Subhadra Patgiri vs Divisional Manager
2022 Latest Caselaw 5068 Gua

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GAHC010028292016




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

                                Case No. : MACApp./283/2016

            SUBHADRA PATGIRI
            W/O SHRI BHABENDRA NARAYAN PATGIRI, R/O VILL. AWAIMARI, P.O.
            DHANUBHANGA, P.S. DHANUBHANGA, DIST. GOALPARA, ASSAM.



            VERSUS

            DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO LTD and ORS
            NEW INDIA ASSURANCE CO. LTD., BONGAIGAON DIVISION,
            BONGAIGAON, PIN-

            2:THE BRANCH MANAGER

             NEW INDIA ASSURANCE CO. LTD.
             BONGAIGAON DIVISION
             DIST. BONGAIGAON
             ASSAM
             PIN-

            3:BHABENDRA NARAYAN PATGIRI

             S/O LATE ABHOY PATGIRI
             R/O VILL. AWAIMARI
             P.O. DHANUBHANGA
             P.S. DHANUBHANGA
             DIST. GOALPARA
             ASSAM
             PIN 78312

Advocate for the Petitioner   : MR.H DAS

Advocate for the Respondent : MR.B KAKATIR- 1and2
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                                     BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

19. 12. 2022

Heard Mr. H Das, learned counsel for the appellant.

This is an application under Section 173 of the Motor Vehicle Act, 1988 against the impugned judgment dated 12.11.2009 passed in MAC case No. 51/2002 by the learned Member, Motor Accident Claim Tribunal, Goalpara.

Admit the appeal. Call for the records.

Issue notice, returnable after six weeks.

Appellant to take steps upon the respondents by registered post with A/D as well as usual process within a period of one week from today.

JUDGE

Comparing Assistant