Gauhati High Court
Sri Ram Patwari vs Smti Bulbuli Dey And 4 Ors on 26 August, 2022
Page No.# 1/4
GAHC010201872019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MACApp./571/2022
SRI RAM PATWARI
S/O. LT. CHANGALAL PATWARI, R/O. SHYAM UDYOG BHIMPURA, NA-
PUKHURI ROAD, P.O., P.S. AND DIST. TINSUKIA, ASSAM, PIN-786125.
VERSUS
SMTI BULBULI DEY AND 4 ORS
W/O. LT. ARUN DEY, VILL. AND P.O. BOGAPANI, P.S. DIGBOI, DIST.
TINSUKIA, ASSAM, PRESENTLY RESIDING AT KHETRI, P.S. KHETRI, DIST.
KAMRUP (M), ASSAM.
2:PRIYANKA DEY
D/O. LT. ARUN DEY
VILL. AND P.O. BOGAPANI
P.S. DIGBOI
DIST. TINSUKIA
ASSAM
PRESENTLY RESIDING AT KHETRI
P.S. KHETRI
DIST. KAMRUP (M)
ASSAM.
3:ANKUSH @ ARUJIT DEY
S/O. LT. ARUN DEY
VILL. AND P.O. BOGAPANI
P.S. DIGBOI
DIST. TINSUKIA
ASSAM
PRESENTLY RESIDING AT KHETRI
P.S. KHETRI
DIST. KAMRUP (M)
ASSAM.
Page No.# 2/4
4:THE REGIONAL MANAGER
NEW INDIA ASSURANCE CO. LTD.
GUWAHATI REGIONAL OFFICE
G.S. ROAD
GUWAHATI-781005
DIST. KAMRUP (M)
ASSAM.
5:BINOD KONWAR
S/O. SRI JITEN KONWAR
VILL. HALUWAGAON
P.S. BARHAT
DIST. SIBSAGAR
ASSAM
PIN-785693
Advocate for the Petitioner : MR. B. DUTTA
Advocate for the Respondent : MRS. P M DUTTA
Linked Case : I.A.(Civil)/2546/2022
SRI RAM PATWARI
S/O. LT. CHANGALAL PATWARI
R/O. SHYAM UDYOG BHIMPURA
NA-PUKHURI ROAD
P.O.
P.S. AND DIST. TINSUKIA
ASSAM
PIN-786125.
VERSUS
SMTI BULBULI DEY AND 4 ORS
W/O. LT. ARUN DEY
VILL. AND P.O. BOGAPANI
P.S. DIGBOI
DIST. TINSUKIA
ASSAM
Page No.# 3/4
PRESENTLY RESIDING AT KHETRI
P.S. KHETRI
DIST. KAMRUP (M)
ASSAM.
2:PRIYANKA DEY
D/O. LT. ARUN DEY
VILL. AND P.O. BOGAPANI
P.S. DIGBOI
DIST. TINSUKIA
ASSAM
PRESENTLY RESIDING AT KHETRI
P.S. KHETRI
DIST. KAMRUP (M)
ASSAM.
3:ANKUSH @ ARUJIT DEY
S/O. LT. ARUN DEY
VILL. AND P.O. BOGAPANI
P.S. DIGBOI
DIST. TINSUKIA
ASSAM
PRESENTLY RESIDING AT KHETRI
P.S. KHETRI
DIST. KAMRUP (M)
ASSAM.
4:THE REGIONAL MANAGER
NEW INDIA ASSURANCE CO. LTD.
GUWAHATI REGIONAL OFFICE
G.S. ROAD
GUWAHATI-781005
DIST. KAMRUP (M)
ASSAM.
5:BINOD KONWAR
S/O. SRI JITEN KONWAR
VILL. HALUWAGAON
P.S. BARHAT
DIST. SIBSAGAR
ASSAM
PIN-785693.
------------
Advocate for : MR. B. DUTTA
Advocate for : MRS. P M DUTTA appearing for SMTI BULBULI DEY AND 4 ORS
Page No.# 4/4
BEFORE
HON'BLE MRS. JUSTICE MALASRI NANDI
26.08.2022
Heard Mr. J. Das, learned counsel appearing for the appellant as well as Mr. A. Dutta,
learned counsel appearing for the respondent no. 4.
This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the
judgment and award dated 10.04.2019 in MAC Case No. 659 of 2016 passed by the learned
Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati.
The appeal is admitted for hearing.
Call for the LCR.
As the learned counsel for the respondent no. 4 has entered appearance, no formal
notice is required to be served upon the respondent no. 4. However, extra copies of memo of
appeal be served to the respondent no. 4 within 2(two) days.
Issue notice to the respondent nos. 1, 2, 3 and 5 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. 1, 2, 3
and 5 within 7(seven) days.
List this matter after 4(four) weeks.
JUDGE
Comparing Assistant
