Page No.# 1/3 vs Bajaj Allianz General Insurance ...
2022 Latest Caselaw 5157 Gua

                                                         Page No.# 1/3

GAHC010241912022




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

                          Case No. : MACApp./867/2022

         BARNALI NATH AND 3 ORS.
         W/O LATE JAYANTA NATH,
         VILL.- GORKSHATTARY (NO- 3 LARKUCHI),
         P.S.- MUKALMUA,
         DIST.- NALBARI, ASSAM.

         2: DEBANGA NATH
          S/O LATE JAYANTA NATH

         MINOR REP. BY APPELLANT NO- 1

         VILL.- GORKSHATTARY (NO- 3 LARKUCHI)

         P.S.- MUKALMUA

         DIST.- NALBARI
         ASSAM.

         3: UDAY NATH
          S/O MOHAN NATH

         VILL.- GORKSHATTARY (NO- 3 LARKUCHI)

         P.S.- MUKALMUA

         DIST.- NALBARI
         ASSAM.

         4: RAJOBALA NATH
         W/O UDAY NATH

         VILL.- GORKSHATTARY (NO- 3 LARKUCHI)

         P.S.- MUKALMUA
                                                                    Page No.# 2/3


            DIST.- NALBARI
            ASSAM

            VERSUS

            BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. AND 2 ORS.
            HEAD OFFICE GE PLAZA, 1ST FLOOR, AIRPORT ROAD, YERAWADA, PUNE-
            411006. REP. BY ITS REGIONAL MANAGER, GUWAHATI REGIONAL OFFICE,
            BASANTA ENCLAVE 4TH FLOOR, ULUBARI, GUWAHATI- 781001.

            2:RAJU KR NATH
             S/O AJIT CH NATH

            VILL.- BHAUATEPA

            P.S.- SARTHEBARI

            DIST.- BARPETA
            ASSAM
            PIN-

            3:LATIF ALI
             S/O MAZAFUR ALI

            VILL.- BELBARI
            ASSAM
            PIN

Advocate for the Petitioner   : MR N AHMED

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

22.12.2022

Heard Mr. N. Ahmed, learned counsel for the appellant.

By this appeal under Section 173 of the Motor Vehicle Act, 1988 as amended by Motor Vehicle (Amendment) Act, 2019, the appellant has prayed Page No.# 3/3

for quashing and setting aside the impugned judgment and award dated 31.08.2022 passed by learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No. 231/2020.

The appeal is admitted.

Issue notice.

The appellants shall take steps for service of notice upon the respondents by registered post with A/D post.

Call for LCR.

List the matter after receipt of LCR.

JUDGE

Comparing Assistant