. MANIKPUR
           P.S. PALASHBARI
           DIST. KAMRUP
          ASSAM.

          3: MISS SANDINA RABHA
          D/O PRABIN RABHA
          R/O VILL. MANIKPUR
          P.S. PALASHBARI
          DIST. KAMRUP
          ASSAM.
          VERSUS

          SRI NAYANMONI NATH AND 2 ORS
          S/O DHARANI NATH
          R/O VILL. NALBARI
          P.S. PALASHBARI
          DIST. KAMRUP (ASSAM)
          PIN 781128
          (OWNER OF THE VEHICLE NO. AS-07-A-6661)

          2:SRI BIPUL DAS
          S/O RAI DAS
           R/O VILL. SOTPUR
           P.S. PALASHBARI
           DIST. KAMRUP (ASSAM)
           PIN 781128 (DRIVER OF THE VEHICLE NO. AS-07-A-6661)
           3:THE GENERAL MANAGER
          THE NEW INDIA ASSURANCE CO. LTD. REGIONAL OFFICE
           BHANGAGARH
           GUWAHATI 781005 (INSURER OF VEHICLE NO. AS-07-A-6661)
                                                                                   Page No.# 3/3

              ------------
              Advocate for : MR. A BHATTACHARYYA
              Advocate for : MR. K K BHATTA appearing for SRI NAYANMONI NATH AND 2
              ORS



                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI
                                    ORDER

Date : 18.08.2022 Heard Mr. A. Bhattacharjee, learned counsel for the appellants and Mr. S. Dutta, learned counsel for the respondent No. 3.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 10.08.2017, passed in MAC Case No. 1511/2013 by the learned Member, Motor Accident Claims Tribunal No. 3, Kamrup, Guwahati.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice upon the respondents.

As the learned counsel for the respondent No. 3 has entered appearance and accepted notice on behalf of the respondent No. 3, no formal notice needs be served upon the said respondent.

However, extra copy of the memo of appeal and its annexures appended thereto be furnished by the appellants to the learned counsel for the respondent No. 3 within three days.

The appellants shall take steps for service of notice upon the respondent Nos. 1 and 2 by registered post with A/D as well as by usual process, returnable by 3 weeks.

Steps be taken within three days.

JUDGE

Comparing Assistant