The Oriental Insurance Co. Ltd vs Smti Eshana Sangma And 8 Ors
2022 Latest Caselaw 3196 Gua

                                                             Page No.# 1/3

GAHC010165302018




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

                       Case No. : MACApp./806/2018

         THE ORIENTAL INSURANCE CO. LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956,
         REPRESENTED BY ITS REGIONAL MANAGER, ULUBARI, GUWAHATI-
         781007



         VERSUS

         SMTI ESHANA SANGMA AND 8 ORS
         W/O LATE JOHN STAR MOMIN
         VILL OUGURI
         PS RONGIULI
         DIST GOALPARA, ASSAM

         2:LUCKY YANKEE SANGMA
          S/O LATE JOHN STAR MOMIN
         VILL OUGURI
         PS RONGIULI
         DIST GOALPARA
         ASSAM TO BE REPRESENTED BY HIS MOTHER SMTI. ESHANA SANGMA

         3:PRATIKSHADIYA
          D/O LATE JOHN STAR MOMIN
         VILL OUGURI
         PS RONGIULI
         DIST GOALPARA
         ASSAM TO BE REPRESENTED BY HER MOTHER SMTI. ESHANA SANGMA

         4:FENCILLA MOMIN
         W/O PRADIP @ PRADITH MOMIN
         VILL OUGURI
         PS RONGIULI
         DIST GOALPARA
                                                                Page No.# 2/3

             ASSAM

            5:EMINGTHONE MOMIN
             S/O PREBINGSON D MARAK
            VILL OUGURI
            PS RONGJULI
            DIST GOALPARA
            ASSAM

            6:KEMSTON MARAK
             S/O GABIL SANGMA
            VILL MELOPARA
            PS MENDIPATHAR
            DIST NORTH GARO HILLS
             MEGHALAYA
            783130

            7:THE UNITED INDIA INSURANCE COMPANY LIMITED
             REPRESENTED BY REGIONAL OFFICE
            GS ROAD
             BHANGAGARH
             GUWAHATI 781006
            DIST KAMRUP ASSAM

            8:KIRON TRANSPORT COMPANY PVT. LTD
             NORTH JALUKBARI
             GUWAHATI 14
            DIST KAMRUP M ASSAM

            9:KANAK CHANDRA NATH
             C/O GREEN VALLEY (P) LTD.
            PO CHANDMARI
             GUWAHATI 03
            DIST KAMRUP ASSA

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 24.08.2022 Heard Mr. S.K. Goswami, learned counsel for the appellant/ Insurance Page No.# 3/3

Company.

This appeal has been filed under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 15.07.2017, passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup (Metro), Guwahati in MAC Case No. 2294/2013.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondent Nos. 1 to 9.

The appellant shall take steps for service of notice upon the respondent Nos. 1 to 9 by usual process, returnable by four weeks.

Steps be taken within three days.

List the matter after four weeks.

JUDGE

Comparing Assistant