Smti. Anjali Das vs Mr. Kamal Biswas And 2 Ors
2022 Latest Caselaw 2222 Gua

                                                                   Page No.# 1/2

GAHC010087132019




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

                          Case No. : MACApp./328/2022

         SMTI. ANJALI DAS
         - W/O- LATE ARUP KUMAR DAS @ RAMEN DAS, R/O- VILL.- BIRAH
         BABAJIA, P.S. NAGAON SADAR, MOUZA- KASAMARI, DIST.- NAGAON,
         ASSAM, PIN- 782002.



         VERSUS

         MR. KAMAL BISWAS AND 2 ORS
         S/O- SRI L. BISWAS, R/O- VILL.- SOUTH HAIBORGAON, P.O. HAIBORGAON,
         DIST.- NALBARI, ASSAM, PIN- 782002.

         2:SRI DIPAK KALITA
          S/O- SRI S. KALITA
          R/O- VILL.- PALASHANI
          P.O.
          P.S. AND DIST.- NAGAON
         ASSAM
          PIN- 782001.

         3:THE MANAGER
          UNIVERSAL SAMPOO GENERAL INSURANCE CO. LTD.

          UNIT NO. 1 COM B
          1ST FLOOR
          ADAMS PLAZA
          G.S. ROAD
          CHRISTIANBASTI
          GUWAHATI- 5. REGD. AND CORPORATE OFFICE- UNIT 401
          4TH FLOOR
          SANGAM COMPLEX 127
          ANDHERI KURLA ROAD
          ANDHERI EAST
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             MUMBAI- 400059

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent : MR. R GOSWAMI

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

27.06.2022

Heard learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicle Act, 1988 against the judgment and award dated 10.01.2017 passed by the learned Member, Motor Accident Claims Tribunal, Nagaon, Assam in MAC case No. 380/2013.

Admit the appeal. Call for the record.

Issue notice to the respondents. Returnable after six weeks.

As Ms. P Borthakur, learned counsel represents respondent No. 2, no formal notice needs to be issued. Appellant to take steps for service of notice upon the respondent Nos. 1 and 3 within a period of one week by registered post with A/D as well as usual process.

List after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant