The Icici Lombard General ... vs Shri Chandan Saha And 3 Ors
2022 Latest Caselaw 3136 Gua

                                                                       Page No.# 1/2

GAHC010002462015




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

                                Case No. : MACApp./407/2022

            THE ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED
            HAVING ITS REGISTERED AND HEAD OFFICE AT ICICI BANK TOWERS,
            BANDRA KURLA COMPLEX, MUMBAI 400051 AND ONE OF THE REGIONAL
            OFFICE AT APPEJAY HOUE, PARK STREET, KOLKATA 700016 AND ONE OF
            THE BRNACH OFFICES AT G.S. ROAD, RUKMINIGAON, GUWAHATI-22,
            ASSAM



            VERSUS

            SHRI CHANDAN SAHA and 3 ORS
            FATHER OF LATE RAJ SAHA, R/O SANTIPARA, P.O. and P.S. DIBRUGARH,
            DIST. DIBRUGARH, ASSAM, PIN 786001

            2:PRASENJIT SAHA

             BOTHER OF LATE RAJ SAHA
             R/O SANTIPARA
             P.O. and P.S. DIBRUGARH
             DIST. DIBRUGARH
             ASSAM
             PIN 78600

Advocate for the Petitioner   : MR. K BORAH

Advocate for the Respondent : MR. A BHATTACHARYYA

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI Page No.# 2/2

22.08.2022

Heard Mr. A.J. Saikia, learned counsel appearing for the appellant as well as Mr. A. Bhattacharyya, learned counsel appearing for the respondent no. 1 and 2.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 03.07.2015 in MAC Case No. 85/2014 passed by the learned Member, Motor Accidents Claims Tribunal No. 2, Kamrup.

The appeal is admitted for hearing.

Call for the LCR.

As the learned counsel for the respondent nos. 1 and 2 has entered appearance, no formal notice is required to be served upon the respondent nos. 1 and 2. However, extra copies of memo of appeal be served to the respondent nos. 1 and 2 within the course of the day.

Issue notice to the respondent nos. 3 and 4 by registered post with A/D as well as by usual process, returnable within 4(four) weeks.

The appellant is to take steps for service of notice upon the respondent nos. 3 and 4 within 7(seven) days.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant