The Oriental Insurance Co. Ltd vs Smti. Punyawati Borah Dutta And 4 ...
2022 Latest Caselaw 1844 Gua

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GAHC010122922019




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

                          Case No. : MACApp./201/2022

         THE ORIENTAL INSURANCE CO. LTD
         A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956, REP. BY ITS
         REGIONAL MANAGER, ULUBARI, GUWAHATI-7, DIST.- KAMRUP, ASSAM.



         VERSUS

         SMTI. PUNYAWATI BORAH DUTTA AND 4 ORS
         W/O- SRI ANIL DUTTA,R/O- VILL. 2 NO. AJARGURI, P.S. PANIGAON,DIST.-
         LAKHIMPUR, ASSAM, PIN- 787052.

         2:SRI NAKUL DUTTA
          S/O- LAL GANESH DUTTA
          R/O- VILL. 2 NO. AJARGURI
          P.S. PANIGAON
          DIST.- LAKHIMPUR
         ASSAM
          PIN- 787052.

         3:MD. HOBIBUR RAHMAN
          S/O- ABDUL RAZZAK
          R/O- VILL.- BORSHALA
          P.S. NORTH LAKHIMPUR
          DIST.- LAKHIMPUR
         ASSAM
          PIN- 784023.

         4:MD. ABDUL GOFUL
          S/O- ARFAN ALI
          R/O- VILL.- FATEHPUR
          P.S. BIHPURIA
          DIST.- LAKHIMPUR
         ASSAM
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              PIN- 784161.

             5:THE NATIONAL INSURANCE CO. LTD.

              REP. BY REGIONAL OFFICE G.S. ROAD
              BHANGAGARH
              GUWAHATI
              ASSAM- 781005

Advocate for the Petitioner      : MR. S K GOSWAMI

Advocate for the Respondent :




                                     BEFORE
                        HONOURABLE MRS. JUSTICE MALASRI NANDI

                                              ORDER

Date : --

27.05.2022 Heard Mr. S.K. Goswami, learned counsel for the appellant.

This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dted 20.01.2018 passed by the learned Member, Motor Accident Claims Tribunal, North Lakhimpur, in MAC Case No. 91/2015.

The appeal is admitted for hearing.

Call for the records.

Issue notice.

Mr. Goswami, the learned counsel for the appellant has submitted that he has already taken steps on 24.04.2022. As the steps has already been taken, no formal steps need be taken.

List after receipt of the records.

JUDGE

Comparing Assistant