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Page No.# 1/3 vs Swarnalata Nath And 3 Ors
2022 Latest Caselaw 4838 Gua

Citation : 2022 Latest Caselaw 4838 Gua
Judgement Date : 7 December, 2022

Gauhati High Court
Page No.# 1/3 vs Swarnalata Nath And 3 Ors on 7 December, 2022
                                                             Page No.# 1/3

GAHC010249172022




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

                           Case No. : MACApp./826/2022

         ORIENTAL INURANCE COMPANY LTD.
         (A CENRAL GOVT. UNDERTAKING) HAVING ITS REGIONAL OFFICE AT
         GUWAHATI, G.S. ROAD, ULUBARI, GUWAHATI- 781007 REP. BY THE
         DEPUTY MANAGER, GAUHATI REGIONAL OFFICE, ULUBARI, GUWAHATI-
         781005.



         VERSUS

         SWARNALATA NATH AND 3 ORS.
         W/O SARAT CH NATH,
         VILL.- PATPARA,
         P.O. AND P.S.- DHUPDHARA,
         DIST.- GOALPARA, ASSAM, PIN- 783130.

         2:SARAT CH NATH
          F/O LATE GOPEN @ GOUTAM NATH

         VILL.- PATPARA

         P.O. AND P.S.- DHUPDHARA

         DIST.- GOALPARA
         ASSAM
         PIN- 783130.

         3:MD. ABU CHAMA ALI
          S/O LATE TACHER ALI

         VILL.- NATUN DEUCHAR

         P.O. AND P.S.- BOKO
                                                                             Page No.# 2/3

            DIST.- KAMRUP
            ASSAM
            PIN- 781123.

            4:MD. RAHUL AMIN
             S/O MD. ABDUL KADER

            R/O KATAHBARI 2 NO. MAJID GOLI
            GUWAHATI

            P.O. AND P.S.- GARCHUK

            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781035

Advocate for the Petitioner   : MS. R D MOZUMDAR

Advocate for the Respondent :

                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

Date : -07.12.2022

Heard Ms. RD Mozumdar, learned counsel for appellant.

By this appeal under Section 173 of the MV Act, the appellant has prayed for setting aside the Judgment and Award dated 02.09.2022 passed by learned Member, MACT No.3, Kamrup in MAC Case No. 65/2018.

The appeal is admitted subject to deposit of 50% of the awarded amount before the learned Member, MACT No.3, Kamrup in connection with MAC Case No. 65/2018

Call for records.

Issue notice to the respondents. Steps be taken by registered A/D post

List after 3(three) weeks.

JUDGE Page No.# 3/3

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