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Chandra Kanta Kurmi vs Tana Hali Tara And 3 Ors
2022 Latest Caselaw 2285 Gua

Citation : 2022 Latest Caselaw 2285 Gua
Judgement Date : 29 June, 2022

Gauhati High Court
Chandra Kanta Kurmi vs Tana Hali Tara And 3 Ors on 29 June, 2022
                                                                     Page No.# 1/2

GAHC010169342017




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

                                Case No. : MACApp./331/2022

            CHANDRA KANTA KURMI,
            S/O MEGHA RAM KURMI, VILL. and P.O. KEHERUKHANDA, P.S.
            DHEKIAJULI, DIST. SONITPUR, ASSAM.



            VERSUS

            TANA HALI TARA and 3 ORS,
            S/O TANA NIDA, M/S TANA HALI CONSTRUCTION and CO. HAPPY HOME A
            SECTOR, P.O. and P.S. DAIMUKH, DIST. PAPUM PARE A.P.

            2:INDRA KANTA KURMI
             S/O LATE M. RAM KURMI
             R/O VILL. and P.O. KEHERUKHANDA
             P.S. DHEKIAJULI
             DIST. SONITPUR
            ASSAM.

            3:MATO NYAPU
             S/O LATE NYPU TAKA
             R/O VILL. JORAM
             P.O. JORAM
             DIST. SUBANSIRI A.P.

            4:THE BRANCH MANAGER

             ORIENTAL INSURANCE CO. LTD.
             TEZPUR BRANCH
             P.O. TEZPUR
             DIST. SONITPUR
             ASSAM

Advocate for the Petitioner   : MR. P SUNDI
                                                                             Page No.# 2/2


Advocate for the Respondent : MR SISHIR DUTTA




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : --29.06.2022

Heard Mr. P. Sundi, learned counsel for the appellant and Ms. S. Musahary, learned counsel appearing for respondent No. 4.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the Judgment dated 01.04.2016 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur at Tezpur in MAC Case No. 352(I) of 2010.

The appeal is admitted.

Issue Notice to respondent No. 1.

Call for the LCR.

List the matter after the ensuing summer vacation.

It is submitted by the learned counsel for the appellant that GA, Assam has been wrongly shown in the Cause List. Registry to do the needful.

JUDGE

Comparing Assistant

 
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