Page No.# 1/2 vs New India Assurance Company Ltd. ...
2022 Latest Caselaw 1520 Gua

                                                                 Page No.# 1/2

GAHC010081802022




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

                            Case No. : MACApp./230/2022

          SARASWATI BASFOR AND 2 ORS.
          W/O LATE BIDYSAGAR BASFOR,
          RESIDENT OF 51 ASP AIRFORCE STATION, DIGARU
          C/P 99 APO, QTR NO. C/1/55 PO SONAPUR, DIST KAMRUP M

          2: MONITA BASFOR
           D/O LATE BIDYSAGAR BASFOR
           RESIDENT OF 51 ASP AIRFORCE STATION
           DIGARU
          C/P 99 APO
           QTR NO. C/1/55 PO SONAPUR
           DIST KAMRUP

          VERSUS

          NEW INDIA ASSURANCE COMPANY LTD. AND 2 ORS.
          REPRESENTED BY THE REGIONAL MANAGER, GS ROAD, LACHIT NAGAR,
          GUWAHATI 781007, ASSAM

          2:SUSENDRA NATH DEKA
           S/O LATE PUSPENDRA DEKA
          SONAPUR ELECTRICAL SUB DIVISION
           QTR NO. 3
           PS SONAPUR
           DIST KAMRUP M ASSAM

          3:JANARDAN DEKA
           S/O SUSEN DEKA
          SESD SONAPUR ELECTRICAL SUB DIVISION
           PS SONAPUR
           DIST KAMRUP M ASSA

Advocate for the Petitioner : MR. A R AGARWALA
Advocate for the Respondent :
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                                  BEFORE
                 HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                      ORDER

09-05-2022

Heard Mr. A.R. Agarwala, learned counsel representing the appellants. The appeal, under Section 173 of the Motor Vehicles Act, 1988, is preferred challenging the Judgment and Award dated 20-01-2022, passed by the learned Member, Motor Accident Claims Tribunal N0. 1, Kamrup (M), Guwahati, in MAC Case No. 357 of 2016.

The appeal is admitted for hearing. Issue notice.

Call for the LCR.

The appellants shall, within seven days from today, take steps for service of notice upon the respondents, by registered post with A/D Card as well as under usual process.

List this appeal in the second week after the ensuing summer vacation, after the service of notice is complete.

JUDGE

Comparing Assistant